Dashrath Kori vs The State Of Madhya Pradesh
2022 Latest Caselaw 3686 MP

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            The High Court Of Madhya Pradesh

                         CRA No. 2402 of 2022
          (DASHRATH KORI AND OTHERS Vs THE STATE OF MADHYA PRADESH)



Gwalior, Dated:15.03.2022
        Shri Prabal Solanki, learned counsel for the appellant.

        Shri Pramod Pachouri, learned Public Prosecutor for the

respondent/State.

Heard on I.A.No.3980/22 under Section 389 of Cr.P.C. filed by

appellant No.1 Dashrath Kori, appellant No.2 Karan Singh and

appellant No.3 Smt. Mayabai, for suspension of sentence and grant of

bail.

Vide judgment dated 05.03.2022 passed by First Additional

Sessions Judge to the Court of First Additional Sessions Judge, Vidisha

(M.P.) in S.T.No.315/2014 by which the appellants have been

convicted and sentenced as under:

Section Sentence Fine In default stipulation 325/34 of Till Court Rs.500/- 15 days RI IPC hour for a each day 324/34 of 01 year RI Rs.1000/- 1 month RI IPC (Two each count)

It is submitted by the counsel for the appellants that the

appellants were on bail during trial. They did not misuse the liberty

which was granted by the trial Court. Fine amount has already been

deposited by the appellants. Conclusion of the trial will take its own

time. Therefore, prayed for grant of suspension of sentence.

Heard learned counsel for the parties at length.

Considering the aforesaid facts and circumstances of the case,

without commenting anything on merits of the case, I.A.No. 3980/22

is allowed. Subject to verification of fine amount amount deposited

by the appellants and on furnishing a personal bond in the sum of

Rs.25,000/- (Rupees fifty thousand only) each with one

solvent surety each in the like amount to the satisfaction of the

concerned trial Court, the remaining jail sentence of the appellants

shall remain suspended and he shall be released on bail.

The appellants shall firstly appear before the Registry of this

Court on 14.06.2022 and thereafter on all other subsequent date

as may be fixed by the Registry in this regard, till disposal of this

appeal.

C.C.as per rules.

                                                (Deepak Kumar Agarwal)
 mani                                                 Judge


SUBASRI MANI
2022.03.15
18:50:31
-07'00'