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State Of M.P. vs Jitendra Singh
2022 Latest Caselaw 3726 MP

Citation : 2022 Latest Caselaw 3726 MP
Judgement Date : 15 March, 2022

Madhya Pradesh High Court
State Of M.P. vs Jitendra Singh on 15 March, 2022
Author: Rohit Arya
                                           1
                   The High Court Of Madhya Pradesh
                             CRA No. 620 of 2013
                           (STATE OF M.P. Vs JITENDRA SINGH AND OTHERS)

Gwalior, Dated : 15-03-2022
          Shri Vijay Sundaram, learned Panel Lawyer for appellant/State.

          Shri Ramkesh Singh, learned counsel for respondent No.1.

Heard on I.A. No. 4195/2022, an application for releasing of respondent No.1 from Central Jail, Gwalior.

Learned counsel for the respondents submits that respondent No.1-Jitendra Singh was suffering jail sentence in pursuance of judgment dated 10.11.2017

passed by Special Judge (M.P.D.V.P.K. Act), Morena in SST No. 45/2015 in which he has been extended the benefit of suspension of sentence vide order dated 25.02.2022 in Cr.A. No.6262/2017. The only hurdle comes in a way of the accused is due to conviction recorded in said SST. Now, since he has been extended the benefit of suspension of sentence. It is submitted that appellant be released from custody and direction be issued to the Jail Authority. It is further stated at bar that he has furnished bail bonds in terms of the directions issued by this Court in this appeal.

Learned counsel for the appellant/State does not dispute the aforesaid

position.

In view of the aforesaid, I.A. No. 4195/2022 is allowed. It is accordingly directed that in case, respondent No.1 is not required any other offence, he shall be released from Central Jail, Gwalior subject to verification that he has complied with the direction of this Court regarding furnishing bail bonds, else, he shall furnish bail bonds to the tune of Rs.25,000/- (Rs. Twenty F iv e Thousand), for his appearance before the Registry of this Court on 11.04.2022 and thereafter on such subsequent dates as may be fixed in this regard during pendency of the appeal.

List the case along with Cr.A. No.6262/2017.

   (ROHIT ARYA)                                            (MILIND RAMESH PHADKE)
      JUDGE                                                         JUDGE

(LJ*)

        LOKENDRA JAIN
        2022.03.16
        11:24:00 +05'30'

 

 
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