Rajendra Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 3881 MP

                                                  1                                   CRR N.285/2022



                 High Court of Madhya Pradesh, Jabalpur
                             Bench at Indore
               Criminal Revision No.285/2022
Indore, Dated 21.03.2022
      Shri Shivendra Singh Rawat, learned counsel for applicant Rajendra

Singh s/o Prem Singh.

      Shri Mukesh Kumawat, learned Government Advocate for the

respondent / State of Madhya Pradesh.

Heard on the question of admission.

Criminal revision filed under Section 397 read with Section 401 of

the Code of Criminal Procedure, 1973 is admitted for final hearing.

Also heard on IA No.1269/2022, first application under Section 397

(1) of the Code of Criminal Procedure, 1973 for suspension of jail sentence

and grant of bail filed on behalf of the applicant.

The present applicant has been convicted and sentenced by learned

Judicial Magistrate First Class, Bagli, District Dewas (MP) in Criminal

Case No.1187/2006 vide judgment dated 19th April, 2017, as under: -

              Conviction                              Sentence
    Section          Act     RI        Fine            Imprisonment in lieu of fine
                                      amount
      409            IPC   3 years   Rs.2,000/-                  3 months RI

The aforesaid judgment of conviction has been affirmed by learned

2nd Additional Sessions Judge, Bagli District Dewas (MP) in Criminal

Appeal No.15/2017 vide judgment dated 27.02.2021, but his sentence has

been reduced to one year rigorous imprisonment.

Looking to the short sentence imposed on the applicant, learned

counsel for the applicant prays for suspension of jail sentence.

2 CRR N.285/2022

Considering the fact that the sentence of one year rigorous

imprisonment is imposed on the applicant, I am inclined to allow the

application for suspension of jail sentence and release him on bail.

Accordingly, without expressing any opinion on merits, IA

No.1269/2022, first application for suspension of jail sentence filed on

behalf of applicant is allowed and it is directed that the execution of jail

sentence awarded to the applicant shall remain suspended, subject to the

depositing the fine amount, if any, and upon furnishing personal bond in the

sum of Rs.50,000/- (rupees fifty thousand) with one local solvent surety in

the like amount to the satisfaction of the trial Court for his / her appearance

before trial Court on 22.07.2022 and on such other dates as may be fixed by

the concerned Court in this regard.

C. c. as per rules.

(Subodh Abhyankar) Judge rcp

RAMESH CHANDRA PITHWE 2022.03.21 18:30:43 +05'30'