Smt. Narendra Kaur vs The State Of Madhya Pradesh
2022 Latest Caselaw 3888 MP

Citation : 2022 Latest Caselaw 3888 MP
Judgement Date : 21 March, 2022

Madhya Pradesh High Court

Smt. Narendra Kaur vs The State Of Madhya Pradesh on 21 March, 2022

Author: Deepak Kumar Agarwal

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     IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR
                                CRR No. 816 of 2022
                   (SMT. NARENDRA KAUR Vs THE STATE OF MADHYA PRADESH)

Dated : 21-03-2022
        Rajeev Shrivastava, learned counsel for the Petitioner .
        Shri   Koushlendra      Singh,       learned   Public   Prosecutor,     for   the

respondent/State.

Heard on IA.No.3709/22 an application u/Sec. 397(1) of Cr.P.C. . for suspension of sentence and grant of bail filed on behalf of petitioner Smt. Narendra Kaur.

This criminal revision has been filed against the judgment dated 27.11.2021 passed by the 1st Additional Sessions Judge, Shivpuri, in Criminal Appeal No.338/2017 convicting the petitioners under Section 498-A of IPC and sentencing her to suffer six months RI with fine of Rs.500/-.

It is submitted by learned counsel for the petitioner that during trial as well as appeal petitioner was on bail, but she did not misuse the liberty so granted. Amount of fine has been deposited by her. It is further submitted that looking to the short term of sentence, sentence of the petitioner may be suspended during pendency of the revision.

Learned counsel for the State opposed the application and prayed for its rejection.

Considering the facts and circumstances of the case, but without commenting upon merits of the case, IA.No.3709/2022 is allowed and it is directed that jail sentence of petitioner will remain under suspension subject to verification that amount of fine has been deposited and on petitioner furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand Only)with one solvent surety of the like amount to the satisfaction of concerned Trial Court for their appearance before the Principal Registrar of this Court on 12.05.2022 and on such further dates as may be fixed by the office in this regard.

C.c. as per rules.

Let record of the Court below be called.

District Judge, Shivpuri is directed to submit the record by the next date of hearing.

List the case on 04.04.2022.

(DEEPAK KUMAR AGARWAL) JUDGE

mani

SUBASRI MANI 2022.03.21 18:37:16

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