Amit vs The State Of Madhya Pradesh
2022 Latest Caselaw 7154 MP

                                                       1                                   CRR No.1716/2022



           High Court of Madhya Pradesh, Jabalpur
                       Bench at Indore
           Criminal Revision No.1716/2022
Indore, Dated 11.05.2022
      Shri Vinod Thakur, learned counsel for applicant Amit S/o
Sumer Singh Thakur.
      Shri Amit Singh Sisodia, learned Government Advocate for
the respondent / State of Madhya Pradesh, on advance notice.

Heard on IA No.6423/2022, 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, Indore, District Indore (MP) in Criminal Case No.4744/2019 vide judgment dated 24 th February, 2022, as under: -

              Conviction                                   Sentence
    Section          Act          RI        Fine            Imprisonment in lieu of fine
                                           amount
      14           MP State      1 year   Rs.1,000/-                  1 month SI
                 Security Act,

The aforesaid judgment of conviction and sentence has been affirmed by learned Additional Sessions Judge, Indore District Indore (MP) in Criminal Appeal No.94/2022 vide judgment dated 30.04.2022.

Looking to the short sentence imposed on the applicant, learned counsel for the applicant prays for suspension of jail sentence.

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.6423/2022, 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.

Let the record of the case from the concerned trial Court as well as appellate Court be requisitioned.

Let the matter be listed on the question of admission in the week commencing 25.07.2022, may be heard finally on the next date of hearing.

C. c. as per rules.

(Subodh Abhyankar) Judge rcp

RAMESH CHANDRA PITHWE 2022.05.11 16:03:47 +05'30'