Rajkumar Kol vs The State Of Madhya Pradesh
2022 Latest Caselaw 7285 MP

                                                                               1
                                                 IN THE HIGH COURT OF MADHYA PRADESH
                                                              AT JABALPUR
                                                                      CRA No. 7462 of 2021
                                                          (RAJKUMAR KOL Vs THE STATE OF MADHYA PRADESH)

                                  Dated : 13-05-2022

                                  Shri Neelesh Jain, learned counsel for the applicant.

                                  Shri Pramod Saxena, learned G.A for the respondent/State.

Appellant/Raj Kumar Kol has filed this criminal appeal against the judgment and finding dated 25/11/2021 passed in S.T No. 245/2015, whereby the appellant has been convicted under sectin 379, 420, 467, 468, 471 of IPC and sentenced to R.I for 1 years, R.I for 3 years, R.I for 7 years,

R.I for 5 years and R.I for 7 years respectively.

Heard on IA No. 7660/2022, application under section 389(1) of Cr.P.C for grant of temporary bail.

Shri Pramod Saxena, learned G.A for the respondent/State submits that verification report is in his possession, which shows that daughter of the present appellant namely Divya's marriage is scheduled on 19/05/2022 with one Shri Shiv Kumar.

In view of such facts, IA No. 7660/2022 is allowed. It is directed that the execution of jail sentence of the appellant Raj Kumar Kol shall remain suspended till 28th May, 2022 for a period of 15 days and he be released on temporary bail on his furnishing a fresh personal bond to the tune of Rs.50,000/- with two solvent sureties in the like amount to the satisfaction of the learned Trial

Court. On the aforesaid date he will surrender before the concerned trial court on 28/05/2022 failing which the concerned trial court shall take necessary steps for arresting the appellant.

In view of the outbreak of new mutant Omicron of Covid-19, the jail authorities and the State Government are directed to follow the guidelines issued by the Health Ministry in the wake of Novel Corona Virus before and after releasing the applicant.

Signature Not Verified SAN Certified copy today as per rules

Digitally signed by TARUN KUMAR SALUNKE Date: 2022.05.14 10:28:38 IST

(VIVEK AGARWAL)

JUDGE tarun

Signature Not Verified SAN

Digitally signed by TARUN KUMAR SALUNKE Date: 2022.05.14 10:28:38 IST