Shri Vanshkaar vs The State Of Madhya Pradesh
2022 Latest Caselaw 7424 MP

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                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                  CRA No. 4431 of 2022
                                   (SHRI VANSHKAAR AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                      Dated : 19-05-2022
                            Shri Aishwarya Sahu, counsel for the appellants.

                            Shri Manu V. John, P.L. for the respondent-State.

Appeal appears to be arguable hence it is admitted for final hearing. Let the record of the Court below be called for. Heard on I.A.No.8890/2022, this is the first application for suspension of jail sentence and grant of bail moved by the appellants.

This Criminal appeal assails the judgment dated 24.04.2022 passed in S.T.No.08/2017 by the 1st Additional Sessions Judge, Chhindwara (M.P.) whereby each of the appellants have been convicted under Sections 325/34 IPC and sentenced to under go R.I. for 3 years with fine of Rs.500/- on two counts, with default stipulation.

It is mentioned in the application that the sentence has already been suspended by the learned trial Court up to 30.05.2022. The amount of fine has already been deposited in the trial Court.

In view of the aforesaid and the fact that there is no likelihood of early

disposal of the appeal in near future, this Court is inclined to grant bail to appellants by way of suspension of sentence.

Subject to verification of the aforesaid aspect that the sentence is suspended up to 30.05.2022 and also subject to verification that the fine amount has already been deposited.

Signature SAN Not Ac c o rd ingly, without expressing any opinion on the merits, Verified

Digitally signed by I.A.No.8890/2022 is allowed and it is directed that the jail sentence of the KRISHAN KUMAR CHOUKSEY Date: 2022.05.20 12:06:02 IST

appellants will remain under suspension subject to the verification that the amount of fine have been deposited, on the appellants furnishing bail bond each o f Rs.50,000/- (Rupees Fifty Thousand Only) each with separate solvent surety in the like amount to the satisfaction of trial Court concerned for his appearance before the Registry of this Court on 30.9.2022 and thereafter on such other dates as may directed by the Registry of this Court in this regard.

List the matter for final hearing in due course of time at its own turn. Certified copy as per rules.

(VISHAL MISHRA) V. JUDGE

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