Shivram vs The State Of Madhya Pradesh
2022 Latest Caselaw 7517 MP

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                                              IN THE HIGH COURT OF MADHYA PRADESH
                                                           AT JABALPUR
                                                               CRA No. 4569 of 2022
                                                  (SHIVRAM AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                                 Dated : 26-05-2022
                                        Shri S.B. Shrivastava, learned counsel for the appellants.

                                        Shri Ravindra Rajput, learned Panel Lawyer for the respondent/State.

Heard on the question admission.

The appeal appears to be arguable, therefore, it is admitted for final hearing.

Record of the Court below be called for.

Also heard on I.A. No.9112/2022, which is the first application for suspension of sentence and grant of bail to the appellants.

Vide impugned judgment dated 22.04.2022 passed by learned First Additional Sessions Judge, Khandwa in S.T. No.97/2018 the appellants have been convicted for the offence punishable under Sections 323/149, 332/149 and 333/149 of the Indian Penal Code on different counts and sentenced thereunder to suffer R.I. for six months, 2 years and 3 years respectively and payment of fine amounts with default stipulations.

Learned counsel for appellants submits that the trial Court has suspended

the jail sentence till 20-7-2022.

On the other hand, learned counsel appearing for the State has opposed the prayer for suspension of sentence and grant of bail to the appellants.

Considering the aforesaid and the fact that the appeal would take time to be heard finally, without commenting anything on merits, I am inclined to Signature Not Verified SAN consider and allow the application. Accordingly, I.A. No.9112/2022 is Digitally signed by AJAY KUMAR CHATURVEDI Date: 2022.05.27 15:11:24 IST allowed.

It is directed that on appellants' depositing the entire fine amount (if not deposited) as also furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) each with one solvent surety each of the like amount to the satisfaction of the trial Court for their appearance before the Registry of this Court on 25-7-2022 and on all such subsequent dates as may be fixed in this regard, sentence of imprisonment awarded to the appellants shall remain suspended and they shall be released on bail, if not required to be detained in any other case.

Accordingly, I.A. No.9112/2022 stands allowed and disposed of. List for final hearing in due course.

Certified copy as per rules.

(MANINDER S BHATTI) V. JUDGE

ac

Signature Not Verified SAN

Digitally signed by AJAY KUMAR CHATURVEDI Date: 2022.05.27 15:11:24 IST