Pradeep Rawat vs The State Of Madhya Pradesh
2022 Latest Caselaw 14245 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                       CRA No. 9828 of 2022
                                        (PRADEEP RAWAT AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                          Dated : 03-11-2022
                                Mr. Bal Krishna Sharma, learned counsel for the appellants.

                                Mr. B.M. Shrivastava, learned Public Prosecutor for Respondent- State.

Admit.

Let the record of the Court below be called for. Heard on I.A. No. 16638 of 2022, which is first application under Section 389(1) Cr.P.C. for suspension of sentence and grant of bail to the

appellants.

This Criminal Appeal assails the judgment dated 21.09.2022 passed in S.T. No. 141/2019 by Sessions Judge Shivpuri, District Shivpuri whereby, appellants stand convicted under Section 341 of IPC and sentenced with fine of Rs. 500/- and under Section 325/34 of IPC and sentenced to undergo two years rigorous imprisonment with a fine of Rs. 3000/- with default stipulation.

Learned counsel for the appellants submits that the trial Court has wrongly convicted the appellants without proper appreciation of facts of the case. Disposal of appeal shall take considerable time, therefore, he prays for

suspension of sentence and grant of bail to the appellants.

Per contra, learned Public Prosecutor for the respondent/State vehemently opposed the prayer and prayed to reject the application.

Heard learned counsel for the parties and perused the materials available on record.

Considering the arguments advanced by learned counsel for the parties, without commenting on merits of the case, I.A.No. 16638 of 2022 is hereby Signature Not Verified Signed by: ALOK KUMAR Signing time: 04-Nov-22 11:33:58 AM

allowed. Subject to depositing of fine amount, if not already deposited, and on each of the appellants furnishing personal bond of Rs. 50,000/- each (Rupees Fifty Thousand only) with one solvent surety of the like amount to the satisfaction of the concerned trial Court, the remaining jail sentence of the appellants shall remain suspended and they shall be released on bail. The appellants are further directed to mark their appearance before the Office of this Court o n 09.12.2022 and on subsequent dates as may be fixed by the Registry in this regard, till final disposal of this appeal.

A copy of this order be sent to the concerned Court below for compliance.

Certified copy/ e-copy as per rules/directions.

(SUNITA YADAV) JUDGE

Vj

Signature Not Verified Signed by: ALOK KUMAR Signing time: 04-Nov-22 11:33:58 AM