Praveen Alias Billu vs The State Of Madhya Pradesh
2022 Latest Caselaw 14404 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      CRA No. 9952 of 2022
                                          (PRAVEEN ALIAS BILLU Vs THE STATE OF MADHYA PRADESH)

                    Dated : 07-11-2022
                           Shri Sanjay Patel, learned counsel for the appellant.

                           Shri Manoj Jha, learned Panel Lawyer for the respondent/State.

Call for the trial Court record.

Heard on I.A.No.20485/2022, an application under Section 389(1) of the Cr.P.C. for suspension of jail sentence and grant of bail to the appellant.

The appellant has been convicted for commission of offence under Section 325 of

IPC and has been sentenced to undergo R.I for two years and fine of Rs.1000/- with default stipulation by the learned Sessions Judge Panna, District Panna vide judgment dated 12.10.2022 passed in S.T. No. 92/2020 (State of MP Vs. Praveen alias Billu).

Learned counsel for the appellant has submitted that learned trial Court has not properly appreciated the evidence of witnesses as their evidence is full of omissions and contradictions. The appellant has fair chances to succeed in appeal. Therefore, it is prayed that the appellant be released on bail.

On the other hand, learned P.L. for the respondent/State has opposed the prayer for grant of bail to the appellant.

Having considered the short nature of sentence and the fact that there is no possibility of hearing of this appeal in near future, I deem it proper to suspend the remaining jail sentence of the appellant.

Consequently, I.A.No.20485/2022 is allowed. The execution of jail sentence of appellant-Praveen alias Billu is hereby suspended subject to depositing the fine amount, (if not already deposited). It is directed that the appellant be released on bail on his furnishing a personal bond to a sum of Rs.50,000/- (Rupees Fifty Thousand only) Signature Not Verified Signed by: ASHISH KOSHTA Signing time: 11/7/2022 6:21:23 PM

with one solvent surety in the like amount to the satisfaction of the trial Court with a further direction to appear before the trial Court on 27.1.2023 and also on such other dates, as may be fixed by that Court in this regard during the pendency of this appeal.

List the case for argument on admission after receipt of the record. Certified copy as per rules.

(DINESH KUMAR PALIWAL) JUDGE

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Signature Not Verified Signed by: ASHISH KOSHTA Signing time: 11/7/2022 6:21:23 PM