Rajendra Verma vs The State Of Madhya Pradesh
2022 Latest Caselaw 15460 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       CRA No. 4775 of 2022
                                       (RAJENDRA VERMA AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                           Dated : 23-11-2022
                                 Shri Ramanuj Choubey, learned counsel for the appellants.

                                 Shri Yash Soni, learned G.A. for the respondent/State.

Heard.

Appeal is admitted for hearing.

Also heard on I.A. No.10067/2022 an application for suspension of sentence and grant of bail to appellants- Rajendra Verma and Mahesh

Verma arising out of judgment dated 24.05.2022 delivered in S.T. No.72/2019 by I Additional Sessions Judge Sehore, Distt. Sehore.

The appellants have been convicted under Section 325 of the IPC and sentenced to undergo R.I. for 3 years with fine of Rs. 1000/- each, under section 325/34 of IPC to undergo R.I. for 1 year with fine of Rs.1000/- each, under section 323 / 34 of IPC to undergo R.I. for 6 months with fine of Rs. 500/- each with default stipulations.

Learned counsel for the appellants submits that the sentences of the appellants are already suspended till 23.11.2022 and final hearing of this matter

is not possible in near future, therefore the remaining jail sentence of these appellants may be suspended.

The prayer is opposed by learned State counsel. Considering the short sentences of the appellants and the fact that final hearing of this appeal is not possible in near future, I deem it proper to suspend the remaining jail sentence of the appellants.

Accordingly, aforesaid IA is allowed. Signature Not Verified Signed by: NAVEEN KUMAR SARATHE Signing time: 11/24/2022 10:05:07 AM

Subject to depositing the fine amount (if not already deposited), the remaining jail sentence of the appellants- Rajendra Verma and Mahesh Verma are hereby suspended and it is directed that the appellants be released on bail on their furnishing a personal bond for a sum of Rs.30,000/- each (Rupees Thirty Thousand only) each with one solvent surety each of the like amount to the satisfaction of the trial court with a further direction to appear before the concerned trial Court Distt. Sehore on 08.03.2023 and also on such other dates as may be fixed by the trial court in this regard during the pendency of this appeal.

Certified copy as per rules.

(SUJOY PAUL) JUDGE

sarathe

Signature Not Verified Signed by: NAVEEN KUMAR SARATHE Signing time: 11/24/2022 10:05:07 AM