Veeru @ Virendra Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 13422 MP

                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                        CRR No. 3267 of 2022
                                          (VEERU @ VIRENDRA SINGH Vs THE STATE OF MADHYA PRADESH)

                          Dated : 12-10-2022
                                   Mr. D. S. Rajawat, learned counsel for the petitioner.

                                   Mr. Kaushlendra Singh, learned Public Prosecutor for the respondent-

State.

Heard on I.A.No.13618/2022, an application under Section 397(1) of Cr.P.C. for suspension of sentence and grant of bail to the petitioner.

This Criminal revision assails the judgment dated 05.08.2022 passed in

Criminal Appeal No.47/2019 by Fourth Additional Sessions Judge, Guna whereby the conviction and sentence, as recorded by JMFC, Guna in Criminal Case No.2814/2015 vide judgment dated 04.02.2019 have been confirmed. Accordingly, the petitioner stands convicted under Section 14 of MP State Security Act and sentenced to undergo R.I. for six months with fine of Rs.500/- , with default stipulation.

Learned counsel for the petitioner submits that the petitioner has wrongly been convicted. He has suffered 2 1/2 months custody. The fine amount has already been deposited by the petitioner. There is fair chance of success of this

revision. Under these circumstances, petitioner prays that execution of sentence be suspended and the petitioner be released on bail.

On the other hand, State counsel opposed the application and prayed for rejection.

In view of the facts and circumstances of the case, but without expressing any opinion on the merits of the case, the application (I.A. No.13618/2022) is allowed.

Signature Not Verified Signed by: BARKHA SHARMA Signing time: 12-Oct-22 5:56:31 PM

It is directed that the petitioner be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one surety in the like amount to the satisfaction of the concerned trial Court. The petitioner shall now appear before the Registry of this Court 13.12.2022 and on all other dates which may be given by the Office for his appearance.

Certified copy as per rules.

(SUNITA YADAV) JUDGE

bj/-

Signature Not Verified Signed by: BARKHA SHARMA Signing time: 12-Oct-22 5:56:31 PM