Ramswaroop vs The State Of Madhya Pradesh
2022 Latest Caselaw 13494 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       CRA No. 3819 of 2020
                                              (RAMSWAROOP Vs THE STATE OF MADHYA PRADESH)

                           Dated : 13-10-2022
                                 Shri Manish Tiwari, learned counsel for the appellant.

                                 Shri Amit Sharma, learned Govt. Advocate for the respondent-State.

Heard on IA No.13898/2022, which is repeat application under Section 389 of the Cr.P.C. for suspension of sentence and grant of bail to the appellant. The first application was dismissed as withdrawn and second application was dismissed on merits.

The appellant has been convicted under Section 307 of IPC and sections 25(1-B)(B) and 27(1) of the Arms Act and sentenced to undergo seven years' R.I. with fine of Rs.1,000/-, one year's RI with fine of Rs.500/- and three years' RI with fine of Rs.500/-, with default stipulations in ST No.1100756/2016 by the 5th Additional Sessions Judge, Bhopal vide judgment dated 28.02.2020.

Learned counsel for the appellant submits that the appellant has undergone three years and two months of the jail sentence and looking to the custody period he may be enlarged on bail.

Looking to the fact that the appeal is of the year 2020 and the appeal is

going to take a long time to be finally heard, without commenting on the merits of the case IA No.13898/2022 is allowed.

Remaining jail sentence of the appellant is hereby suspended subject to depositing the fine amount and 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 trial Court concerned, with a further direction to appear before the Registry of this Court firstly on 10.4.2023 and also on such other Signature Not Verified Signed by: MANZOOR AHMED Signing time: 10/13/2022 4:08:47 PM

dates as may be fixed by the Registry in this regard during pendency of this appeal.

It is made clear that during the period of bail if the appellant is found involved in any other offence, this bail order shall stand cancelled automatically and the police authority will be at liberty to arrest him.

Certified copy as per rules.

(NANDITA DUBEY) JUDGE

Ansari

Signature Not Verified Signed by: MANZOOR AHMED Signing time: 10/13/2022 4:08:47 PM