Jeetendra vs The State Of Madhya Pradesh
2022 Latest Caselaw 13515 MP

                                                       1
                                IN THE HIGH COURT OF MADHYA PRADESH
                                              AT INDORE
                                                     BEFORE
                                       HON'BLE SHRI JUSTICE PRANAY VERMA
                                            ON THE 13th OF OCTOBER, 2022

                                     CRIMINAL REVISION No. 3887 of 2022

                            BETWEEN:-
                            JEETENDRA S/O MAHESH HADE, AGED ABOUT
                            30 YEARS, OCCUPATION: LABOUR 318 DEV
                            NAGAR INDORE (MADHYA PRADESH)

                                                                                 .....PETITIONER
                            (BY MR AJAY JAIN-ADVOCATE)

                            AND
                            THE STATE OF MADHYA PRADESH STATION
                            HOUSE OFFICER THROUGH POLICE STATION
                            M.I.G. DISTRICT INDORE (MADHYA PRADESH)

                                                                              .....RESPONDENTS
                            ( BY MR RAHUL SOLANKI-GOVERNMENT ADVOCATE)

                          T h is revision coming on for order this day, t h e cou rt passed the
               following:
                                                         ORDER

Criminal revision is admitted for final hearing. Also heard on I.A. No.13336/2022, which is an application filed under

Section 397(2) of the Cr.P.C. for suspension of jail sentence of the petitioner.

The present petitioner has been convicted for offence punishable under Sections 354, 354-A and 354-D of IPC and sentenced to undergo one year with fine of Rs.3000/- for each offence with default stipulation by judgment dated 27.09.2022 passed by Additional Sessions Judge, District Indore Mandleshwar

Signature NotinVerified Criminal Appeal No.239/2022.

Signed by: RASHMI PRASHANT Signing time: 14-Oct-22 Looking to the short sentence imposed on the petitioner, learned counsel 11:47:00 AM

for the petitioner prays for suspension of jail sentence.

Considering the fact that the sentence of one year RI is imposed on the petitioner, I am inclined to allow the application for suspension of jail sentence and release him on bail.

Accordingly, without expressing any opinion on merits of the case, I.A.No.1336/2022, first application for suspension of jail sentence filed on behalf of petitioner is allowed and it is directed that the execution of jail sentence awarded to the petitioner shall remain suspended, subject to the petitioner depositing the fine amount, if any, and upon furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one local solvent

surety in the like amount to the satisfaction of the trial Court for his appearance before trial Court on 09/01/2023 and on such other dates as may be fixed by the concerned Court in this regard.

Certified copy as per rules.

(PRANAY VERMA) JUDGE rashmi

Signature Not Verified Signed by: RASHMI PRASHANT Signing time: 14-Oct-22 11:47:00 AM