Ritendra @ Bhayu vs The State Of Madhya Pradesh
2022 Latest Caselaw 13577 MP

                              - : 1 :-
      IN THE HIGH COURT OF MADHYA PRADESH
                            AT INDORE

                     CRA No. 1215 of 2013
          (RITENDRA @ BHAYU Vs THE STATE OF MADHYA PRADESH)



Dated : 14-10-2022
      Shri Rajesh Yadav, learned counsel for the applicant.
      Shri Gaurav Singh Chauhan, learned Government Advocate
for the respondent/State.

Heard on I.A. No.13332/2022, which is a repeat (Fifth) application under section 389 (1) of Cr.P.C. for suspension of remaining jail sentence and grant of bail filed on behalf of the appellant- Ritendra @ Bhayyu.

The appellant has been convicted for the offence punishable under Section 302, 147/148 of I.P.C and sentenced to undergo Life Imprisonment, 1 Years R.I. with fine of Rs.5,000/- with default stipulation by the Additional Sessions Judge and Special Judge, (Electricity Act) No.5, Indore vide impugned judgment dated 24.08.2013 in S.T. No.70/2012.

Learned counsel for the appellant submits that the appellant is in jail since the date of arrest and he has completed more than 10 years of his jail sentence. The appeal would take sufficient time to its conclusion. This case is based on circumstantial evidence. He hopes to succeed in it.

Considering the facts and circumstances of the case and without commenting the merits of the case, we deem it proper to suspend the remaining jail sentence of this appellant- Ritendra @ Bhayyu. Accordingly, I.A. No.13332/2022 is allowed. The execution of remaining jail sentence of appellant is hereby suspended and it is ordered that the appellant be released on bail on his furnishing a personal bond for a sum of Rs.50,000/-

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(Rupees Fifty Thousand Only) with one solvent surety of the like amount to the satisfaction of the trial Court and subject to depositing the fine amount (if not already deposited) with a further direction to appear before the concerned Trial Court on 12.12.2022 and also on such other dates, as may be fixed by the concerned trial Court in this regard during the pendency of this appeal.

Certified copy, as per rules.

                             (VIVEK RUSIA)                            (PRANAY VERMA)
                                JUDGE                                       JUDGE
                   praveen




Digitally signed by
PRAVEEN NAYAK
Date: 2022.10.17 11:09:40
+05'30'