Ramhit Gupta vs The State Of Madhya Pradesh
2022 Latest Caselaw 13796 MP

                                                                         1
                                                 IN THE HIGH COURT OF MADHYA PRADESH
                                                              AT JABALPUR
                                                                 CRA No. 9010 of 2022
                                                        (RAMHIT GUPTA Vs THE STATE OF MADHYA PRADESH)

                                     Dated : 18-10-2022
                                           Shri Siddharth Gulatee, counsel for the appellant.

                                            Ms.Geeta Yadav, Panel Lawyer for the respondent/ State.

Heard on I.A. No. 18987/2022, which is first application for suspension of sentence and grant of bail filed on behalf of appellant Ramit Gupta.

Although record is not available, but as per the impugned judgment, appellant has been convicted by the trial Court under Sections 420, 467 and 468

r/w 471 of IPC and sentenced to undergo R.I. for 3 years with fine of Rs.2,000/- each respectively, with default stipulation.

Learned counsel for appellant has submitted that the trial Court has not properly appreciated the oral and documentary evidence available on record. Appellant is aged about 69 years. Jail sentence of appellant has already been suspended by the trial Court till 22.10.2022. Disposal of this appeal would take considerable time, therefore, jail sentence of appellant may be suspended and he may be released on bail.

Learned Panel Lawyer has opposed the application.

I have heard learned counsel for the parties. Looking to the nature of offence, this appeal would take considerable time for disposal, without commenting on merits of the case, I deem it appropriate to suspend the jail sentence of the appellant and to release him on bail. Therefore, without commenting on the merits of the case, I.A.

Signature Not Verified
  SAN                                No.18987/2022 is allowed.
Digitally signed by SARSWATI MEHRA
Date: 2022.10.18 16:32:22 IST               It is directed that execution of remaining jail sentence of the appellant-

Ramhit Gupta shall remain suspended and he shall be released on bail on his furnishing a personal bond in a sum of Rs.50,000/- (Rupees Fifty Thousand only) with a surety in the like amount to the satisfaction of the trial Court concerned for his appearance before the concerned trial Court on 24.02.2023 and on such other dates as may be fixed in this regard during pendency of this appeal.

Record of the Court below be called for.

List the case after eight weeks.

(SMT. ANJULI PALO) JUDGE

sm

Signature Not Verified SAN

Digitally signed by SARSWATI MEHRA Date: 2022.10.18 16:32:22 IST