Goverdhan Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 5876 MP

                                                        1
                                IN THE HIGH COURT OF MADHYA PRADESH
                                             AT GWALIOR
                                                 CRA No. 4563 of 2023
                                     (GOVERDHAN SINGH Vs THE STATE OF MADHYA PRADESH)

               Dated : 11-04-2023
                           Shri Arun Pateriya, learned counsel for the appellant.

                           Shri Virendra Pal, learned Public Prosecutor for the respondent/State.

Heard on admission.

Being arguable, appeal is admitted for final hearing. Record of the trial Court be called for.

Also heard on IA.No.5775/2023, first application u/Sec. 389(1) of Cr.P.C. for suspension of sentence and grant of bail filed on behalf of appellant.

Vide judgment dated 28.2.2023 passed by the 1st Additional Sessions Jud ge, Ambah, Distt. Morena in S.T.No.100151/2014 appellant has been convicted under Sections 120-B, 419/120-B, 467/120-B, 468/120-B of IPC and Section 4 of the Recognized Examination Act with maximum sentence of three years RI.

It is submitted by learned counsel for the appellant that sentence of the

appellant has already been suspended by the trial Court. Amount of fine has been deposited by him. He has a good case on merits. Hearing of the appeal will take time. Therefore, prayer for suspension of sentence has been made.

Learned counsel for the State opposed the application and prayed for its rejection.

Considering the facts and circumstances of the case, but without Signature Not Verified commenting upon merits of the case, IA.No.5775/2023 is allowed and it is Signed by: MADHU SOODAN PRASAD Signing time: 12-04-2023 11:06:56 AM directed that jail sentence of the appellant will remain under suspension subject

to verification that amount of fine has been deposited, on appellant's furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand Only) with one solvent surety of the like amount to the satisfaction of concerned Trial Court for his appearance before the Principal Registrar of this Court on 9th October, 2023 and on such further dates as may be fixed by the office in this regard till disposal of the appeal.

C.c. as per rules.

(DEEPAK KUMAR AGARWAL) JUDGE

ms/-

Signature Not Verified Signed by: MADHU SOODAN PRASAD Signing time: 12-04-2023 11:06:56 AM