Dheeru @ Dheerindra vs State Of Madhya Pradesh
2023 Latest Caselaw 6563 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 5502 of 2023 (DHEERU @ DHEERINDRA Vs STATE OF MADHYA PRADESH)

Dated : 24-04-2023 Shri Rahul Rajput - Advocate for the appellant.

Shri Prasanjeet Chaterjee - Panel Lawyer for the State.

Heard on I.A. No. 8673 of 2023, which is an application for suspension of sentence and grant of bail filed on behalf of the appellant.

The appellant has been convicted by impugned judgment passed by the

trial Court under Sections 324 of the IPC and Section 3 (2) (v-a) of the Scheduled Castes and Scheduled (Prevention of Atrocities) Act and sentenced to undergo RI for 6 months (fine Rs.500/-) and RI for 6 months (fine Rs.500/-) respectively with default stipulations.

Learned counsel for the appellant has submitted that the trial Court has no t properly appreciated the oral and documentary evidence on record and committed error in convicting the appellant for aforesaid offence. Maximum sentence awarded to the appellant is RI for six months. It is submitted that the trial court has already suspended the jail sentence of the appellant till today i.e.

24.4.2023. Disposal of this appeal would take considerable time, therefore, the jail sentence of the appellant may be suspended and he may be released on bail.

Learned Panel Lawyer has opposed the application Although record is not available, however, looking the nature of offence and period of jail sentence awarded to the appellant, I find it to be a fit case to suspend the jail sentence of the appellant and to release him on bail, therefore, Signature Not Verified SAN

without commenting on the merit of the case, the application is allowed. Digitally signed by KOUSHALENDRA SHARAN SHUKLA Date: 2023.04.26 13:32:21 IST I t is directed that subject to depositing the fine amount, if not already

deposited and on furnishing a personal bond in a sum of Rs.40,000/- (Rupees Forty Thousand only) with one surety in the like amount to the satisfaction of the trial Court concerned, the remaining jail sentence of appellant Dheeru @ Dheerindra shall remain suspended and he shall be released on bail. The appellant shall appear before the trial Court concerned on 11.9.2023 and on such other dates as may be fixed in this regard during pendency of this appeal.

State is directed to inform the complainant regarding presentation of this appeal.

Record be requisitioned.

List for admission after ensuing summer vacation.

(SMT. ANJULI PALO) JUDGE

ks

Signature Not Verified SAN

Digitally signed by KOUSHALENDRA SHARAN SHUKLA Date: 2023.04.26 13:32:21 IST