Ashok Vanshkar vs The State Of Madhya Pradesh
2023 Latest Caselaw 12810 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 6313 of 2023 (ASHOK VANSHKAR Vs THE STATE OF MADHYA PRADESH)

Dated : 08-08-2023 Shri D. K. Shukla - Advocate for appellant.

Smt. Smita Kehari - Panel Lawyer for State.

Heard on admission.

The appeal being arguable is admitted for hearing. Also heard on I.A No.10492/2023, which is first application under

Section 389(1) of Cr.P.C for suspension of sentence and grant of bail, moved on behalf of the appellant.

The appellant has been convicted for offences punishable under Section 304-B of IPC and sentenced to undergo R.I. for 7 years and Section 498-A of IPC and sentenced to undergo R.I. for 3 years with fine of Rs.2,000/-, with default stipulation.

Learned counsel for the appellant submits that the appellant is innocent and has falsely been implicated in the matter. He also submits that the trial Court has not properly appreciated the oral and documentary evidence available on

record and committed error in convicting the appellant for the aforesaid offences. The appellant is in custody and the appeal would take considerable time to conclude. He is ready to furnish adequate surety and shall abide by the directions and conditions, which may be imposed by this Court. Hence, it is prayed that his application for suspension of sentence may be considered.

On the other hand, learned counsel for the State has opposed the application and prays for its rejection.

Heard learned counsel for the parties, perused the judgment and record

of the court below.

Looking to the o ver all facts and circumstances of the case and the evidence available on record as well as the grounds raised about infirmities in its appreciation, this Court finds it to be a fit case to suspend the jail sentence of the appellant and release him on bail, therefore, without commenting on the merit of the case, this application is allowed.

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.50,000/- (Rupees Fifty Thousand only) with one surety in the like amount to the satisfaction of the trial Court concerned, the custodial sentence of the appellant shall remain

suspended and he shall be released on bail for securing his presence before the trial Court concerned on 06.11.2023 and on such other dates as may be fixed in this regard during pendency of this appeal.

Accordingly, the aforesaid I.A. stands allowed and disposed of. List this case for final hearing in due course.

(ANURADHA SHUKLA) JUDGE ps

Digitally signed by PRASHANT SHRIVASTAVA Date: 2023.08.09 10:13:30 +05'30' Adobe Reader version: 11.0.8