Rajesh Kumar Rajpoot vs The State Of Madhya Pradesh
2023 Latest Caselaw 12940 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                       CRA No. 8534 of 2023
                                          (RAJESH KUMAR RAJPOOT Vs THE STATE OF MADHYA PRADESH)

                          Dated : 09-08-2023
                                 Shri Qasim Ali - Advocate for the appellant.

                                 Ms. Swati Aseem George - Deputy Government Advocate for the
                          respondent/State.

Heard.

Admit.

Heard on I.A. No. 15883//2023, an application under Section 389(1) of the Cr.P.C. for suspension of remaining jail sentence and grant of bail to appellant- Rajesh Kumar Rajpoot arising out of judgment dated 28.06.2023 delivered in S.T. No.1076/2018 by learned Fifth Additional Sessions Judge, Bhopal, District-Bhopal.

T h e appellant has been convicted under Section 420 of IPC and sentenced to undergo R.I. for 3 years with fine of Rs.2000/-with default stipulation.

Learned counsel for the appellant submits that the appellant has been

convicted under Section 420 of IPC and sentenced to undergo R.I. for 3 years with fine. The appellant is in jail since 27.06.2023. The final hearing of this appeal is not possible in near future. Thus, remaining jail sentence of appellant may be suspended and he be released on bail.

The prayer is opposed by counsel for State. Looking to the short nature of sentence coupled with the fact that early hearing of this appeal is not possible in near future, without expressing any opinion on merits, I deem it proper to suspend the remaining jail sentence of the Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 8/10/2023 10:39:00 AM

appellant. Accordingly, I.A No. 15883/2023 is allowed.

Subject to depositing the fine amount, if not already deposited, the remaining jail sentence of the appellant- Rajesh Kumar Rajpoot is hereby suspended and it is directed that the appellant be released on bail on his furnishing a personal bond for a sum of Rs.30,000/- (Rupees thirty thousand only) with one solvent surety of the like amount to the satisfaction of the trial court with a further direction to appear before the concerning trial court Bhopal on 06.11.2023 and also on such other dates, as may be fixed by the trial court in this regard during the pendency of this appeal.

List for final hearing in due course.

C.C. as per rules.

(ACHAL KUMAR PALIWAL) JUDGE

kundan

Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 8/10/2023 10:39:00 AM