Bahadur vs The State Of Madhya Pradesh
2023 Latest Caselaw 13179 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 10098 of 2023 (BAHADUR AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Dated : 14-08-2023 Ms. Rashi Dua- Advocate for the appellants.

Shri Yaduvendra Dwivedi-Panel Lawyer for the State.

Heard.

The appeal is admitted for hearing. Record of the Court below be requisitioned.

Also heard on IA No. 19033/2023, an application under Section 389(1) of the Cr.P.C. for suspension of remaining jail sentence and grant of bail to appellants- Bahadur, Neetesh and Basant arising out of judgment dated 26.07.2023 delivered in ST No.21/2020 by Second Additional Session Judge, Hata, District-Damoh.

T he appellants have been convicted under Section 325/34 of IPC and sentenced to undergo R.I. for 3 years with fine of Rs.2500/- with default stipulations.

Learned counsel for the appellants submits that Trial Court has

suspended the sentence of the appellants till 28.08.2023. Appellants were on bail during trial. Final hearing of this appeal is not possible in near future. Thus, the remaining jail sentence of the appellants may be suspended.

The prayer is opposed by learned State counsel. Considering the short sentence coupled with the fact that final hearing of this appeal is not possible in near future, I deem it proper to suspend the remaining jail sentence of the appellants.

Accordingly, I.A. No.19033/2023 is allowed. Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 8/16/2023 6:03:38 PM

Subject to depositing the fine amount, if not already deposited, the remaining jail sentence of the appellants- Bahadur, Neetesh and Basant is hereby suspended and it is directed that the appellants be released on bail on their furnishing a personal bond for a sum of Rs.30,000/- (Rupees thirty thousand only) each with one solvent surety of the like amount to the satisfaction of the trial court with a further direction to appear before the trial court Hata, District Damoh on 06.09.2023 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.

Certified copy as per rules.

(ACHAL KUMAR PALIWAL) JUDGE

kundan

Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 8/16/2023 6:03:38 PM