Ramcharit Patel vs The State Of Madhya Pradesh
2023 Latest Caselaw 13207 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 10226 of 2023 (RAMCHARIT PATEL Vs THE STATE OF MADHYA PRADESH)

Dated : 14-08-2023 Shri M. Shafiqullah- Advocate for the appellant.

Shri Arvind Singh- GA for the State. Heard on admission.

Appeal is admitted for hearing.

Let record of the Court below be called for. Heard on IA.No.19293/2023, an application under Section 389(1) of the

Cr.P.C. for suspension of remaining jail sentence and grant of bail to sole appellant- Ramcharit Patel arising out of judgment dated 25.7.2023 delivered in S.T. No.147/2021 passed by Sessions Judge, Rewa, District- Rewa.

T h e appellant has been convicted under Section 325 of IPC and sentenced to undergo R.I. for 2 years with fine of 4.000/- with default stipulations.

Learned counsel for the appellant submits that this appellant has been falsely implicated in the case. Learned counsel for the appellant submits that jail sentence of the appellant has already been suspended by the trial Court till

25/8/2023, therefore, it has been prayed that the jail sentence of the appellant be suspended.

The prayer is opposed by learned Government Advocate. Keeping in view the facts and circumstances of the case and the fact that the jail sentence of the appellant has already been suspended by the trial Court till 25/08/2023 and also looking to the short sentence, I deem it appropriate to suspend the jail sentence.

Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 8/17/2023 5:52:00 PM

Accordingly, I.A No.19293/2023 is allowed. Subject to depositing the fine amount, if not already deposited, the remaining jail sentence of the appellant -Pinku @ Pinki @ Bihari Singh 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, Rewa on 16.10.2023 and also on such other dates, as may be fixed by the trial court in this regard during the pendency of this appeal.

C. c. as per rules.

(ACHAL KUMAR PALIWAL) JUDGE

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Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 8/17/2023 5:52:00 PM