Narmada Prasad Chaturvedi vs The State Of Madhya Pradesh
2023 Latest Caselaw 13470 MP

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                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                       CRA No. 10393 of 2023
                                        (NARMADA PRASAD CHATURVEDI Vs THE STATE OF MADHYA PRADESH)

                          Dated : 18-08-2023
                                   Shri Y.M. Tiwari- Advocate for the appellant.

                                   Shri Dinesh Prasad Patel - Deputy Government Advocate for the
                          respondent/State.

Heard on admission.

The appeal is admitted for final hearing.

Record of the Court below be requisitioned. Also heard on IA No.19621 of 2023 an application under Section 389(1) of the Cr.P.C. for suspension of remaining jail sentence and grant of bail to appellant arising out of judgment dated 25.07.2023 delivered in S.T. No.100396/2010 by Second Additional Sessions Judge, Amarpatan District- Satna.

T h e appellant has been convicted under Section 467 of IPC and sentenced to undergo R.I. for 3 years with fine of Rs.2,000/- with default stipulations.

Learned counsel for the appellant submits that Trial Court has suspended the sentence of the appellant till 24.08.2023. He was on bail during trial. Final hearing of this appeal is not possible in near future. Thus, it is prayed that remaining jail sentence of the appellant may be suspended.

The prayer is opposed by learned Deputy Government Advocate for the State.

Considering the short sentence and coupled with the fact that final hearing of this appeal is not possible in near future, I deem it proper to Signature Not Verified Signed by: VAISHALI AGRAWAL Signing time: 8/21/2023 10:01:42 AM

suspend the remaining jail sentence of the appellant.

Accordingly, I.A. No.19621 of 2023 is allowed. Subject to depositing the fine amount, if not already deposited, the remaining jail sentence of the appellant is hereby suspended and it is directed that the appellant Narmada Prasad Chaturvedi 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 trial court Amarpatan District-Satna on 30.10.2023 and also on such other dates, as may be fixed by the trial court in this regard during the pendency of this appeal.

List the matter for final hearing in due course. Certified copy as per rules.

(ACHAL KUMAR PALIWAL) JUDGE

vai

Signature Not Verified Signed by: VAISHALI AGRAWAL Signing time: 8/21/2023 10:01:42 AM