Anil vs The State Of Madhya Pradesh
2023 Latest Caselaw 13724 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                     CRA No. 10220 of 2023
                                            (ANIL Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                          Dated : 22-08-2023
                                Shri G.S. Namdeo - Advocate for the appellant.

                                Shri Manoj Singh-Panel Lawyer for the respondent/State.

Heard on admission.

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

Also Heard on IA No. 19286/2023, an application under Section 389(1) of the Cr.P.C. for suspension of remaining jail sentence and grant of bail to appellant-Anil arising out of judgment dated 01.08.2023 delivered in SC ATR No.200097/2016 by Special Judge, SC/ST (P.O.A.) Act, Sagar, District-Sagar.

The appellant has been convicted under Section 354 K (i) (ii) of IPC and sentenced to undergo R.I. for 1 year with fine of Rs.1000/-, Section 3(1)(w)(1) of SC/ST Act and sentenced to undergo R.I. for 6 months with fine of Rs.500/- and Section 3 (2) (5-K) of SC/ST Act and sentenced to undergo RI for 1 year with fine of Rs.500/- with default stipulations.

Learned counsel for the appellant submits that 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 and he be released on bail.

The prayer is opposed by learned counsel for the State. Considering the short nature of 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 appellant.

Accordingly, aforesaid I.A. is allowed. Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 8/23/2023 1:01:13 PM

Subject to depositing the fine amount, if not already deposited, the remaining jail sentence of the appellant-Anil is hereby suspended and it is directed that he be released on bail on their 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 Sagar, District-Sagar on 10.10.2023 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.

List the matter for final hearing in due course.

(ACHAL KUMAR PALIWAL) JUDGE

kundan

Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 8/23/2023 1:01:13 PM