Rites vs The State Of Madhya Pradesh
2023 Latest Caselaw 13727 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                       CRA No. 6981 of 2023
                                                  (RITES Vs THE STATE OF MADHYA PRADESH)

                          Dated : 22-08-2023
                                Shri Ashish Kumar Tiwari - Advocate for the appellant.

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

Heard on I.A.No.12554 of 2023 for suspension of remaining jail sentence and grant of bail to the appellant arising out of judgment dated 17.05.2023 delivered in ST. No.84/2019, by First Additional Sessions Judge,

Betul District-Betul.

T h e appellant has been convicted under Section 307 of IPC and sentenced to undergo R.I. for 5 years with fine of Rs.10,000/- and under Section 506 (Part-II) of IPC and sentenced to undergo R.I. for 2 years with fine of Rs.2,000/-, with default stipulation.

Learned counsel for the appellant submits that parties have compromised the matter. Learned trial Court has wrongly convicted and sentenced the appellant. There is no evidence to connect the appellant with the alleged offence. Final hearing of this appeal will take time, therefore the remaining jail

sentence of appellant may be suspended.

The prayer is opposed by learned counsel for the State. Taking into consideration the above facts and 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 appellant.

Accordingly, aforesaid I.A. is allowed. Subject to depositing the fine amount, if not already deposited, the remaining jail sentence of appellant-Ritesh is hereby suspended and it is Signature Not Verified Signed by: VAISHALI AGRAWAL Signing time: 8/23/2023 10:07:06 AM

directed that he 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, Betul District -Betul 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 the matter for final hearing in due course. C.c. as per rules.

(ACHAL KUMAR PALIWAL) JUDGE

vai

Signature Not Verified Signed by: VAISHALI AGRAWAL Signing time: 8/23/2023 10:07:06 AM