Sunil Solanki vs The State Of Madhya Pradesh
2023 Latest Caselaw 13913 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                       CRA No. 8281 of 2023
                                             (SUNIL SOLANKI Vs THE STATE OF MADHYA PRADESH)

                          Dated : 24-08-2023
                                 Shri Kapil Sharma- Advocate for the appellant.

                                 Ms. Shanti Tiwari-Panel Lawyer for the respondent/State.

Record of the trail Court has been received. Heard on admission.

This appeal is admitted for hearing.

Also Heard on I.A. No. 15345/2023 for suspension of jail sentence and grant of bail to the appellant-Sunil Solanki arising out of judgment dated

10.06.2023 delivered in S.T. No.832/2019 by 18 th Additional Sessions Judge, Bhopal, District Bhopal.

T h e appellant has been convicted under Section 394 of IPC and sentenced to undergo R.I. for 5 years with fine of Rs.1,000/-, with default stipulation.

Learned counsel for the appellant submits that it is a case in which motorcycle of appellant and complainant collided and on on account of that

appellant has been falsely implicated by the complainant. Complainant and his brother had denied any recovery of part of broken chain from the appellant. No witness from the scene of incident has been examined. The final hearing of this appeal will take time, therefore, the remaining jail sentence of the appellant may be suspended.

The prayer is opposed by learned counsel for the State. Taking into consideration the evidence regarding recovery of chain etc., I deem it proper to suspend the remaining jail sentence of the appellant. Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 8/24/2023 7:14:35 PM

Accordingly, aforesaid I.A. is allowed. Subject to depositing the fine amount, if not already deposited, the remaining jail sentence of the appellant-Sunil Solanki is hereby suspended and it is directed that the 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 concerning trial court, Bhopal District Bhopal 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.

C.c. as per rules.

(ACHAL KUMAR PALIWAL) JUDGE

kundan

Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 8/24/2023 7:14:35 PM