Rajkumar vs The State Of Madhya Pradesh
2023 Latest Caselaw 13995 MP

                                                             1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                      CRA No. 6600 of 2022
                                               (RAJKUMAR Vs THE STATE OF MADHYA PRADESH)

                          Dated : 25-08-2023
                                 Shri Rajendra Yadav - Advocate for the appellant.

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

Shri Kashi Ram Patel - Advocate for the objector.

Heard on I.A.No.20115 of 2023 for suspension of remaining jail

sentence and grant of bail to the appellant arising out of judgment dated 24.03.2022 delivered in ST. No.7/2020, by Sessions Judge, Chhindwara District-Chhindwara .

T h e appellant has been convicted under Section 307 of IPC and sentenced to undergo R.I. for 7 years with fine of Rs.10,000/- 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. There is no thumb impression on Dehati Nalsi of complainant. 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. Learned counsel for the objector has no objection if appellant is released on bail Taking into consideration the above facts and that parties have compromised the matter and coupled with the fact that final hearing of this Signature Not Verified Signed by: ROSHNI SINGH Signing time: 8/26/2023 1:13:49 PM

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-Rajkumar is hereby suspended and it is 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, Chhindwara District -Chhindwara 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

R

Signature Not Verified Signed by: ROSHNI SINGH Signing time: 8/26/2023 1:13:49 PM