Aatmaram Gurjar vs State Of M.P.
2023 Latest Caselaw 14134 MP

                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                      CRA No. 10830 of 2023
                                              (AATMARAM GURJAR AND OTHERS Vs STATE OF M.P.)

                          Dated : 28-08-2023
                                 Shri Ramanuj Choubey - Advocate for the appellants.

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

Record of the trial Court be requisitioned. Heard on admission.

The appeal is admitted for final hearing.

Also heard on IA No.20321/2023, an application under Section 389(1) of the Cr.P.C. for suspension of remaining jail sentence and grant of bail to appellants-Atmaram Gurjar, Jagdish Gurjar,Gulab Singh Gurjar, Jagannath and Kamal Singh arising out of judgment dated 09.08.2023 delivered in S.T. No.168/2021 by learned First Additional Sessions Judge, Sehore (M.P).

T he appellants have been convicted under Section 323/34 of PIC and sentenced to undergo R.I. for 6 months with fine of Rs.1000/- and section 341 of IPC and sentenced to undergo RI for 01 month with fine of Rs. 200/- with

default stipulations.

Learned counsel for the appellants submits that Trial Court has suspended the sentence of the appellants till 11.09.2023. Final hearing of this appeal is not possible in near future. Thus, it is prayed that remaining jail sentence of the appellants may be suspended.

The prayer is opposed by learned counsel for the State. Considering the short sentence coupled with the fact that final hearing of this appeal is not possible in near future, I deem it proper to suspend the Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 8/29/2023 6:37:05 PM

remaining jail sentence of the appellants.

Accordingly, IA No.20321/2023 is allowed. Subject to depositing the fine amount, if not already deposited, the remaining jail sentence of the appellants -Atmaram Gurjar, Jagdish Gurjar,Gulab Singh Gurjar, Jagannath and Kamal Singh is hereby suspended and it is directed that the appellants be released on bail on their furnishing a personal bond for a sum of Rs.30,000/- (Rupees thirty thousand only) each 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 Sehore District Sehore 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.

(ACHAL KUMAR PALIWAL) JUDGE

kundan

Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 8/29/2023 6:37:05 PM