Ramveer Jatav vs The State Of Madhya Pradesh
2023 Latest Caselaw 20749 MP

Madhya Pradesh High Court

Ramveer Jatav vs The State Of Madhya Pradesh on 7 December, 2023

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                       CRR No. 4939 of 2023
                                              (RAMVEER JATAV Vs THE STATE OF MADHYA PRADESH)

                          Dated : 07-12-2023
                                Shri Rishikesh Bohare - Advocate for accused/revisionist.

                                Shri    Girdhari      Singh     Chauhan       -   Public       Prosecutor   for
                          respondent/State.

Order on Revision Heard learned counsel for the accused/revisionist and the Public Prosecutor for the State.

Lower Courts' record has already been received. Thus, the file is ripe for hearing.

The revision is admitted for hearing.

List in the month of February, 2024 for final hearing. Order on I.A. No.19515/2023.

Present application has been filed under Section 397(1) of the Cr.P.C. for suspension of sentence and grant of bail on behalf of sole accused/revisionist.

T he accused/revisionist has been convicted under Section 354 of IPC and sentenced to suffer R.I. for six months with fine of Rs.500/- with default

stipulation, vide judgment dated 6/10/2023 passed by Sessions Judge, District Ashoknagar in Cr.A. No.98/2023.

It is submitted by learned counsel for accused/revisionist that he has been falsely implicated in the matter. He has committed no offnce. Trial Court has not appreciated the evidence in right perspective. Accused/revisionist was on bail during pendency of trial and he did not misuse the liberty. Disposal of revision will take time and if he is released on bail, he will not misuse the liberty

and he will cooperate in disposal of the case.

Learned counsel for the State strongly opposed the bail. Considering the entire facts and circumstances of the case, submissions made by learned counsel for the parties and the manner in which the offence is alleged to have been committed, without commenting any opinion on the merits of the case, I.A. No.19515/2023 is allowed.

It is directed that accused/revisionist shall be released on bail on furnishing a personal bond of Rs.1,00,000/- (Rupees One Lac only) with two sureties each of the like amount to the satisfaction of the Trial Court concerned with filing an undertaking that he will not misuse the liberty and will not indulge

in any criminal case during the pendency of revision. Fine amount imposed by the Court below shall be deposited before his release, if it is not already deposited.

Accordingly, I.A. No.19515/2023 stands disposed of. Certified copy as per rules.

(RAJENDRA KUMAR-IV) JUDGE

Arun*