Ramu Urf Ramsingh Lodhi vs The State Of Madhya Pradesh
2023 Latest Caselaw 22229 MP

Madhya Pradesh High Court

Ramu Urf Ramsingh Lodhi vs The State Of Madhya Pradesh on 22 December, 2023

Author: Roopesh Chandra Varshney

Bench: Roopesh Chandra Varshney

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                         CRA No. 15594 of 2023
                                           (RAMU URF RAMSINGH LODHI Vs THE STATE OF MADHYA PRADESH)

                           Dated : 22-12-2023
                                 Shri B.S. Yadav - Advocate for the appellant.

                                 Ms. Shanti Tiwari - Panel Lawyer for the State.

                                 Heard on admission.
                                 Admit.
                                 Let record of the Court below be requisitioned.

                                 Also heard on I.A.No.29514/2023, which is an application under Section
                           389(1) of Cr.P.C. for suspension of sentence and grant of bail moved on behalf
                           of appellant.
                                 Appellant has been convicted and sentenced as mentioned in the
                           impugned        judgment dated 04/12/2023 passed by Special Judge, SC/ST
                           (Prevention of Atrocities) Act, Jabalpur in SCATR No.321/2017.
                                 Learned counsel for the appellant submitted that the trial Court has
                           already suspended the jail sentence of the appellant till 03/01/2024. Appellant
                           has good case on merit and hope to succeed in the appeal, hence he has prayed

                           for suspension of jail sentence and release of the appellant on bail till the final
                           disposal of the appeal.
                                 On the other hand, learned counsel for the respondent/State has opposed

the prayer and prayed for dismissal of the above application.

Looking to the facts and circumstances of the case, contention of learned counsel for the appellant and the fact that the trial Court has already suspended the jail sentence of the appellant till 03/01/2024 and according to listing policy the hearing of this appeal will take time, the application is allowed and it is

directed that the execution of the remaining jail sentence passed against appellant shall remain suspended during the pendency of this appeal and th be released on bail subject to depositing fine amount, if not already deposited and upon his furnishing personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand only) with one surety in like amount to the satisfaction of the trial Court for his appearance before the trial Court on 15/02/2024 and on such further dates as may be fixed by trial Court in this regard during the pendency of this appeal.

List the matter for final hearing in due course along with the record.

(ROOPESH CHANDRA VARSHNEY) JUDGE

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