Pappu @ Jasvinder Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 2002 MP

                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                        CRA No. 3459 of 2018
                                    (PAPPU @ JASVINDER SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                           Dated : 03-02-2023
                                 Shri Harish Pawar, learned counsel for the appellant.

                                 Shri Mukesh Kumawat, learned Government Advocate for the
                           respondent/State.

Heard on I.A. No.15188/2022, which is repeat application (Temporary) filed on behalf of appellant No.1 Pappu @ Jasvinder Singh for suspension of

remaining jail sentence and grant of bail.

The appellant No.1 has been convicted for the offence punishable under Section 302 of I.P.C. and sentenced to undergo Life Imprisonment with fine of Rs. 10000/- with default stipulation vide judgment dated 20.04.2018 passed by Special Judge (SC/ST), Dewas in S.T. No.22/2018.

Learned counsel for the appellant submits that the son of appellant has undergone surgery for which Rs.4,00,000/- has been incurred. The appellant is having property which he going to sale. In support of his application he filed medical documents and bills of the treatment. He has also filed the ownership

document of the property. His son is also accused in this case who is on temporary bail.

Learned counsel for the respondent opposes the prayer made by the appellant and prays for its rejection.

Heard both sides.

Looking to facts and circumstances of the case, we are of the view that I.A. No.15188/2022 is allowed.

T he execution of remaining jail sentence of appellant No.1 is hereby Signature Not Verified Signed by: PRAVEEN NAYAK Signing time: 03-02-2023 18:43:00

suspended for a period of two months from the date of his release and it is ordered that the appellant be released on bail upon his furnishing a personal bond for a sum of Rs.30,000/- (Rupees Thirty Thousands Only) with one solvent surety of the like amount to the satisfaction of the trial Court.

It is made clear that after completion of the aforesaid period, the appellant shall surrender himself before the trial court failing which the trial court is at liberty to take the appellant in custody in accordance with law.

Certified copy, as per rules.

                              (VIVEK RUSIA)                                                  (ANIL VERMA)
                                  JUDGE                                                         JUDGE

                           Praveen




Signature Not Verified
Signed by: PRAVEEN
NAYAK
Signing time: 03-02-2023
18:43:00