Arvind Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 3150 MP

                                                       1
                                  IN THE HIGH COURT OF MADHYA PRADESH
                                               AT GWALIOR
                                                CRA No. 659 of 2023
                                       (ARVIND SINGH Vs THE STATE OF MADHYA PRADESH)

               Dated : 21-02-2023
                           Shri Sushil Goswami, learned counsel for the appellant.

                           Shri    G.P.Chaurasiya,     learned     Public     Prosecutor   for   the
               respondent/State.

Heard on IA.No.758/2023, first application u/Sec. 389 (1) of Cr.P.C. for suspension of sentence and grant of bail filed on behalf of appellant- Arvind

Singh.

Allegation against the appellant is that he submitted forged mark-sheets for appointment to the post of Panchayat Karmi. FIR was registered. Appellant was arrested. After completion of investigation, charge-sheet was submitted. After trial, appellant has been convicted under Sections 420, 467, 468 and 201 of IPC with maximum jail sentence of five years.

I t is submitted by learned counsel for the appellant that during trial appellant remained in custody for a period of 65 days and thereafter from the date of judgment i.e. 31.12.2022 he is in custody. He has a good case on merit.

Appeal is of 2023. Final hearing of the appeal will take time. Therefore, prayer for suspension of sentence has been made.

Learned counsel for the State opposed the application and prayed for its rejection.

Considering the facts and circumstances of the case, but without commenting upon merits of the case, IA.No.758/2023 is allowed and it is Signature Not Verified directed that jail sentence of appellant Arvind Signed by: MADHU SOODAN PRASAD Singh will remain under Signing time: 22-02-2023 09:59:39 AM suspension subject to verification that amount of fine has been deposited, on

appellant's furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand Only) with one solvent surety of the like amount to the satisfaction of concerned Trial Court for his appearance before the Principal Registrar of this Court on 10th July, 2023 and on such further dates as may be fixed by the office in this regard till disposal of the appeal.

Certified copy as per rules.

(DEEPAK KUMAR AGARWAL) JUDGE

ms/-

Signature Not Verified Signed by: MADHU SOODAN PRASAD Signing time: 22-02-2023 09:59:39 AM