Sparsh Singh Kaurav vs The State Of Madhya Pradesh
2023 Latest Caselaw 3381 MP

                                        1

        IN THE HIGH COURT OF MADHYA PRADESH
                            AT GWALIOR

                       CRA No. 2880 of 2023

           (SPARSH SINGH KAURAV Vs THE STATE OF MADHYA PRADESH)



Dated : 24-02-2023

        Appellant present in person.

        Shri Anil Shukla, learned Public Prosecutor for the

respondent/State.

Heard on I.A.No.3794/23, an application under Section 389

of Cr.P.C. filed by appellant for suspension of sentence and grant of

bail.

Vide judgment dated 15.02.2023 passed by Special Judge

(cyber crimes) Gwalior in Special Case No.SC/120/2019by which

the appellant has been convicted as under:-

Section Sentence Fine In default stipulation 66-C and 1-1 year Rs.3000-

        66-D of R.I.      3000
        I.T. Act

From the side of appellant/accused, it is submitted that

appellant has been falsely implicated. Fine amount has been

deposited. Therefore, prayed for grant of suspension of sentence.

Heard learned counsel for the parties at length.

Considering the aforesaid facts and circumstances of the

case, without commenting anything on merits of the case,

I.A.No.3794/23 is allowed. Subject to verification of fine amount

amount deposited by the appellant and on furnishing a personal

bond in the sum of Rs.25,000/- (Rupees Twenty five

thousand only) with one solvent surety in the like amount to

the satisfaction of the concerned trial Court, the remaining jail

sentence of the appellant shall remain suspended and he shall be

released on bail.

The appellant shall firstly appear before the Registry of this

Court on 31.03.2023 and thereafter on all other subsequent

date as may be fixed by the Registry in this regard, till disposal of

this appeal.

C.C.as per rules.

                                                    (Deepak Kumar Agarwal)
      mani                                                Judge

SUBASRI MANI
2023.02.27
14:18:25 -08'00'