Vidhya Bai Paroji vs The State Of Madhya Pradesh
2023 Latest Caselaw 3570 MP

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                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                          CRA No. 3088 of 2023
                                               (VIDHYA BAI PAROJI Vs THE STATE OF MADHYA PRADESH)

                          Dated : 28-02-2023
                                    Shri R. L. Shukla - Advocate for the appellant.

                                    Shri Ramanuj Choubey - Panel Lawyer for respondent/ State.

Call for trial Court record.

Heard on I.A.No.4772/2023, an application under Section 389(1) of Cr.P.C. for suspension of jail sentence and grant of bail to the appellant

pending the appeal.

T h e appellant has been convicted for commission of offence under Section 420 and 471 of IPC and has been sentenced to undergo R.I. for 3-3 years and fine of Rs.2500/- for each offence with default stipulation by the learned XXI Additional Session Judge, District Jabalpur vide judgment dated 31.1.2023 passed in S.T. No.7100203/2015 (State of MP Vs. Vidhya Bai).

Learned counsel for the appellant has submitted that appellant has been released on bail till 1.3.2023 by the trial Court. During trial, she was on bail and she has not misused the liberty granted to her by way of bail. Learned counsel

further submitted that she has fair chance to succeed in appeal. There is no possibility of coming of this appeal for hearing in near future. Therefore, if the jail sentence is not suspended, the purpose of filing this appeal would become futile.

On the other hand, learned counsel for the respondent/State has opposed the prayer for grant of bail to the appellant.

Considering the short nature of sentence and contention of learned counsel for the appellant, I deem it proper to suspend the remaining jail Signature Not Verified Signed by: DEEPA MISHRA Signing time: 3/1/2023 11:03:29 AM

sentence of the appellant because final hearing of this appeal is not possible in near future.

Consequently, I.A.No.4772/2023 is allowed. The execution of jail sentence of appellant- Vidhya Bai Paroji is hereby suspended subject to depositing the fine amount, (if not already deposited). It is directed that the appellant be released on bail on her furnishing a personal bond to a sum of Rs.50,000/- (Rupees Fifty thousand only) with one solvent surety of the like amount to the satisfaction of the trial Court with a further direction to appear before the trial Court on 12.6.2023 and also on such other dates, as may be fixed by that Court in this regard during the pendency of this appeal.

List the case for hearing on admission, immediately after receipt of trial Court record.

Certified copy as per rules.

(DINESH KUMAR PALIWAL) JUDGE

mrs. mishra

Signature Not Verified Signed by: DEEPA MISHRA Signing time: 3/1/2023 11:03:29 AM