Kuwar Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 147 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                     CRA No. 12657 of 2022
                                             (KUWAR SINGH Vs THE STATE OF MADHYA PRADESH)

                         Dated : 03-01-2023
                                Shri Kamal Singh Rajput - Advocate for the appellant.

                                Shri Ravindra Shukla - learned Panel Lawyer for respondent/ State.

Call for the trial Court record.

Heard on I.A. No.25493/2022, an application under Section 389(1) of Cr.P.C. for suspension of sentence and grant of bail to appellant pending the

appeal.

Appellant has been convicted for commission of offence under Section 326 of IPC and has been sentenced to undergo R.I. for 3 years and fine of Rs.2000/- with default stipulations vide judgment dated 20.12.2022 passed in S.T. No.9/2018 (State of M.P. vs. Kuwar Singh) by ASJ, Khandwa.

Learned counsel for the appellant has submitted that in the course of trial appellant was on bail. He has not misused the liberty granted by way of bail during trial. It is further submitted that a short sentence has been awarded by the trial Court and there is no possibility of hearing of this appeal in near future.

It is further submitted that after conviction and passing of jail sentence, learned trial Court itself has suspended the jail sentence of appellant till 05.02.2023. It is further submitted that appellant has a fair chances to succeed in this appeal as learned trial Court has not properly appreciated the evidence of prosecution witnesses having lot of contradictions and omissions. Hence, it has been prayed that the execution of jail sentence of appellant be suspended and he be released on bail.

On the other hand, learned counsel for the respondent/State has opposed Signature Not Verified Signed by: BIJU BABY Signing time: 1/4/2023 3:04:12 PM

the grant of bail to the appellant.

Having considered the short nature of sentence and the fact that there is no possibility of hearing of this appeal in near future, I am inclined to suspend the remaining jail sentence of the appellant.

Consequently, I.A. No.25493/2022 is allowed. The execution of jail sentence of appellant - Kuwar Singh is hereby suspended subject to depositing the fine amount, if not already deposited. It is directed that the appellant be released on bail on his 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 12.05.2023 and also on such other dates, as may be fixed by that Court in this regard during the pendency of this appeal.

List this case for arguments on admission after receipt of record. Certified copy as per rules.

(DINESH KUMAR PALIWAL) JUDGE

b

Signature Not Verified Signed by: BIJU BABY Signing time: 1/4/2023 3:04:12 PM