Ramnath Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 583 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      CRA No. 9740 of 2022
                                       (RAMNATH SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                          Dated : 10-01-2023
                                Shri Durgesh Rai - Advocate for the appellant.

                                Shri A. N. Gupta - Govt. Advocate for the respondent No.1 /State.

None for respondent No.2 despite service of notice.

Trial Court record has been received.

Heard on admission.

Prima facie, this appeal seems to be arguable. Hence, admitted for final hearing.

Also heard on I.A.No.20080/2022, 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 323 of IPC read with Section 3(2)(v-a) of SC/ST (Prevention of Atrocities) Act and has been sentenced to undergo R.I. for 6 months and fine of Rs. 500/- with default stipulation by the learned Special Judge, SC/ST

(Prevention of Atrocities) Act, Sehore vide judgment dated 30.9.2022 passed in Special Case No.74/2019 (State of MP Vs. Ramnath Singh).

Learned counsel for the appellant has submitted that appellant was released on bail till 14.11.2022 by the trial Court and thereafter this Court extended the same till 10.1.2023. During trial, he was on bail and he has not misused the liberty granted to him by way of bail. Learned counsel further submitted that he 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 Signature Not Verified Signed by: DEEPA MISHRA Signing time: 1/11/2023 12:10:04 PM

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

Consequently, I.A.No.20080/2022 is allowed. The execution of jail sentence of appellant- Ramnath 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 8.6.2023 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: 1/11/2023 12:10:04 PM