Ranjeet Mehtar vs The State Of Madhya Pradesh
2023 Latest Caselaw 8483 MP

                                                              1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT GWALIOR
                                                      CRR No. 2346 of 2023
                                            (RANJEET MEHTAR Vs THE STATE OF MADHYA PRADESH)

                          Dated : 13-06-2023
                                Mr. Sooraj Bhan Lodhi, Advocate for the petitioner.

                                Mr. Rajendra Singh Yadav, Public Prosecutor for the respondent - State.

Heard on I.A.No. 9907 of 2023, first application under Section 397(1) of Cr.P.C. for suspension of sentence and grant of bail to the petitioner.

The revision has been preferred by the petitioner under Section 397/401 o f the Cr.P.C. against the impugned judgment dated 23.5.2023 in Cr.A.No.

11/2019 passed by Additional Sessions Judge, Pichhore, District Shivpuri (M.P.) affirming the judgment of conviction and sentence dated 10.1.2019 passed in Criminal Case No. 752/2016 by Judicial Magistrate First Class, Pichhore, District Shivpuri, whereby petitioner has been convicted and sentenced under Section 304-A of IPC to undergo rigorous imprisonment of six months with fine of Rs.1,000/-, under Section 279 of IPC fine of Rs.500/-, under Section 337 of IPC (five counts) fine of Rs.500/- (each count) and under Section 3/181 of M.V. Act with fine of Rs. 500/-, with default stipulations.

Learned counsel for the petitioner argued that the Courts below have

wrongly appreciated the evidence and convicted the petitioner. It is further submitted that the petitioner is in custody since the date of judgment i.e. 23.5.2023 and fine amount has already been deposited. Hence, prayed to suspend the jail sentence of the petitioner looking to the short period of jail sentence and release him on bail.

On the other hand, learned State counsel opposed the application and prayed for rejection of the same.

Signature Not Verified Signed by: ALOK KUMAR Signing time: 14-Jun-23 10:06:55 AM

In view of the facts and circumstances of the case, but without expressing any opinion on the merits of the case, the application (I.A. No. 9907 of 2023) is allowed.

It is directed that the petitioner be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one surety in the like amount to the satisfaction of the concerned trial Court. The petitioner shall now appear before the Registry of this Court 12.7.2023 and on all other dates which may be given by the Office for his appearance.

List the case for final hearing on 12.7.2023. Certified copy as per rules.

(SUNITA YADAV) JUDGE

AKS

Signature Not Verified Signed by: ALOK KUMAR Signing time: 14-Jun-23 10:06:55 AM