Vikram vs The State Of Madhya Pradesh
2023 Latest Caselaw 9818 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                      CRR No. 2636 of 2023
                                                (VIKRAM Vs THE STATE OF MADHYA PRADESH)

                         Dated : 28-06-2023
                               Shri Ravindra Upadhyay - Advocate for the applicant.

                               Shri Rahul Solanki - Govt. Advocate for the respondent/State.

Heard on the question of admission.

The revision is admitted for hearing.

Also heard on IA No.9052/2023, which is first application under Section

397 of Cr.P.C., 1973, for suspension of jail sentence of applicant Vikram, who has been convicted by the Court of First Additional Sessions Judge, Kannod, District Dewas in CRA No.10/2017 vide judgment dated 10.06.2023, under Section 354 of IPC and sentenced to undergo RI of 01 year with fine of Rs.1,000/- with default stipulation.

Learned counsel for the applicant submits that applicant is innocent and he has been falsely implicated in the aforesaid offence. He is in custody since 06.07.2017. The final hearing of this revision will take long time. Hence, prays for suspension of jail sentence of applicant.

Counsel for the State opposes the prayer for grant of bail. Considering the overall facts and circumstances of the case and short term jail sentence of the applicant, coupled with the fact that final hearing of this revision may take long time, hence, it would be appropriate to suspend the jail sentence of the applicant.

Accordingly, application IA No.9052/2023 is allowed. It is directed that substantive jail sentence of applicant - Vikram shall be suspended subject to his depositing the fine amount (if not already deposited) and on furnishing a Signature Not Verified Signed by: SHRUTI JHA Signing time: 28-06-

2023 18:15:03

personal bond in the sum of Rs.25,000/-(Rupees Twenty Five Thousand Only) with one solvent surety of like amount to the satisfaction of trial Court for his appearance before the Registry of this Court on 25.08.2023 and on all other subsequent dates as may be fixed by the Registry in this behalf.

List the revision for final hearing in due course. Certified copy as per Rules.

(PRAKASH CHANDRA GUPTA) JUDGE

Shruti

Signature Not Verified Signed by: SHRUTI JHA Signing time: 28-06-

2023 18:15:03