Shelu @ Shelendra vs The State Of Madhya Pradesh
2023 Latest Caselaw 4955 MP

                                          1



       IN THE HIGH COURT OF MADHYA PRADESH
                                AT GWALIOR

                             CRA No. 8380 of 2022
             (SHELU @ SHELENDRA Vs THE STATE OF MADHYA PRADESH)




Dated : 27-03-2023
       Advocates are abstaining from work.

       Raja, elder brother of appellant present in person.

       Shri Pramod Pachouri, learned Public Prosecutor for the

respondent/State.

Heard on I.A.No.4441/23, third application under Section

389 of Cr.P.C. filed by appellant for suspension of sentence and

grant of bail.

Vide judgment dated 28.02.2022 passed by Second additional

Sessions Judge, Karaira, District Shivpuri in S.T.No.238/2015 by

which the appellant has been convicted as under:-

Section Sentence Fine In default stipulation 148 of 2 years Rs.1000/- 2 months RI IPC R.I.

       323/149 1 year R.I.         Rs.1000/- 1 month RI
       of of IPC
       307/149)       7 years R.I. Rs.1000/- 1months RI


      of IPC(3 in    each
      counts)  count
      25(1-B) 1 year R.I.    Rs.1000/-   1 month R.I.
      (A) Arms
      Act
      27(1-B) 3 years R.I. Rs.2000/-     3 months R.I.
      (A)    of
      Arms Act

The appellant is in custody for 2 and half months before trial.

He was on bail during trial. He has not misused the liberty granted

to him. Fine amount has been deposited. Therefore, prayed for

grant of suspension of sentence.

Heard.

Considering the aforesaid facts and circumstances of the

case, without commenting anything on merits of the case,

I.A.No.4441/23 is allowed subject to verification of fine amount

amount deposited by the appellant and on furnishing a personal

bond in the sum of Rs.25,000/- (Rupees Twenty five

thousand only) with one solvent surety in the like amount to

the satisfaction of the concerned trial Court, the remaining jail

sentence of the appellant shall remain suspended and he shall be

released on bail.

The appellant shall firstly appear before the Registry of this

Court on 15.06.2023 and thereafter on all other subsequent

date as may be fixed by the Registry in this regard, till disposal of

this appeal.

C.C.as per rules.

                                                    (Deepak Kumar Agarwal)
         mani                                             Judge



SUBASRI MANI
2023.03.28
13:08:52 -07'00'