Anandilal vs The State Of Madhya Pradesh
2023 Latest Caselaw 7273 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 1488 of 2022 (ANANDILAL Vs THE STATE OF MADHYA PRADESH)

Dated : 03-05-2023 Shri Shailendra Singh Thakur- counsel for the appellant.

Ms.Vibha Pathak- Panel Lawyer for the State.

Considered I.A.No.9192/2023, which is an application for grant of temporary bail on behalf of the appellant on the ground of marriage of daughter- Ms.Lata.

Vide impugned judgment dated 31.1.2022 passed by the Fourth Additional Sessions Judge, Mandla in S.T.No.1300152/2012 the appellant has been convicted for offences u/s 409, 420 r/w 120-B, 467 r/w 120-B of IPC and sentenced to undergo R.I. for 05 years, 02 years, 05 years and fine of Rs.10,000/-, Rs.5,000/- & Rs.10,000/- respectively with default stipulations.

Learned counsel for the appellant has stated that marriage of appellant's daughter-Lata is to be solemnized on 07.5.2023 and there is no responsible male member in the family to lookafter the affairs. Hence, payer has been made to suspend the jail sentence of the appellant temporarily for a period of 15 days.

Hence, prayer has been made to suspend the jail sentence of the appellant temporarily.

Learned Panel Lawyer has submitted that in compliance of order dated 28.4.2023 she has got verified the aspect of appellant's daughter on 07.5.2023 and found the same to be true.

Considering the facts and circumstances of the case, the application for Signature Not Verified SAN

temporarily suspension of sentence is allowed for a period of 15 days from Digitally signed by RAJESH MAMTANI Date: 2023.05.03 18:22:16 IST

today.

It is directed that subject to depositing the fine amount, if not already deposited and on furnishing a personal bond in a sum of Rs.50,000/- (Rupees Fifty Thousand only) with one surety in the like amount to the satisfaction of the trial Court concerned, the custodial sentence of appellant-Anandilal shall remain suspended temporarily and he shall be released on temporary bail for a period of 15 (fifteen) days from today with a direction him to surrender before the trial Court concerned on or before 18.5.2023.

If appellant fails to surrender before the trial Court on or before the aforesaid date, the trial Court will be at liberty to take steps to take him into custody.

I.A.No.9192/2023 is accordingly disposed of. List for final hearing in due course.

(SMT. ANJULI PALO) JUDGE

RM

Signature Not Verified SAN

Digitally signed by RAJESH MAMTANI Date: 2023.05.03 18:22:16 IST