Ramkumar Alias Lalli vs The State Of Madhya Pradesh
2023 Latest Caselaw 7925 MP

IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA No. 652 of 2023 (RAMKUMAR ALIAS LALLI Vs THE STATE OF MADHYA PRADESH)

Dated : 12-05-2023 Shri Jitendra Kumar Sharma, learned counsel for appellant.

Shri V.P.S. Tomar, learned counsel for State. Heard on I.A.No.8293/2023, second application u/Sec. 389(1) of Cr.P.C. for suspension of sentence and grant of bail filed on behalf of appellant- Ram Kumar @ Lalli.

This criminal appeal has been filed against the judgment dated 30.11.2022

passed in S.T.No.357/2014 by Third Additional Sessions Judge Joura District Morena whereby the appellant has been convicted under Section 307 of IPC and sentenced to undergo seven years R.I. with fine of Rs. 2000/- with default stipulation.

It is submitted by counsel for the appellant that the appellant was on bail during trial and he did not misuse the liberty granted to him. Fine amount has already been deposited by him. It is also submitted that the appellant has suffered about six months of incarceration. Appeal is of the year 2023 which may take long time for it's conclusion. Under these circumstances, the

execution of sentence be suspended and the appellant be released on bail.

On the contrary, learned counsel for the State opposed the application and prayed for its rejection.

Keeping in view of the aforesaid submissions of learned counsel for the parties and the fact that an early hearing of this case is not possible, I.A. No.8293/2023 allowed.

It is therefore, directed that if appellant deposits the entire fine amount, if Signature Not Verified Signed by: YOGENDRA OJHA Signing time: 5/12/2023 4:27:48 PM

not already deposited, and furnishes a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety of the like amount to the satisfaction of concerned Trial Court for his appearance before the Principal Registrar of this Court on 6th November, 2023 and on such further dates as may be fixed by the office in this regard, sentence of imprisonment awarded to him shall remain suspended till further orders and he shall be released on bail.

Application (I.A. No.8293/2023) is allowed and disposed of. A copy of this order be sent to the trial Court concerned for necessary compliance.

C.c. as per rules.

(DEEPAK KUMAR AGARWAL) JUDGE

ojha

Signature Not Verified Signed by: YOGENDRA OJHA Signing time: 5/12/2023 4:27:48 PM