Ramraj vs The State Of Madhya Pradesh
2023 Latest Caselaw 7928 MP

IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA No. 5528 of 2023 (RAMRAJ AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Dated : 12-05-2023 Shri Nakul Khedkar, learned counsel for appellants.

Shri V.P.S. Tomar, learned counsel for State. Heard on I.A.No.8549 of 2023, which is the first application u/Sec. 389(1) of Cr.P.C. for suspension of sentence and grant of bail filed on behalf of appellant No.1 Ramraj Vide judgment dated 8th April, 2023 passed by First Additional Sessions

Judge, Ganj Basoda, District Vidisha in Sessions Trial No. 200112 of 2016, present appellant has been convicted under Sections 148, 325/149 and 307/149 of IPC with maximum sentence of five years RI.

It is submitted by learned counsel for the appellant that case of appellant No.1-Ramraj is similar to that of co-appellant Vinay Singh who has been granted suspension of sentence by this Court vide order dated 21.4.2023. He has a good case on merits. Final hearing of the appeal will take time. On such premises, learned counsel for the appellants prayed for suspension of sentence.

O n the contrary, learned counsel for the State opposed the application

and prayed for its rejection.

Keeping in view the aforesaid submissions of learned counsel for the parties and the fact that early hearing of this case is not possible, I.A. is allowed. It is therefore, directed that if appellant No.1- Ramraj Singh deposits entire fine amount, if not already deposited, and furnishes a personal bond in the sum o f Rs.25,000/- (Rupees twenty five thousand only) with one solvent surety of the like amount to the satisfaction of concerned Trial Court Signature Not Verified Signed by: YOGENDRA OJHA Signing time: 5/12/2023 4:27:48 PM

for appearance before the Principal Registrar of this Court on 20th 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 disposal of this appeal and he shall be released on bail.

IA is allowed and disposed of.

Certified copy as per rules.

(DEEPAK KUMAR AGARWAL) JUDGE

ojha

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