Vipin Wankhede vs The State Of Madhya Pradesh
2023 Latest Caselaw 18529 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                     CRA No. 13401 of 2023
                                      (VIPIN WANKHEDE AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                          Dated : 03-11-2023
                                Shri Ajay Gupta - Senior Counsel - Assisted by Shri Samresh Katare -

                          Advocate for the appellants.
                                Shri Alok Agnihotri - Government Advocate for the respondent/State.

Heard on the question of admission.

Perused the impugned judgment.

Appeal involves arguable points, hence, admitted. Let record of the trial court be called for. Also heard on IA No. 25264/2023, which is an application for suspension of sentence and grant of bail to appellants.

Appellants have been convicted under Sections 147 and 325/149 of the Indian Penal Code and sentenced to undergo six months simple imprisonment and one year simple imprisonment with fine of Rs. 1000/- and Rs.1000/- respectively with default stipulation. All the sentences to run concurrently.

Learned counsel for the appellants submits that the sentence awarded to

appellants is of short term. They have already deposited the amount of fine. The trial court has suspended the jail sentence of appellants till 05.11.2023 and they are on bail. Therefore, remaining jail sentence of appellants may be suspended and they may be released on bail.

Considering the aforesaid, IA No. 25264/2023 is allowed. I t is directed that remaining jail sentence of appellants shall remain suspended and they shall be released on bail upon their furnishing personal bond in the sum of Rs. 50,000/- (Rupees fifty thousand) each and surety Signature Not Verified Signed by: RAGHVENDRA SHARAN SHUKLA Signing time: 11/4/2023 11:28:27 AM

bond of the like amount each to the satisfaction of the trial court concerned for their appearance before the Registry of this Court on 22nd December, 2023 and on such other dates as may be fixed by the Registry in this regard.

Certified copy as per rules.

(SANJAY DWIVEDI) JUDGE

RAGHVENDRA

Signature Not Verified Signed by: RAGHVENDRA SHARAN SHUKLA Signing time: 11/4/2023 11:28:27 AM