Chotelal Rajput vs The State Of Madhya Pradesh
2023 Latest Caselaw 18964 MP

Citation : 2023 Latest Caselaw 18964 MP
Judgement Date : 8 November, 2023

Madhya Pradesh High Court

Chotelal Rajput vs The State Of Madhya Pradesh on 8 November, 2023

Author: Rajendra Kumar Vani

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                       CRA No. 13668 of 2023
                                             (CHOTELAL RAJPUT Vs THE STATE OF MADHYA PRADESH)

                           Dated : 08-11-2023
                                  Shri J.K. Dixit- Advocate for appellant.

                                  Shri Manoj Singh- P.L. for respondent/State.

Office is directed to call for the record. Heard on I.A.No.25727/2023, which is an application under Section 389(1) of Cr.P.C. for suspension of custodial sentence passed against the

appellant Chotelal Rajput.

This appeal has been preferred against the judgment dated 11.10.2023 passed by the Additional Sessions Judge, Lavkushnagar District Chhatarpur whereby the learned Judge found the appellant guilty for the offences punishable under Sections 458 and 459 of the IPC and sentenced him to undergo RI for 3 years with fine of Rs.3000/-, RI for three years with fine of Rs.3000/-, with default stipulations.

It appears from the record that learned Trial Court has already suspended the jail sentence of appellant till 11.11.2023. So as an interim measure it is

directed that the execution of jail sentence alone passed against the appellant shall remain suspended till 11.12.2023 and he be released on bail upon furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one surety in the like amount to the satisfaction of the Trial Court.

Office is directed to list the matter along with record on 11.12.2023 for consideration of I.A.No.25727/2023. On that date, the appellant shall remain present in person before this Court.

C.C. as per rules in course of the day.

Signature Not Verified Signed by: PREETI TIWARI Signing time: 11/9/2023 12:43:13 PM

(RAJENDRA KUMAR VANI) JUDGE P/-

Signature Not Verified Signed by: PREETI TIWARI Signing time: 11/9/2023 12:43:13 PM