Deepak Kewat vs The State Of Madhya Pradesh
2023 Latest Caselaw 14825 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                     CRA No. 11384 of 2023
                                             (DEEPAK KEWAT Vs THE STATE OF MADHYA PRADESH)

                         Dated : 08-09-2023
                                Shri Ghanshyam Barman - Advocate for the appellant.

                                Shri     Dinesh   Patel   - Deputy Government           Advocate for the
                         respondent/State.

Heard on admission.

Admitted.

Record of the Court below be requisitioned. Heard on I.A. No. 21454/2023 an application under Section 389(1) of the Cr.P.C. for suspension of remaining jail sentence and grant of bail to appellant arising out of judgment dated 06.07.2023 delivered in SCATR No. 305/2017 by Special Judge, SC/ST (Prevention of atrocities) Act, Jabalpur.

T h e appellant has been convicted under Section 354 of IPC and sentenced to undergo R.I. for 1 year with fine of Rs.500/- with default stipulations.

Learned counsel for the appellant submitted that appellant is an innocent

persons and he has been falsely implicated in this case. The final hearing of this appeal is not possible in near future. Thus, remaining jail sentence of appellant may be suspended and he be released on bail.

The prayer is opposed by learned counsel for the State. Considering the short period of sentence and contention of learned counsel for the appellant, I deem it proper to suspend the remaining jail sentence of the appellant. Accordingly, I.A No. 21454/2023 is allowed.

Subject to depositing the fine amount, if not already deposited, the Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 9/9/2023 11:54:25 AM

remaining jail sentence of the appellant-Deepak Kewat is hereby suspended and it is directed that the appellant be released on bail on his furnishing a personal bond for a sum of Rs.30,000/- (Rupees thirty thousand only) with one solvent surety of the like amount to the satisfaction of the trial court with a further direction to appear before the concerning trial court, Jabalpur on 20.11.2023 and also on such other dates, as may be fixed by the trial court in this regard during the pendency of this appeal.

List the case for final hearing in due course. C. c. as per rules.

(ACHAL KUMAR PALIWAL) JUDGE

kundan

Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 9/9/2023 11:54:25 AM