Ravi Lilhare vs The State Of Madhya Pradesh
2024 Latest Caselaw 4700 MP

Madhya Pradesh High Court

Ravi Lilhare vs The State Of Madhya Pradesh on 17 February, 2024

Author: Maninder S. Bhatti

Bench: Maninder S. Bhatti

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRR No. 669 of 2024 (RAVI LILHARE Vs THE STATE OF MADHYA PRADESH)

Dated : 17-02-2024 Shri Sanjay Sharma - Advocate for the applicant.

Ms. Shikha Sharma - Panel Lawyer for the State.

Let the trial Court record be requisitioned. Heard on admission.

This revision is admitted for final hearing.

Heard on I.A.No.3938/2024 which is an application under Section 397(1) of the Cr.P.C. for suspension of sentence and grant of bail to the applicant.

The applicant has been convicted under Section 354 of IPC and has been sentenced to undergo R.I. for one year and fine of Rs.1000/- with default stipulation by the Additional Sessions Judge, Balaghat District Balaghat, vide judgment dated 06.02.2024 passed in Criminal Appeal No.222/2023.

Learned counsel for the applicant submits that the applicant is in jail since 06.02.2024. He further submits that the applicant is ready to abide by the

conditions imposed by the Court, if bail is granted to him. He further submits that the final hearing of the revision will take a long time and if the applicant remains in jail, the purpose of filing this revision would be frustrated.

On the other hand, learned Government Advocate has opposed the prayer of bail.

Considering the arguments advanced on behalf of the parties and the short term sentence, I am inclined to consider and allow the application. Accordingly, I.A. No.3938/2024 is allowed.

It is directed that on applicant's depositing the entire fine amount, if not deposited, his remaining jail sentence shall remain suspended and he shall be released on bail upon his furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with a surety bond of like amount to the satisfaction of trial Court concerned for his appearance before the trial Court on 27/05/2024 and on such other dates as may be fixed by the trial Court in this regard.

List the case for final hearing in due course as per listing policy. Certified copy as per rules.

(MANINDER S. BHATTI) JUDGE

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