Charan Singh vs The State Of Madhya Pradesh
2024 Latest Caselaw 5495 MP

Madhya Pradesh High Court

Charan Singh vs The State Of Madhya Pradesh on 22 February, 2024

Author: Achal Kumar Paliwal

Bench: Achal Kumar Paliwal

                                                               1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                       CRA No. 12220 of 2022
                                         (CHARAN SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                          Dated : 22-02-2024
                                 Shri Sunil Tiwari - Advocate for the appellants.

                                 Shri Shailendra Mishra - Panel Lawyer for the respondent/State.

Shri A.S.Thakur - Advocate for complainant.

Heard on I.A.No.4599/2024, an application under Section 389(1) of the Cr.P.C. for suspension sentence and grant of bail to appellants No.1 and 3.

The appellants have been convicted under Section 307/34 of the IPC and sentenced to undergo R.I. for 5 years with fine of Rs.500/- each, with default stipulation.

Learned counsel for the appellants submits that parties have compromised the matter. Appellants are in jail since the date of the impugned judgment i.e. 28.11.2022. There is no possibility of early hearing of this appeal and this appeal is of the year 2022. On above grounds, it is prayed that jail sentence of the appellants be suspended and they be released on bail.

Learned Panel Lawyer for the respondent/State has opposed the I.A.

whereas leaned counsel for the complainant submitted that he has no objection in granting sentence of suspended of appellants.

I have heard learned counsel for the parties and perused the record. In view of above, overall facts of the case, compromise arrived at between the parties, I deem it proper to suspend the remaining jail sentence of the appellants. Accordingly, aforesaid I.A. is allowed.

Subject to depositing the fine amount, if not already deposited, the remaining jail sentence of the appellants is hereby suspended and it is directed

that the appellants be released on bail on their furnishing a personal bond for a sum of Rs.25,000/- (Rupees Fifty Thousand only) each with two solvent sureties of the like amount to the satisfaction of the trial court with a further direction to appear before the concerning trial Court on 25.04.2024 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 matter for final hearing in due course. C. C. as per rules.

(ACHAL KUMAR PALIWAL) JUDGE

sm