Alkesh vs The State Of Madhya Pradesh
2024 Latest Caselaw 5666 MP

Madhya Pradesh High Court

Alkesh vs The State Of Madhya Pradesh on 23 February, 2024

Author: Maninder S. Bhatti

Bench: Maninder S. Bhatti

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 2427 of 2024 (ALKESH Vs THE STATE OF MADHYA PRADESH)

Dated : 23-02-2024 Shri Sanjay Gupta - Advocate for the appellants.

Shri Ajeet Rawat - Panel Lawyer for the State.

Call for the record of the Trial Court.

Heard on admission.

This appeal is admitted for final hearing.

Heard on IA 4498/2024, an application under Section 389(1) of the Cr.P.C. for suspension of sentence and grant of bail to the appellants.

The appellants have been convicted under Sections 324 and 341 of the Indian Penal Code and has been sentenced to undergo R.I. for 01 years on first count and fine of Rs.1000/- and Rs500/- respectively, with default stipulation by the learnedSpecial Judge, Scheduled Caste/Scheduled Tribe (Prevention of Atrocities) Act vide judgment dated 2.2.2024 passed in SCATR No.79/2021.

Learned counsel for the appellant submits that jail sentence is already suspended by the trial Court till 30-04-2024. It is further contended by the

learned counsel that past record of the appellants is unblemished.

On the other hand, learned Government Advocate has opposed the said bail application.

Considering the submissions and the fact that the trial Court has already suspended the jail sentence till 30.4.2024 and also the fact that there are no past antecedents of the appellant, I.A.No.4498/2024 is allowed. The execution of jail sentence of appellant, namely, Alkesh is hereby suspended subject to depositing of the fine amount, (if not already deposited). It is directed that

the appellant be released on bail on his furnishing a personal bond to a sum of Rs.50,000/- (Rupees Fifty 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 trial Court on 01.07.2024 and also on such other dates, as may be fixed by that Court in this regard during the pendency of this appeal.

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

(MANINDER S. BHATTI) JUDGE

vivek