Vinay Singh Gond vs The State Of Madhya Pradesh
2024 Latest Caselaw 16632 MP

Madhya Pradesh High Court

Vinay Singh Gond vs The State Of Madhya Pradesh on 14 June, 2024

Author: Amar Nath Kesharwani

Bench: Amar Nath Kesharwani

                                                              1                                  CRA-6922-2024
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       CRA No. 6922 of 2024
                                            (VINAY SINGH GOND Vs THE STATE OF MADHYA PRADESH)

                          Dated : 14-06-2024
                                Shri Sanjeev Singh - Advocate for the appellant.

                                Shri Vijay Pandey - PL for the respondent/State.

Heard on IA No.14510/2024, which is the first application under Section 389(1) of the Cr.P.C. for suspension of sentence and grant of bail moved on

behalf of appellant - Vinay Singh Gond.

Appellant has filed this appeal challenging the judgment of conviction and sentence dated 29.05.2024 passed in SC No.04/2020 by IInd Additional Session Judge, Amarpatan, District Satna (M.P.) whereby appellant has been convicted under Sections 354 of IPC and Section 8 of POSCO Act and sentenced to suffer R.I. for 3 years for each offence with fine of Rs.1000/- with default stipulations.

Learned counsel for the appellant submitted that the appellant is innocent and has been falsely implicated in the crime in question. It is further submitted

that during trial the appellant was on bail. The trial Court has already suspended the jail sentence of the appellant till 28.06.2024. The final disposal of this appeal would take considerable time. Under such circumstances, application of appellant for suspension of sentence and grant of bail may be considered.

Learned counsel for State vehemently opposed the prayer for suspension of sentence.

Considering the facts and circumstances of the case and also considering the facts that during trial the appellant was on bail and the trial

2 CRA-6922-2024 Court has already suspended the sentence imposed upon the appellant, IA No.14510/2024 is allowed.

It is directed that subject to payment of fine amount, if not already deposited, execution of jail sentence of appellant shall remain suspended during pendency of this appeal and he be released on bail on his furnishing a personal bond for the sum of Rs.30,000/- (Rupees thirty Thousand only) with one solvent surety in the like amount to the satisfaction of the trial Court for his appearance before the trial Court on 09.09.2024 and thereafter on all the subsequent dates as may be fixed by the concerned trial Court in this regard during the pendency of this appeal.

Accordingly, IA No.14510/2024 is disposed.

Record of the Court below be requisitioned.

Certified copy as per rules.

(AMAR NATH (KESHARWANI)) JUDGE

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