Ravi Singh vs The State Of Madhya Pradesh
2024 Latest Caselaw 16643 MP

Madhya Pradesh High Court

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

                                                           1
                                    IN THE HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                   CRA No. 6889 of 2024
                                      (RAVI SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                          Dated : 14-06-2024
                                Shri S.K. Tiwari - Advocate for appellants.

                                Shri Sunil Rao - Panel Lawyer for respondent.

The appeal being arguable is admitted for hearing. I.A. No.14384 of 2024 is the first application filed for suspension of sentence u/S.389(1) of Cr.P.C. on behalf of appellants.

This criminal appeal assails the judgment dated 10.05.2024 passed

in Sessions Trial No.84 of 2022 by 1st ASJ, Betul whereby appellants have been convicted u/S. 392/34 of the IPC and sentenced to undergo R.I. for five year with fine of Rs.2000/- with default stipulations.

Without entering into the merits of the matter since the appellants have suffered approximately about two years jail sentence as against five years of sentence awarded to them, this court is inclined to suspend the remaining jail sentence of appellant No. 1 Ravi Singh and appellant No.2 Aashu @ Ravindra. Hence, I.A. No. 14384 of 2024 is allowed.

It is directed that jail sentence of appellant No. 1 Ravi Singh and

appellant No.2 Aashu @ Ravindra will remain under suspension subject to deposit of fine amount, if not already deposited, and on each of them furnishing a bail bond of Rs.50,000/- (Rupees Fifty Thousand Only) with two solvent each in the like amount to the satisfaction of concerned available Magistrate for their appearance before concerned available Magistrate on 04.11.2024 and on such further dates as may be fixed in

this regard which shall be of frequency not less than once a year.

List for final hearing in due course.

C.C. as per rules.

(SHEEL NAGU) ACTING CHIEF JUSTICE

MSP