Sayyad Asim Ali vs The State Of Madhya Pradesh
2024 Latest Caselaw 16644 MP

Madhya Pradesh High Court

Sayyad Asim Ali vs The State Of Madhya Pradesh on 14 June, 2024

                                                             1
                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                     CRA No. 6133 of 2024
                                           (SAYYAD ASIM ALI Vs THE STATE OF MADHYA PRADESH)

                          Dated : 14-06-2024
                                  Shri P.S. Das - Advocate for appellant.

                                  Shri Sunil Rao - Panel Lawyer for respondent.

The appeal being arguable is admitted for hearing. I.A. No.12903 of 2024 is the first application filed for suspension of sentence u/S.389(1) of Cr.P.C. on behalf of appellant No.2- Sumayla Khan.

This criminal appeal assails the judgment dated 14.05.2024 passed

in Sessions Trial No.185 of 2018 by 10th Additional Sessions Judge and Special Court (OAW), Bhopal whereby appellant No.2 has been convicted u/S. 313 of the IPC and sentenced to undergo R.I. for five year with fine of Rs.5000/- with default stipulations.

Since the appellant No. 2 is a woman aged about 22 years and is said to have an infant child without entering into the merits of the matter, this court is inclined to suspend the remaining jail sentence of appellant

No. 2 Sumayla Khan. Hence, I.A. No. 12903 of 2024 is allowed.

It is directed that jail sentence of appellant No. 2 Sumayla Khan will remain under suspension subject to deposit of fine amount, if not already deposited, and on furnishing bail bond of Rs.50,000/- (Rupees Fifty Thousand Only) with two solvent sureties in the like amount to the satisfaction of concerned available Magistrate for her 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