Arjunsingh vs The State Of Madhya Pradesh
2024 Latest Caselaw 16645 MP

Madhya Pradesh High Court

Arjunsingh vs The State Of Madhya Pradesh on 14 June, 2024

Author: Amar Nath Kesharwani

Bench: Amar Nath Kesharwani

                                                                1                                CRR-2877-2024
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                         CRR No. 2877 of 2024
                                                 (ARJUNSINGH Vs THE STATE OF MADHYA PRADESH)

                           Dated : 14-06-2024
                                  Shri Akhilesh Kumar Saxena - Advocate for the appellant.

                                  Shri Hemant Sharma - Government Advocate for the respondents State.

Heard on the question of admission.

Admit.

Heard on I.A. No.9298/2024, an application under Section 397 of Cr.P.C

for suspension of sentence moved on behalf of the appellant.

The applicant has been convicted under Section 379 of IPC and sentenced to undergo 6 months RI and to pay a fine of Rs. 1000/- vide judgment dated 20.04.2024 passed by Judicial Magistrate First Class, Mandsaur in Case No. RCT/668/2018.

Learned counsel for the applicant has submitted that the petitioner is innocent and has been falsely implicated in the present crime. There are fair chances of success of this revision petition and there is no likelihood of early hearing of this petition in near future. Under these circumstances, looking to the

short sentence, counsel prays for suspension of remaining jail sentence and grant of bail to the appellant.

Considering the facts and circumstances of the case and short sentence involved in the matter and the fact that petition is likely to take time for final hearing, this Court is of the considered opinion that the application for suspension of custodial sentence filed on behalf of the petitioner deserves to be allowed.

Accordingly, I.A. No.9298/2024 stands allowed. Upon furnishing

2 CRR-2877-2024

personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with a solvent surety in the like amount to the satisfaction of the learned trial Court, for his regular appearance before this Court, the execution of custodial part of the sentence imposed against the appellant shall remain suspended, till the final disposal of this petition.The appellant after being enlarged on bail, shall mark his presence before the Registry of this Court on 12.08.2024 and on all such subsequent dates, as may be fixed by the Registry in this regard.

Let the record be requisitioned .

List the matter for final hearing in due course.

(AMAR NATH (KESHARWANI)) JUDGE

rashmi