Rajkumar Pandey vs The State Of Madhya Pradesh
2024 Latest Caselaw 16795 MP

Madhya Pradesh High Court

Rajkumar Pandey vs The State Of Madhya Pradesh on 28 June, 2024

Author: Sanjay Dwivedi

Bench: Sanjay Dwivedi

                                                              1                                CRA-6656-2024
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       CRA No. 6656 of 2024
                                            (RAJKUMAR PANDEY Vs THE STATE OF MADHYA PRADESH)

                          Dated : 28-06-2024
                                Shri Manish Datt - Senior Advocate with Shri Abhay Pandey -

                          Advocate for the appellant.
                                Shri Manohar Meena - Advocate for the respondent - Lokayukt.

Record of the case has been received.

Vid e impugned judgment dated 29.05.2024 passed by Special Judge

(P.C. Act), Jabalpur, District Jabalpur in Special Case No.07/2017, the appellant has been convicted for the offence under Section 13(1)(e) read with 13(2) of the P.C. Act and sentenced to undergo R.I. for 4 years and fine of Rs.60,00,000/- with default stipulations.

Considering the submission made by learned counsel for the appellant and looking to the nature of case and the findings given by the Court below, I find this appeal involves arguable question, therefore, it is admitted for final hearing.

Learned counsel for the appellant has also moved an application i.e. I.A.

No.13492 of 2024 for suspension of sentence and also I.A. No.13466 of 2024 for stay of fine amount.

Considering the submission made by the learned counsel for the appellant, I.A. No.13466 of 2024 is allowed subject to depositing 20% of the fine amount imposed by the trial Court.

I.A. No.13492 of 2024 is also considered looking to the fact that the present appellant is in jail since 29.05.2024 and the same is allowed.

It is directed that on appellant's depositing the 20% of the fine amount

2 CRA-6656-2024 and also furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thouand) with one solvent surety of the like amount to the satisfaction of the trial Court for his appearance before the Registry of this Court on 09.12.2024 and on all such subsequent dates as may be fixed in this regard, sentence of imprisonment awarded to appellant Raj Kumar Pandey shall remain suspended and he shall be released on bail, if not required to be detained in any other case.

Accordingly, I.A. Nos.13466 of 2024 & 13492 of 2024 stand allowed and disposed of.

List for final hearing in due course.

Certified copy as per rules.

(SANJAY DWIVEDI) JUDGE

PK