Govind Peeple vs The State Of Madhya Pradesh
2024 Latest Caselaw 6694 MP

Madhya Pradesh High Court

Govind Peeple vs The State Of Madhya Pradesh on 5 March, 2024

Author: Maninder S. Bhatti

Bench: Maninder S. Bhatti

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRR No. 787 of 2024 (GOVIND PEEPLE AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Dated : 05-03-2024 Ms. Indu Pandey - Advocate for the applicants.

Ms. Shikha Baghel - Panel Laywer for the State. Shri Aseem Dixit - Advocate for objector.

Call for the record of the Trial Court.

Heard on admission.

This appeal is admitted for final hearing. Heard on IA 5775/2024, an application under 389(1) of the Cr.P.C. for suspension of sentence and grant of bail to the applicants.

The applicants have been convicted under Sections 324/34, IPC on three counts and 325/34 I.P.C and have been sentenced to undergo R.I. for 6 months and 1 year respectively with fine of 1,000/- and Rs.1000/- respectively with default stipulation by the learned 1 Additional Sessions Judge, Chhindwara by judgment dated 13.2.2024 passed in Criminal Appeal No. 46/2021 which in turn emanates from order dated 23.10.2021 passed by Judicial Magistrate First

Class Chhindwara in R.C.T No. 1364/2016.

Learned counsel for the applicants submits that the applicants are in jail. It is further contended by the learned counsel that past record of the applicants is unblemished. Looking to the short term sentence awarded to the appellant he be released on bail.

Learned counsels for applicants and objector submits that applicants and objector have entered into an amicable settlement.

On the other hand, learned Government Advocate has opposed the said

bail application.

Considering the submissions and the fact that the applicants have been awarded short terms sentence of six months and one years and also the fact that applicants and objector have entered into an amicable settlement, I.A.No.5775/2024 is allowed. The execution of jail sentence of applicants , namely, Govind Peeple, Rajendra Peeple, Akku, Arjun, Golu and Deepak is hereby suspended subject to depositing of the fine amount, (if not already deposited). It is directed that the applicants be released on bail on their furnishing a personal bond to a sum of Rs.50,000/- (Rupees Fifty thousand only) each with one solvent surety of the like amount to the satisfaction of the

trial court with a further direction to appear before the trial Court on 20.05.2024 and also on such other dates, as may be fixed by that Court in this regard during the pendency of this appeal.

List the case in the week commencing 1st April, 2024. Certified copy as per rules.

(MANINDER S. BHATTI) JUDGE

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