Shrey Gupta@ Kallu Bakra vs The State Of Madhya Pradesh
2024 Latest Caselaw 12850 MP

Madhya Pradesh High Court

Shrey Gupta@ Kallu Bakra vs The State Of Madhya Pradesh on 7 May, 2024

Author: Vishal Dhagat

Bench: Vishal Dhagat

                                                                1
                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT JABALPUR
                                                        CRA No. 3662 of 2024
                                   (SHREY GUPTA@ KALLU BAKRA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 07-05-2024
                                  Shri A.K. Mishra - Advocate for the appellants.

                                  Shri Y.D. Yadav - Government Advocate for respondent/State.

1 . Appellant has filed I.A. No.7074/2024 an application under Section 389(1) of Code of Criminal Procedure for suspension of jail sentence.

2. Appellant has been convicted under Sections 327, 324, 427, 506-II of

the IPC, Section 25(1)(b)(b) of the Arms Act and sentenced to undergo R.I. for three years, three years, six months, six months, two years with fine of Rs.5000/-, Rs.1000/-, Rs.500/-, Rs.500/- and Rs.1000/- with default stipulations.

3. It is submitted by learned counsel for the appellant that no prevision conviction is mentioned in the judgment passed by trial Court. Hearing of appeal in near future may take considerable time. Looking to the fixed short term of sentence, appellant may be released on bail.

4. Learned Government Advocate opposed the application for

suspension of sentence.

5. Heard the counsel for the parties.

6. Considering the fixed short term of sentence, I.A. No.7074/2024 for

suspension of sentence is allowed.

7. It is hereby directed that the custodial sentence awarded to the appellant shall remain suspended during the pendency of this appeal and on deposit of fine amount, if already not deposited, he shall be released on

bail on furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one solvent surety bond of the like amount to the satisfaction of the trial Court, for his appearance before the Registry of this Court on 30.07.2024 and on other dates as may be fixed in this regard till final disposal of this appeal.

8. List the matter after four weeks.

C.C. as per rules.

(VISHAL DHAGAT) JUDGE

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