Pawan Kewat vs The State Of Madhya Pradesh
2024 Latest Caselaw 15694 MP

Madhya Pradesh High Court

Pawan Kewat vs The State Of Madhya Pradesh on 27 May, 2024

Author: Dinesh Kumar Paliwal

Bench: Dinesh Kumar Paliwal

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       CRA No. 6198 of 2024
                                              (PAWAN KEWAT Vs THE STATE OF MADHYA PRADESH)

                          Dated : 27-05-2024
                                Shri S. K. Gangrade - Advocate for the appellant.

                                Ms. Nupur Dhamija - Panel Lawyer for the respondent/State.

Call for the Trial Court record.

Heard on I.A. No.12386/2024, an application under Section 389(1) of Cr.P.C. for suspension of sentence and grant of bail to appellant, pending the

appeal.

Appellant has been convicted for commission of offence under Section 363 of IPC and has been sentenced to undergo R.I. for 03 years and fine of Rs.5000/- with default stipulation vide judgment dated 15.5.2024 delivered by 2nd Additional Session Judge, Sohagpur, District Narmadapuram, in S.T. No.33/2023 (State of M.P. Vs. Pawan Kewat).

Learned counsel for the appellant has submitted that appellant has not committed any offence. He has been erroneously convicted by the trial Court. It is submitted that in the course of trial appellant was on bail. He has not

misused the liberty granted by way of bail during trial. Even after conviction and passing of order of jail sentence, learned trial Court itself had suspended the jail sentence of the appellant till 8.7.2024. The appellant has fair chance to succeed in the appeal. It is further submitted that a short sentence has been awarded by the trial Court and there is no possibility of hearing of this appeal in near future. Therefore, if the execution of jail sentence of appellant is not suspended, the purpose of filing this appeal would become futile. Therefore, it has been prayed that the execution of jail sentence of appellant be suspended and he be released

on bail.

On the other hand, learned counsel for the respondent/State has opposed the grant of bail to the appellant.

Having considered the short nature of sentence and the fact that there is no possibility of hearing of this appeal in near future, I am inclined to suspend the remaining jail sentence of the appellant.

Consequently, I.A. No.12386/2024 is allowed. The execution of jail sentence of appellant- Pawan Kewat is hereby suspended subject to depositing the fine amount, (if not already deposited). It is directed that the appellant be released on bail on his furnishing a personal bond to a sum of

Rs.50,000/- (Rupees fifty thousand only) 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 11.11.2024 and also on such other dates, as may be fixed by that Court in this regard during the pendency of this appeal.

List this case for admission after receipt of trial Court record. Certified copy as per rules.

(DINESH KUMAR PALIWAL) JUDGE

mrs. mishra