Bhaiyalal Saket vs The State Of Madhya Pradesh
2024 Latest Caselaw 16260 MP

Madhya Pradesh High Court

Bhaiyalal Saket vs The State Of Madhya Pradesh on 30 May, 2024

Author: Dinesh Kumar Paliwal

Bench: Dinesh Kumar Paliwal

                                                              1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      CRA No. 6127 of 2024
                                      (BHAIYALAL SAKET AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                          Dated : 30-05-2024
                                Shri Ram Bahadur Kushwaha - Advocate for the appellants.

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

Call for the trial Court record.

Heard o n I.A. No.12249/2024, an application under Section 389(1) of Cr.P.C. for suspension of sentence and grant of bail to appellants.

Appellants have been convicted for commission of offence under Sections 307 and in alternate 307/34 of IPC and have been sentenced to R.I. for 02-02 years and fine of Rs.5000/- - Rs.5000/- with default stipulation vide judgment dated 04.5.2024 delivered by Sessions Judge, Waidhan District Singrauli (M.P.), in S.T. No.100/2022 (State of M.P. Vs. Bhaiyalal Saket and others).

Learned counsel for the appellants has submitted that appellants have not committed any offence. They have been erroneously convicted by the trial Court. It is submitted that in the course of trial appellants were on bail. They

have 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 appellants till 03.6.2024. The appellants have 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 appellants is n o t suspended, the purpose of filing this appeal would become futile. Therefore, it has been prayed that the execution of jail sentence of appellants be

suspended and they be released on bail.

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

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 appellants.

Consequently, I.A. No.12249/2024 is allowed. The execution of jail sentence of appellants is hereby suspended subject to depositing the fine amount, (if not already deposited). It is directed that the appellants 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 each 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