Ramkumar Sahu vs The State Of Madhya Pradesh
2024 Latest Caselaw 16462 MP

Madhya Pradesh High Court

Ramkumar Sahu vs The State Of Madhya Pradesh on 31 May, 2024

                                                              1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      CRR No. 2548 of 2024
                                            (RAMKUMAR SAHU Vs THE STATE OF MADHYA PRADESH)

                          Dated : 31-05-2024
                                Shri Kishore Roy - Advocate for the applicant.

                                Shri Vinod Tiwari - Panel Lawyer for the respondent/State.

Heard on I.A. No.12449/2024, which is the first application filed on behalf of the applicant for suspension of sentence and grant of bail.

Being aggrieved by the judgment and finding dated 16.05.2024 passed in

CRA No.12/2023 passed by IInd ASJ, Dindori arising out of the judgment and finding dated 13.10.2024 in RCT No.832/2017 passed by JMFC, Dindori whereby the applicant was convicted by the trial Court under Sections 325, 341 of IPC and sentenced to undergo R.I. for one year and one month with fine of Rs.500/- and Rs.100/- respectively, with default stipulation.

Learned counsel for the applicant has submitted that the Courts below have not properly appreciated the oral and documentary evidence available on record and committed error in convicting the applicant for aforesaid offence. The applicant is in custody since 16.05.2024 and there is a bleak possibility of

disposal of this revision in near future, therefore, the sentence of the applicant may be suspended and he may be released on bail.

Learned counsel for State has opposed the application. Looking to the overall facts and circumstances of the case, I find it to be a fit case to suspend the jail sentence of the applicant and to release him on bail, therefore, without commenting on the merit of the case, I.A. No.12449/2024 is allowed.

I t is directed that subject to depositing the fine amount, if not already

deposited and on furnishing a personal bond in a sum of Rs.50,000/- (Rupees Fifty Thousand only) with one surety in the like amount to the satisfaction of the trial Court concerned, the jail sentence of applicant shall remain suspended and he shall be released on bail for securing his presence before the trial Court concerned on 28/08/2024 and on such other dates as may be fixed in this regard during pendency of this case.

Let record of Courts below be called for.

Certified copy as per rules.

(PRAMOD KUMAR AGRAWAL) JUDGE

shahina