Arvind Soni vs Deepak Vishwakarma
2024 Latest Caselaw 27756 MP

Madhya Pradesh High Court

Arvind Soni vs Deepak Vishwakarma on 3 October, 2024

Author: Dinesh Kumar Paliwal

Bench: Dinesh Kumar Paliwal

                                                               1                         CRR-4490-2024
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                     CRR No. 4490 of 2024
                                                (ARVIND SONI Vs DEEPAK VISHWAKARMA )



                          Dated : 03-10-2024
                                Shri Shafiqullah - Advocate for the applicant.
                                None for the respondent.

Trial court record has been received.

Heard on admission.

Trial court record perused.

Prima facie, this revision seems to be arguable. Hence, admitted for final hearing.

Heard on I.A.No.22923/2024, an application under section 438(1) of Bhartiya Suraksha Sanhita, 2023, for suspension of sentence and grant of bail to the applicant pending revision.

The applicant has assailed the judgment of conviction and order of sentence dated 27.08.2024 passed in Criminal Appeal No.43/2023 by Additional Sessions Judge, Patan, Dsitrict Jabalpur (M.P.) arising out of judgment dated 23.08.2023 passed by Judicial Magistrate First Class,

District Patan (M.P.) in Cri.Case No.132/2018 wherein trial Court found the applicant guilty for commission of offence punishable under Section 138 of IPC and sentenced him to S.I. 03 months and has directed to pay Rs.45,000/- with default stipulations. The learned appellate Court has affirmed the judgment of conviction and order of sentence passed by the trial Court. Considering the short nature of the sentence and the fact that the appellant

2 CRR-4490-2024 has already suffered one month incarceration, bail application is allowed. It is directed that upon depositing of Rs.15,000/- before the trial Court and on furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) with one solvent surety in the like amount to the satisfaction of the trial Court for his appearance before the trial Court on 16.12.2024 and on all subsequent dates as may be fixed by the trial Court in that regard, he be released till further orders.

List this case for final hearing in due course. Certified copy as per rules.

(DINESH KUMAR PALIWAL) JUDGE

Vin**