Davindra Singh vs The State Of Madhya Pradesh
2025 Latest Caselaw 3178 MP

Madhya Pradesh High Court

Davindra Singh vs The State Of Madhya Pradesh on 22 January, 2025

                                                             1                               CRA-10759-2024
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                      CRA No. 10759 of 2024
                                      (DAVINDRA SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH )



                          Dated : 22-01-2025
                                Shri Ravishankar Saini - Advocate for appellant.
                                Shri Sunil Gupta - Panel lawyer for respondent/State.

Heard on I.A No. 25204 of 2024, an application under Section 389(1) of the Cr.P.C for suspension of sentence and grant of bail to appellants arising out of judgment dated 05-09-2024 delivered in S.T. No. 68/2023 by

Additional Sessions Judge, Damoh District Damoh.

The appellants have been convicted under Section 324/34 of I.P.C. and sentenced to undergo R.I. for 3 years with fine of Rs.3,000/- with default stipulations.

Learned counsel for the appellants submits that final hearing of this appeal is not possible in near future, the substantive jail sentence was suspended by the trial court and also extended by this court hence, the substantive jail sentence of appellant may be suspended otherwise the filing of appeal will be futile.

Learned Govt. Advocate opposed the prayer for grant of suspension of sentence.

Considering the facts and circumstances of the case, the final hearing of this appeal is not possible in near future, I deem it proper to suspend the remaining jail sentence of the appellants. Accordingly, I.A No. 25204 of 2024 is allowed.

2 CRA-10759-2024 Subject to depositing the fine amount (if not already deposited), the remaining jail sentence of appellants is hereby suspended and it is directed that the appellants be released on bail on their furnishing a personal bond for 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, Damoh on 6th May, 2025 and also on such other dates as may be fixed by the trial Court in this regard during the pendency of this appeal.

Certified copy as per rules

(DEVNARAYAN MISHRA) JUDGE

PG