Madhya Pradesh High Court
Ajeet Shukla vs The State Of Madhya Pradesh on 6 September, 2024
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 CRA-502-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 502 of 2024
(AJEET SHUKLA Vs THE STATE OF MADHYA PRADESH ) Dated : 06-09-2024 Shri Om Prakash Dwivedi - Advocate for the appellant. Shri Lokesh Jain - Govt. Advocate for the State.
Appellant has filed I.A. No.534/2024 an application under Section 430 of Bhartiya Nagrik Suaksha Sanhita, 2023 for suspension of jail sentence.
Appellant has been convicted under Sections 420/34 (four counts), 467/34 and 468/34 of the Indian Penal Code and sentenced to undergo R.I. for 3 years with fine of Rs.1000/-, R.I. for 5 years with fine of Rs. 1000/- and R.I. or 3 years with fine of Rs. 1000/ with default stipulations.
Learned counsel appearing for appellant submitted that sentence is for about less than 7 years and he is in jail for last about one year. Appeal is likely to take some time for hearing. Considering fixed term of sentence, appellant's sentence be suspended and he may be released on bail.
Learned Government Advocate opposed the application for suspension of sentence and submitted that appellant has recovered illegal money from person imposing himself to be employee of MPPKVV Company Ltd.
Heard the counsel for the parties.
Considering the nature of sentence imposed upon the appellant and the fact that he is in jail for about 9 months, I.A. No.534/2024 for suspension of sentence and grant of bail is allowed.
It is hereby directed that the custodial sentence awarded to the Signature Not Verified Signed by: ARVIND KUMAR DUBEY Signing time: 9/6/2024 5:24:06 PM 2 CRA-502-2024 appellant shall remain suspended during the pendency of this appeal and on deposit of fine amount, if not already deposited, he shall be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with two solvent sureties of the like amount to the satisfaction of the trial Court, for his appearance before the Registry of this Court on 16/12/2024 and on other dates as may be fixed in this regard till final disposal of this appeal.
Certified copy as per rules.
(VISHAL DHAGAT) JUDGE AD/ Signature Not Verified Signed by: ARVIND KUMAR DUBEY Signing time: 9/6/2024 5:24:06 PM