Madhya Pradesh High Court
Maan Singh vs The State Of Madhya Pradesh Judgement ... on 13 May, 2014
Cr.R.No.857 of 2014
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13 / 0 5 / 2 0 1 4
Shri Mahendra Choubey, Advocate for the applicant.
Shri Yogendra Das Yadav, Panel Lawyer for the
respondent /State.
Heard on admission.
The revision seems to be arguable, hence, admitted for final hearing.
Record of the court below be called for. Also heard on I.A.No.8932 / 2 0 1 4, an application for suspension of sentence and grant of bail to applicant.
The applicant has been convicted under Section 420 of IPC and sentenced to undergo rigorous imprisonment of one year with fine of Rs.1000/ - with default stipulation.
Learned counsel for the applicant submits that the applicant has been falsely implicated in the matter. It is further submitted that applicant was on bail during trial and he had never misused the liberty granted to him. Fine amount has been deposited. There is no likelihood of coming up of this revision for final hearing in near future, hence, the sentence of the applicant be suspended and he be released on bail.
Learned Panel Lawyer for the State opposed the prayer for bail.
On due consideration of the facts and circumstances of the case and the nature of allegation, but without expressing any opinion on the merits of the case, the application is allowed. Execution of jail sentence of applicant Maan Singh is suspended till pendency of this Cr.R.No.857 of 2014 2 revision. He is directed to be enlarged on bail on his furnishing a personal bond in the sum of Rs.25,000 / - (Rupees Twenty Five Thousand Only) and a surety bond in the like amount to the satisfaction of trial Court for his appearance before the Registry of this Court on 17 / 1 2 / 2 0 1 4 and on such other dates as may be fixed by the registry in this regard.
It is made clear that the sentence of fine amount is not suspended.
List the case for final hearing in due course. C.C as per rules.
(SUBHASH KAKADE) JUDGE SJ/-