Madhya Pradesh High Court
Sahanawaz Faruki @ Sanu vs The State Of Madhya Pradesh on 2 January, 2024
Author: Vishal Dhagat
Bench: Vishal Dhagat
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 12121 of 2023
(SAHANAWAZ FARUKI @ SANU Vs THE STATE OF MADHYA PRADESH)
Dated : 02-01-2024
Shri Hanuman Mishra - Advocate for the appellant.
Shri Y.D. Yadav - Advocate for the respondent.
Appellant has filed I.A. No.22706/2023 under Section 389(1) of Code of Criminal Procedure for suspension of jail sentence and grant of bail.
2. Appellant has been convicted under Section 333 of IPC and sentenced to undergo R.I. for 5 years and fine amount alongwith default stipulations.
3 . Learned counsel appearing for the appellant that appellant is in jail since 11.09.2023. Short term sentence has been imposed upon the appellant. There are very good chances of success of appellant in appeal and there is no likelihood of final hearing of appeal in near future. In these circumstances, application for suspension of sentence may be allowed and appellant may be released on bail.
4. Learned Government Advocate appearing for the respondent opposed the application for suspension of sentence.
5. Heard the counsel for the parties.
6. Considering the facts and circumstances of the case and short terms jail sentence awarded to appellant, I.A. for suspension of sentence is allowed.
It is hereby directed that the custodial sentence awarded to the appellant shall remain suspended during the pendency of this appeal and he shall be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one solvent surety bond of Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 03-01-2024 11:40:31 2 the like amount to the satisfaction of the trial Court, for his appearance before the Registry of this Court on 26.02.2024 and such other dates as may be fixed by the office in this regard till final disposal of the appeal.
7. Appeal is admitted for hearing.
8. List the matter for final hearing in due course.
9. C.C. as per rules.
(VISHAL DHAGAT) JUDGE vkt Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 03-01-2024 11:40:31