Madhya Pradesh High Court
Sunil Bhatt vs The State Of Madhya Pradesh on 27 November, 2017
THE HIGH COURT OF MADHYA PRADESH
CRA-4784-2017
(SUNIL BHATT Vs THE STATE OF MADHYA PRADESH)
sh
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e
Jabalpur, Dated : 27-11-2017
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Ms. Shweta Yadav, Advocate for the applicant.
Shri Pankaj Dubey, Advocate along with Shri S.A.Tiwari,
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Advocate for the respondent/Lokayukat
hy Record has already been received.
ad Heard on admission.
M Admit.
Also heard on I.A. No.21158/2017, which is an application of under Section 389(1) of Cr.P.C. for suspension of sentence rt and grant of bail filed on behalf of the appellant Sunil Bhatt. The appellant-accused has filed this appeal against the ou conviction and sentence dated 30.10.2017 passed by the C Special Judge, (Prevention of Corruption Act), Sagar in h Special Case No. 10/15 convicting the appellant-accused ig under Sections 7 and 13 (1) (d) r/w Sec. 13 (2) of the H Prevention of Corruption Act and sentencing him to undergo R.I for 4 years along with fine of Rs.10,000/- on each count respectively with default stipulation, as mentioned in the impugned judgment.
Learned counsel for the appellant submitted that appellant is innocent and the findings of the learned trial court are contrary to law, fact and evidence and final hearing of this appeal will take long time and if appellant is not released on bail, his right to appeal would get frustrated. Therefore, the application filed on behalf of appellant be allowed and the period of his remaining jail sentence be suspended and he be released on bail.
sh Learned counsel for the respondent/Lokayukat has opposed e the application and prayed for its rejection.
ad Considering the aforesaid facts and circumstances of the case Pr and perusal of documents, this application is allowed. It is ordered that subject to payment of fine amount, if not already a deposited, the execution of jail sentence of the appellant hy Sunil Bhatt shall remain suspended during the pendency of ad this appeal and he be released on bail on his furnishing a personal bond for a sum of Rs.50,000/- (Rs. Fifty M Thousand only) with one solvent surety in the like amount of to the satisfaction of the trial Court for his appearance before the registry of this Court on 17/04/2018 and thereafter on rt all other such subsequent dates as may be fixed by the ou registry in this regard during the pendency of the appeal. C Certified copy as per rules. h ig (J. P. GUPTA) H JUDGE Digitally signed by JITENDRA KUMAR PAROUHA Date: 2017.11.28 11:52:17 +05'30' JP