Madhya Pradesh High Court
Rajkumars vs The State Of Madhya Pradesh on 8 March, 2018
THE HIGH COURT OF MADHYA PRADESH
CRA-1444-2010
(RAJKUMARS Vs THE STATE OF MADHYA PRADESH)
10
Jabalpur, Dated : 08-03-2018
Mr.Ankit Saxena, learned counsel for the appellant.
Mr.G.S.Thakur, learned Government Advocate for the
respondent-State.
Heard on I.A.No.2459/2018, which is an application for grant of sh temporary bail to the appellant.
e Appellant stands convicted for offences punishable under ad Section 147,302,323/149,232/149,450/149 and 460/149 of IPC and has been sentenced to undergo RI for life.
Pr In compliance of previous order, Government Advocate has a hy filed the verification report and according to the report submitted by SHO, Police Station Shahpura, Bhopal, wife of the appellant ad Rajkumar is pregnant and the due date of delivery of child is 10th M March 2018.
It is also submitted by learned counsel for the appellant that he of was released on parol and he never misused the liberty.
rt Considering these facts, we allow the application and direct that ou custodial sentence alone awarded to the appellant-Rajkumar shall remain suspended for a period of three weeks from the date of his C release subject to his furnishing a personal bond in the sum of h Rs.30,000/-(thirty thousand only) with one surety in the like amount ig to the satisfaction of the Trial Court. The appellant-Rajkumar shall H surrender bail bonds on 21st day from the date of release for undergoing the remaining part of the jail sentence. If he does not do so then the Trial Court would be at liberty to proceed against the appellant as per law to secure his presence for undergoing the remaining part of jail sentence.
Accordingly, I.A stands allowed and disposed of. Certified copy as per rules.
(S.K. SETH) (H.P. SINGH)
JUDGE JUDGE
SUSHMA KUSHWAHA
2018.03.08 16:55:40 +05'30' H ig S /-
h C ou rt of M ad hy a Pr ad e sh