Madhya Pradesh High Court
Sitaram Singh @ Jagmohan Singh vs The State Of Madhya Pradesh on 22 March, 2018
THE HIGH COURT OF MADHYA PRADESH
CRA-1731-2010
(SITARAM SINGH @ JAGMOHAN SINGH Vs THE STATE OF MADHYA PRADESH)
27
Jabalpur, Dated : 22-03-2018
Shri Sharad Verma, learned counsel for the appellant.
Shri Sudeep Deb, learned Government Advocate for
respondent/State.
Heard on I.A. No.3016/2018.
sh This is an application for temporary suspension of custodial e sentence awarded to appellant Sitaram Singh @ Jagmohan Singh on ad the ground of marriage of his daughter on 28.04.2018.
Pr In compliance of our previous directions, Government Advocate has obtained the police verification report which is positive.
a hy Considering this fact, we allow the I.A. and direct that custodial sentence alone awarded to appellant Sitaram Singh @ Jagmohan ad Singh shall remain suspended for a period of 15 days from the date of M his release subject to his furnishing a personal bond in the sum of Rs.30,000/- (Rupees Thirty Thousand) with one surety in the like of amount to the satisfaction of the trial Court.
rt We further direct that appellant Sitaram Singh @ Jagmohan ou Singh shall surrender bail bonds on the 16th day from the date of his release, failing which trial Court shall take appropriate action in C accordance with law to secure his presence for undergoing remaining h part of the jail sentence. ig I.A. No.3016/2018 stands allowed and closed. H Certified copy as per rules.
(S.K. SETH) (ANURAG SHRIVASTAVA)
JUDGE JUDGE
haider
Digitally signed by SYED
MOHAMMAD SAQLAIN HAIDER
Date: 2018.03.23 00:21:19
-07'00'