Madhya Pradesh High Court
Saket Patel vs The State Of Madhya Pradesh on 14 August, 2018
1 CRA-5718-2018
The High Court Of Madhya Pradesh
CRA-5718-2018
(SAKET PATEL Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 14-08-2018
Shri Aditya Sharma, learned counsel for the appellant.
Shri S.K. Rai, learned G.A. for respondent-State.
Heard on the question of admission.
Impugned judgment perused.
Appeal is admitted for hearing.
Record of the Court below has been received. Heard on I.A. No.13028/2018, an application for suspension of sentence and grant of bail to the appellant.
T h e appellant had been convicted vide impugned judgment dated 06.07.2018 passed by the 2nd Additional Sessions Judge-Katni in Session Trial No.59/2009. The appellant had been tried and convicted under Section 471 of IPC and sentenced to suffer R.I. for two years with a fine of Rs. 1000/- and additional imprisonment for 1 month.
Learned G.A. opposed the application.
I had perused the record.
Looking to the short sentence of the appellant and the fact that jail sentence awarded to the appellant has already been suspended by the trial Court and he is on bail and the appeal will take considerable time for its final disposal.
I n view of the aforesaid facts and circumstances of the case, the application is allowed, remaining jail sentence of the appellant Saket Patel is hereby suspended.
It is further directed that on furnishing personal bond of Rs.25,000/- (Rupees Twenty Five Thousand Only) with one solvent surety of like amount to the satisfaction of the trial Court, the appellant be released on bail with further direction to appear before the court of CJM-Katni on 05.12.2018 and also on all subsequent dates, as may be fixed by the court concerned in this regard till disposal of this appeal.
List the appeal for final hearing in due course along with Cr.A.No.5324/2018.
C.C. as per rules.
(RAJENDRA KUMAR SRIVASTAVA) JUDGE sp Digitally signed by SAVITRI PATEL Date: 2018.08.16 10:37:02 +05'30' 2 CRA-5718-2018