Madhya Pradesh High Court
Shivprasad @ Kodari Paw vs The State Of Madhya Pradesh on 6 November, 2015
CRR-2852-2015
(SHIVPRASAD @ KODARI PAW Vs THE STATE OF MADHYA PRADESH)
06-11-2015
Shri P.C. Paliwal, learned counsel for the petitioner.
Shri Manoj Kushwaha, learned Public Prosecutor for
the respondent/State.
Heard on the question of admission. Admit.
Record of the trial court be called for. Heard on I.A. No. 21838/2015, which is an application for suspension of sentence and for grant of bail.
The petitioner has been convicted vide impugned judgment dated 31/10/2015 passed in criminal appeal no. 26/2014 for commission of offence punishable under Section 325 of the IPC and sentenced to suffer R.I. for one year and fine of Rs. 200/- with default stipulations.
Learned counsel for applicant submits that the applicant is aged about 70 years. Looking to the age of the applicant and the nature of the case the application be allowed.
Learned Public Prosecutor has opposed the prayer. Looking to the age of the applicant and the nature of the case, without commenting on the merits of the case, the I.A. is allowed. The remaining jail sentence of the applicant is hereby suspended and it is ordered that subject to depositing the fine amount, if any, he shall be released on bail on his furnishing a personal bond in the sum of Rs. 50,000/- (Rupees Fifty Thousand only) with one solvent surety of the like amount to the satisfaction of the Trial Court. He shall appear before the Trial Court on 14/12/2015 and thereafter on all such other dates as may be fixed by it in this regard until further orders.
Certified copy as per rules.
(S.K. GANGELE) JUDGE MISHRA