Madhya Pradesh High Court
Devi Singh vs The State Of Madhya Pradesh on 1 May, 2018
THE HIGH COURT OF MADHYA PRADESH
CRR-1934-2018
(DEVI SINGH Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 01-05-2018
Shri Vivek Agarwal, learned counsel for the applicant.
Shri S.Deb, learned GA for the respondent/State.
Call for the record of the trial court. Heard on IA No. 6723/18, which is a first application under Section 389(1) of Cr.P.C for suspension of sentence and grant of bail to the applicant. The applicant has been convicted for the offence under Section 3/7 of Essential sh Commodities Act, 1955 and sentenced to suffer RI for 1 year and fine of Rs. 1000/- with default stipulations.
e ad Looking to the short sentence of one year, I am inclined to allow IA No. 6723/18 and suspend the remaining part of the jail sentence and direct that the applicant be Pr released on bail on his furnishing a personal bond in the sum of Rs. 50,000/- ( a Rupees Fifty Thousand only) with one solvent surety in the like amount to the hy satisfaction of the trial Court.
ad List immediately thereafter for orders on admission after the receipt of the record. C.C as per rules.
M of (ATUL SREEDHARAN) JUDGE rt Digitally signed by ou PARMESHWAR GOPE Date: 2018.05.01 18:02:19 +05'30' C PG h ig H