Lalaram Raikwar vs The State Of Madhya Pradesh on 24 June, 2024

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Madhya Pradesh High Court

Lalaram Raikwar vs The State Of Madhya Pradesh on 24 June, 2024

Bench: Dwarka Dhish Bansal

                                                              1                               CRR-2230-2024
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      CRR No. 2230 of 2024
                                           (LALARAM RAIKWAR Vs THE STATE OF MADHYA PRADESH)

                          Dated : 24-06-2024
                                Shri Jagdish Prasad Singrol - Advocate for the applicant.

                                Ms. Shanti Tiwari - PL for the respondent/State.

Heard on admission.

Admit.

Also heard on I.A.No.11209/2024, which is the first application filed on behalf of the applicant for suspension of sentence and grant of bail.

The applicant was convicted by the trial Court under Section 304-A of IPC and sentenced to undergo R.I. for 2 years with fine of Rs.4000/-, under Section 279 of IPC with fine of Rs.500/-, under Section 337 (on 20 counts) of IPC with fine of Rs.200/- (on 20 counts each i.e Rs.4000/-), under Section 338 of IPC with fine of Rs.1000/- and under Section 3/181 of MV Act with fine of Rs.500/-with default stipulation.

Learned counsel for the applicant has submitted that the Courts below have not properly appreciated the oral and documentary evidence available on record and committed error in convicting the applicant for aforesaid offence. The applicant is in custody and there is a bleak possibility of disposal of this revision in near future, therefore, the sentence of the applicant may be suspended and he may be released on bail.

Learned counsel for State has opposed the application. Looking to the nature of offence, I find it to be a fit case to suspend the jail sentence of the applicant and to release him on bail, therefore, without commenting on the merit of the case, this application is allowed.

Signature Not Verified Signed by: PRARTHANA SURYAVANSHI Signing time: 6/25/2024 1:09:02 PM

2 CRR-2230-2024 Subject to depositing the fine amount (if not already deposited), the remaining jail sentence of the applicant is hereby suspended and it is directed that the applicant - Lalaram Raikwar be released on bail on his furnishing a personal bond for a sum of Rs.30,000/- (Rupees Thirty Thousand Only) with one solvent surety of the like amount to the satisfaction of the trial Court with a further direction to appear before the concerned trial Court on 10/09/2024 and also on such other dates as may be fixed by the trial court in this regard during the pendency of this revision.

Let record of Courts below be called for.

List for final hearing in due course.

Certified copy as per rules.

(DWARKA DHISH BANSAL) V. JUDGE Prar Signature Not Verified Signed by: PRARTHANA SURYAVANSHI Signing time: 6/25/2024 1:09:02 PM

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