Madhya Pradesh High Court
Kamata Prasad Soni vs The State Of Madhya Pradesh on 4 October, 2017
Criminal Appeal No.3782 of 2017 04.10.2017 Shri Pushpendra K.Verma, learned counsel for the appellant. Shri Pankaj Dubey, learned counsel for the Lokayukt. Heard on I.A.No.18215/2017 which is an application for suspension of sentence and grant of bail to the appellant.
The appellant has been convicted under Section 7 of the Prevention of Corruption Act and Section 13 (1-d) read with Section 13 (2) of the Prevention of Corruption Act and has been imposed sentence for 3 years R.I. with fine of Rs.10,000/-, with default stipulations.
Looking to the facts and circumstances of the case and the period of short sentence, I am inclined to allow I.A.No.18215/2017 and suspend the remaining part of the jail sentence of the appellant - Kamta Prasad Soni and direct that he be enlarged on bail upon his furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the Trial Court.
The appellant is directed to appear before the Registry of this Court on 27.04.2018 and on such other dates as may be directed in this regard.
Call for the record of the Trial Court. List immediately thereafter for orders on admission. Cc today.
(Atul Sreedharan) Judge AM.