Madhya Pradesh High Court
Ajay Singh @ Netrapal vs The State Of Madhya Pradesh on 11 May, 2016
1 Cra.441.2016
11.05.2016
Shri S.S. Gautam, counsel for the appellant.
Shri Mohd. Irshad, Panel Lawyer, for the
respondent/State.
Heard on admission.
Appeal is admitted for final hearing. Learned Panel Lawyer takes notice on behalf of the respondent/State.
Record of the trial court be called for. Also heard on I.A.No.3983/2016 an application for suspension of sentence.
Appellant has been convicted under Section 354 of IPC and sentenced to RI for one year with a fine of Rs.1,000/-.
After considering the submissions made by learned counsel for the parties and looking to the facts and circumstances of the case and the short sentence inflicted against the appellant whereas he is released on bail by the trial court for a limited period, application [I.A.No.3983/2016] under Section 389(1) of Cr.P.C. filed by the appellant Ajay Singh @ Netrapal is hereby allowed.
If appellant, namely, Ajay Singh @ Netrapal furnishes a bail bond in the sum of Rs.20,000/- (Rupees Twenty Thousand only) along with one surety bond of the same amount to the satisfaction of the trial Court that he shall appear before the Principal Registrar of this 2 Cra.441.2016 Court first on 29.06.2016 and on subsequent dates as given by the registry for his appearance till the disposal of the present appeal then the appellant, namely, Ajay Singh @ Netrapal shall be released on bail and execution of jail sentence is suspended till the disposal of this appeal.
Certified copy as per rules.
(N.K. Gupta) Judge pd