Madhya Pradesh High Court
Zahid vs The State Of Madhya Pradesh on 1 September, 2023
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1 IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRA No. 6935 of 2018 (ZAHID Vs THE STATE OF MADHYA PRADESH) Dated : 01-09-2023 Ms. Sonali Gupta, learned counsel for the appellant Zahid.
Shri Amit Raval, learned counsel for the State.
Heard on I.A. No.10967/2023, which is third application under Section 389 (1) of Cr.P.C. for temporary suspension of jail sentence of appellant Zahid on the ground of medical condition of his son, who is presently hospitalized.
The aforesaid fact has been verified by the counsel for the State and it is submitted that the appellant's son is suffering from paralysis.
On due consideration of submissions and on perusal of the record, this Court finds it expedient to allow the application for temporary suspension of jail sentence.
Accordingly, prayer for grant of temporary suspension of jail sentence of appellant is allowed on the aforesaid ground and it is directed that the jail sentence of the appellant be temporarily suspended for a period of two months from the date of his release, subject to his furnishing a personal bond of Rs.25,000/- (Rupees Twenty Five Thousand) with one solvent surety in the like amount to the satisfaction of the trial Court. The appellant shall surrender before the Trial Court immediately on or before the expiry of two months, failing which, the Police Authority is at liberty to arrest the appellant without further reference to this Court with a condition that he shall abide by the conditions enumerated under Section 437 (3) of Cr.P.C.
Accordingly, I.A. No.10967/2023 stands allowed. C. c. as per rules.
Signature Not Verified Signed by: BAHAR CHAWLA Signing time: 01-09-2023 18:51:31 2 (SUBODH ABHYANKAR) (ANIL VERMA)
JUDGE JUDGE
Bahar
Signature Not Verified
Signed by: BAHAR CHAWLA
Signing time: 01-09-2023
18:51:31