Madhya Pradesh High Court
Dr. Parimal Vishwas vs The State Of Madhya Pradesh on 8 December, 2021
Author: Virender Singh
Bench: Virender Singh
1 CRA-7329-2021 THE HIGH COURT OF MADHYA PRADESH Criminal Appeal No.7329/2021 (Dr. Parimal Vishwas vs State of Madhya Pradesh) Jabalpur, Dated 08-12-2021.
Ms. Sumitra Tiwari, counsel for the appellant. Shri K.K. Agnihotri, Panel Lawyer for the State. Heard.
Record of the trial Court be called for. Also heard on I.A. No.21596/2021, an application for suspension of sentence and grant of bail.
The appellant has been convicted and sentenced as under -
Convicted Sentenced to
under Section
341 (3 counts) undergo R.I. for 1 month on each count. IPC 354 of IPC undergo R.I. for 6 months and to pay fine of Rs.5000/- and in default of payment of fine, to suffer R.I. for 1 month.
2. The sentence of six months of the appellants has been suspended by the trial Court itself till 23/12/2021. However, without going through the record, I do not find myself in a condition to pass an order on merits regarding suspension of sentence. However, as an interim measure, suspension granted by the trial Court is extended for the period of one month, i.e. 23/01/2022, subject to furnishing the consent of the appellants as well as of the surety to the satisfaction of the trial Court.
3. List on or before 18/01/2022 alongwith the record.
(Virender Singh) JUDGE rv Digitally signed by REENA HIMANSHU SHARMA Date: 2021.12.10 16:03:54 +05'30'