Madhya Pradesh High Court
Harideen Verma @ Annu Dheemar vs The State Of Madhya Pradesh on 1 February, 2018
THE HIGH COURT OF MADHYA PRADESH
CRA-1268-2012
(HARIDEEN VERMA @ ANNU DHEEMAR Vs THE STATE OF MADHYA PRADESH)
12
Jabalpur, Dated : 01-02-2018
Shri Sanjayram Tamrakar, counsel for the appellant.
Shri Akshay Namdeo, Government Advocate for the
sh
respondent State.
e Heard on I.A. No. 619/2018.
ad Pr This is a repeat application for suspension of custodial sentence awarded to the appellant who stands convicted for a offences punishable under Sections 304-B and 498-A of IPC. For hy offence punishable under Section 304-B of IPC, he has been ad sentenced to undergo RI for 10 years.
M Learned counsel for the appellant submitted that appellant has already undergone more than six years of jail sentence and of there is no possibility of hearing of this appeal in near future.
rt C onsidering this fact, application (IA No. 619/2018) is ou allowed and closed.
C Accordingly, it is directed that the custodial sentence alone h ig awarded to appellant shall remain suspended during pendency of H this appeal. Appellant be released from custody subject to his furnishing personal bond in the sum of Rs.30,000/- (Thirty Thousand) with one surety in the like amount to the satisfaction of the trial Court for his appearance in the trial Court on 12.07.2018 and shall continue to do so on all such future dates as may be given in this behalf.
C.C. on payment of usual charges.
(S.K. SETH) JUDGE rao Digitally signed by SATYA SAI RAO Date:
2018.02.02 11:24:31 +05'30' sh e ad Pr a hy ad M of rt ou C h ig H