Abid Khan vs The State Of Madhya Pradesh on 12 September, 2014

[Cites 2, Cited by 17]

Madhya Pradesh High Court

Abid Khan vs The State Of Madhya Pradesh on 12 September, 2014

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<p class="MsoNormal" style="text-align:center;line-height:150%" align="center"><b style="mso-bidi-font-weight:normal"><u><span style="font-family:&quot;Bookman Old Style&quot;">Cr.
Appeal No.2399/2014</span></u></b></p>

<p class="MsoNormal" style="margin-left:-1.5in;text-align:justify;line-height:
150%"><b style="mso-bidi-font-weight:normal"><u><span style="font-family:&quot;Bookman Old Style&quot;">12.9.2014</span></u></b><span style="font-size:11.0pt;line-height:150%;font-family:&quot;Bookman Old Style&quot;"></span></p>

<p class="MsoNormal" style="text-align:justify;line-height:150%"><span style="font-size:11.0pt;line-height:150%;font-family:&quot;Bookman Old Style&quot;"><span style="mso-tab-count:1">&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp; </span>Shri Mohammad Ali, Advocate for the
appellants.</span></p>

<p class="MsoNormal" style="text-align:justify;line-height:150%"><span style="font-size:11.0pt;line-height:150%;font-family:&quot;Bookman Old Style&quot;"><span style="mso-tab-count:1">&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp; </span>Shri Rahul Jain, Govt. Advocate for
the State/Respondent.</span></p>

Admit. Call for the record. Final hearing in due course. Also heard on I.A. No.17092/2014, application for suspension of sentence of the appellants.           Appellants have been convicted under Section 307/34 of IPC and sentence to 3 years R.I. with fine.           According to prosecution, on 30.11.2011, appellants attempted on the lives of Virendra (PW-1), Jagdish (PW-2) and Dheeraj (PW-4) respectively.           Learned counsel for the appellants submits that appellants were on bail during course of trial. Trial Court has suspended the execution of jail sentence of the appellants but for a limited period. During trial, appellants suffer considerable period of jail sentence.

There is no likelihood of early hearing of this appeal in near future.           Considering the aforesaid and over all facts and circumstances of the case, this application is allowed. Execution of jail sentence of appellants Abid Khan, Aqueel Ali, Armaan Ali, and Sabir Ali, is suspended. They are directed to be enlarged on bail on their furnishing a personal bonds in the sum of Rs.30,000/ each and a surety bond in the like amount to the satisfaction of the trial Court for their appearance before the Registry of this Court on 24th March, 2015 and on such other subsequent dates as may be fixed by the Registry in this regard.             C.C. as per rules.                           <span style="font-family:"Bookman Old Style";

mso-fareast-font-family:Tahoma;mso-ansi-language:HU" lang="HU">(Tarun Kumar Kaushal) <span style="font-family:"Bookman Old Style";

mso-fareast-font-family:Tahoma;mso-ansi-language:HU" lang="HU"><span style="mso-tab-count:

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Madhya Pradesh High Court

Abid Khan vs The State Of Madhya Pradesh on 12 September, 2014