Madhya Pradesh High Court
Jagmohan Singh vs The State Of Madhya Pradesh on 11 May, 2018
THE HIGH COURT OF MADHYA PRADESH CRA-3194-2015 (JAGMOHAN SINGH Vs THE STATE OF MADHYA PRADESH) 17 Jabalpur, Dated : 11-05-2018 Shri R.P. Mishra, counsel for the appellant. Shri A. Jain, Dy. Govt. Adv. for the State. Heard on IA No.6913/2018, repeat application for suspension of sentence and grant of bail on behalf of appellant.
sh Earlier application i.e. I.A. No.23296/2015 was dismissed vide order dated 11.03.2016.
e ad Appellant has been convicted for commission of offence punishable under Section 498-A and 307 of IPC with a direction Pr to undergo RI two years with fine of Rs.1000/- in the first count while, RI five years with fine of Rs.1000/-.
a Allegation against the appellant is that he ablazed his wife.
hy She received 50% burn injuries. Appellant examined defence ad witness in support of the case and he deposed that appellant injured was admitted at Mohanlal Hargovindas Hospital, Jabalpur M for a period of four months and appellant had incurred all the of expenses. Appellant is in jail from the date of judgment i.e. 29.10.2015. Appellant was in jail for a period of four months rt during trial. He has completed a jail sentence near about three ou years i.e. more than half of the sentence awarded by the trial Court.
C In this view of the matter, without expressing any opinion h on merits of the matter, the IA is allowed and subject to ig verification of depositing the fine amount, jail sentence of the H appellant is hereby suspended.
Iif the appellant shall pay a compensation of Rs.1,00,000/- (Rs. One lacs) to the injured-complainant, he shall be released on bail.
It is directed that on furnishing a personal bond of Rs.50,000/- (Rs. Fifty thousand) along with one solvent surety of like amount to the satisfaction of trial Court, the appellant, be released on bail with a further direction to mark his presence before the Registry of this Court on 12.12.2018 and also on such other dates as may be notified by the office in this regard till disposal of this appeal.
Amount of Rs.One lacs shall be deposited by the appellant with the trial Court by the appellant prior to his release on bail. Trial Court shall take appropriate steps that amount as deposited by the appellant, be paid to the complainant/injured (wife-Ganga Bai) C. C. as per rules.
(S.K. GANGELE) JUDGE Digitally signed by PRASHANT BAGJILEWALE sh Date: 2018.05.13 23:17:59 -07'00' e pb ad Pr a hy ad M of rt ou C h ig H