Madhya Pradesh High Court
Sunil @ Sunny Pasi vs The State Of Madhya Pradesh on 18 November, 2022
Author: Sujoy Paul
Bench: Sujoy Paul
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 7991 of 2021
(SUNIL @ SUNNY PASI Vs THE STATE OF MADHYA PRADESH)
Dated : 18-11-2022
Shri A.K. Jain, learned counsel for the appellant.
Shri Ajay Shukla, learned G.A. for the respondent / State.
Heard on I.A. No. 20667/2022 seeking temporary suspension of sentence for a period of two months to take care of ailing mother who is suffering from paralysis.
In obedience of this Court, the Govt has filed report of police station Cheepawad District Harda dated 09.11.2022. The report shows that appellant's mother is indeed suffering form paralysis and her daughter is only present to take care of her. Shri Jain submits that appellant is in custody since 2017.
Considering the aforesaid, we deem it appropriate to temporarily suspend the remaining jail sentence of appellant Sunil @ Sunny Pasi for a period of 2 months.
Consequently, I.A. No. 20667/2022 is allowed. It is ordered that on appellant's furnishing a personal bond in the sum of Rs.30,000/- (Rupees Thirty Thousand Only) with one solvent surety of the like amount to the satisfaction of trial Court, appellant Sunil @ Sunny Pasi shall be released on temporary bail for a period of two months. The appellant shall report back on or before 60th day from the date of his release before the same prison.
The Jail Authority shall send the relevant information to the Registry of this Court about surrender of appellant.
C.C. today.
Signature Not Verified Signed by: AKANKSHA MAURYA Signing time: 11/18/2022 4:55:52 PM 2 (SUJOY PAUL) (PRAKASH CHANDRA GUPTA)
JUDGE JUDGE
Akm
Signature Not Verified
Signed by: AKANKSHA
MAURYA
Signing time: 11/18/2022
4:55:52 PM