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Madhya Pradesh High Court

Raju @ Laxman Singh vs The State Of Madhya Pradesh on 3 December, 2021

Author: Sanjay Dwivedi

Bench: Sanjay Dwivedi

                                                                    1                              CRA-1465-2012
                                         The High Court Of Madhya Pradesh
                                                  CRA No. 1465 of 2012
                                                (RAJU @ LAXMAN SINGH Vs THE STATE OF MADHYA PRADESH)


                                 Jabalpur, Dated : 03-12-2021
                                        Shri Madan Singh, counsel for the appellant.

                                        Shri Puneet Shroti, Panel Lawyer for the respondent-State.

Heard on IA No. 14750/2021, which is fourth application for suspension of sentence and grant of bail to appellant.

On 01.12.2015, the application of the appellant was dismissed as withdrawn with liberty to renew same after a period of three years. Thereafter, on 29.01.2020, the application of the appellant was dismissed as withdrawn after arguing at length.

Appellant has been convicted under Section under Sections 302 and 307 of the Indian Penal Code and Section 30 of the Arms Act and sentenced to undergo imprisonment for life, RI for five years and RI for six months with fine of Rs. 50,000/-, Rs. 5000/- and Rs. 2000/- respectively with default stipulation.

Learned counsel for the appellant submits that appellant has already suffered almost 11 years 8 months and 28 days of jail sentence and considering the fact that the appeal would take a long time to be heard finally, remaining jail sentence of appellant may be suspended and he may be released on bail. In support of his submission, he has also placed reliance upon an order of the Division Bench of this Court passed in CRA No. 861/2015- Kalu @ Kalyan and others vs. The State of Madhya Pradesh on 25.11.2021 in which the Court considering the fact that appellants were in jail for almost 11 years suspended the remaining jail sentenced and granted them bail only on the ground that the appeal will take time to be heard finally.

Learned counsel for the respondent-State has opposed the bail application.

Considering the arguments advanced by the learned counsel for both the parties and the order passed by the Division Bench, IA No. 14750/2021 Signature Not Verified SAN Digitally signed by RAGHVENDRA SHARAN SHUKLA Date: 2021.12.04 11:46:48 IST 2 CRA-1465-2012 is allowed. It is directed that remaining jail sentence of appellant shall remain suspended and he shall be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with a surety b o nd of like amount to the satisfaction of trial court concerned for his appearance before the registry of this Court on 23.03.2022 and on such other dates as may be fixed by the registry in this regard.

Certified copy as per rules.

                                   (SANJAY DWIVEDI)                                        (VISHAL DHAGAT)
                                        JUDGE                                                   JUDGE



                                 RAGHVENDRA




Signature Not Verified
  SAN




Digitally signed by RAGHVENDRA
SHARAN SHUKLA
Date: 2021.12.04 11:46:48 IST