Madhya Pradesh High Court
Raghvendra @ Arvind vs The State Of Madhya Pradesh on 6 July, 2021
Author: Anand Pathak
Bench: Anand Pathak
HIGH COURT OF MADHYA PRADESH
1
Cr.A.No.4585/2020
Raghvendra alias Arvind and Anr. Vs. State of M.P.
Gwalior Bench Dated 06.07.2021
Shri Amit Goswami, learned counsel for the appellants.
Ms. Kalpana Parmar , learned PL for the respondent/State.
Heard on I.A.No.7611/2021, an application under Section 389(1) of Cr.P.C. for suspension of jail sentence and grant of bail on behalf of appellant No.2 -Neelesh.
Appellant No.2 has been convicted under Section 392 of IPC and sentenced to undergo 7 years' RI with fine of Rs.1,000/- with default stipulation.
It is the submission of learned counsel for appellant that the trial Court erred in convicting and awarding jail sentence to appellant. Appellant has suffered more than 4 years 8 months incarceration out of 7 years conviction and jail sentence awarded by the trial Court. Jail sentences of other co-accused Raghvendra alias Arvind and Arvind Singh (in Cr.A.No.4524/2020) have already been suspended and they have been enlarged on bail. In the case in hand, Test Identification Parade was conducted after two and half months. He has good case on merits but he pressed for bail mainly on the ground of period of custody. Looking to the COVID -19 pandemic situation, early hearing of appeal is bleak possibility. Learned counsel fairly submits that if appellant is released on bail then he shall abide by all conditions imposed by this Court. He further undertakes to abide by all the terms and conditions of guidance, circulars and directions issued by Central Government, State Government as well as Local Administration HIGH COURT OF MADHYA PRADESH 2 Cr.A.No.4585/2020 Raghvendra alias Arvind and Anr. Vs. State of M.P. regarding measures in respect of COVID-19 Pandemic and maintain hygiene in the vicinity while keeping physical distancing. Appellant further undertakes voluntarily to perform community service to purge his misdeed, if any and to serve National /Environmental/Social cause on his own volition.
Learned Panel Lawyer opposed the application and prayed for its dismissal.
Looking to the submission made by learned counsel for the parties as well as the fact that final hearing of this appeal would take some time, application I.A.No.7611/2021 is hereby allowed.
If appellant No.2 -Neelesh furnishes bail bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) along with one surety bond of the same amount to the satisfaction of the trial Court that he shall appear before the Principal Registrar of this Court on 08-11- 2021 and on all other subsequent dates as may be fixed by the Office for appearance, then he shall be released on bail and execution of jail sentence is suspended till disposal of this appeal, subject to payment of fine.
Appellant shall not be source of harassment and embarrassment to the complainant party and would abide all the terms and conditions of bail bond and would not involve in criminal activity in future.
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E- copy of this order be sent to the trial Court concerned for compliance, if possible, for the office of this Court.
Certified copy/ e-copy as per rules/directions.
(Anand Pathak)
Judge
Anil*
ANIL Digitally signed by ANIL KUMAR
CHAURASIYA
DN: c=IN, o=HIGH COURT OF
KUMAR
MADHYA PRADESH BENCH
GWALIOR, ou=HIGH COURT OF
MADHYA PRADESH BENCH
GWALIOR, postalCode=474001,
CHAURASI st=Madhya Pradesh,
2.5.4.20=8512f40a1a9eaa50b6802d0
68b51dae27e84c266b09d283f0799e
YA
67cdc7df50f, cn=ANIL KUMAR
CHAURASIYA
Date: 2021.07.07 07:59:16 -07'00'