Madhya Pradesh High Court
Devendra Singh vs Vipin Soni on 12 July, 2022
Author: Anjuli Palo
Bench: Anjuli Palo
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IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRR No. 2505 of 2022
(DEVENDRA SINGH Vs VIPIN SONI)
Dated : 12-07-2022
Shri Siddharth Bhola, learned counsel for the applicant.
Heard on I.A. No.12574/2022, which is an application filed by the
applicant for suspension of sentence and grant of bail.
The applicant has been convicted by the trial Court under Section 138 of
the Negotiable Instruments Act and sentenced to R.I. for 03 months with
compensation of Rs.3,94,000/- with default stipulation.
The aforesaid conviction and sentence has been affirmed by the lower
appellate Court.
Learned counsel for the applicant submits that jail sentence awarded to
the applicant is 3 months. The applicant is in custody and this revision would
take considerable to dispose of finally. In view of the aforesaid, prayer is made
to suspend the jail sentence of the applicant and to release him on bail.
Looking to the facts and circumstances of the case and period of jail
sentence awarded to the applicant, I deem it to be a fit case to suspend the jail
sentence of the applicant, therefore, without commenting on the merit of the
case, this application is allowed.
It is directed that subject to depositing a sum of Rs.50,000/- out of the
aforesaid compensation amount in addition to the amount already deposited by
the appellant, if any, within 15 days from today and on furnishing a personal
bond in a sum of Rs.50,000/- [Rupees Fifty Thousand only] with one
Signature Not Verified
SAN solvent surety in the like amount to the satisfaction of the trial Court concerned,
Digitally signed by RAJESH KUMAR
JYOTISHI
Date: 2022.07.12 17:05:54 IST
the custodial sentence of applicant Devendra Singh shall remain suspended
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and he shall be released on bail.
T h e applicant shall appear before the trial Court concerned on
07.12.2022 and on all subsequent dates as may be fixed in this regard, without
fail.
Issue notice to the respondent by both the modes on payment of process
fee within seven working days.
Record be requisitioned. List for final hearing in due course.
(SMT. ANJULI PALO) JUDGE rj Signature Not Verified SAN Digitally signed by RAJESH KUMAR JYOTISHI Date: 2022.07.12 17:05:54 IST