Madhya Pradesh High Court
Harun Mansuri vs The State Of Madhya Pradesh on 13 March, 2020
Author: Shailendra Shukla
Bench: Shailendra Shukla
1
HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE
CRIMINAL APPEAL NO.2389 OF 2020
(Harun Mansuri & Others vs State of Madhya Pradesh)
Indore, Dated 13.03.2020
Mr. Kaushal Sisodiya, learned counsel for the appellants.
Mr. Anil Ojha, learned public prosecutor for the
respondent/State.
Heard on the question of admission.
This appeal is admitted for final hearing. Record be requisitioned.
Heard on IA No.2181/2020 which is first application filed under Section 389 (1) of Criminal Procedure Code, 1973 for suspension of sentence and grant of bail to the appellants namely; appellant No.1-Harun Mansuri, appellant No.2- Ramjan, appellant No.3-Bablu @ Tabrez and appellant No.4- Mosin.
The appellants have been convicted under the provisions of Sections 148, 323/149 (4 counts) and 324/149 (3 counts) and have been sentenced on various terms of imprisonment all below three years and all the sentences are ordered to be run concurrently.
Learned counsel for the appellants has produced the certified copy of order of trial Court which is Additional Sessions Judge, Special Court (Electricity Act), Indore and order is dated 28.02.2020 in Session Trial No.515/2017. Learned counsel for the appellants submits that the appellants were on bail during trial and they have not misused the liberty so granted to them. On this ground, suspension has been sought.
Learned public prosecutor for the State was also heard. Considering the facts and circumstances of the case, 2 HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE CRIMINAL APPEAL NO.2389 OF 2020 (Harun Mansuri & Others vs State of Madhya Pradesh) without expressing any opinion on merits of the case, this application-IA No.2181/2020 is being allowed. The substantive jail sentence of the appellants namely; appellant No.1-Harun Mansuri, appellant No.2-Ramjan, appellant No.3-Bablu @ Tabrez and appellant No.4-Mosin is suspended subject to their depositing the fine amount (if not already deposited) and on furnishing a personal bond in the sum of Rs.50,000/-(Rupees Fifty Thousand) each with one solvent surety each in the like amount to the satisfaction of the trial Court for their appearance before the Registry of this Court on 22.04.2020 and on all other subsequent dates as may be fixed by the Registry in this behalf.
Accordingly, IA No.2181/2020 stands disposed of. List the appeal for final hearing in due course. Certified copy as per Rules.
(SHAILENDRA SHUKLA)
Arun/- JUDGE
Digitally signed by ARUN
NAIR
Date: 2020.03.18 13:44:18
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