Madhya Pradesh High Court
Roop Singh And Ors. vs The State Of M.P. on 21 July, 2017
(Cri. Appeal No.262/05)
Roop Singh & others Vs. State of M.P.
21/7/17
Shri D.S.Rajawat, learned counsel for the appellants.
Shri J.M.Sahni, Learned Panel Lawyer for the respondent-State.
Heard on I.A.No.5511/17, which is the repeat (2 nd) application, moved on behalf of appellant No.3-Deendayal, for suspension of his custodial sentence and grant of bail during the pendency of this appeal.
Vide order dated 16/2/2009, this court has suspended his jail sentence with certain conditions. On 13/1/2017, appellant Deendayal failed to mark his presence before the Registry as a result his presence is secured in the case through a arrest warrant. He has been undergoing the jail sentence since 17/3/2017. It is stated in the I.A. that on account of his ill-health, he could not mark his presence before the Registry. In support of the I.A., appellant Deendayal's father Halkeram has filed his affidavit. The learned Panel Lawyer has opposed the prayer.
Taking into consideration the aforesaid facts and circumstances, the I.A. is allowed. The execution of remaining jail sentence of appellant No. 3 Deendayal is hereby suspended and it is ordered that he be released on bail upon his furnishing a personal bond in the sum of Rs.50,000/- (Fifty Thousand) with one surety of the same amount to the satisfaction of the C.JM., Vidisha (M.P.). On being released on bail, appellant No.3-Deendayal shall mark his presence before the Registry of this Court on 5/10/2017 and thereafter on all such other dates as may be fixed by it in this regard until further orders of this Court.
List the case for final hearing in due course.
(Rajendra Mahajan) (Ashok Kumar Joshi)
Judge Judge
(Bu)