Balwan Rajpoot@ Chayna vs State Of Madhya Pradesh

Pranay Verma, J

Heard on the question of admission.

Appeal seems to be arguable, hence admitted for final hearing.

Record of the Court below be called for.

Also heard on IA No.7825/2024, which is first application filed under Section 389 of Cr.P.C. for suspension of sentence and grant of bail.

The appellant has been convicted for the offence punishable under Section 326 of the IPC and sentenced to undergo 3 years rigorous imprisonment and fine of Rs.10,000/-, with default stipulation.

Learned counsel for the appellant submits that the sentence of the appellant has been suspended upto 30.03.2024 and the conviction is for a period upto three years, hence the same be suspended during the pendency of this appeal.

Learned counsel for the respondent/State has opposed the prayer.

Considering the facts and circumstances of the case and particularly the fact that the sentence is for a period of three years, I deem it fit and proper to allow the application.

Accordingly, IA No.7825/2024 is allowed. Execution of jail sentence of the appellant is hereby suspended and it is ordered that the appellant Balwan Rajpoot alias Chayna be released on bail on his furnishing a personal bond for a sum of Rs.25,000/- (Rupees Twenty Five Thousand Only) with one solvent surety of the like amount to the satisfaction of the trial Court with a further direction to appear before the registry of this Court on 10.09.2024 and also on such other dates, as may be fixed in this regard by the Registry during the pendency of this appeal.

List for final hearing in due course.

C.c. as per rules.