Chandan Yadav vs State Of Madhya Pradesh

Anjuli Palo, J

Heard on I.A.No.17485/2022, which is first application filed on behalf of the applicant for suspension of sentence and grant of bail.

The applicant has been convicted by the trial Court under Section 354 of IPC and sentenced to undergo R.I. for 01 year with fine of Rs.500/-, with default stipulation.

Learned counsel for the applicant has submitted that the trial Court has n o t properly appreciated the oral and documentary evidence available on record. He further submits that applicant is innocent and has falsely been implicated in this case. Maximum sentence awarded to the applicant is one year. The applicant is in custody and disposal of this revision would take considerable time, therefore, the jail sentence of the applicant may be suspended and he may be released on bail.

Learned Panel Lawyer has opposed the prayer for bail.

Looking to the aforesaid facts and circumstances of the case, without commenting on the merits of the case, I deem it to be a fit case to suspend the custodial sentence of the applicant and to release him on bail, therefore, this application is allowed.

I t is directed that subject to depositing the fine amount, if not already deposited and on furnishing a personal bond in a sum of Rs.30,000/- (Rupees Thirty Thousand only) with one surety in the like amount to the satisfaction of the trial Court concerned, the custodial sentence of applicant-Chandan Yadav shall remain suspended and he shall be released on bail for securing his presence before the trial Court on 17.02.2023 and on such other dates as may be fixed in this regard during pendency of this appeal.

The applicant shall regularly appear before the trial Court, on each and every date, without fail.

Record of the Court below be requisitioned.

List this matter after three months for admission.