Harish vs State Of M.P

Prem Narayan Singh, J

Heard on the question of admission.

The appeal appears to be arguable, hence admitted for final hearing.

Also heard on I.A. No.10213/2023, which is an application under Section 389(1) of Cr.P.C for suspension of sentence of remaining jail sentence and grant of bail, filed on behalf of the appellant.

4 The appellant has been convicted under Sections 333, 329 and 324/34 of the IPC and sentenced to undergo 02 years R.I., 02 years RI and 06 months R.I. with fine and usual default stipulations.

5 Learned counsel for the appellant submitted that the learned trial Court has already suspended the jail sentence of the appellant till 19.07.2023. He further submitted that final hearing of this appeal is likely to take sufficient long time. Under these circumstances, looking to the short sentence, learned counsel prays that the application for suspension of sentence of the appellant be allowed.

6 Learned counsel for the State opposed the prayer and prayed for dismissal of the application for suspension of sentence.

7 Looking to the facts and circumstances of the case, contention of learned counsel for the appellant, the short sentence of the appellant and the fact that the trial Court has already suspended the jail sentence of the appellant, without commenting on the merits of the case, the application is allowed and it is directed that subject to depositing the fine amount, if already not deposited, the appellant shall be released on bail, on furnishing a personal bond in the sum o f Rs.50,000/- (Rupees Fifty thousand only) with a solvent surety in the like amount to the satisfaction of Trial Court, for his appearance before the Registry of this Court firstly on 17.10.2023 and on such other dates, as may be fixed by the Registry in this regard, till final disposal of this appeal.

8.List the matter for final hearing in due course.

9.I.A. No. 10213/2023 is allowed and closed.

Certified copy as per rules.