Mahesh Bagari @ Bhaiya Bagri vs State Of Madhya Pradesh

Dinesh Kumar Paliwal, J

The appeal is admitted for final hearing.

Also Heard on I.A.No.3388/2022, application for suspension of sentence and grant of bail.

The appellant has been convicted under Section 354 of IPC and sentenced to undergo S.I. for 2 years and fine of Rs.1000/-, with default stipulations and under Section 506 Part II and sentenced to undergo S.I. for 1 year and fine of Rs.1000/-, with default stipulations.

Learned counsel for the appellant submitted that during trial the appellant has remained on bail and has not misused the liberty granted by way of bail. The final hearing of this appeal will take time. The remaining jail sentence of appellant may be suspended.

T h e prayer is opposed by learned Government Advocate for the respondent/State.

Considering the nature of sentence and contention of learned counsel for the appellant, I deem it proper to suspend the remaining jail sentence of the appellant because final hearing of this appeal is not possible in near future.

Subject to depositing the fine amount, (if not already deposited), the remaining jail sentence of the appellant is hereby suspended.

Accordingly, aforesaid IA No.3388/2022 is allowed. The execution of jail sentence of appellant Mahesh Bagari @ Bhaiya Bagri is hereby suspended and it is directed that the appellant be released on bail on his furnishing a personal bond for a sum of Rs.30,000/- (Rupees Thirty 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 25.03.2022 and also on such other dates, as may be fixed by the Registry in this regard during the pendency of this appeal.

Certified copy as per rules.