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Judgment
12 paragraphs · 236 wordsSujoy Paul, J
The revision is admitted for final hearing.
Record of court below be requisitioned.
IA No.4275/2022 for suspension of sentence and grant of bail is taken up.
The applicant has been convicted under Section 420 of IPC and sentenced to undergo RI for one year and fine of Rs.1000/- with default stipulation.
Learned counsel for the applicant submit that the applicant has deposited the fine amount and she is in custody since 2.3.2022.
Considering the short term jail sentence, nature of offence and the fact that final hearing of this revision is not possible in near future, without expressing any opinion on merits of the case, I deem it proper to suspend the remaining jail sentence of the applicant.
Subject to depositing the fine amount, (if not already deposited), the remaining jail sentence of the applicant is hereby suspended.
Accordingly aforesaid IA is allowed.
The execution of jail sentence of applicant is hereby suspended and it is directed that the applicant be released on bail on her 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 trial Court, Damoh on 22nd of August 2022 and also on such other dates, as may be fixed by the trial.
List for final hearing in due course.
C c today.