Netram Lodhi vs State Of Madhya Pradesh

Anjuli Palo, J

This criminal revision is admitted for hearing.

Heard on I.A. No.2007/2022 which is first application for suspension of sentence and grant of bail to the applicant.  Â

The applicant stands convicted by the    lower appellate Court vide judgment dated 27.01.2022 passed by learned        Â

Sessions Judge, Raisen in Criminal Appeal No.37/2021 for offences punishable under Sections 338 of the IPC (two counts) with sentence to undergo

RI for six months (on each count) with fine of Rs.1,000/- on each count and under Section 337 (four counts) of the Indian Penal Code with sentence

to undergo RI for three months (on each count) with default stipulation.

Learned counsel for the applicant submits that the applicant is innocent and the impugned judgment passed against him is perverse and illegal. The

disposal of this revision would take considerable time. Therefore, he is entitled to be released on bail after suspension of his sentence.

Learned Panel Lawyer for the State has vehemently opposed application for suspension of sentence.

Considering the facts and circumstances of the case and the period of sentence awarded on the applicant, without commenting upon the merits of the

case, I.A. No.2007/2022 is allowed. It is directed that on depositing fine amount, if not already deposited, and furnishing a personal bond in the sum of

Rs.30,000/- (Rupees Thirty Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court, for his appearance before

the trial Court on 01.07.2022 and on all other subsequent dates, as may be fixed by the trial Court in this regard, the remaining part of the substantive

jail sentence imposed upon applicant, namely, Netram Lodhi shall remain suspended during the pendency of this case and he shall be released on bail.