Prakash @ Shyam vs State Of Madhya Pradesh

Prem Narayan Singh, J

Heard on the question of admission.

Admit.

2 . Also Heard on I.A. No. 11869/2023, which is an application filed under Section 389(1) of the Code of Criminal Procedure, 1973 for suspension of jail sentence and grant of bail filed on behalf of appellant.

3 . The appellant has been convicted under Section 354 of I.P.C. and sentenced to undergo 1 years R.I. with fine and usual default stipulation.

Learned counsel for the appellant submits that learned trial Court has already suspended the jail sentence till 06.08.2023. There are fair chances of success in the appeal. He further submits 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.

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

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.

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 of 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 concerned trial Court firstly on 20.11.2023 and on such other dates, as may be fixed by the Registry in this regard, till final disposal of this appeal.

I.A. Nos.11869/2023 is hereby allowed and disposed of.

List the matter for final hearing in due course.

Record of the Trial Court be called for.

Certified copy as per rules.