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Judgment
8 paragraphs · 275 wordsSunita Yadav, J
Heard on I.A.No.9995/2022, which is an application for suspension of sentence and grant of bail to the petitioners.
The revision has been preferred by the petitioners under Section 397/401 o f the Cr.P.C. against the impugned judgment dated 21.6.2022 in Cr.A.No.05/2019 passed by Additional Sessions Judge, Ganjbasoda District Vidisha, convicting the petitioners for the offence punishable under Sections 323/149 of IPC and sentencing them to undergo three months RI with fine of Rs.500/- each and under Section 325/149 of IPC and sentencing them to undergo six months RI with fine of Rs.1,000/- each, with default stipulation.
Learned counsel for the petitioners argued that the petitioners are innocent and have been falsely implicated. It is further submitted that the petitioners were on bail during trial and they never misused the liberty. It is further submitted that the fine amount has already been deposited. Therefore, it has been prayed that the petitioners be released on bail.
On the other hand, learned Public Prosecutor opposed the application and prayed for rejection of the same.
In view of the facts and circumstances of the case, but without expressing any opinion on the merits of the case, the application (I.A. No.9995/2022) is allowed.
It is directed that the petitioners be released on bail on each of them furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one surety in the like amount to the satisfaction of the concerned trial Court. The petitioners shall now appear before the Registry of this Court 19.07.2022 and on all other dates which may be given by the Office for their appearance.
Certified copy as per rules.