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Judgment
8 paragraphs · 249 wordsGajendra Singh, J
Heard On Admission.
Admit.
List For Final Hearing In Due Course.
Heard On I.A.No.15954/2025, First Application Seeking Suspension Of Sentence On Behalf Of The Appellant, Who Has Been Convicted Under Section 324 Of The Ipc And Sentenced To Undergo Ri For 3 Years With Fine Of Rs.10,000/- With Further Default Stipulation Vide Judgment Dated 08.11.2025 In St No.209/2022 By Sessions Judge, Ujjain.
Counsel For The Appellant Submits That The Conviction And Sentence Passed By The Trial Court Against The Appellant Is Bad In Law. He Has Every Hope Of Success In This Appeal. The Final Hearing Of This Appeal Will Likely To Take Long Time. He Has Already Undergone Substantial Period Of Sentence, Hence Prayed For Suspension Of Sentence And Release Of The Appellant On Bail.
Counsel For The State Has Opposed The Application. Considering The Facts And Circumstances Of The Case And The
Arguments Advanced By The Counsel For The Parties, Without Commenting On The Merit Of The Case, The Application Is Allowed And It Is Directed That The Execution Of Remaining Jail Sentence Passed Against The Appellant Shall Remain Suspended And He Be Released On Bail Upon His Furnishing Personal Bond In The Sum Of Rs.50,000/-(Rupees Fifty Thousand) With One Surety In The Like Amount To The Satisfaction Of The Trial Court For His Appearance Before The Registry Of This Court On 09.03.2026 And On Such Further Dates As May Be Fixed In This Behalf By The Registry During The Pendency Of This Appeal.