Santosh Singh Pawar vs State Of Madhya Pradesh

Achal Kumar Paliwal, J

Heard on admission.

This appeal is admitted for hearing.

Let the record of the trial Court be called for.

Also Heard on I.A. No. 13119/2023 for suspension of jail sentence and grant of bail to the appellant.

T h e appellant has been convicted under Section 409 of IPC and sentenced to undergo R.I. for 3 years with fine of Rs.3,000/-, under Section 467 of IPC and sentenced to undergo R.I. for 3 years with fine of Rs.3,000/-and under Section 468 of IPC and sentenced to undergo R.I. for 3 years with fine of Rs.3,000/-, with default stipulations respectively.

Learned counsel for the appellant submits that conviction of appellant has been suspended till 7.6.2023. The final hearing of this appeal will take time, therefore the remaining jail sentence of the appellant may be suspended.

The prayer is opposed by learned State counsel.

Considering the short sentence coupled with the fact that final hearing of this appeal is not possible in near future, I deem it proper to suspend the remaining jail sentence of the appellant.

Accordingly, aforesaid IA is allowed.

Subject to depositing the fine amount, if not alreadydeposited, the remaining jail sentence of the appellant is hereby suspended and it is directed that the appellant be released on bail on his 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 concerning trial court, on 04/09/2023 and also on such other dates, as may be fixed by the trial court in this regard during the pendency of this appeal.

C.c. as per rules.