Sharad Basatia vs State Of Madhya Pradesh

Anjuli Palo, J

Hence, I.A. No.11059/2021 has become infructuous.

Heard on the question of admission.

Revision seems to be arguable, hence, admitted for hearing.

Record of the Courts below be requisitioned.

Also heard on I.A. No.11058/2021, which is first application for suspension of sentence and grant of bail to the applicant.

Applicant stands convicted by the trial Court for offence punishable under Sections 326 and 323 of the Indian Penal Code and sentenced to undergo

RI for two years with fine of Rs.200/- and R.I. for six months with fine of Rs.100/-, with default stipulations. The judgement of conviction passed by

the trial Court has been affirmed by the lower Appellate Court.

Learned counsel for the applicant submits that the maximum sentence awarded to the applicant is of two years. Due to Covid-19 pandemic, final

disposal of this revision would take considerable time, hence, the substantive jail sentence of the applicant be suspended and she be released on bail.

Learned Panel Lawyer for the State has opposed the bail application. Considering the facts and circumstances of the case and the quantum of

sentence awarded to the applicant, without commenting upon the merits of the case, I.A. No.11058/2021 is allowed and disposed of.

It is directed that subject to 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, the remaining part of the substantive jail sentence imposed upon applicant - Sharad Basatia shall remain

suspended during the pendency of this case and he shall be released on bail. The applicant shall appear before the trial Court concerned on 26.10.2021

and on all such subsequent dates, as may be fixed in this regard during the pendency of this case.

List the case for final hearing in due course.