Vinod Sen vs State Of Madhya Pradesh

Dinesh Kumar Paliwal, J

Call for Trial Court record.

Heard on I.A. No.117/2024, an application under Section 389(1) of Cr.P.C. for suspension of sentence and grant of bail to appellant.

Appellant has been convicted for commission of offence under Section 148, of IPC and has been sentenced to undergo R.I. for 01 year and fine of Rs.500/- with default stipulation, under section 353 r/w section 149(3 count) of IPC and has been sentenced to undergo R.I. for 2-2 years and fine of Rs.1000-1000 total Rs.3000/- with default stipulation and under section 333 r/w section 149 of IPC and has been sentenced to undergo R.I. for 03 years and fine of Rs.1000/- with default stipulation vide judgment dated 19.12.2023 delivered by IXth Additional Sessions Judge District Katni (M.P.), in S.T. No.13/2015 (State of M.P. Vs. Vinod Sen).

Learned counsel for the appellant has submitted that appellant has not committed any offence. He has been erroneously convicted by the trial Court. It is submitted that in the course of trial appellant was on bail. He has not misused the liberty granted by way of bail during trial. Even after conviction and passing of order of jail sentence, learned trial Court itself had suspended the jail sentence of the appellant till 19.01.2024. The appellant has fair chance to succeed in the appeal. It is further submitted that a short sentence has been awarded by the trial Court and there is no possibility of hearing of this appeal in near future. Therefore, if the execution of jail sentence of appellant is not suspended, the purpose of filing this appeal would become futile. Therefore, it has been prayed that the execution of jail sentence of appellant be suspended and he be released on bail.

On the other hand, learned counsel for the respondent/State has opposed the grant of bail to the appellant.

Having considered the short nature of sentence and the fact that there is no possibility of hearing of this appeal in near future, I am inclined to suspend the remaining jail sentence of the appellant.

Consequently, I.A. No.117/2024 is allowed. The execution of jail sentence of appellant- Vinod Sen is hereby suspended subject to depositing the fine amount, (if not already deposited). It is directed that the appellant be released on bail on his furnishing a personal bond to a sum of Rs.50,000/-(Rupees fifty 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 trial Court on 23.4.2024 and also on such other dates, as may be fixed by that Court in this regard during the pendency of this appeal.

List after receipt of the record for admission.

Certified copy as per rules.