AMIT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Arguments heard.

(2.) Submissions were made on application-IA No.2675/2020 which is first application for temporary suspension of jail sentence of appellant-Amit who has been convicted for committing offence under Sections 148 , 302 / 149 of Indian Penal Code, 1860 and Section 25 (1- B) A of Arms Act , 1959 and has been sentenced to Life Imprisonment along with fine with further default stipulation u/sec. 302 IPC as also under other offences found proved by Special Judge, SC/ ST Act , 1989, Indore in Sessions Case No.80/2011 vide judgment dated 24.04.2019.

(3.) Learned counsel for the appellant has submitted that in the current medical emergency of Pandemic COVID-19 spread throughout the country, there is a grave risk of contacting the disease to prisoners in Indore as there are 2000 prisoners in Central Jail, Indore and it is not possible to maintain social distancing which is required for preventing the disease. Hence, in view of ciculars dated 27.03.2020 and 30.03.2020 passed by Jail Authority at Bhopal (Annexures 1 and 2), the appellant-Amit deserves to be granted temporary suspension of jail sentence for a period of three months and that appellant is ready to furnish adequate surety for the same.