JASSE @ JASPAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No. 1976/2020, an application under Section 397(1) of Cr.P.C. for suspension of jail sentence on behalf of the applicant.

(2.) The applicant has been convicted under Section 354 of IPC and sentenced to undergo 1 year's RI with fine of Rs.200/- with default stipulation.

(3.) Learned counsel for the applicant submits that the applicant is reputed citizen of the locality who was on bail during trial and appeal and he did not misuse the said liberty. He has suffered almost four months of incarceration and looking to the prevailing situation of pandemic Covid -19, lenient view be taken, keeping in view the period of conviction which is only 1 year. It is further submitted that eye-witness Gayatri (PW-3) did not support the story of prosecution in categorical terms. Fine amount has already been deposited by the applicant before the trial Court. There are fair chances of success of this revision and if the application is not allowed then the revision filed by the applicant may turn infructuous. Hearing of revision would take time. He further undertakes to serve National Interest by downloading Arogya Setu App and contributing in PM CARES Fund. Under these circumstances, the applicant pray for bail and suspension of execution of jail sentence.