SANTOSH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Records of courts below is received. However, hearing on admission will take time, therefore, today only IA No.6363/2020 for suspension of sentence and grant of bail is being heard through Video Conferencing.

(2.) Heard on I.A.No.6363/2020 filed by the applicant / accused under section 397(1) of Cr.P.C. for suspension of his jail sentence awarded by the Court of IInd Additional Sessions Judge, Lakhnadon, District Seoni in criminal appeal no.22/17 vide its judgment dated 17.9.2019 convicting the applicant under section 39 , 48-A , 49 read with Section 51 of Protection of Wild Animal Act, 1972 and sentencing him to undergo RI for 3 years along with fine of Rs. 10,000/-, with default stipulations mentioned in the impugned judgment.

(3.) Having heard learned counsel for the parties through Video Conferencing and considering that the applicant is in jail since 17.9.2019 and further looking to the custody period of the applicant and other facts and circumstances of the case, it is ordered that subject to payment of fine amount, if not already deposited, the execution of jail sentence of the applicant Santosh Yadav shall remain suspended until further orders and he be released on bail on his furnishing a personal bond for a sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the trial Court for his appearance before the trial court on 20.8.2020 and thereafter, on all the dates as may be fixed by the trial court subject to final order on the application.