NITIN MALVIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A.No. 6114/2022, application under Sec. 389(1) of the Cr.P.C. for suspension of sentence and grant of bail to the appellant.

(2.) The appellant has been convicted under Sec. 332 of IPC and sentenced to undergo R.I. for 2 years and fine of Rs.1000.00 with default stipulation by 5th ASJ, Bhopal.

(3.) Learned counsel for the appellant submitted that appellant has been released on bail by the trial Court till 14/4/2022. He has been convicted only for a period of two years and there is no possibility of coming this appeal for hearing in near future. Therefore, if his jail sentence is not suspended, this appeal would become futile.