SAHIRAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on IA No.6126/2022, which is first application filed under Sec. 389 of Cr.P.C. on behalf of appellant- Sahiram seeking temporary suspension of jail sentence on the ground of death of his mother, who died on 17/5/2022.

(2.) It is directed that substantive jail sentence of appellant shall remain suspended temporarily for a period of 15 (fifteen) days from the date of release, subject to his furnishing a personal bond of Rs.50,000.00 (Rupees