CHHAKKELAL VISHWAKARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.10746/2024, an application for suspension of sentence and grant of bail.

(2.) The applicant has been convicted of offences under Ss. 279, 337 (two counts) of the IPC and Ss. 146/196 and 3/181 of the Motor Vehicle Act and sentenced to undergo R.I. for maximum period of six months on each counts with total fine of Rs.2500.00 with default stipulation.

(3.) Learned counsel for the applicant submits that the applicant has no criminal past. His jail sentence may be reduced to the period for which he remained in the custody. He was enlarged on bail during the trial and appeal and he did not misuse the liberty granted to him. He has deposited the entire fine amount before the trial Court. He is jail since 12/4/2024. If the execution of jail sentence is not suspended then, the present revision may turn infructuous. Under such circumstances, the applicant pray for bail and suspension of execution of jail sentence.