RAVINDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission.

(2.) Revision is admitted for final hearing. Also heard on IA No.6328/2019, which is an application under Section 397 (1) of Cr.P.C. for suspension of sentence and grant of bail on behalf of the petitioner.

(3.) The petitioner has been convicted for offence punishable under Sections 420, 465, 468 and 471 of the IPC and sentenced him to undergo 2 years on each count of R.I. with fine of Rs.2,000/- and 2,000/- with usual default stipulation. Learned counsel for the petitioner submits that the petitioner has been released on regular bail during trial and previously his custodial sentence was suspended by the lower Appellate Court and there is no possibility of the early hearing of this criminal revision before this Court. He further submits that the petitioner is ready to abide by any condition, which may be imposed by this Court. Under such circumstance, it is prayed that, custodial sentence of the petitioner be suspended during the pendency of this criminal revision.