@JUDGMENT-JUDGMENT
Heard on IA No.01/2020 for suspension of sentence and grant of bail to the applicant.
Learned counsel for the applicant submits that the applicant has been convicted by the trial Court under Sections 456, 354 and 323 of the Indian Penal
Code and sentenced him to undergo rigorous imprisonment for one year and to pay fine of Rs.500/-, RI for one year and to pay fine of Rs.500/- and
RI for three months and to pay fine of Rs.500/- respectively with default stipulations. Against the order of the trial Court the applicant has preferred
an appeal before Additional Sessions Judge, Bemetara. The appellate Court vide its order dated 03.3.2020 dismissed the appeal and affirmed the
judgment of the trial Court.
Learned counsel for the applicant submits that looking to the short sentence imposed on the applicant, he may be granted bail. On the other hand,
learned counsel for the State opposes the bail application.
On due consideration, looking to the short sentence imposed on the applicant, the bail application is allowed.
It is directed that execution of substantive jail sentence imposed on the applicant shall remain suspended during the pendency of this revision and he
shall be released on bail on his furnishing a personal bond in a sum of Rs.20,000/- with one surety in the like sum to the satisfaction of the trial Court.
List this case for final hearing in due course.
