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Judgment
Atul Sreedharan, J
Heard on I.A.No.17600/2021, which is an application for suspension of sentence and grant of bail.
The appellant has been found guilty and convicted under sections 354 and 454 of IPC and sentenced to suffer R.I. of 3 years and fine of Rs.2000/-under section 354 of IPC and sentenced to suffer R.I. of 6 months and fine of Rs.500/- under section 454 of IPC, with default stipulation.
The maximum sentence is of three years under section 354 of IPC. The appellant has already been granted bail by the learned trial Court.
Looking at the short sentence of three years, I.A.No.17600/2021 is allowed and it is directed that the appellant shall be enlarged on bail upon his furnishing a personal bond in the sum of Rs.50,000/- (Fifty Thousand Only) with one surety in the like amount to the satisfaction of the learned trial Court.
The jail authorities shall have the appellant checked by the jail doctor to ensure that he is not suffering from the corona virus and if he is, he shall be sent to the nearest hospital designated by the State for treatment. If not, he shall be transported to his place of residence by the jail authorities.
Call for the records of the trial Court and list this case thereafter on 16.11.2021 for orders on admission.
C.C. as per rules.