Ali Asgar vs The State Of Madhya Pradesh
2021 Latest Caselaw 8291 MP

                                                                               1                             CRR-3242-2021
                                                    The High Court Of Madhya Pradesh
                                                             CRR No. 3242 of 2021
                                                                (ALI ASGAR Vs THE STATE OF MADHYA PRADESH)


                                            Indore, Dated : 06-12-2021
                                                   Shri B. Azad, learned counsel for the applicant.

                                                   Shri S. Seth, Panel Lawyer for respondent/State.

Heard on the question of admission.

Admit.

Call for the record of the Court below.

Also heard on I.A.No.29293/2021, which is an application for suspension of jail sentence of the applicant who has been convicted by the 1st ASJ, Kukshi, district Dhar, vide judgment dt.29.11.2021, for commission of offence punishable under Section 7(1), 7(II), 7(III) and 16(1)A(I), Rule 50(I) and 16(1)A(I)(II) of the Prevention of Food Adulteration Act, 1954 and sentenced him to undergo six months RI with fine of Rs.1000/-, with default stipulation.

Learned counsel for the applicant submits that the applicant has surrendered and fine amount has been deposited.

Considering the short sentence coupled with the fact that final hearing of this revision is not possible in near future, without expressing any opinion on merits of the case, I.A.No.29293/2021 is allowed and it is directed that upon applicant's depositing the fine amount (if not already deposited) and on furnishing a personal bond to the tune of Rs.30,000/- with one solvent surety in the like amount to the satisfaction of the trial court, the substantive jail sentence of the applicant shall remain suspended till the final disposal of the revision and he shall be released on bail for his appearance before trial Court Kukshi, district Dhar on 22.2.2022 and all other subsequent dates as may be fixed by the said Court during pendency of this revision.

List for final hearing in due course.

C.c. as per rules.

Signature Not VerifiedDigitally signed by SAN SHAILESH MAHADEV SUKHDEVE Date: 2021.12.06 18:13:30 IST 2 CRR-3242-2021 (SUJOY PAUL) JUDGE SS/-

Signature Not Verified
              VerifiedDigitally
                       Digitally signed by
  SAN                  SHAILESH
                       MAHADEV
                       SUKHDEVE
                       Date: 2021.12.06
                       18:13:30 IST