Brijendra Prasad Dwivedi vs Madhya Pradesh Vidyut Vitran ...
2021 Latest Caselaw 8920 MP

                                                                        1                               CRA-7161-2021
                                               The High Court Of Madhya Pradesh
                                                        CRA No. 7161 of 2021
                                              (BRIJENDRA PRASAD DWIVEDI Vs MADHYA PRADESH VIDYUT VITRAN KENDRA)


                                       Jabalpur, Dated : 16-12-2021
                                             Shri Pratap Narayan Mishra, Advocate for the appellant.

                                             Heard on the question of admission.
                                             Appeal appears to be arguable hence it is admitte d for final
                                       hearing.
                                             Issue notice to the respondent on payment of process fee within

seven working days by RAD mode.

Call for record of the trial Court.

Heard on I.A.No.21242/2021, this is the first application for suspension of jail sentence and grant of bail moved by the appellant is taken up and considered.

T hi s Criminal appeal assails the judgment dated 23.11.2021 passed in Special Electricity Case No.600007/2012 by the Special Judge (Electricity), Satna; whereby the appellant has been convicted and sentenced under Section 135 of Electricity Act, 2003 for Two years R.I.

and fine of Rs.7,50,738/-, with default stipulation.

Learned counsel for the appellant submits that sentence has already been suspended by the trial Court up to 22.12.2021. The amount of fine has already been deposited in the trial Court.

In view of the said facts and that there is no likelihood of early disposal of the appeal in near future, this Court is inclined to grant bail to appellant by way of suspension of sentence.

Accordingly, without expressing any opinion on the merits, I.A.No.21242/2021 is allowed and it is directed that the jail sentence of the appellant will remain under suspension subject to the verification that the amount of fine have been deposited, on the appellant furnishing bail Signature Not Verified SAN

Digitally signed by TAJAMMUL HUSSAIN KHAN Date: 2021.12.17 11:07:30 IST 2 CRA-7161-2021 bond of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of trial Court concerned for his appearance before the Registry of this Court on 29.07.2022 and thereafter on such other dates as may directed by the Registry of this Court in this regard.

List the matter for final hearing in due course of time at its own turn.

Certified copy as per rules.

(VISHAL MISHRA) JUDGE

taj

Signature Not Verified SAN

Digitally signed by TAJAMMUL HUSSAIN KHAN Date: 2021.12.17 11:07:30 IST