Iqbal vs The State Of Madhya Pradesh
2021 Latest Caselaw 9080 MP

                                  1                           CRA-7837-2021
         The High Court Of Madhya Pradesh
                  CRA No. 7837 of 2021
                     (IQBAL Vs THE STATE OF MADHYA PRADESH)


Jabalpur, Dated : 21-12-2021
        Mr. Shailendra Dwivedi, learned counsel for the appellant.

        Mr. Vijay Kumar Pandey, learned Panel Lawyer for the
respondent/State.

Record of the Court below be called for.

Heard on I.A.No.22670/2021, which is an application for under

Section 389(1) Cr.P.C. for suspension of sentence and grant of bail to the applicant/appellant - Iqbal.

B y impugned judgment dated 02.12.2021 passed by the Special Judge, Electricity Act, 2003, Harda, District Harda (M.P.) in Special Electricity Session Case No.03/2016 the appellant has been convicted under Section 136 of Electricity Act, 2003 and sentenced to S.I. for 2 years with fine of Rs.1000/-, with default stipulations.

Learned counsel for the appellant submits that the appellant has been granted bail by the Court below till 01.01.2022. He has deposited

the fine amount. The final disposal of instant appeal would take considerable time. Therefore, substantive jail sentence of the appellant be suspended and he be granted bail.

Learned Panel Lawyer for the State has opposed the prayer for bail.

Considering the overall facts and circumstances of the case, without commenting upon the merits of the case, this application is allowed.

I t is directed that subject to depositing the fine amount, if not already deposited and on furnishing a personal bond in a sum of Rs.40,000/-(Rupees Forty Thousand Only) with one solvent surety in 2 CRA-7837-2021 the like amount to the satisfaction of the trial Court concerned, remaining jail sentence imposed upon applicant - Iqbal shall remain suspended during the pendency of this case and he shall be released on bail.

The appellant shall appear before the trial Court concerned on 06.04.2022 and on all such subsequent dates, as may be fixed in this

regard during pendency of this appeal.

Accordingly, I.A.No.22670/2021 is allowed.

(SMT. ANJULI PALO) JUDGE

shahina

Signature Not Verified SAN

Digitally signed by SHAHINA KHAN Date: 2021.12.21 17:28:13 IST