Sethi @ Shakir Khan vs The State Of Madhya Pradesh
2021 Latest Caselaw 9128 MP

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       THE HIGH COURT OF MADHYA PRADESH
                   Cr.A. No.7622/2021
          Sethi @ Shakir Khan Vs. State of M.P.

Gwalior Bench:
Dated :22.12.2021

      Shri Sushil Goswami, learned counsel for the appellant.

      Shri P.P.S. Bajeeta, learned PP for the respondent/State.

Heard on admission.

Appeal is admitted for final hearing.

Further heard on I.A.No. 33181/2021, first application under

Section 389 (1) of Cr.P.C. for suspension of jail sentence and grant

of bail on behalf of appellant -Sethi @ Shakir Khan.

This criminal appeal assails the judgment dated 03.12.2021

passed in Special Trial No.85/2014 by the Special Judge (ST/ST

Act), Vidisha, whereby appellant- Sethi @ Shakir Khan has been

convicted as under:

Section Imprisonment Fine In lieu of Fine Amount 308 of IPC 04 years' RI Rs.5,000/- One year's RI

It is the submission of learned counsel for appellant that the

trial Court erred in convicting and awarding jail sentence to

appellant. During trial appellant was on bail and there is no

allegation of misusing the said liberty. From the date of judgment of

conviction, appellant is in jail. He has good case on merits. Early

hearing of appeal is bleak possibility. Learned counsel fairly submits

THE HIGH COURT OF MADHYA PRADESH Cr.A. No.7622/2021 Sethi @ Shakir Khan Vs. State of M.P.

that if appellant is released on bail then he shall abide by all

conditions imposed by this Court. He further undertakes to abide by

all the terms and conditions of guidance, circulars and directions

issued by Central Government, State Government as well as Local

Administration regarding measures in respect of COVID-19

Pandemic and maintain hygiene in the vicinity while keeping

physical distancing. Appellant further undertakes voluntarily to

perform community service to purge his misdeed, if any and to serve

National /Environmental/Social cause on his own volition.

Learned counsel for the State opposed the application and

prayed for its dismissal.

Looking to the submission made by learned counsel for the

parties as well as the fact that final hearing of this appeal would take

some time, application I.A.No.33181/2021 is hereby allowed. If

appellant -Sethi @ Shakir Khan furnishes bail bond in the sum of

Rs.50,000/- (Rupees Fifty Thousand Only) along with one surety

bond of the same amount to the satisfaction of the trial Court that he

shall appear before the Principal Registrar of this Court on

03.03.2022 and on all other subsequent dates as may be fixed by the

Office for appearance, then he shall be released on bail and

THE HIGH COURT OF MADHYA PRADESH Cr.A. No.7622/2021 Sethi @ Shakir Khan Vs. State of M.P.

execution of jail sentence is suspended till disposal of this appeal,

subject to payment of fine.

Appellant shall mark his presence on 1st and 15th of every

month till December, 2022 at police station Kurwai District

Vidisha.

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THE HIGH COURT OF MADHYA PRADESH Cr.A. No.7622/2021 Sethi @ Shakir Khan Vs. State of M.P.

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It is expected from the appellant that he shall submit

photographs by downloading the mobile application (NISARG

App) prepared at the instance of High Court for monitoring the

plantation though satellite/Geo-tagging.

Copy of this order be sent to the trial Court concerned for

information and necessary compliance.

Certified copy as per rules.

(Anand Pathak) Judge neetu NEETU SHASHANK 2021.12.22 18:54:14 +05'30'