Kishan Paraye vs Mahdya Pradesh Poorva Kshetra ...
2021 Latest Caselaw 9196 MP

                                   1                               CRA-8200-2021
        The High Court Of Madhya Pradesh
                 CRA No. 8200 of 2021
      (KISHAN PARAYE Vs MAHDYA PRADESH POORVA KSHETRA VIDYUT VITRAN CO.LTD.)


Jabalpur, Dated : 30-12-2021
      Mr. Awadhesh Gupta, Advocate for the appellant.

      Mr. Manoj Kushwaha, panel lawyer for the respondent/State.

Heard on admission.

Record be called for.

Heard on I.A.No.23677/2021, which is an application for suspension

of sentence and grant of bail to the appellant.

The appeal has been preferred under Section 374(2) of the Cr.P.C., by t h e appellant against impugned judgment dated 08.12.2021 in Special Electricity case No. No.15/2020 passed by learned Special Judge (Electricity Act 2003), Sausar, District Chhindwara (M.P.), whereby the appellant has been convicted for the offence punishable under Section 135 of Electricity Act and has been sentenced to undergo effective R.I. for 1 year with fine amount of Rs.3000/- with default stipulation.

Learned counsel for the appellant submitted that during trial the

appellant was on bail and he has not misused the liberty granted to him and he has already deposited the fine amount before the trial Court. The trial Court has suspended the jail sentence till 07.01.2022. Hence, prayed for suspension of sentence of the appellant be extended.

Considering the facts and circumstances of the case and also considering the facts that during trial the appellant was on bail and the trial Court has already suspended the jail sentence till 07.01.2022, this application is allowed.

I t is directed that subject to payment of fine amount, if not already deposited, execution of jail sentence of appellant shall remain suspended till further orders and he be released on bail on his furnishing a personal bond for the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one solvent surety in the like amount to the satisfaction of the trial Court for her 2 CRA-8200-2021 appearance before the trial Court on 14.03.2022 and thereafter on all the subsequent dates as may be fixed by the trial Court in this regard during the pendency of this appeal.

List this case immediately after the receipt of the record on the question of admission.

Certified copy/e-copy as per rules/direction.

(ARUN KUMAR SHARMA) V. JUDGE

DevS

Signature Not Verified SAN

Digitally signed by DEVESH K SHRIVASTAVA Date: 2021.12.30 15:31:30 IST