Moh. Rafiq Mansoori vs The State Of Madhya Pradesh
2021 Latest Caselaw 290 MP

                                   1                                CRR-64-2021
        The High Court Of Madhya Pradesh
                    CRR-64-2021
         (MOH. RAFIQ MANSOORI AND OTHERS Vs THE STATE OF MADHYA PRADESH)

4
Jabalpur, Dated : 26-02-2021
      Mr. N.K. Jain, learned counsel for the applicants.
      Ms. Seema Jaiswal, learned Panel Lawyer for the respondent/State.

Heard on the question of admission.

This criminal revision is admitted for hearing. Heard on I.A.447/2021 which is first application for suspension of

sentence and grant of bail to the applicants.

Each of the applicants stand convicted by the Courts below for offences punishable under Sections 11 (gh) and 6 read with Section 9 of the Prevention of Cruelty of Animals Act, 1960 and have been sentenced to till the court arises with fine of Rs.50/- and to undergo RI for six months with fine of Rs.5,000/-, respectively with default stipulation.

Learned counsel for the applicants submits that the applicants are innocent and the judgment passed by the learned trial Court against them is perverse and illegal. Therefore, they are entitled to be released on bail after

suspension of their sentence.

Learned Panel Lawyer for the State has vehemently opposed application for suspension of sentence.

Considering the facts and circumstances of the case and the period of sentence awarded on the applicants, without commenting upon the merits of the case, I.A. No.447/2021 is allowed. It is directed that on depositing fine amount, if not already deposited, and furnishing a personal bond each in the sum of Rs.30,000/- (Rupees Thirty Thousand Only) with one solvent surety each in the like amount to the satisfaction of the trial Court, for their appearance before the trial Court on 19.07.2021 and on all other subsequent dates, as may be fixed by the trial Court in this regard, the remaining part of the substantive jail sentence imposed upon applicants, namely, Applicant 2 CRR-64-2021 No.1- Moh. Rafiq and Applicant No.2-Manju Ben shall remain suspended during the pendency of this case and they shall be released on bail.

List the case for final hearing in due course.

(SMT. ANJULI PALO) JUDGE

ks

Digitally signed by KOUSHLENDRA SHARAN SHUKLA Date: 2021.02.26 02:48:49

-08'00'