Baijnath Patel vs The State Of Madhya Pradesh
2021 Latest Caselaw 2245 MP

                                    1                              CRA-5935-2020
          The High Court Of Madhya Pradesh
                     CRA-5935-2020
             (BAIJNATH PATEL AND OTHERS Vs THE STATE OF MADHYA PRADESH)

7
Jabalpur, Dated : 10-06-2021
          Through Video Conferencing.
       Shri D.N. Shukla, learned counsel for the appellants.
       Shri Pradeep Sahu, learned Panel Lawyer for the respondent/State.

Heard on I.A. No. 13012/2020 filed under Section 389 (1) of Cr.P.C. on behalf of appellant No.1 Baijnath Patel and Appellant No.2 Bharat Lal

Mishra.

At the beginning of the arguments, learned counsel for the appellants seeks withdrawal of the application on behalf of Bharat Lal Mishra with the liberty to file fresh application after six months.

Therefore, permission is granted.

The application is partly dismissed in reference to appellant No.2 Bharat Lal Mishra with such liberty.

Baijnath Patel also convicted by the judgment dated 15.10.2020 passed by Special Judge, N.D.P.S. Katni in N.D.P.S. case No. 35/2018. The trial

Court convicted the appellant for the offence punishable under Section 8/20 (kha) of N.D.P.S. Act and awarded four years rigorous imprisonment with the fine of Rs.25,000/- with default stipulation.

It appears from para-80 of the judgment that the appellant Baijnath Patel remained in custody since 03.11.2018 to 01.03.2019 and thereafter from the date of judgment 15.10.2020 he is confined in custody. The substantive jail sentence of co-accused Rakesh Kumar has been suspended upon the ground that he already served the 50% of the awarded sentence. As far as Baijnath is concerned, it appears from para-72 of the judgment that he was driving the motor cycle upon which Rakesh Pandey and Bharat Lal Mishra were pillion rider. The Ganja has been seized from the possession of the Rakesh Pandey and Bharat Lal Mishra. No any seizure of Ganja has been 2 CRA-5935-2020 made from the possession of Baijnath.

Therefore, looking the aforesaid special situation, the application is allowed in reference to accused Baijnath. His remaining part of substantive jail sentence will be treated as suspended subject to his furnishing a bail bond worth Rs.50,000/- (Rupees Fifty Thousand Only) and the personal bond of the same amount to the satisfaction of the trial Court.

After releasing on bail, he will appear before the Registry of this Court on 06.12.2021 and thereafter other subsequent dates as may be fixed by the Registry in this behalf.

At the time of releasing from custody, all the instructions issued by the government related to Covid-19 shall also be followed by the concerned authority.

(B. K. SHRIVASTAVA) JUDGE

dixit

Digitally signed by MAHENDRA KUMAR DIXIT Date: 2021.06.10 14:01:20 +05'30'