Saeed @ Saeedu vs The State Of Madhya Pradesh
2021 Latest Caselaw 2500 MP

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 HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE
                       Cr. A. No.818 of 2021
                  Saeed @ Saeedu Vs. State of M.P.

Indore, Dated:- 17/06/2021

      Heard through video conferencing.

      Shri Parvez Khan, Counsel for the appellant - Saeed @ Saeedu.

      Shri Amit Raj, Panel Lawyer for the respondent/State.

Heard on IA No.1438/2021, first application under Section 389

(1) of the Code of Criminal Procedure, 1973 for suspension of jail

sentence and grant of bail filed on behalf of the appellant.

The present appellant has been convicted and sentenced by

Special Judge, N.D.P.S. Act, Neemuch (MP) in Special (NDPS) Case

No.11/2015 vide judgment dated 25.01.2021, as under: -

        Conviction                        Sentence
   Section     Act         RI       Fine amount Imprisonment in
                                                  lieu of fine

8, 21(b) NDPS 18 months Rs.10,000/- 6 months RI Act Looking to the short sentence awarded to the appellant and the

fact that the final disposal of the appeal is likely to take sufficient

long time, this Court is of the considered opinion that the application

for suspension of custodial sentence deserves to be allowed.

Accordingly, without expressing any opinion on merits of the

case, IA No.1438/2021 is allowed and it is directed that on furnishing

a personal bond by the appellant in the sum of Rs.1,00,000/- (Rupees

One Lakh only) with a solvent surety in the like amount to the

HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE Cr. A. No.818 of 2021 Saeed @ Saeedu Vs. State of M.P.

satisfaction of the learned trial Court, for his / her regular appearance

before concerned trial Court, the execution of the custodial part of

the sentence imposed against the appellant shall remain suspended,

till the final disposal of this appeal.

The appellant, after being enlarged on bail, shall mark his

presence before the concerned trial Court on 12.08.2021 and on all

such subsequent dates, as may be fixed by the concerned Court in this

regard.

List the matter on the question of admission.

C. c. as per rules.

(SUBODH ABHYANKAR) JUDGE Pankaj Digitally signed by PANKAJ PANDEY Date: 2021.06.18 10:20:46 +05'30'