Balkrishna Nema vs The State Of Madhya Pradesh
2021 Latest Caselaw 1169 MP

                                                        1                                CRR-805-2021
                              The High Court Of Madhya Pradesh
                                         CRR-805-2021
                                      (BALKRISHNA NEMA Vs THE STATE OF MADHYA PRADESH)

                      2
                      Jabalpur, Dated : 31-03-2021
                            Shri N.K. Tiwari, learned counsel for the applicant.

                            Shri Harsh Gupta, learned Panel Lawyer for the respondent/State.

Applicant has filed this criminal revision challenging the judgment dated 06.03.2021 passed in Criminal Appeal No. 49/2019.

Heard on I.A. No.4268/2021 for suspension of sentence and grant

of bail to the applicant.

Applicant has been convicted by the trial Court under Section 26(2)(1) read with Section 59(1) of Food Safety and Standards Act, 2006 and sentenced to undergo RI for 6 months alongwith fine of Rs.5000/-. Said sentence has been affirmed by the appellate Court.

Counsel for the applicant submitted that applicant is in jail 06.03.2021. It is further submitted that looking to the spread of pandemic, sentence of applicant may be suspended and he may be released on bail.

Counsel appearing for the State Government opposed the application for suspension of sentence.

Looking to the short period of sentence, the application is allowed and remaining jail sentence of the applicant is hereby suspended on deposit of fine amount, if already not deposited. It is directed that on furnishing a personal bond in the sum of Rs.50,000/- (Rs. fifty thousand) with one solvent security in the like amount to the satisfaction of the trial Court, applicant be released on bail with a further direction to appear before the Registry of this Court on 04.10.2021 and on other dates as may be fixed by the office in this regard till final disposal of this revision.

Signature
 SAN
Verified
          Not               C.C. as per rules.
Digitally signed by
VINOD KUMAR
TIWARI
Date: 2021.03.31
18:53:39 IST
                             2           CRR-805-2021
                                (VISHAL DHAGAT)
                                     JUDGE
                      vkt




Signature
 SAN      Not
Verified

Digitally signed by
VINOD KUMAR
TIWARI
Date: 2021.03.31
18:53:39 IST