Surendra Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 631 MP

                                                                          1                                CRR-399-2021
                                             The High Court Of Madhya Pradesh
                                                        CRR-399-2021
                                                         (SURENDRA SINGH Vs THE STATE OF MADHYA PRADESH)

                                     1
                                     Jabalpur, Dated : 10-03-2021
                                            Shri Navneet Dubey, learned counsel for applicant.
                                            Shri Yashovardhan Shukla, learned P.L. for the respondent/State.

Record is available.

Heard on admission and perused the record. Revision is admitted for final hearing.

Also heard on I.A.No.2442/2021 an application for suspension of sentence and grant of bail to the applicant.

The applicant has filed this criminal revision being aggrieved by the order dated 6.2.2021 passed by the III Sessions Judge, Panna in criminal appeal No.156/2015, whereby the learned appellate Court has affirmed judgment of the trial Court and convicted him under Section 7 (I)(III) of the Prevention of Food Adulteration Act, 1954 and Rule 50 (1) of the Prevention of Food Adulteration Rules, 1955 and sentenced to undergo R.I. for one year and to pay fine of Rs.2000/-, with default stipulations.

Learned counsel for the applicant has submitted that during the course trial the applicant was on bail and he did not misuse the liberty granted by the courts below. The applicant has already deposited amount of fine. It is further submitted that there is no likelihood of coming up of this revision for final hearing in near future, hence, the jail sentence of the applicant be suspended and he be released on bail.

Learned Panel Lawyer and has opposed the application for suspension of jail sentence.

Looking to the facts and circumstances of the case and the period of sentence, I.A.No.2442/2021 is allowed and execution of remaining jail sentence of applicant shall remain suspended. It is directed that on furnishing Signature Not Verified SAN a personal bond in the sum of Rs.30,000/- (Rupees thirty thousand only)

Digitally signed by SANTOSH MASSEY Date: 2021.03.10 17:43:05 IST 2 CRR-399-2021 along with one solvent surety of like amount to the satisfaction of CJM, Panna, the applicant be released on bail with a further direction to appear before the CJM, Panna o n 10.5.2021 and on such other dates, as may be fixed by the said Court, in this regard, till disposal of this appeal.

I.A.No.2442/2021 stands allowed and disposed of. List the matter for final hearing in due course.

C.C. as per rules

(MOHD. FAHIM ANWAR) JUDGE

SKM

Signature Not Verified SAN

Digitally signed by SANTOSH MASSEY Date: 2021.03.10 17:43:05 IST