Inder vs State Of M.P.
2021 Latest Caselaw 918 MP

            :1:                          Cr.R.No.162-2021


THE HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE
                           Cr.R.No.162-2021
                        (Inder vs. State of M.P.)
Indore, Dated: 19.03.2021
         Shri Ajay Mishra, learned counsel for the petitioner.

         Shri Manuraj Singh Chouhan, learned Panel Lawyer for the

respondent/State.

Heard on the question of admission.

Criminal Revision is admitted for hearing.

Record of the trial court is available.

Also heard on I.A. No.609/2021, which is an application

filed under Section 397 of the Cr.P.C. for suspension of jail sentence

of the petitioner.

The present petitioner has been convicted for offence

punishable under Section 34(2) of the M.P. Excise Act, 1915 and

sentenced to undergo 1 year RI with fine of Rs.25,000/-with default

stipulation by judgment dated 27.9.2019 passed by JMFC, Dhar,

District-Dhar (MP) in RCT No.702373/2014. The aforesaid judgment

has been affirmed by learned Sessions Judge, Dhar, District Dhar

(MP) in Criminal Appeal No.101/2019 vide judgment dated

07.11.2020.

Looking to the short sentence imposed on the petitioner, learned

counsel for the petitioner prays for suspension of jail sentence.

Considering the fact that the sentence of one year RI is imposed

on the petitioner, I am inclined to allow the application for suspension :2: Cr.R.No.162-2021

of jail sentence and release him on bail.

Accordingly, without expressing any opinion on merits of the

case, IA No.609/2021, first application for suspension of jail sentence

filed on behalf of petitioner is allowed and it is directed that the

execution of jail sentence awarded to the petitioner shall remain

suspended, subject to each of him depositing the fine amount, if any,

and upon furnishing personal bond in the sum of Rs.50,000/- (Rupees

Fifty Thousand only) with one local solvent surety in the like amount

to the satisfaction of the trial Court for his appearance before trial

Court on 09.07.2021 and on such other dates as may be fixed by the

concerned Court in this regard.

C. c. as per rules.

(Subodh Abhyankar) Judge moni

Digitally signed by Moni Raju Date: 2021.03.19 15:14:28 +05'30'