Ghanshyam vs H.L. Avasya
2021 Latest Caselaw 924 MP

1                                                       Cr.R. No.527/2021

               HIGH COURT OF MADHYA PRADESH
                         Cr.R. No.527/2021
                   Ghanshyam Vs. State of M.P.

Indore, Dated:19.03.2021

      Shri. Vishal Patidar, learned counsel for applicant.

      Shri Aditya Garg, learned GA. for respondent/State.

Heard on admission.

The revision is admitted for hearing.

He is also heard on IA No.3206/2021, an application filed under Section 397 of Cr.P.C for suspension of sentence and grant of bail moved on behalf of the applicant.

The conviction and sentence of applicant is as under:-

Section Imprisonment Fine Imprisonment in lieu of fine 7(I) read with Sec.16(1) Six months RI 1000 One month RI

(a)(I) of The Prevention of Food Adulteration Act, 1954

Applicant is in custody from the date of judgment. Fine amount has been deposited. Final hearing of this revision will take time. The applicant may be given the benefit of suspension of sentence.

The prayer is opposed by learned G.A.

However, considering the nature of guilt and period of sentence coupled with the fact that final hearing of the revision is not possible in near future, I deem it proper to suspend the remaining jail sentence.

Accordingly, IA No.3206/2021 is allowed. Execution of jail sentence of the applicant Ghanshyam is hereby suspended and it is ordered that the applicant be released on bail on his furnishing a personal bond for a sum of Rs.30,000/- (Rupees

thirty thousand only) with one solvent surety of the like amount to the satisfaction of the trial Court with a further direction to appear before the trial Court Mandsaur on 26/4/2021 and also on such other dates, as may be fixed by the trial Court in this regard during the pendency of this revision.

c.c as per rules.

(SUJOY PAUL) Judge

vm

Digitally signed by SOURABH YADAV Date: 2021.03.19 04:56:06 -07'00'