Lakhanlal vs The State Of Madhya Pradesh
2021 Latest Caselaw 6005 MP

                                    1                             CRR-2171-2021
        The High Court Of Madhya Pradesh
                   CRR-2171-2021
              (LAKHANLAL AND OTHERS Vs THE STATE OF MADHYA PRADESH)

2
Jabalpur, Dated : 24-09-2021
       Heard through Video Conferencing.
       Shri G. S. Wadhwa, learned counsel for the applicants.
       Shri   Shailesh    Khampariya,      learned   Panel    Lawyer    for   the
respondent/State.

Record of the trial Court has not yet been received.

Heard on admission.

After perusal of the impugned judgment and other documents, this revision is having arguable point, hence, it is admitted for final hearing.

Heard on I.A. No.16425/2021 for suspension of sentence and grant of bail to the applicants.

The applicants stand convicted for the offence punishable under Sections 51 and 59 of the Food Safety and Standards Act, 2006 and have been sentenced to undergo R.I. for 6 months and fine of Rs.1000/-, respectively, with default stipulations.

Learned counsel for the applicants submits that the applicants were on bail during trial. Therefore, it has been prayed that the jail sentence of the applicants may be suspended and they may be released on bail.

Keeping in view the facts and circumstances of the case, particularly, considering the fact that the applicants were on bail during trial, without expressing any opinion on the merits of the case, this Court is inclined to suspend further custodial awarded sentence of the applicants. Hence, I.A. No.16425/2021 is hereby allowed.

It is directed that on depositing fine amount, if not already deposited and on furnishing a personal bond in the sum of Rs.25,000/- (Rupees Twenty five thousand only) with one solvent surety in the like amount each to the satisfaction of the trial Court for their appearance before the trial Court 2 CRR-2171-2021 o n 25.10.2021 and all other subsequent dates as may be fixed by the trial Court in this regard, the remaining part of the execution of substantive jail sentence of the applicants-Lakhanlal and Santosh shall stand suspended and they be released on bail.

I t is further directed that if the applicants are found indulged in any criminal activity during suspension of their jail sentence, the bail granted in

this case shall stand cancelled.

Jail authorities and State are directed to follow the guidelines issued by the Ministry of Health/State/Centre in the wake of widespread of Novel Corona Virus (COVID-19) during lock-down period before and after release of the applicants from the jail.

List this case for final hearing in due course. Certified copy as per rules.

(SUNITA YADAV) JUDGE

Digitally signed by BIJU BABY b Date: 2021.09.25 14:49:48 +05'30'