Citation : 2021 Latest Caselaw 6021 MP
Judgement Date : 24 September, 2021
1 CRA-399-2014
The High Court Of Madhya Pradesh
CRA-399-2014
(ROMIL AND OTHERS Vs THE STATE OF MADHYA PRADESH)
Jabalpur, Dated : 24-09-2021 Heard through Video Conferencing.
Shri S.R. Tamrakar, counsel for the appellants.
Shri Amit Pandey, Panel Lawyer for the State.
Heard on I.A. No. 4302/2021, which is fourth application seeking suspension of sentence and grant of bail to appellant No. 1 Romil Soni and
I.A. No. 4306/2021, which is sixth application seeking suspension of sentence and grant of bail to appellant No. 2 Dhirendra Soni.
The appellants have been convicted by the trial Court under Sections 8 read with Section 20 (kha) (ii)(ga) of the IPC and sentenced to undergo R.I. for 12 years with fine of Rs. 1,25,000/- each with default stipulation.
Learned counsel for the appellants has submitted that the sentence awarded to the appellants is of 12 years and they have served the jail sentence of more than 10 years. Disposal of this appeal will take considerable time, therefore, the jail sentence of the appellants be suspended and they be
released on bail.
Learned Panel Lawyer has opposed the applications. We have heard learned counsel for the parties and perused the judgment of the trial Court. About 126.185 Kgs. of Ganja has been seized from the possession of the appellants. Although the appellants have served the jail sentence of more than 10 years but looking to the huge quantity seized from the possession of the appellants, we are not inclined to suspend the jail sentence of the appellants and to release them on bail.
Accordingly, the applications are hereby dismissed.
(SMT. ANJULI PALO) (RAJENDRA KUMAR (VERMA))
JUDGE JUDGE
Digitally signed by
PRADYUMNA BARVE
Date: 2021.09.25
14:05:46 +05'30'
2 CRA-399-2014
PB
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