Citation : 2021 Latest Caselaw 6156 MP
Judgement Date : 28 September, 2021
THE HIGH COURT OF MADHYA PRADESH
CRA.5653/2021
(Mohammad Shafeeq Qureshi Vs. Special Police
Establishment)
1
Jabalpur, Dated : 28 / 09 / 2021
Shri Vishal Daniel, counsel for the appellant.
Shri Satyam Agrawal, counsel for the respondent /
Lokayukta.
Office is directed to call the record. Heard on I.A. No.17195/2021, which is an application u/S.389(1) of Cr.P.C. for suspension of the custodial sentence passed against appellant Mohammad Shafeeq Qureshi.
This appeal has been preferred against the judgment dated 14.09.2021 passed by Special Judge( Prevention of Corruption of Corruption Act) Chhindwara in Special Case No.300010/2015, whereby learned Special found the appellant guilty for the offence punishable under Section 7 of P.C. Act and sentenced him to undergo R.I. for 3 years with fine of Rs.5,000/- with default clause.
It appears from the record that learned trial Court has already suspended the jail sentence of the appellant till 20.10.2021. So, as an interim measure it is directed that the execution of the jail sentence alone passed against the appellant shall remain suspended up to 22.11.2021 and he be released on bail upon furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one surety in the like amount to the satisfaction of the trial Court.
Office is directed to list the matter along with the record on 22.11.2021 for consideration of I.A. No.17195/2021. On that date appellant shall remain present in person before this Court.
C.C. on payment of usual charges.
(Rajeev Kumar Dubey) sarathe Judge Digitally signed by NAVEEN KUMAR
NAVEEN SARATHE DN: c=IN, o=HIGH COURT OF MADHYA PRADESH, ou=HIGH
KUMAR COURT OF MADHYA PRADESH, postalCode=482001, st=Madhya Pradesh, 2.5.4.20=d66fc0344a8236bc2353c1
SARATHE 181fddfaa49a5daae514ecfff778d4b 289301cb0c1, cn=NAVEEN KUMAR SARATHE Date: 2021.09.28 17:42:01 +05'30'
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