Ramji Gupta vs The State Of Madhya Pradesh
2022 Latest Caselaw 5314 MP

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             IN THE HIGH COURT OF MADHYA PRADESH
                          AT JABALPUR
                            CRR No. 1241 of 2022
                    (RAMJI GUPTA Vs THE STATE OF MADHYA PRADESH)

Dated : 11-04-2022
      Shri K.D. Singh learned counsel for the applicant.

      Shri Alok Agnihotri, learned GA for the respondent/State.

Heard on admission.

This revision seems to be arguable, therefore, admitted for hearing. Record of the Court below be called for.

Also heard on I.A. No.5827/2022, which is an application for suspension of sentence and grant of bail to the applicant.

T h e applicant has been convicted under Sections 7(1)/16(i)(a) of Prevention of Food Adulteration Act and sentenced to undergo R.I. for six months with fine of Rs.1000/-, with default stipulations.

Learned counsel for the applicant submits that the maximum sentence awarded to the applicant is six months. The applicant is in custody from the date of judgment i.e. 29.03.2021 and disposal of this revision would take considerable time to conclude, hence, the jail sentence of the applicant

be suspended and he be released on bail.

Learned Govt. Advocate for the State has opposed the bail application. Considering the nature of offence and period of jail sentence awarded to the applicant, without commenting upon the merits of the case, this application is allowed.

It is directed that on furnishing a personal bond in the sum of Rs.40,000/-(Rupees Forty Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court concerned, remaining jail sentence imposed upon applicant shall remain suspended during the pendency of this case and he shall be released on bail. The applicant shall appear before the trial Court on 16.08.2022 and on all such subsequent dates, as may be fixed in this regard.

List for final hearing in due course.

(SMT. ANJULI PALO) JUDGE

VD

Signature Not Verified SAN

Digitally signed by VARSHA DUBEY Date: 2022.04.12 12:59:08 IST