Sazid @ Sajju Baba vs The State Of Madhya Pradesh
2022 Latest Caselaw 5319 MP

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                  HIGH COURT OF MADHYA PRADESH
                            CRA No. 217 of 2022
               (SAZID @ SAJJU BABA Vs THE STATE OF MADHYA PRADESH)

Dated :       11.04.2022

       Shri Raj Kumar Shrivastava, learned counsel for the appellant.

       Shri     Pramod     Pachori,   learned       Public   Prosecutor   for   the

respondent/State.

Heard on I.A.No.2175/2022, first application under Section 389 (1)

of Cr.P.C. filed by appellant for interim suspension of sentence and grant

of bail.

Vide judgment dated 30.11.2021 passed by learned Special Judge

(NDPS), District Ashoknagar (M.P.) in S.T.No.09/2013 the appellant has

been convicted and sentenced as under:

Section Sentenc Fine In default stipulation e 8 (C 5 years Rs.10,000/- five months RI r/w/ RI section 22 (B) of NDPS Act

From the possession of appellant on 9.6.2013 12 gms of smack was

seized which he could not justify. After trial he was convicted for the

aforesaid offence. He was in custody from 11.6.2013 to 25.7.2013 for 45

days and from 30.11.2021 till today he is in custody.

Heard learned counsel for the parties and perused the record.

Considering the facts and circumstances of the case and looking to

the facts mentioned in the I.A., but without commenting anything on the

merits of the case, I.A.No.2175/2022 is allowed and it is directed that jail

sentence of appellant will remain under suspension for a period of one

month, on appellant furnishing bail bond of Rs.50,000/- (Rupees Fifty

thousand Only) with one solvent surety of the like amount to the

satisfaction of concerned Trial Court and after the period of one month he

shall surrender before the trial Court.

C.c. as per rules.

                                               (Deepak Kumar Agarwal)
vv                                                      Judge

       VALSALA
       VASUDEVAN
       2022.04.11
       22:42:08
       +05'30'