Madhya Pradesh High Court
Puranchand Sharma vs The State Of Mp. on 23 April, 2022
Author: Anand Pathak
HIGH COURT OF MADHYA PRADESH
1
Cr.A.No.6021/2021
Puranchand Sharma Vs. State of M.P.
Gwalior Bench Dated 23.04.2022
Shri V.D. Sharma, learned counsel for the appellant.
Shri B.M. Shrivastava, learned PP for the respondent/State.
Heard on I.A.No.6480/2022, an application under Section 389
of Cr.P.C. for suspension of jail sentence and grant of bail on behalf of
appellant -Puranchand Sharma.
At the outset, learned counsel for the appellant informs this
Court that Rs.15 lacs fine amount has been deposited by the appellant
on 18-04-2022 before the trial Court and on same date he surrendered
before the trial Court and now he relegated to confinement. He seeks
suspension of sentence.
This criminal appeal assails the judgment dated 06-09-2021
passed in Special Trial No.36/2019 by the Additional Sessions Judge,
Sheopur whereby appellant -Puranchand Sharma has been convicted
as under:
Section Imprisonment Fine
409 r/w 34 of 5 years Rs.15,00,000/- with
IPC default stipulation.
It is the submission of learned counsel for appellant that the trial
Court erred in convicting and awarding jail sentence to appellant. Out
of 5 years of jail sentence, he already suffered more than 7 months
incarceration. Learned counsel for the appellant fairly submits that
Rs.15 lacs fine individually has been imposed over the present
appellant and Rs.15 lacs have been imposed as fine over co-accused
Hanshraj Meena. Appellant has deposited Rs.15 lacs fine. Looking to
HIGH COURT OF MADHYA PRADESH
Cr.A.No.6021/2021
Puranchand Sharma Vs. State of M.P.
the nature of allegation, period of custody and the fact that pecuniary
loss to the Government has been made good by deposit of Rs.15 lacs
fine amount which was allegedly embezzled by the appellant (total
embezzled sum is Rs.30,26,264.50) and with the undertaking that
appellant shall abide by the terms and conditions as imposed by this
Court. Appellant further undertakes voluntarily to perform community
service to purge his misdeed, if any and to serve National
/Environmental/Social cause on his own volition.
Learned counsel for the State opposed the application and
prayed for its dismissal.
Considering the submissions specially period of custody
suffered by the appellant -Puranchand Sharma and the fact that Rs.15
lacs fine amount has been deposited before the trial Court, this Court
intends to allow the application for suspension of sentence
(I.A.No.6480/2022).
If appellant -Puranchand Sharma furnishes bail bond in the sum
of Rs.1,00,000/- (Rupees One Lac Only) along with two sureties of
the like amount to the satisfaction of the trial Court that he shall
appear before the Principal Registrar of this Court on 15-09-2022 and
on all other subsequent dates as may be fixed by the Office for
appearance, then he shall be released on bail and execution of jail
sentence is suspended till disposal of this appeal.
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HIGH COURT OF MADHYA PRADESH
Cr.A.No.6021/2021
Puranchand Sharma Vs. State of M.P.
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HIGH COURT OF MADHYA PRADESH
Cr.A.No.6021/2021
Puranchand Sharma Vs. State of M.P.
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It is expected from appellant that he shall submit photographs
by downloading the mobile application (NISARG App) prepared
at the instance of High Court for monitoring the plantation
through satellite/Geo-Tagging.
Copy of this order be sent to the trial Court concerned for
information and necessary compliance.
Certified copy as per rules.
(Anand Pathak)
Judge
Anil*
ANIL KUMAR
CHAURASIYA
2022.04.18
14:31:05 -07'00'
