Mukesh Kumar Jatav vs The State Of Madhya Pradesh
2022 Latest Caselaw 16539 MP

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          IN THE HIGH COURT OF MADHYA PRADESH

                             AT GWALIOR

                         CRA No. 7063 of 2022
             (MUKESH KUMAR JATAV Vs THE STATE OF MADHYA PRADESH)



Dated : 13-12-2022


      Shri Ashfaq Khan, learned counsel for the appellant.

      Shri P.P.S. Vajeeta, Public Prosecutor for the respondent/State.

Heard on I.A. No.13341/2022, first application under Section 389 (1) of the Cr.P.C. for suspension of sentence and grant of bail filed on behalf of appellant-Mukesh Kumar Jatav.

This criminal appeal under Section 374 of the Cr.P.C. is preferred by the appellant against the judgment dated 07.07.2022 passed by Learned Special Judge, Narcotic Drugs and Psychotropic Substances Act 1985 in SPL/Session Case (NDPS)/52016.

The appellant has been convicted under Section 20 (b) (ii) (b) of the NDPS Act, 1985 and sentenced to undergo R.I. for 10 years with fine of Rs.50000/- with default stipulation.

It is the submission of learned counsel for the appellant that trial Court erred in convicting and awarding the jail sentence to the appellant. He is suffering confinement since 7.7.2022. During trial he suffered incarceration for six months one day (183 days). Punch witnesses of measurement of Narayan Singh Parihare (PW-1), Lalta Prasad Kushwaha

(PW-2) and Ritesh Soni (PW-6-A) did not support the prosecution story case and declared hostile. Even otherwise, he carried 2-Kgs and 800 gms Ganja with him but in absence of any cogent evidence, he has been falsely implicated and convicted. He has to look-after his blind mother because his father has recently passed away on 10.9.2022. Necessary documents are filed herewith. Confinement is anathema to the principle of personal liberty. Fine amount has already been deposited. Appellant has good case on merits and early hearing of appeal is bleak possibility. Learned counsel fairly submits that if appellant is released on bail, then he shall abide by all conditions imposed by this Court. Appellant shall not be source of embarrassment and harassment to the complainant party in any manner. Looking to the nature of allegation his case may be considered for suspension of sentence and grant of bail.

Learned Public Prosecutor for the respondent/State opposed the application and prayed for its dismissal. However, he did not dispute the death of his father.

Heard the learned counsel for the parties and perused the record.

Looking to the submissions made by learned counsel for the parties as well as the fact that final hearing of this appeal would take some time, application i.e. I.A. No.13341/2022, is hereby allowed.

If appellant furnishes bail bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) along with one solvent surety of the like amount to the satisfaction of the trial Court. He shall appear before the Principal Registrar of this Court on 13-02-2023 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 subject to payment of fine.

It is made clear that this bail is granted once the case is made out for bail and thereafter, direction for plantation of saplings is given and it is not the case where a person intends to serve social cause can be given bail without considering the merits.

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I.A.No.13341 of 2022 stands disposed off.

Copy of this order be sent to the trial Court concerned for compliance.

Certified copy as per rules.

(ANAND PATHAK) JUDGE ahd

MOHD Digitally signed by MOHD AHMAD DN: c=IN, o=HIGH COURT OF MADHYA PRADESH, ou=HIGH COURT OF MADHYA PRADESH, postalCode=482001, st=Madhya Pradesh, 2.5.4.20=76cd720db57b34b7642c70ed7eaf9b624f80d89cea07317bb1 4d87e882cf0d0f,

AHMAD pseudonym=0545491E30B837BBD4831C8E04A581DFFF305CD8, serialNumber=F3F56CD397D8CD6A76865A062F285CC6010CB90C4A 13B78A9AEC4BA8C65B56BA, cn=MOHD AHMAD Date: 2022.12.14 10:20:23 +05'30'