Mahesh Meena vs The State Of Madhya Pradesh
2022 Latest Caselaw 2318 MP

Citation : 2022 Latest Caselaw 2318 MP
Judgement Date : 18 February, 2022

Madhya Pradesh High Court

Mahesh Meena vs The State Of Madhya Pradesh on 18 February, 2022

Author: Purushaindra Kumar Kaurav

                                       1
            The High Court Of Madhya Pradesh
                      CRR No. 554 of 2022
                      (MAHESH MEENA Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 18-02-2022
        Shri Satyam Agrawal, Advocate for the applicant.

        Shri S.K. Kashyap, Government Advocate, for the respondent- State.

Heard on the question of admission.

Revision is admitted for final hearing.

Let record of Courts below be called for.

Applicant stands convicted for an offence punishable under Section 5(1)(c)

read with Section 16 of M.P. Van Upaj (Vyapar Viniyaman) Act, 1969 and has been sentenced to undergo RI for 01 year with fine of Rs.100/-with default stipulation as mentioned in the judgment of the Courts below.

Learned counsel for the applicant submits that the applicant is in jail since 11.2.2022 and he has falsely been implicated in this case. There is fair chance to succeed in the revision. Final hearing of this revision will take considerable long time. There is no likelihood of his absconding. Hence, prayer is made for suspension of execution of his jail sentence and grant of bail.

Learned Government Advocate for the respondent/State opposes the said

application.

Taking into consideration overall facts and circumstances of the case, but without expressing any opinion on the merits of the case, application (I.A.No.2865/2022) is allowed subject to deposit of fine amount, if not already deposited, the custodial sentence awarded to the applicant shall remain suspended during the pendency of this revision.

Applicant-Mahesh Meena be released from custody subject to his furnishing a personal bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand Only) with one surety in the like amount to the satisfaction of the trial Court. The applicant shall appear and mark his presence before the concerned C.J.M. on 18.07.2022 and shall continue to do so on all such future dates as may be given in this regard, during pendency of the matter.

List the matter for final hearing in due course.

Certified copy today.

(PURUSHAINDRA KUMAR KAURAV) JUDGE

A.Praj.

ASHWANI PRAJAPATI 2022.02.21 18:17:45 +05'30'