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Satish Dubey vs The State Of Madhya Pradesh
2022 Latest Caselaw 504 MP

Citation : 2022 Latest Caselaw 504 MP
Judgement Date : 11 January, 2022

Madhya Pradesh High Court
Satish Dubey vs The State Of Madhya Pradesh on 11 January, 2022
Author: Rajeev Kumar Shrivastava
                                    1                  Cr.A.No.161.2022
                         Cr.A.No.161.2022
                  (Satish Dubey vs. State of M.P.)
Gwalior, Dt. 11.01.2022
      Matter is heard through video conferencing.

      Shri Madhukar Kulshrestha, learned counsel for the appellant.

      Shri Purushottam Tanwar, learend Panel Lawyer for the

respondent-State.

Admit.

Record of the Trial Court be called for, if not called.

I.A.No.146/2022, an application under Section 389 of Cr.P.C.

for suspension of sentence and grant of bail on behalf of appellant-

Satish Dubey.

This Criminal Appeal assails the judgment dated 15.12.2021

passed in Special Case No.04/2014; whereby, appellant stands

convicted under Section 8/21("Kha") of the NDPS Act, and sentenced

to undergo one year RI with fine of Rs.5,000/- with default stipulation.

Learned counsel for the appellant- Satish Dubey submits that

the Court below has already suspended the jail sentence of the

appellant and the amount of fine has already been deposited. There is

no possibility of final hearing of this appeal in near future. Appellant is

ready to abide by any condition which may be imposed by this Court.

Hence, prayed to suspend the remaining jail sentence of appellant.

Considering the short period of sentence as well as the fact that

the Trial Court has already suspended the sentence, application is

allowed. On the appellant's furnishing a personal bond in the sum of

Rs.75,000/- (Rupees Seventy Five Thousand only) along-with one

surety in the like amount to the satisfaction of the Trial Court, it is

directed that the remaining jail sentence of the appellant shall remain

suspended and he be released on bail. The appellant shall appear

before the office of this Court on 15/3/2022 and on subsequent dates

given by the Office for appearance till the disposal of the present

appeal.

List the case for final hearing in due course.

Certified copy/ e-copy as per rules/directions.

(Rajeev Kumar Shrivastava) Judge

pwn* PAWAN KUMAR 2022.01.12 11:23:10 +05'30'

 
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