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Babulal Soni vs The M.P. East Zone Electricity ...
2022 Latest Caselaw 9258 MP

Citation : 2022 Latest Caselaw 9258 MP
Judgement Date : 9 July, 2022

Madhya Pradesh High Court
Babulal Soni vs The M.P. East Zone Electricity ... on 9 July, 2022
Author: Anjuli Palo
                                     1
                IN THE HIGH COURT OF MADHYA PRADESH
                             AT JABALPUR
                             CRA No. 3439 of 2022
     (BABULAL SONI Vs THE M.P. EAST ZONE ELECTRICITY DISTRIBUTION COMPANY LIMITED)

Dated : 09-07-2022
       Shri Neeraj Kumar Tiwari, learned counsel for the appellant.

       Ms. Geeta Yadav, learned Panel Lawyer for the respondent/State.

Appeal seems to be arguable, therefore, admitted for hearing. Heard on I.A. No.6421/2022 which is first application filed by the appellant under Section 389 (1) of the Cr.P.C. seeking suspension of sentence and grant of bail to appellant/Babu Lal Soni.

T h e appellant has been convicted by the impugned judgment and conviction dated 29/11/2021 passed by Special Judge, Electricity Act, District Mauganj in Special Case No.64/2013 whereby the appellant has been convicted for offences punishable under Section 138(1)(B) of Electricity Act and has been sentenced to undergo RI for 6 months with fine of Rs.2500/- with default stipulations.

Looking to the facts and circumstances of the case and sentence period and the fact that appellant is on bail till 12/09/2022, it is deemed appropriate to suspend the jail sentence of the appellant and to release him on bail, therefore,

witho ut commenting on the merits of the case, this application (I.A. No.6421/2022) is allowed.

It is directed that execution of remaining jail sentence of appellant - Babulal Soni shall remain suspended and he shall be released on bail on his furnishing a personal bond in a sum of Rs.25,000/- (Rupees Twenty Five Thousand only) with one surety in the like amount to the satisfaction of the trial Court concerned for his appearance before the registry of this Court on

05.12.2022 and on such other dates as may be fixed in this regard during pendency of this appeal.

List the case for final hearing in due course

(SMT. ANJULI PALO) JUDGE

tarun

Signature Not Verified SAN

Digitally signed by TARUN KUMAR SALUNKE Date: 2022.07.09 16:09:25 IST

 
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