Safiq Khan vs The State Of Madhya Pradesh
2022 Latest Caselaw 8204 MP

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                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                AT JABALPUR
                                                                CRR No. 2056 of 2022
                                                        (SAFIQ KHAN Vs THE STATE OF MADHYA PRADESH)

                                   Dated : 21-06-2022
                                          Shri Dharmendra Shah, counsel for the applicant.

                                          Shri C.M. Tiwari, learned GA for the respondent/State.

Record of the Court below be called for.

Heard on admission.

Admit.

Heard on I.A. No.10789/2022, which is an application filed by the

applicant for suspension of sentence and grant of bail.

The applicant has been convicted by the trial Court under Section 25/27 of Arms Act and sentenced to R.I for 1 year with fine of Rs.1000/-, with default stipulations.

Learned counsel for the applicant submits that the applicant has falsely been implicated in this case.The applicant is in custody from the date of judgment i.e. 07.06.2022 This revision would take considerable time to dispose of finally. In view of the aforesaid, prayer is made to suspend the jail sentence of the applicant and to release him on bail.

Looking to the facts and circumstances of the case and the fact that this revision would take considerable time to dispose of finally, I deem it to be a fit case to suspend the jail sentence of the applicant, therefore, without commenting on the merit of the case, this application is allowed.

It is directed that on furnishing a personal bond in a sum of Rs.30,000/- Signature Not Verified SAN [Rupees Thirty Thousand only] with one solvent surety in the like amount to Digitally signed by VARSHA DUBEY Date: 2022.06.21 18:42:42 IST the satisfaction of the trial Court concerned, the custodial sentence of applicant

Safiq Khan shall remain suspended and he shall be released on bail.

T h e applicant shall appear before the trial Court concerned on 03.11.2022 and on all subsequent dates as may be fixed in this regard, without fail.

List for final hearing in due course.

(SMT. ANJULI PALO) JUDGE

VD

Signature Not Verified SAN

Digitally signed by VARSHA DUBEY Date: 2022.06.21 18:42:42 IST