Puranchand Sharma vs The State Of Mp.
2022 Latest Caselaw 4150 MP

                  HIGH COURT OF MADHYA PRADESH
                     1
                                                Cr.A.No.6021/2021
                                Puranchand Sharma Vs. State of M.P.

Gwalior Bench Dated 25.03.2022

      Shri V.D. Sharma, learned counsel for the appellant.

      Shri B.M. Shrivastava, learned PP for the respondent/State.

Heard on I.A.No.31567/2021, an application under Section 389

of Cr.P.C. for suspension of jail sentence and grant of bail on behalf of

appellant -Puranchand Sharma.

This criminal appeal assails the judgment dated 06-09-2021

passed in Special Trial No.36/2019 by the Additional Sessions Judge,

Sheopur whereby appellant -Puranchand Sharma has been convicted

as under:

    Section              Imprisonment                      Fine
409 r/w 34 of                5 years             Rs.15,00,000/- with
IPC                                              default stipulation.

It is the submission of learned counsel for appellant that the trial

Court erred in convicting and awarding jail sentence to appellant. Out

of 5 years of jail sentence, he already suffered more than 7 months

incarceration. At this stage, learned counsel for the appellant fairly

submits that Rs.15 lacs fine individually has been imposed over the

present appellant and Rs.15 lacs have been imposed as fine over co-

accused Hanshraj Meena. Appellant is ready to deposit Rs.15 lacs fine

within 30 days from today. Looking to the nature of allegation, period

of custody and the fact that pecuniary loss to the Government can be

made good by deposit of Rs.15 lacs fine amount which is being

embezzled by the appellant (total embezzled sum is Rs.30,26,264.50) HIGH COURT OF MADHYA PRADESH

Cr.A.No.6021/2021 Puranchand Sharma Vs. State of M.P.

and with the undertaking that appellant shall abide by the terms and

conditions as imposed by this Court. Appellant further undertakes

voluntarily to perform community service to purge his misdeed, if any

and to serve National /Environmental/Social cause on his own

volition.

Learned counsel for the State opposed the application and

prayed for its dismissal.

Considering the submissions specially period of custody

suffered by the appellant -Puranchand Sharma and the undertaking

that he would deposit Rs.15 lacs fine amount within one month from

today so that pecuniary loss to the State Government can be realised,

this Court intends to allow the application for suspension of sentence

(I.A.No.31567/2021).

If appellant -Puranchand Sharma furnishes bail bond in the sum

of Rs.1,00,000/- (Rupees One Lac Only) along with two sureties of

the like amount to the satisfaction of the trial Court that he shall

appear before the Principal Registrar of this Court on 15-09-2022 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. Appellant shall

deposit Rs.15 lacs fine amount within 30 days from today before

the trial Court/Nazarat Department and if possible said amount

would be kept in FDR fetching regular interest.

HIGH COURT OF MADHYA PRADESH

Cr.A.No.6021/2021 Puranchand Sharma Vs. State of M.P.

It is made clear that appellant shall only be released on

suspension of sentence when he deposits Rs.15 lacs before the trial

Court and in case of non-deposit of Rs.15 lacs within the

stipulated period, this order shall lose its effect.

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Cr.A.No.6021/2021 Puranchand Sharma Vs. State of M.P.

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by downloading the mobile application (NISARG App) prepared

at the instance of High Court for monitoring the plantation HIGH COURT OF MADHYA PRADESH

Cr.A.No.6021/2021 Puranchand Sharma Vs. State of M.P.

through satellite/Geo-Tagging.

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

information and necessary compliance.

Certified copy as per rules.

(Anand Pathak) Judge Anil*

ANIL KUMAR CHAURASIYA 2022.03.26 17:04:36 -07'00'