M/S Ciron Pharmaceuticals (P) ... vs Union Of India
2022 Latest Caselaw 7494 MP

                       1
      THE HIGH COURT OF MADHYA PRADESH
                CRA No.4328/2022
 (M/S CIRON PHARMACEUTICALS (P) LTD. & ANR. VS.
                CENTRAL GOVT.)

Gwalior, Dated : 23/05/2022

       Shri V.K.Upadhyay- Advocate for the appellants.
       Shri Praveen Newaskar - Assistant Solicitor General for
the respondent.

The counsel for the respondent had sought time to file objection to I.A.No.7709/2022, an application for suspension of sentence and grant of bail.

However, it is submitted by the counsel for the respondent that the reply could not be filed.

Record of the Court below has been received. Heard on the question of admission. The appeal being arguable is admitted for final hearing. Heard on I.A.No.7709/2022. This is an application for suspension of sentence and grant of bail.

The appellants have been convicted for the following offence:

 Appellant         Conviction      Sentence   Fine         Default
                   U/s                                     (in   lieu
                                                           of fine)
 M/s       Ciron 27(gha)      of       -      1,00,000/-        -
 Pharmaceuticals   the   Drugs
 (P) Ltd

THE HIGH COURT OF MADHYA PRADESH CRA No.4328/2022 (M/S CIRON PHARMACEUTICALS (P) LTD. & ANR. VS.

CENTRAL GOVT.)

and Cosmetics Act, 1940 Rahul 27(gha) of 1 year RI 25,000/- 3 months Gangadhar the Drugs RI Sankhe and Cosmetics Act, 1940 It is submitted by the Counsel for the appellants that the Trial Court has already suspended the sentence of appellants for a period of one month from the date of the judgment i.e. upto 28/05/2022. The fine amount has been deposited. The appellants undertake to appear before the Registry of this Court on all dates as and when directed in this behalf. Hearing of appeal will likely to take long time.

Per contra, the application is opposed by the Counsel for the State.

Considering the facts and circumstances of the case, coupled with the fact that the sentence of the appellants have already been suspended by the Trial Court, the application for suspension of sentence is allowed. On furnishing the personal bond in the sum of Rs.1,00,000/- (Rupees One Lac Only) each

THE HIGH COURT OF MADHYA PRADESH CRA No.4328/2022 (M/S CIRON PHARMACEUTICALS (P) LTD. & ANR. VS.

CENTRAL GOVT.)

with one surety each in the like amount to the satisfaction of the Trial Court/CJM/Remand Magistrate (Whosoever is available), the remaining jail sentence shall remain suspended and the appellants shall be released on bail.

This order shall remain in force, till the conclusion of the present appeal. In case of bail jump or violation of any of the conditions mentioned above, this bail order shall automatically lose its effect.

The appellants are permanently exempted from their personal appearance before the Registry of this Court, however, they shall appear before the Court as and when directed.

                                                          (G.S. Ahluwalia)
Pj'S/-                                                          Judge
             Digitally signed
             by PRINCEE
             BARAIYA
             Date: 2022.05.23
             18:19:41 -07'00'