Manakchand Sahu vs The State Of Madhya Pradesh
2022 Latest Caselaw 14910 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRR No. 3706 of 2022 (MANAKCHAND SAHU Vs THE STATE OF MADHYA PRADESH)

Dated : 15-11-2022 Mr. Abhishek Arjariya, learned counsel for the applicant.

Ms. Garima Tiwari, learned Panel Lawyer for the State. Heard on I.A.No. 18028 of 2022 which is an application for suspension of sentence and grant of bail to the applicant.

T he applicant has been convicted by the Courts below for offence punishable under Section 339- C (3) of the M.P. Municipalities Act, 1961. This revision has been

filed by the applicant being aggrieved by the impugned judgment dated 29.08.2022 passed in Criminal Appeal No.12/2019 by learned 2nd ASJ, Ashta, district- Sehore upholding the judgment passed by the trial Court.

Learned counsel for the applicant submits that applicant is serious and suffering from DM/HTN/renal failure and requires hemodialysis.

Learned Panel Lawyer has stated that the report with regard to illness of the applicant has been received from the police station, Ashta, Sehore and the factum of illness of the applicant is found to be true.

Heard learned counsel for the parties and perused the document. From perusal of

the report dated 08.11.2022 received from police station, Ashta, district - Sehore, it is apparent that the applicant requires dialysis thrice in a week and after dialysis, he need to be on oxygen. Looking to health conditions of the applicant, without commenting on the merit of the case, I.A.No. 18028 of 2022 is allowed in part. The sentence imposed on the applicant is suspended only for a period of two months. Signature Not Verified SAN Applicant- Manakchand Sahu is directed to be released on bail for a period of

SHARAN SHUKLA two months from today only on his furnishing a personal bond in a sum of Rs. 50,000/- Digitally signed by KOUSHALENDRA

Date: 2022.11.16 11:45:29 IST

(Rupees Fifty Thousand only) with one surety in the like amount to the satisfaction of the trial Court concerned with direction to him that he shall surrender before the concerned trial Court on or before 16.01.2023, without fail.

If applicant fails to surrender before the trial Court concerned on or before the aforesaid date, the trial Court would be at liberty to take him into custody.

Let the records be called.

List the case after eight weeks for orders.

(SMT. ANJULI PALO) JUDGE

ks

Signature Not Verified SAN

Digitally signed by KOUSHALENDRA SHARAN SHUKLA Date: 2022.11.16 11:45:29 IST