Shehruddin Musalman vs The State Of Madhya Pradesh
2022 Latest Caselaw 14988 MP

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           THE HIGH COURT OF MADHYA PRADESH
                Criminal Revision No.4096 of 2022
             (Shehruddin Musalman Vs. State of M.P.)

Gwalior, dated : 16.11.2022

      Shri Avdhesh Parashar, learned counsel for the applicant.
      Shri Rajiv Upadhyay, learned Public Prosecutor for the
respondent/State.

Heard on I.A. No.16504/2022, an application under Section 397 (1) of Cr.P.C. for suspension of sentence filed in respect of applicant.

Vide judgment dated 13.10.2022 passed by Ist Additional Session Judge, District Datia, in Criminal Appeal No.54/2022, the applicant has been convicted and sentenced as under:-

      Section                 Conviction                      Fine
    279 of IPC                 3 months              Rs.300/- with default
                                                          stipulation
    338 of IPC                 6 months              Rs.300/- with default
                                                          stipulation
   304 A of IPC                 1 year               Rs.400/- with default
                                                          stipulation

Learned counsel for the applicant submitted that trial court erred in convicting the applicant and awarding jail sentence without appreciating the evidence and materials available on record. It is further submitted that applicant has already suffered one month of incarceration after passing of judgment by the Appellate Court. Eye witnesses have turned hostile and it is a case of no evidence. Still applicant has been implicated. He undertakes to abide by the terms and conditions as imposed by this Court. Applicant has good case on merits. H earing of this criminal revision shall take considerably long time. Fine amount has already been deposited. Applicant shall not be a source of embarrassment or harassment to the complainant party in any manner. He further undertakes to serve the environment/national/social cause voluntarily by

THE HIGH COURT OF MADHYA PRADESH Criminal Revision No.4096 of 2022 (Shehruddin Musalman Vs. State of M.P.)

planting saplings, to purge his misdeeds, if any. Under these circumstances, he prayed for suspension of sentence and grant of bail.

Learned Public Prosecutor for the State opposed the prayer and prayed for its dismissal.

Heard the learned counsel for the parties and record perused. Considering the overall facts and circumstance of the case, without commenting on the merits of the case as there is no possibility of early hearing of this criminal revision before this Court, hence, I.A. No.16504/2022 is allowed subject to deposit of fine amount and it is ordered that on furnishing a personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety of the like amount to the satisfaction of the concerned trial Court, applicant's jail sentence shall remain suspended till disposal of this revision and he be released on bail. The applicant is further directed to remain present before the Registry of this Court on 31.01.2023 and, thereafter, on such subsequent dates as may be fixed by the Registry.

It is made clear that this bail is granted once the case is made out for bail and thereafter, direction for plantation of saplings is given and it is not the case where a person intends to serve social cause can be given bail without considering the merits.

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THE HIGH COURT OF MADHYA PRADESH Criminal Revision No.4096 of 2022 (Shehruddin Musalman Vs. State of M.P.)

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THE HIGH COURT OF MADHYA PRADESH Criminal Revision No.4096 of 2022 (Shehruddin Musalman Vs. State of M.P.)

budk iquthZfor gksuk vko';d gSA ^^;g iz;kl dsoy ,d o`{k ds jksi.k dk iz'u u gksdj cfYd ,d fopkj ds vadqj.k dk gSA^^ It is expected form the appellant that he shall submit photographs by downloading the mobile application (NISARG App) prepared at the instance of High Court for monitoring the plantation through satellite / Geo- Tagging / Geo fencing etc. I.A. No.16504/2022 stands allowed and disposed of. Copy of this order be sent to the trial Court concerned for compliance.

Certified copy as per rules.

(Anand Pathak) Judge Rashid

ASHISH Digitally signed by ASHISH CHAURASIA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR,

CHAUR postalCode=474001, st=Madhya Pradesh, 2.5.4.20=bf81a9adb1da24e4bc7b5195154c3d 4de08c6bb9303e52e2e7e728d9bac85bd3, pseudonym=CA2EA6EDDF504F8F9C2790FA9 A0FD201D0242B64, serialNumber=A926F3CBF979ECA6A4C47757

ASIA 7EEDBA3AB4F94593A930B98DAE1B0AD16F9 0B5FD, cn=ASHISH CHAURASIA Date: 2022.11.17 10:13:51 -08'00'