Citation : 2023 Latest Caselaw 13011 MP
Judgement Date : 10 August, 2023
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IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRR No. 3541 of 2023
(BAHADUR SHAH Vs THE STATE OF MADHYA PRADESH)
Dated : 10-08-2023
Shri Faisal Ali Shah, learned counsel for the petitioner.
Shri Sushant Tiwari, learned Public Prosecutor for the State.
Heard on admission.
Being arguable, this revision is admitted for final hearing.
Heard on IA No. 14677 of 2023, which is the first application under
Section 397(1) of CrPC for suspension of sentence and grant of bail filed on
behalf of revision petitioner.
This criminal revision under Section 397 read with Section 401 of CrPC
has been filed against the judgment and sentence dated 02.08.2023 passed by
Additional Sessions Judge, Pichhore District Shivpuri in Cr.A. No. 29/2019,
whereby confirming the judgment and conviction dated 05.04.2019 passed by
Judicial Magistrate First Class, Pichhore, District Shivpuri (M.P.) in Criminal
Case No.1114/2015 by which the revision petitioner has been convicted under
Section 11(1)(d) of M.P Prevention of Cruelty to Animals Act, 1960 and
sentenced to undergo RI of one day with fine of Rs.50/-, under Sections 6/11
and 6A/10 of MP Krishi Pashu Parikshan Adhiniyam, 1959 and sentenced to
undergo RI of one month and RI of six months with fine of Rs.1000/- and
Rs.1,000/- respectively and Section 146/196 of Motor Vehicle Act and
sentenced to undergo 15 days of RI with fine of Rs.500/-, with default
stipulation.
Learned Counsel for the revision petitioner submits that the learned
Appellate Court did not appreciate the evidence in proper perspective. Further,
Signature Not Verified
Signed by: VIJAY TRIPATHI
Signing time: 8/11/2023
10:06:23 AM
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the learned Appellate Court did not properly consider the contentions raised in
the appeal. Revision petitioner is in jail from the date of judgment. There is no
likelihood of early hearing of revision in near future. No criminal antecedents is
reported against the revision petitioner. On these grounds, learned Counsel
prays that execution of remaining jail sentence of revision petitioner may be
suspended and he may be enlarged on bail.
Per contra, learned Counsel for respondent/State opposes the
application and prays for rejection of suspension of sentence and grant of bail.
Upon hearing learned Counsel for parties but without commenting upon rival contentions touching merits of the case, this Court is of the view that
application deserves to be allowed. It is, accordingly, directed that execution of remaining jail sentence of revision petitioner shall remain suspended during pendency of this revision and he shall be enlarged on bail subject to furnishing personal bond in the sum of Rs.50,000/- (Rupees fifty thousand Only) with one solvent surety in the like amount to the satisfaction of Trial Court and also subject to deposit of the fine amount (if not already deposited) for his appearance before the Registry of this Court on 27/09/2023 and on further dates as may be directed by the Registry in that regard.
Accordingly, I.A. No. 14677 of 2023 stands allowed and disposed of. List for final hearing in due course.
Let record of the Courts below be requisitioned. Certified copy as per rules.
(SANJEEV S KALGAONKAR) JUDGE Signature Not Verified Signed by: VIJAY TRIPATHI Signing time: 8/11/2023 10:06:23 AM
Vijay
Signature Not Verified Signed by: VIJAY TRIPATHI Signing time: 8/11/2023 10:06:23 AM
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