Govind vs The State Of Madhya Pradesh
2023 Latest Caselaw 13828 MP

                                                              1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                       CRR No. 3677 of 2023
                                                 (GOVIND Vs THE STATE OF MADHYA PRADESH)



                         Dated : 23-08-2023
                                    Shri Ramakant Sharma - Advocate for the applicant.

                                Shri Viraj Godha - Panel Lawyer for respondent/ State.

Learned counsel for the applicant prays time to file last page of judgment passed by trial Court during the course of the day.

(PRAKASH CHANDRA GUPTA) JUDGE

Anushree

Later on:-

Records of the trial Court as well as Appellate Court be called. Heard on I.A. No.12519/2023, which is an application for staying the execution of jail sentence of applicant Govind, who has been convicted by the Court of Sessions Judge, Alirajpur in Cr.A. No.17/2023 vide judgment dated 08.08.2023, under Sections 23(1)26(i)(ii) and 27(i) read with 59 of Food Security Act and sentenced to undergo three months SI with fine of Rs.1,000/-

with default stipulation.

Learned counsel for the applicant submits that applicant is innocent and he has been falsely implicated in the aforesaid offence. He is in custody since 08.08.2023. The final hearing of this revision will take long time. Hence, prays for suspension of jail sentence of applicant.

Counsel for the State opposes the prayer for grant of bail. Considering the overall facts and circumstances of the case and short Signature Not Verified Signed by: SHRUTI JHA Signing time: 24-08-

2023 11:10:38

term jail sentence of the applicant, coupled with the fact that final hearing of this revision may take long time, hence, it would be appropriate to suspend the jail sentence of the applicant.

Accordingly, I.A. No.12519/2023 is allowed. It is directed that substantive jail sentence of applicant - Govind remain stayed/suspended subject to his depositing the fine amount (if not already deposited) and on furnishing a personal bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand Only) with one solvent surety of like amount to the satisfaction of trial Court for his appearance before the Registry of this Court on 25.09.2023 and on all other subsequent dates as may be fixed by the Registry in this behalf.

List for admission after receipt of records. Certified copy as per Rules.

(PRAKASH CHANDRA GUPTA) JUDGE Shruti

Signature Not Verified Signed by: SHRUTI JHA Signing time: 24-08-

2023 11:10:38