Gyan Chand Patel vs Madhya Pradesh Rajya Vidhyut ...
2023 Latest Caselaw 14000 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                      CRA No. 10670 of 2023
                              (GYAN CHAND PATEL Vs MADHYA PRADESH RAJYA VIDHYUT MANDAL M.P. POORV KESHETRA
                                               VIDHYUT VITRAM COM. SAMBHAG NARSINGHPUR)

                          Dated : 25-08-2023
                                 Shri J.P. Singrol - Advocate for the appellant.

                                 Ms. Shanti Tiwari - Panel Lawyer for the respondent/State.

Heard on admission.

The appeal is admitted for final hearing. Record of the Court below be requisitioned.

Also heard on IA No.20031/2023, an application under Section 389(1) of the Cr.P.C. for suspension of remaining jail sentence and grant of bail to appellant aris ing out of judgment dated 11.08.2023 delivered in S.C. No.142/2022 by IV Additional Sessions Judge & Special Judge, Vidhyut Adhiniyam Narisinghpur, District Narsinghpur.

T he appellant has been convicted under Section 135(1)(A) of Vidhyut Adhiniyam, 2003 and sentenced to undergo S.I. for 1 year and under Section 154(4)) of Vidhyut Adhiniyam, 2003 with fine of Rs.3,73,077/-, with default stipulation.

Learned counsel for the appellant submits that Trial Court has suspended the sentence of the appellant till 10.09.2023. He was on bail during trial. Final hearing of this appeal is not possible in near future. Thus, it is prayed that remaining jail sentence of the appellant may be suspended.

The prayer is opposed by learned counsel for the State. Considering the short sentence coupled with the fact that final hearing of this appeal is not possible in near future, I deem it proper to suspend the

Signature Not Verified Signed by: ROSHNI SINGH Signing time: 8/26/2023 1:13:49 PM

remaining jail sentence of the appellant.

Accordingly, I.A. No.20031/2023 is allowed. Subject to depositing the fine amount, if not already deposited, the remaining jail sentence of the appellant Gyanchand Patel is hereby suspended and it is directed that the appellant be released on bail on his furnishing a personal bond for a sum of Rs.30,000/- (Rupees thirty thousand only) with one solvent surety of the like amount to the satisfaction of the trial court with a further direction to appear before the trial court Narsinghpur on 30.10.2023 and also on such other dates, as may be fixed by the trial court in this regard during the pendency of this appeal.

List the matter for final hearing in due course. Certified copy as per rules.

(ACHAL KUMAR PALIWAL) JUDGE

R

Signature Not Verified Signed by: ROSHNI SINGH Signing time: 8/26/2023 1:13:49 PM