Madhya Pradesh High Court
Dayal Sahu vs The State Of Madhya Pradesh on 13 May, 2024
Author: Anand Pathak
Bench: Anand Pathak
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 2982 of 2024
(DAYAL SAHU Vs THE STATE OF MADHYA PRADESH)
Dated : 13-05-2024
Shri Dharmendra Kaurab - Advocate for the appellant.
Shri Aditya Gupta - P.L. for the respondent/State.
Heard on I.A. No. 5749/2024, first application under Section 389 (1) of
Cr.P.C. moved on behalf of appellant Dayal Sahu.
Criminal appeal under Section 374 of the Cr.P.C. is preferred by the
appellant against the judgment dated 12/02/2024 passed by Special Court
(N.D.P.S. Act, 1985), Sagar in Special (N.D.P.S.) Case No. SC
NDPS/10/2021 whereby appellant has been convicted under Section 8/20(b)(ii)
(B) of N.D.P.S. Act, 1985 of IPC and sentenced to suffer sentenced to suffer 6
months' RI with fine of Rs.5,000/- with default stipulation.
It is the submission of learned counsel for the appellant submits that trial
court erred in convicting and awarding jail sentence. Out of total 6 months,
appellant has suffered 3 months of jail incarceration as pretrial detention. Since
the appellant has already suffered sufficient period of custody, therefore, his
case may be considered for suspension of jail sentence. Hearing of appeal will
take time and they have a strong case on merits. On these grounds, prayer for
suspension of sentence has been made out. Appellant further undertake to
perform community service to purge his misdeeds, if any, by way of plantation
and to serve national/environmental/social cause voluntarily. Thus, prayed for
suspension of sentence and grant of bail.
Learned counsel for the respondent/State opposed the prayer and prayed
for rejection of application.
Considering the facts and circumstances of the case, this Court intends
to allow the application with stringent conditions, subject to deposit of fine
amount, it is directed that jail sentence of appellant Dayal Sahu shall remain
suspended subject to furnishing a personal bond in the sum of Rs.50,000/-
(Rupees Fifty Thousand only) with two solvent sureties of like amount to the
satisfaction of the trial Court to appear before Registry of this Court on
25/09/2023 and all other subsequent dates as may be fixed in this regard.
Appellant shall not move in the vicinity of the complainant side in
any manner and would not cause any embarrassment or harassment to
the complainant side, otherwise their benefit of suspension shall
immediately be withdrawn.
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It is expected from the appellant that he shall submit photographs
by downloading the mobile application (NISARG App) prepared at the
ins ta nc e of High Court for monitoring the plantation through
satellite/Geo-tagging/Geo fencing.
I.A.No.5749/2024 stands allowed and disposed of.
A copy of this order be sent to the trial Court concerned for compliance.
Certified copy as per rules.
(ANAND PATHAK)
JUDGE
Akm
