Madhya Pradesh High Court
Mahesh Vishwakarma vs The State Of Madhya Pradesh on 22 May, 2024
Author: Anand Pathak
Bench: Anand Pathak
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 4886 of 2023
(MAHESH VISHWAKARMA AND OTHERS Vs THE STATE OF MADHYA PRADESH)
Dated : 22-05-2024
Shri B. J. Chourasiya - Advocate for the appellants.
Shri Amit Pandey - Panel Lawyer for the respondent/State.
Heard on I.A. No.7582 of 2023, an application under Section 398(1) of
the Cr.P.C. moved on behalf of appellants for suspension of their remaining jail
sentence.
By the impugned judgment of sentence and order of conviction,
appellants have been convicted for offence under Section 20(B)(ii)(B) of NDPS
Act and sentenced to undergo RI for seven years with fine of Rs.20,000/-, each
with default stipulation.
It is the submission of learned counsel for the appellants that trial Court
erred in convicting the appellant and awarding the jail sentence. It is further
submitted that both the appellants were convicted for seven years each out of
which they have suffered around 17 months of incarceration as pre and post
trial detention. Learned counsel for the appellants referred the testimony of
Investigating Officer Shri Sanju Saiyam (PW-8) and Paras - 13 to 17 to bring
home the fact that compliance under Sections 42 & 50 of NDPS Act were not
carried out and sampling was not done properly for preservation. Therefore,
chain of custody is broken. Looking to the period of custody and the nature of
evidence, it appears that false implication was made and trial Court gave stamp
of approval over such irregular investigation. Hearing of this appeal shall take
time and fine amount has already been deposited. He further undertakes to
perform community service to purge their misdeeds if any and to save
National/Environmental/Social Cause. Under these grounds, counsel prayed for
bail.
Learned counsel for the State opposed the prayer and prayed for
dismissal of application. It is further submitted that 2.53 kg ganja has been
recovered from the joint possession of appellants. Appellant No.1 has criminal
record of three cases of NDPS Act whereas appellant No.2 does not bear any
criminal record.
Considering the overall facts and circumstance of the case as well as
arguments advanced by counsel for the parties, without commenting on the
merits of the case as there is no possibility of early hearing of this criminal
appeal before this Court, hence, I.A. No.7582 of 2023 is allowed.
Appellants be released on bail on furnishing a personal bond of
Rs.1,00,000/- (Rupees One Lac Only) each with two solvent sureties of the
like amount to the satisfaction of the concerned trial Court, appellants jail
sentence shall remain suspended till disposal of this appeal. The appellants are
further directed to remain present before the Registry of this Court on
04/11/2024 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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It is expected from the applicants that they 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.
Application stands allowed and disposed of.
A copy of this order be sent to the trial Court concerned for compliance
and information.
Certified copy as per rules.
(ANAND PATHAK)
JUDGE
mc
