Rajendra vs The State Of Madhya Pradesh Throlugh ...
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Madhya Pradesh High Court

Rajendra vs The State Of Madhya Pradesh Throlugh ... on 26 August, 2025

                                                              1                                CRR-3877-2025
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                       CRR No. 3877 of 2025
                                 (RAJENDRA Vs THE STATE OF MADHYA PRADESH THROLUGH DISTRICT MAGISTRATE )



                           Dated : 26-08-2025
                                 Chetan Joshi - Advocate for the petitioner.

                                 Rahul Solanki appearing on behalf of Advocate General[r-1].


                                 Heard on question of admission.

                                 Criminal Revision is admitted for hearing.

                                 Record from the Courts below be called for.

                                 2. Also heard on IA No.11808/2025, application seeking suspension of
                           execution of sentence passed against the petitioner-Rajendra.

                                 3. This criminal revision has been filed against the judgment dated
                           06.08.2025 passed in criminal appeal no.40/2022 by 4th Addl. Sessions
                           Judge, Khargone (Mandleshwar) whereby the appellate court has confirmed
                           the conviction and sentence passed by the learned J.M.F.C., Khargone under
                           section 3/7 of Essential Commodities Act and sentenced the petitioner for

                           three months S.I. with compensation of Rs.2000/- with default stipulation.

                                 4. Counsel for the petitioner submit that he is innocent and being
                           falsely implicated in the case. The petitioner has already undergone 20 days
                           of his incarceration out of total three months. The final hearing of this
                           revision will likely to take long time, hence prays for suspension of sentence
                           and release of the petitioners on bail during this revision petition.

Signature Not Verified
Signed by: AMIT KUMAR
Signing time: 26-08-2025
17:43:39
                                                             2                             CRR-3877-2025
                                  5. Counsel for the respondent/State opposed the application and prayed

for its rejection.

6. Considering the facts and circumstances of the case, the arguments advanced by the counsel for the parties and the fact that the final hearing of this revision will likely to take time, the application is allowed and it is directed that the execution of sentence passed against the petitioner shall remain suspended and he be released on bail subject to his depositing the fine amount including the amount already deposited and furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) separate surety in the like amount to the satisfaction of the trial court for their appearance before the Registry of this Court on 24.11.2025 and on such further dates as

may be fixed in this behalf by the Registry during the pendency of this revision petition.

7. List in due course.

(GAJENDRA SINGH) JUDGE amit