Madhya Pradesh High Court
Ravendra Mishra vs The State Of Madhya Pradesh on 6 January, 2025
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 CRA-4778-2023
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 4778 of 2023
(RAVENDRA MISHRA Vs THE STATE OF MADHYA PRADESH ) Dated : 06-01-2025 Shri Shreyash Pandit - Advocate for the appellant. Shri Mohan Sausarkar - Government Advocate for the State.
Appellant has filed I.A. No.27332/2024 an application under Section 430 of the Bhartiya Nagrik Suraksha Sanhita, 2023 (BNSS) for suspension of jail sentence and grant of bail.
2. Appellant has been convicted under Section 8(c) in violation of Section 21(c) of the NDPS Act and sentenced to undergo for R.I. for ten years with fine of Rs.1,00,000/- with default stipulation.
3. It is submitted by learned counsel appearing for the appellant that there is non-compliance of Section 52(A) of the NDPS Act, 1985. It is submitted that inventory which was prepared by Officer-in-charge on spot has not been certified by the Magistrate. Hearing of appeal is likely to take some more time. Appeal is of the year 2023. Considering aforesaid, appellant may be released on bail and his jail sentence may be suspended.
4. Learned Government Advocate appearing for the State is unable to contradict the aforesaid fact.
5. Heard the counsel for the parties.
6. Considering the aforesaid facts and circumstances of the case, I.A. for suspension of sentence is allowed.
7. It is hereby directed that the custodial sentence awarded to the Signature Not Verified Signed by: SHABANA ANSARI Signing time: 07-01-2025 10:52:35 AM 2 CRA-4778-2023 appellant shall remain suspended during the pendency of this appeal and he shall be released on bail subject to depositing the fine amount, if not already deposited and on furnishing a personal bond in the sum of Rs.1,00,000/- (Rs. One Lac Only) with one solvent surety bond of the like amount to the satisfaction of the trial Court, for his appearance before the Registry of this Court on 21.04.2025 and on other dates as may be fixed in this regard till final disposal of this appeal.
Certified copy as per rules.
(VISHAL DHAGAT) JUDGE $A Signature Not Verified Signed by: SHABANA ANSARI Signing time: 07-01-2025 10:52:35 AM