Sidharth vs State Of Madhya Pradesh

Gajendra Singh, J

Heard on the question of admission.

Admit.

Also, heard on IA No.16933/2024 which is an application under section 397(1) of the Cr.P.C., 1973 for grant of bail and suspension of remaining jail sentence on behalf of the petitioner -SIDHARTH.

The Petitioner has filed this revision against judgment dated 03.10.2024 passed by Second Additional Sessions Judge, Ratlam (M.P.) in Criminal Appeal No.69/2021 arising out of judgment dated 30.11.2021 passed by Chief Judicial Magistrate District Ratlam in RCT No.445/2011 convicting the petitioner under Section 7 read with section 16(1)(A)(I) of the of Prevention of Food Adulteration (PFA) Act, 1954 and sentenced to undergo RI for 6 months and with fine of Rs.500/- with default stipulation.

Learned counsel for the petitioner submitted that petitioner is innocent and he has falsely been implicated in the present case. There is no possibility of hearing of the revision in near future. Therefore, if the jail sentence is not suspended, the purpose of filing this revision would become futile.

Learned counsel for the State opposed the prayer and prayed for dismissal of the application for suspension of sentence.

Looking to the arguments advanced by both the parties and final disposal of revision is likely to take time, I deem it proper to suspend the remaining jail sentence of petitioner and grant bail to the petitioner.

Accordingly, without expressing any opinion on merits of the case, IA No.16933/2024 is allowed and it is directed that the execution of jail sentence awarded to the petitioner shall remain suspended till final disposal of the revision, subject to the depositing the fine amount, if any, and upon furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court for his appearance before trial Court on 27.07.2026 and on such other dates as may be fixed by the concerned Court in this regard.

List in due course.