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Judgment
Heard on I.A.6453/2020, an application seeking exemption to file certified copy trial Court order.
Considering the reasons mentioned in the application, I.A.No. 6453/2020 is allowed.
Heard on the question of admission.
This criminal revision is admitted for hearing.
Also heard on I.A.No. 6280/2020, which is first application for suspension of sentence and grant of bail to the applicant-Deepak Korku.
The applicant stands convicted by the Courts below for offencepunishable under Sections 26(e), 26(f) of the Indian Forest Act and Sections 5 r/w 16
of the M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam Act, 1969 and sentenced to undergo RI for one year with fine and default stipulations.
Learned counsel for the applicant submits that the applicant is innocent and the judgment passed by the learned trial Court against him is perverse and
illegal. Due to Covid-19 pandemic, the disposal of this revision would take considerable time. Therefore, he is entitled to be released on bail after
suspension of his sentence.
Learned Panel Lawyer for the State has vehemently opposed bail application.
Considering the facts and circumstances of the case, without commenting upon the merits of the case, I.A. No. 6280/2020 is allowed.
It is directed that on depositing fine amount, if not already deposited, and furnishing a personal bond in the sum of Rs.30,000/- (Rupees Thirty
Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court, for his appearance before the trial Court on 15.12.2020
and on all other subsequent dates, as may be fixed by the trial Court in this regard, the remaining part of the substantive jail sentence imposed upon
applicant-Deepak Korku shall remain suspended during the pendency of this case and he shall be released on bail.
Let the record of the Court below be called for.
List the case for final hearing in due course.