MOHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on IA No.18136/2025, which is an application under Sec. 397(1) of Cr.P.C. on behalf of the applicant-Mohan for grant of bail and suspension of remaining jail sentence.

(2.) Applicant has been convicted for the offence under Sec. 34(2) of the MP Excise Act and sentenced to undergo one year R.I. with fine of Rs.50,000.00, with usual default stipulation.

(3.) Learned counsel for the applicant contended that the applicant is innocent and he has been falsely implicated in the aforesaid offence. There is a strong case in favour of the applicant. Final conclusion of this revision will take a long sufficient time. Hence he prays for grant of bail and suspension of remaining jail sentence of the applicant till the final disposal of this criminal revision.