Dharamsingh vs Vishnu
2021 Latest Caselaw 513 MP

                                                                        1                            CRR-619-2021
                                             The High Court Of Madhya Pradesh
                                                        CRR-619-2021
                                                                  (DHARAMSINGH Vs VISHNU)

                                    1
                                    Indore, Dated : 04-03-2021
                                            Shri Pankaj Ajmera, learned counsel for the applicant.
                                            Shri Neeraj Gaur, learned Panel Lawyer for the respondent/State.

Issue notice to the complainant on payment of process fee within three days, returnable within four weeks.

Let the record of Courts below be requisitioned.

Pending disposal of IA No.4014/2021, an application under Section 397 (1) of Cr.P.C. for suspension of sentence and grant of bail and criminal revision, the sentence of six months awarded by the impugned judgment shall remain suspended until further orders subject to deposit of Rs.75,000/- (Rupees Seventy Five Thousands only) in the Court below within seven days after release to be paid to the complainant - Vishnu.

List the case immediately after receipt of record.

(ROHIT ARYA) JUDGE

Vibha

Signature Not Verified SAN

Digitally signed by Vibha Pachori Date: 2021.03.04 16:09:38 IST