Central Bureau Of Investigation vs Suraj Kumar @ Sarju Yadav
2021 Latest Caselaw 5875 MP

                                                1                               CRA-4746-2021
                     The High Court Of Madhya Pradesh
                                CRA-4746-2021
                  (CENTRAL BUREAU OF INVESTIGATION Vs SURAJ KUMAR @ SARJU YADAV AND OTHERS)

           3
           Gwalior, Dated : 22-09-2021
                    Shri Praveen Newaskar, learned counsel for appellant/CBI.
                    IA 25842/21 has been filed for granting permission to file criminal
           appeal.
                    Learned counsel for CBI in support of IA 25842/21 inter alia points
           out to Paragraphs 26 to 32 of the impugned judgment to contend that once

           the respondents who have found guilty of the offence punishable u/S.419 IPC

and sentenced to two years R.I. with fine of Rs.1000/- then the same court in Paragraph 32 could have neither cancelled the said sentence nor converted the same into simple imprisonment till rising of the Court with fine of Rs.5000/-.

The ground raised in this appeal appears to be arguable and therefore, prayer sought in IA 25842/21 is granted.

IA 25842/21 stands allowed.

Let bailable warrant be issued against the respondents in sum of Rs.25,000/- (Rs. Twenty Five Thousand Only) each to secure their

appearance before this Court on a date to be fixed by the Registry.

List on the said date so fixed by the Registry.

               (SHEEL NAGU)                                              (ANAND PATHAK)
                  JUDGE                                                        JUDGE


YOGEND
           ojha
RA OJHA
2021.09.

18:51:10
+05'30'