The State Of Madhya Pradesh vs Mangal Singh
2022 Latest Caselaw 5187 MP

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                                                    IN THE HIGH COURT OF MADHYA PRADESH
                                                                 AT JABALPUR
                                                                   CRA No. 1248 of 2009
                                                          (THE STATE OF MADHYA PRADESH Vs MANGAL SINGH)

                                      Dated : 08-04-2022
                                            Shri Yogesh Dhande, learned counsel for the appellant/State.

                                            Shri Mukesh Mishra, learned counsel for the respondent.

I.A.No. 21034/2021 is taken up.

Learned counsel for the respondent submits that pursuant to the order passed by this court the respondent was marking his presence before the trial court but one day because of reasons beyond his control he could not mark his

presence and therefore, warrant was issued and now he is arrested. The respondent may be given benefit of bail.

The prayer is formally opposed by Shri Yogesh Dhande, learned counsel for appellant/State.

This is an appeal by the State against the judgment of acquittal. It is not the case of the State that while remaining on bail the respondent misused the liberty. Thus, unintentional absence of respondent is condoned.

Accordingly, I.A. No. 21034/2021 is allowed.

Subject to depositing the fine amount (if not already deposited), the

remaining jail sentence of the appellant is hereby suspended and it is directed that on furnishing a personal bond for a sum of Rs.30,000/- (Rs. thirty thousand only) along with surety in the like amount to the satisfaction of the trial Court by the appellant, he- Mangal Singh shall be released on bail with a further direction

to remain present before the Trial Court, Damoh District Damoh on 30 th August, 2022 and on such other dates as fixed by the trial court in this regard during the pendency of this appeal.

C.C as per rules.

                                        (SUJOY PAUL)                                        (DWARKA DHISH BANSAL)
                                           JUDGE                                                   JUDGE

                                      Akm
Signature Not Verified
  SAN




Digitally signed by AKANKSHA MAURYA
Date: 2022.04.11 12:33:11 IST