Naresh Advani vs The State Of Madhya Pradesh
2022 Latest Caselaw 4546 MP

                                         1

        IN THE HIGH COURT OF MADHYA PRADESH
                               AT GWALIOR

                        CRA No. 2929 of 2022
        (NARESH ADVANI AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Gwalior, Dated:30.03.2022
      Shri Ankur Maheshwari, Advocates for the appellants.

      Shri BPS Chauhan, learned Public Prosecutor for the

respondent/State.

Heard on I.A.No.4934/2022 under Section 389 of Cr.P.C. filed

by appellant No. 1 Naresh Advani, appellant No.2 Raju @ Rajesh

Advani and appellant No.3 Bablu @ Ramchandra Kushwah for

suspension of sentence and grant of bail.

Vide judgment dated 10.03.2022 passed by Special Judge

MPDVPK Act (Dacaiti), Gwalior (M.P.) in SC DOCT 700004/2014

by which the appellants have been convicted and sentenced as under:

Description of sentence

Section Sentence Fine In default stipulation 365 of IPC 3 years RI Rs.1,000/- 3 months RI for each r/w for each for each appellant.

Section 13 appellant. appellant.

of MPDVPK Act

It is submitted by the counsel for the appellants that the

appellants have been falsely implicated in the case. The appellants

were on bail during trial. Their sentence has been suspended till

10.04.2022. They have not misused the liberty granted by the trial

Court. Fine amount has already been deposited and the conclusion of

the trial will take its own time. Therefore, prayed for grant of

suspension of sentence to the appellants.

Heard learned counsel for the parties at length.

Considering the aforesaid facts and circumstances of the case,

without commenting anything on merits of the case, I.A.No.4934/22

is allowed. Subject to verification of fine amount amount deposited

by the appellants and on furnishing a personal bond in the sum of

Rs.25,000/- (Rupees Twenty five thousand only) each

with one solvent surety each in the like amount to the satisfaction of

the concerned trial Court, the remaining jail sentence of the appellants

shall remain suspended and he shall be released on bail.

The appellants shall firstly appear before the Registry of this

Court on 22.06.2022 and thereafter on all other subsequent date

as may be fixed by the Registry in this regard, till disposal of this

appeal.

C.C.as per rules.

                                                     (Deepak Kumar Agarwal)
mani                                                       Judge


 SUBASRI MANI
 2022.03.30
 18:22:55 -07'00'