Madav Singh Narwaria vs The State Of Madhya Pradesh
2022 Latest Caselaw 7514 MP

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             IN THE HIGH COURT OF MADHYA PRADESH
                          AT GWALIOR
                            CRA No. 4578 of 2022
         (MADAV SINGH NARWARIA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 26-05-2022
      Shri Rishikesh Bohare, Counsel for the appellants.

      Shri Atul Sharma, Counsel for the State.
      Heard on the question of admission.
      Record of the Court below be called.
      The appeal being arguable is Admitted for final hearing.
      Also heard on I.A. No.8330/2022. This is an application for suspension

of sentence and grant of bail.
      Both the appellants, namely, Madhav Sinhg Narwaria and Ranveer Singh
Narwariay have been convicted under Section 324/34 of IPC and sentenced to
one year RI with fine of Rs.2,000/-, with default stipulation.
      I t is submitted by the Counsel for the appellants that jail sentence of
appellants   have been suspended by the Trial Court for a period of three
months from the date of judgment ie 25.04.2022. Fine amount has already been
deposited. He further submits that hearing of appeal is likely to take time.
Therefore, he prays for suspension of jail sentence.

      Per contra, the application is opposed by the Counsel for the State.
      Considering the rival contentions of parties coupled with the fact that the
sentence of the appellants has already been suspended by the Trial Court, the
application for suspension of sentence is allowed. On furnishing the personal
bond in the sum of Rs.1,00,000/- (Rupees One Lac Only) each with one
surety in the like amount to the satisfaction of the Trial Court/CJM/Remand
Magistrate (Whosoever is available), the remaining jail sentence shall remain
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suspended and the appellants shall be released on bail.
         This order shall remain in force, till the conclusion of the present appeal.
In case of bail jump or violation of any of the conditions mentioned above, this
bail order shall automatically lose its effect.
         T h e appellants shall appear before the Registry of this Court on
19.12.2022

and on all other dates, which may be given by the Registry in this behalf.

(MILIND RAMESH PHADKE) V. JUDGE

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ABDUR Digitally signed by ABDUR RAHMAN DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=d604b5a66b413c436e6af99c6fe547304e1bc26d2b510 cc133f1b56faa63e77b,

RAHMAN pseudonym=352E5BC6169A1C65270B76C8214AD91A9A2E28E B, serialNumber=1B0EA1B496C965067285A628B81AE07B60D342 048B7853E6108263F1DDCC0F50, cn=ABDUR RAHMAN Date: 2022.05.27 12:07:54 +05'30'