Pallav Amrutfale vs The State Of Madhya Pradesh
2023 Latest Caselaw 5501 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       CRA No. 2408 of 2023
                                            (PALLAV AMRUTFALE Vs THE STATE OF MADHYA PRADESH)

                          Dated : 03-04-2023
                                  Mr. Amitabh Gupta, learned counsel for appellants.

                                  Mr. Vikram Singh, learned counsel for respondent-CBI.

I.A. No.4369/2023 has been filed for suspension of sentence and grant of bail.

Appellant has been convicted for offence under Section 419 r/w 120-B of IPC and sentenced to undergo 2 years RI & fine of Rs.1000/-, 420 r/w 120B

of IPC and sentenced to undergo 2 years RI & fine of Rs.1000/-, 467 r/w 120B of IPC and sentenced to undergo 7 years RI & fine of Rs.3000/-, 468 r/w 120B of IPC and sentenced to undergo 7 years RI & fine of Rs.1000/-, 471 r/w 120B and sentenced to undergo 7 years RI & fine of Rs.3000/- and Section 3D(1)(2) of MP Recognized Examination Act 1937 and sentenced to undergo 2 years RI and fine of Rs.1000/- each with default stipulations.

Heard learned counsel for appellants as well as counsel for respondent. In identical matters, sentence has already been suspended. Considering the same and looking to the period of sentence, application

(I.A.No.4369/2023) for suspension of sentence is allowed, subject to

depositing fine amount as per the judgment of trial Court, if not already deposited. It is hereby directed that the custodial sentence awarded to the appellant shall remain suspended during the pendency of this appeal and they shall be released on bail on each of them furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one solvent surety each of the like amount to the satisfaction of the trial Court, for their Signature Not Verified Signed by: NEETI TIWARI Signing time: 4/3/2023 5:52:22 PM

appearance before the Registry on 06.11.2023 and on other dates as may be fixed in this regard till final disposal of this appeal.

C.C. as per rules.

(VISHAL DHAGAT) JUDGE

nd

Signature Not Verified Signed by: NEETI TIWARI Signing time: 4/3/2023 5:52:22 PM