Baijnath vs The State Of Madhya Pradesh
2023 Latest Caselaw 6726 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                         CRA No. 5674 of 2023
                                            (BAIJNATH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                          Dated : 25-04-2023
                                   Shri Mahaveer Pathak, learned counsel for the appellants.

                                   Mrs. Kalpana Parmar, learned Panel Lawyer for the respondent/State.

Present appeal has been filed by the appellants being aggrieved by the judgment passed by the trial Court. Maximum sentence is 2 years.

Heard on I.A. No.7339/2023, which is an application for suspension of sentence and grant of bail.

In view of the short sentence of two years imposed upon the appellants by the learned trial court and the fact that appeal will take long time to be heard and decided, the application is allowed. It is directed that the appellants shall be enlarged on bail upon their furnishing a personal bond in the sum of Rs.50,000/- (Rs.Fifty Thousand Only) each with one surety in the like amount to the satisfaction of the learned trial Court.

Record of the trial court be called for. List immediately after receiving the record of trial Court for orders on admission.

C.C. as per rules.

(ATUL SREEDHARAN) JUDGE

Rashid

Signature Not Verified Signed by: RASHID KHAN Signing time: 25-Apr-23 6:20:00 PM