Dashrath Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 6911 MP

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                     IN THE HIGH COURT OF MADHYA PRADESH
                                  AT GWALIOR
                                   CRA No. 4081 of 2023
                         (DASHRATH SINGH Vs THE STATE OF MADHYA PRADESH)

Dated : 27-04-2023
              Shri Dharmendra Dwivedi - Advocate for the appellant.

              Shri V.P.S.Tomar - Panel Lawyer for the respondent/State.

Present appeal has been filed by the appellant being aggrieved by the judgment passed by the trial Court. Maximum sentence is 3 years.

Record of the trial Court has been received.

The appeal is admitted for final hearing. Heard on I.A.No.5283 of 2023, which is an application for suspension of sentence and grant of bail.

In view of the short sentence of 3 years imposed upon the appellant by the learned trial court and the fact that appeal will take long time to be heard and decided, I.A.No.5283 of 2023 is allowed. It is directed that the appellant shall be enlarged on bail upon his furnishing a personal bond in the sum of Rs.50,000/- (Rs.Fifty Thousand Only) with one surety in the like amount to the satisfaction of the learned trial Court.

List the case for final hearing in due course. C.C. as per rules.

(ATUL SREEDHARAN) JUDGE

AK/-

ANAND KUMAR 2023.04.27 18:28:38 +05'30'