Citation : 2023 Latest Caselaw 12350 MP
Judgement Date : 2 August, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 210 of 2016
(THE STATE OF MADHYA PRADESH Vs VIPIN AND OTHERS)
Dated : 02-08-2023
Shri Rajesh Shukla- Additional Advocate General for the
appellant/State.
Shri A.K.Jain- Advocate for respondent No.1.
Heard on I.A.No.12701/2023, an application under Section 390 of Cr.P.C. for releasing respondent No.1 on bail.
It is submitted by learned counsel for respondent No.1 that this appeal has been filed by the State against the judgment of acquittal dated 26.12.2014 passed by the Special Judge (MPDVPK) Act, Shivpuri, in Special Sessions Trial No.49/2009, acquitting respondent No.1 of the charges under Sections 302 in the alternative 302/34, 201, 394 of IPC read with Section 11/13 of the MPDVPK Act. Respondent No.1 could not furnish bond of Rs.50,000/- as directed earlier by the Coordinate Bench vide order dated 31.8.2016 to appear before the Registry of this Court on 5.12.2016 and prays for allowing the instant application.
Having heard learned counsel for the parties, I.A.No.12701/2023 is allowed and it is directed that in case respondent No.1- Vipin furnishes a bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only), as directed earlier, for his appearance before the Registry of this Court on 18th December, 2023 and thereafter on all other subsequent dates as may be given by the Registry of this Court in this regard till disposal of the appeal, he shall be released on bail. Signature Not Verified Signed by: MADHU SOODAN PRASAD As prayed by learned counsel for the State, list after a week.
Signing time: 02-08-2023
05:05:05 PM
(ROHIT ARYA) (DEEPAK KUMAR AGARWAL)
JUDGE JUDGE
ms/-
Signature Not Verified
Signed by: MADHU
SOODAN PRASAD
Signing time: 02-08-2023
05:05:05 PM
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