Rakesh Kumar Gupta vs The State Of Madhya Pradesh
2023 Latest Caselaw 1851 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                       CRA No. 5718 of 2021
                                           (RAKESH KUMAR GUPTA Vs THE STATE OF MADHYA PRADESH)

                          Dated : 01-02-2023
                                  Shri Sanjay Gupta - Advocate for the appellant.

                                  Shri Ajay Chaturvedi - Special Prosecutor for the respondent/State.

The present appeal has been filed by the appellant being aggrieved by the aforementioned judgment passed by the learned trial court. Maximum sentence imposed upon him is five years.

Heard on I.A. No.75/2023, which is second application for suspension of sentence and grant of bail. First application for suspension of sentence was dismissed as withdrawn.

In view of the short sentence of five years imposed upon the appellant who is aged 62 years by the learned trial court and the fact that appeal would take long time to be heard and decided, the application is allowed. It is directed that the appellant shall be enlarged on bail upon his furnishing a personal bond for a sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the learned trial Court.

C.C. as per rules.

(ATUL SREEDHARAN) JUDGE

Anil*

Signature Not Verified Signed by: ANIL KUMAR CHAURASIYA Signing time: 02-Feb-23 11:29:40 AM