Devi Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 1852 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                        CRA No. 1411 of 2023
                                               (DEVI SINGH Vs THE STATE OF MADHYA PRADESH)

                          Dated : 01-02-2023
                                  Shri Vikas Samadhiya and Ranjeet Singh Rawat- Advocate for the

                          appellant.
                                  Shri Naval Kumar Gupta - Public 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 three years which is already suspended.

Heard on I.A. No.1798/2023, which is an application for suspension of sentence and grant of bail.

In view of the short sentence of three years imposed upon the appellant b y the learned trial Court and the fact that appeal would take long time to be heard and decided and sentence of appellant is already suspended, 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