Prakash Kori (Panthi0 vs The State Of Madhya Pradesh
2023 Latest Caselaw 1932 MP

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                              IN THE HIGH COURT OF MADHYA PRADESH
                                           AT GWALIOR
                                             CRA No. 10274 of 2022
                                (PRAKASH KORI (PANTHI0 Vs THE STATE OF MADHYA PRADESH)

                   Dated : 02-02-2023
                        Shri S.K. Mishra - Advocate for the appellant.

                        Shri BPS Chauhan - Public Prosecutor for the respondent/State.

Record of the trial Court has been received. Appeal is admitted for final hearing. 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 one year.

Heard on I.A. No.17246/2022, which is an application for suspension of sentence and grant of bail.

In view of the short sentence of one year imposed upon the appellant 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.

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

(ATUL SREEDHARAN) JUDGE

Anil*

ANIL KUMAR CHAURASIYA 2023.02.03 10:37:57 +05'30'