Citation : 2023 Latest Caselaw 2419 MP
Judgement Date : 10 February, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 2268 of 2023
(VASUDEV LODHI Vs THE STATE OF MADHYA PRADESH)
Dated : 10-02-2023
Shri Akshat Kumar Jain - learned counsel for the appellant.
Shri APS Tomar - learned Panel Lawyer for the respondent/State.
The present appeal has been filed by the appellant being aggrieved by the judgment passed by the learned trial court whereby he has been convicted for commission of offence under Section 3(2)(v-a) of SC/ST Act. Maximum
sentence imposed upon him is six months RI, which is already suspended by the trial Court for a month.
Heard on I.A. No.2944/2023, which is an application for suspension of sentence and grant of bail.
In view of the short sentence of six months 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.
Record of the trial Court be called for and list this case immediately thereafter on 20/3/2023 for orders on admission.
C.C. as per rules.
(ATUL SREEDHARAN) JUDGE
JAI PRAKASH JPS/-
Digitally signed by JAI PRAKASH SOLANKI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=287738d30aabaeda9b10cecdf179cec865c7633f4cfb9e38ce
SOLANKI 14fcbb05b9522a, pseudonym=560BC50AD082B9BE54EE290EC8CB2193780D8357, serialNumber=8D6BC1C9FCE36623D0BD6B8072A2D8C01433EBD48 AE4F609F108CA8F8DE6B522, cn=JAI PRAKASH SOLANKI Date: 2023.02.11 10:15:00 +05'30'
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