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Hanumant Yadav vs The State Of Madhya Pradesh
2023 Latest Caselaw 2420 MP

Citation : 2023 Latest Caselaw 2420 MP
Judgement Date : 10 February, 2023

Madhya Pradesh High Court
Hanumant Yadav vs The State Of Madhya Pradesh on 10 February, 2023
Author: Atul Sreedharan
                                                                                           1
                                                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                                                   AT GWALIOR
                                                                                     CRA No. 2284 of 2023
                                                                    (HANUMANT YADAV Vs THE STATE OF MADHYA PRADESH AND OTHERS)

              Dated : 10-02-2023
                                           Shri Harish Sharma - learned counsel for the appellant.

                                           Shri Nitin Goyal - 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 325 of IPC and Section 3(2)(v-a) of

SC/ST Act. Maximum sentence imposed upon him is one year RI, which is already suspended by the trial Court.

Heard on I.A. No.2974/2023, 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 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

JPS/-

JAI PRAKASH 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=287738d30aabaeda9b10cecdf179cec865c7633f4cfb9e38ce14fcbb05b

SOLANKI 9522a, pseudonym=560BC50AD082B9BE54EE290EC8CB2193780D8357, serialNumber=8D6BC1C9FCE36623D0BD6B8072A2D8C01433EBD48AE4F609F1 08CA8F8DE6B522, cn=JAI PRAKASH SOLANKI Date: 2023.02.11 10:14:03 +05'30'

 
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