Dinesh @ Gunga vs The State Of Madhya Pradesh
2023 Latest Caselaw 2745 MP

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                           IN THE HIGH COURT OF MADHYA PRADESH
                                        AT GWALIOR
                                        CRA No. 2413 of 2023
                              (DINESH @ GUNGA Vs THE STATE OF MADHYA PRADESH)

Dated : 14-02-2023
           Shri Jitendra Tyagi - Advocate for the appellant.

           Shri APS Tomar - Panel Lawyer for the respondent/State.

Call for the record of the trial Court. 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.3117/2023, 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.

List immediately after receiving the record of trial Court for orders on admission.

(ATUL SREEDHARAN) JUDGE

Anil* ANIL KUMAR CHAURASIYA 2023.02.15 14:54:07 +05'30'