Bhola Upadhyay @ Golu vs The State Of Madhya Pradesh
2023 Latest Caselaw 2790 MP

                                                                           1
                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                AT JABALPUR
                                                                   CRA No. 5861 of 2021
                                                     (BHOLA UPADHYAY @ GOLU Vs THE STATE OF MADHYA PRADESH)

                                      Dated : 15-02-2023
                                            Shri Nitin Khare - Advocate for the appellant.

                                            Ms. Seema Sahu - Panel Lawyer for the respondent/State.

Heard on I.A. No.2295 of 2023, which is an application filed on behalf of the appellant for temporary suspension of sentence and grant of bail.

By the impugned judgment passed by the trial Court, the appellant has

been convicted for offences punishable under Sections 363, 366-A and 376(2) (N) of the IPC and sentenced to undergo R.I for 3 years (fine Rs.1000/-), R.I for 5 years (fine of Rs.1000/-) and R.I for 10 years (fine of Rs.10,000/-) respectively with default stipulation.

Learned counsel for the appellant has submitted that the appellant's mother is suffering from heart disease. Some documents have been filed by the appellant in support of his prayer which are verified by the counsel for the State and found true.

Learned Panel Lawyer for the State has opposed the bail application.

Looking to the reasons stated by the appellant in his application, although his brother and father are also available for treatment of his mother but for taking care of his mother, his temporary application is allowed only for 15 days from today. It is directed that subject to depositing the fine amount, if not already deposited and on furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to Signature Not Verified SAN

the satisfaction of the trial Court concerned, remaining jail sentence imposed Digitally signed by ANUPRIYA SHARMA CHOUBEY Date: 2023.02.15 17:07:49 IST upon appellant namely Bhola Upadhyay @ Golu s hall remain suspended

temporarily and he shall be released on temporary bail only for fifteen days' from today.

The appellant shall surrender before the trial Court concerned on or before 03.03.2023, failing which the trial Court will be at liberty to take steps to take him into the custody.

C.C. today.

(SMT. ANJULI PALO) JUDGE

anu

Signature Not Verified SAN

Digitally signed by ANUPRIYA SHARMA CHOUBEY Date: 2023.02.15 17:07:49 IST