Bhura @ Manoj Sahu vs The State Of Madhya Pradesh
2023 Latest Caselaw 2994 MP

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             IN THE HIGH COURT OF MADHYA PRADESH
                          AT GWALIOR
                              CRA No. 2582 of 2023
                 (BHURA @ MANOJ SAHU Vs THE STATE OF MADHYA PRADESH)

Dated : 17-02-2023
       Shri Rajendra Singh Yadav - Advocate for the appellant.

       Shri Atul Sharma - Panel Lawyer for the respondent/State.

Heard on I.A.No.3768 of 2023 which is an application for amendment of the cause title where for the respondent, which is shown as the State of Madhya Pradesh, Police Station Ater, District Bhind whereas should have been Police

Station Kotwali, District Vidisha .

In view of what has been stated therein, I.A.No.3768 of 2023 is allowed. Learned counsel for the appellant is requested to make necessary amendment during the course of the day itself.

Call for the record of the learned trial Court. Also heard on I.A.No.3364 of 2023 which is an application under Section 389 (1) of Cr.P.C. for suspension of sentence and grant of bail.

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. The sentence has been sentenced by the learned trial Court itself for limited duration.

In view of the short sentence of three years imposed upon the appellant by the learned trial Court, I.A.No.3364 of 2023 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 immediately after receiving the record of trial Court for orders

on admission.

C.C. as per rules.

(ATUL SREEDHARAN) JUDGE

AK/-

ANAND KUMAR 2023.02.19 11:16:14 +05'30'