Nandkishore vs The State Of Madhya Pradesh
2023 Latest Caselaw 3582 MP

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              IN THE HIGH COURT OF MADHYA PRADESH
                           AT GWALIOR
                              CRA No. 3029 of 2023
                     (NANDKISHORE Vs THE STATE OF MADHYA PRADESH)

Dated : 28-02-2023
        Shri Rajkumar Gatwar - learned counsel for the appellant.

        Shri Naval Kishore Gupta - learned PP for the respondent/State.

Present appeal has been filed by the appellant being aggrieved by the judgment passed by the trial Court. Maximum sentence is 3 years.

Heard on I.A.No.4023/2023 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 by the learned trial court, the application is allowed. It is directed that the appellant shall be enlarged on bail upon his furnishing a personal bond in the sum of Rs.50,000/- (Rs.Fifty Thousand Only) with one surety in the like amount to the satisfaction of the learned trial Court.

Record of the trial court be called for. List immediately after receiving the record of trial Court for orders on admission.

C.C. as per rules.

(ATUL SREEDHARAN) JUDGE

Anil*

ANIL KUMAR CHAURASIYA 2023.03.01 10:55:42 +05'30'