Gopal Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 265 MP

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                           IN THE HIGH COURT OF MADHYA PRADESH
                                        AT GWALIOR
                                          CRA No. 9422 of 2022
                            (GOPAL SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Dated : 04-01-2023
           Shri Vibhor Sahu, learned counsel for the appellants.

           Shri Pramod Pachori, learned PP for the respondent/State.

Present appeal has been filed by the appellants being aggrieved by the aforementioned judgment passed by the trial Court. Maximum sentence is 2 years.

Heard on I.A.No.16282/2022 which is an application for suspension of sentence and grant of bail.

In view of the short sentence of two years imposed upon the appellants by the learned trial court, the application is allowed. It is directed that the appellants shall be enlarged on bail upon their furnishing personal bond in the sum of Rs.50,000/- (Fifty Thousand Only) each with one surety each in the like amount to the satisfaction of the learned trial Court.

Record of the trial court is received. Appeal is admitted for final hearing.

List in due course.

C.C. as per rules.

(ATUL SREEDHARAN) JUDGE

Anil*

ANIL KUMAR CHAURASIYA 2023.01.05 11:12:38 +05'30'