Prithvi Singh Maina vs The State Of Madhya Pradesh
2023 Latest Caselaw 272 MP

IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA No. 12131 of 2022 (PRITHVI SINGH MAINA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 04-01-2023 Shri Vivek Vyas - Advocate for the appellant.

Shri Pramod Pachouri - Public Prosecutor for the State.

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 the appellant is one year for the aforementioned offences.

Heard on I.A. No.19814/2022, which is an application for suspension of sentence and grant of bail.

In view of the short sentence of one year imposed upon the appellant by the learned trial court and the fact that appeal would take a long time to be heard and decided, 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.

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

Rashid

RASHID KHAN 2023.01.05 10:34:58 +05'30'