Madan Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 358 MP

                                           1
                      IN THE HIGH COURT OF MADHYA PRADESH
                                   AT GWALIOR
                                   CRA No. 12594 of 2022
                      (MADAN SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Dated : 05-01-2023
             Shri Dharmendra Kumar Garg - Advocate for the appellants.

             Shri Anil Shukla - Public Prosecutor for respondent/State.

Record of the trial Court has been received. Appeal is admitted for final hearing. Heard on I.A.No.20309 of 2022 which is an application for suspension

of sentence and grant of bail filed on behalf of the appellants No.1 Madan Singh and appellant No.2 Diwan Singh.

The present appeal has been filed by the appellants being aggrieved by the judgment passed by the learned trial Court. Maximum sentence is 2 years.

Looking to the the short sentence of two years imposed upon the appellants by the learned trial Court and the appeal would take a long time to be heard finally and decided, I.A.No.20309/2022 is allowed. It is directed that the appellant No.1 Madan Singh and appellant No.2 Diwan Singh shall be enlarged on bail upon their furnishing a personal bond in the sum of Rs.50,000/- (Rs.

Fifty Thousand Only) each with one surety each in the like amount to the satisfaction of the learned trial Court.

I.A.No.20309/2022 is disposed of.

List in due course.

C.C. as per rules.

(ATUL SREEDHARAN) JUDGE

AK/-

ANAND KUMAR 2023.01.05 18:32:11 +05'30'