Shivraj Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 720 MP

                                       1
               IN THE HIGH COURT OF MADHYA PRADESH
                            AT GWALIOR
                                CRA No. 321 of 2023
                      (SHIVRAJ SINGH Vs THE STATE OF MADHYA PRADESH)

Dated : 11-01-2023
         Shri Anshu Gupta, learned counsel for the appellant.

         Shri Pawan Singh Raghuvanshi, learned PP for the respondent/State.

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

Call for the record of the trial Court. Heard on I.A.No.209/2023 which is an application for suspension of sentence and grant of bail.

Sentence awarded to the appellant is of 3 years under the NDPS Act and he is in custody as sentence could not be suspended by the trial Court.

In view of the short sentence of three years imposed upon the appellant by the learned trial court and the fact that appeal will take 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 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.

List this case immediately upon receiving of trial Court's record for order on admission.

C.C. as per rules.

(ATUL SREEDHARAN) JUDGE

Anil* ANIL KUMAR CHAURASIY A 2023.01.12 10:33:56 +05'30' 2