Wednesday, 20, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Gourav Bhatt vs The State Of Madhya Pradesh
2023 Latest Caselaw 10914 MP

Citation : 2023 Latest Caselaw 10914 MP
Judgement Date : 14 July, 2023

Madhya Pradesh High Court
Gourav Bhatt vs The State Of Madhya Pradesh on 14 July, 2023
Author: Deepak Kumar Agarwal

IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA No. 8294 of 2022 (GOURAV BHATT Vs THE STATE OF MADHYA PRADESH)

Dated : 14-07-2023 Shri Ravindra Singh Gurjar with Ms. Ragini Dixit, learned counsel for

the appellant.

Shri Rajendra Singh Yadav, learned Public Prosecutor for the State. Also heard on IA.No.2763 of 2023, 1st application u/Sec. 389(1) of Cr.P.C. for suspension of sentence and grant of bail filed on behalf of appellant - Gaurav Bhatt.

Vide judgment dated 06.08.2022 passed by the Sixth Additional Sessions Judge, Gwalior, in S.T.No.60/2017 appellant has been convicted under Section 304-B of IPC and sentence to undergo for 10 years RI.

Learned counsel for the appellant submits that sentence of the appellant has already been suspended by the trial Court for a period of one month. He has deposited the amount of fine. He has suffered jail incarceration about 3 year and half months out of his total jail sentence. The appellant has a good case on merits and hearing of the appeal will take time. Hence, prayed for suspension of jail sentence and grant of bail.

Learned counsel for the State opposed the application and prayed for its rejection.

Considering the facts and circumstances of the case, but without commenting upon merits of the case, IA is allowed and it is directed that jail sentence of appellant will remain under suspension subject to verification that amount of fine has been deposited, on appellant's furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand Only) with one solvent surety Signature Not Verified Signed by: VIJAY TRIPATHI Signing time: 7/14/2023 6:22:09 PM

of the like amount to the satisfaction of concerned Trial Court for appearance before the Principal Registrar of this Court on 21st December, 2023 and on such further dates as may be fixed by the office in this regard till disposal of the appeal.

Certified copy as per rules.

(DEEPAK KUMAR AGARWAL) JUDGE

Vijay

Signature Not Verified Signed by: VIJAY TRIPATHI Signing time: 7/14/2023 6:22:09 PM

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter