Mohammed Ismail vs Sanjay Dixit
2023 Latest Caselaw 8714 MP

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                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                       CRR No. 1560 of 2023
                                                    (MOHAMMED ISMAIL Vs SANJAY DIXIT)

                           Dated : 14-06-2023
                                  Shri Tausif Ahmed - Advocate for the petitioner.


                                  Heard on the question of admission.
                                  The revision being arguable, is admitted.
                                  Learned counsel for the petitioner has submitted that compliance of order
                           dated 01.06.2023 has been ensured and certified copy of related order-sheet of

                           trial Court has been filed along with I.A. No.13514/2023. It is revealed that 20%
                           of the amount awarded against the petitioner vide impugned judgment, has
                           already been deposited by the petitioner before the trial Court and the petitioner
                           is ready to deposit further 30% of the total compensation amount.
                                  Learned counsel for the petitioner prays for consideration of I.A.
                           No.7856/2023, which is an application for suspension of sentence and grant of
                           bail to the appellant.
                                  In view of the aforesaid submissions of learned counsel for the petitioner,
                           it is directed that on ensuring payment of further 30% of total compensation

                           amount and after verifying that total 50% of the amount is deposited, so also on
                           furnishing a personal bond by the petitioner in the sum of Rs.50,000/- (Rupees
                           Fifty Thousand only) with one solvent surety in the like amount to the
                           satisfaction    of learned trial Court for his regular appearance before the
                           concerned trial Court, the execution of custodial part of the remaining sentence
                           imposed against the petitioner shall remain suspended, till final disposal of this
                           petition.
                                  The petitioner, after being enlarged on bail, shall mark his presence
Signature Not Verified
Signed by: PRACHI PANDEY
Signing time: 6/15/2023
11:08:01 AM
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                           before the concerned trial Court on 28.09.2023 and on all such subsequent
                           dates, which are fixed in this regard by the concerned trial Court.
                                    Accordingly, I.A. No.7856/2023 is allowed.
                                    Let notice be issued to the respondent on payment of process-fee within

seven working days by RAD mode.

Record of the Court below be requisitioned.

(ANURADHA SHUKLA) JUDGE

Prachi

Signature Not Verified Signed by: PRACHI PANDEY Signing time: 6/15/2023 11:08:01 AM