Naharia vs The State Of Madhya Pradesh
2023 Latest Caselaw 9060 MP

                                                              1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                      CRA No. 611 of 2012
                                               (NAHARIA Vs THE STATE OF MADHYA PRADESH)

                          Dated : 19-06-2023
                                Shri Ramkrishna Shastri, learned counsel for the appellant.

                                Shri Surendra Gupta, learned Government Advocate for the
                          respondent/State.

Heard on IA No.7910/2023, an application under Section 482 of CrPC. As per the Court order dated 17.04.2023, the appeal has been restored.

It is contended that the appellant is in custody since the date of judgment although order of suspension has been passed on 04.04.2014. Inasmuch as, the appellant was in custody for other cases for which he has not filed bail bonds but now he wants to file bail bonds.

I have heard the counsel for the appellant and perused the order dated 04.04.2014 as well as the record.

It is crystal clear that vide order dated 04.04.2014, the appellant was granted suspension, however due to some unavoidable reasons could not furnish the bail, hence, in view of above facts and circumstances of the case,

IA No.7910/2023 stands allowed and the appellant is permitted to furnish the bail bond afresh within a period of one month from today on the same terms and conditions imposed by this Court vide order dated 04.04.2014.

It is made clear that the bail will be furnished only when the appellant deposits the fine amount if not already deposited as imposed vide order dated 04.04.2014.

After being enlarged on bail, the appellant shall mark his presence before the Registry of this Court on 20.09.2023 thereafter on all such subsequent Signature Not Verified Signed by: VARSHA DUBEY Signing time: 6/20/2023 11:08:44 AM

dates, as may be fixed by the Registry in this regard.

(PREM NARAYAN SINGH) JUDGE

VD

Signature Not Verified Signed by: VARSHA DUBEY Signing time: 6/20/2023 11:08:44 AM