Smt. Meena Agrawal vs Arthik Apradh Prakosth
2023 Latest Caselaw 3928 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                        CRA No. 3139 of 2023
                                              (SMT. MEENA AGRAWAL Vs ARTHIK APRADH PRAKOSTH)

                          Dated : 13-03-2023
                                  Shri Sanjeev Tiwari - learned counsel for the appellant.

                                  Shri Naval Kishore Gupta - learned PP for the respondent/State.

Present appeal has been filed by the appellant being aggrieved by the judgment passed by the trial Court. Maximum sentence is 2 years.

Heard on I.A.No.4175/2023 which is an application for suspension of

sentence and grant of bail.

In view of the short sentence of two 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.

Record of the trial court be called for. List immediately after receiving the record of trial Court for orders on

admission.

C.C. as per rules.

(ATUL SREEDHARAN) JUDGE

Anil*

Signature Not Verified Signed by: ANIL KUMAR CHAURASIYA Signing time: 14-Mar-23 10:39:51 AM