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Mukesh vs The State Of Madhya Pradesh
2023 Latest Caselaw 4293 MP

Citation : 2023 Latest Caselaw 4293 MP
Judgement Date : 17 March, 2023

Madhya Pradesh High Court
Mukesh vs The State Of Madhya Pradesh on 17 March, 2023
Author: Sushrut Arvind Dharmadhikari
                                                               1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                      CRA No. 888 of 2014
                                               (MUKESH Vs THE STATE OF MADHYA PRADESH)

                          Dated : 17-03-2023
                                Shri Ramkrishna Shastri, learned counsel for the appellant.

                                Shri Bhaskar Agrawal, learned GA for the respondent/State.

Heard on I.A.No.3687/2023, an application for grant of temporary bail on the ground of performing last rights of his father who has died on 08.03.2023 .

The trial Court has convicted the appellant under Section 148, 324 and

302 of IPC and sentenced to undergo RI for 2 years, RI for 3 years and life imprisonment with fine of Rs.2,000/-, 3,000/- and 5,000/- with default stipulation, vide judgment dated 12.05.2014 passed by Upper Sessions Judge,Dharampuri, District Dhar, in S.T. No.75/2012.

On the basis of death certificate filed by the appellant, without expressing any opinion on the merits of the case, I.A.No.3687/2023 is allowed. The custodial sentence of the appellant is temporarily suspended and it is directed that he be released on temporary bail for period of 15 days from the date of his release, and on his furnishing bail bond in the sum of Rs. 50,000/- (Rupees

Fifty Thousand only) with one solvent surety of like amount to the satisfaction of the trial Court subject to the condition that the appellant shall surrender immediately on expiry of 15 days period before trial Court.

Let affidavit with regard to surrender of the appellant be filed immediately after expiry of 15 days.

List this case on 05.04.2023 to verify the factum of surrender. Certified copy as per rules.

Signature Not Verified Signed by: VARSHA DUBEY Signing time: 3/17/2023 4:10:40 PM

(S. A. DHARMADHIKARI) (PRAKASH CHANDRA GUPTA) JUDGE JUDGE VD

Signature Not Verified Signed by: VARSHA DUBEY Signing time: 3/17/2023 4:10:40 PM

 
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