Safeer Ahmed vs Anil Kumar Mishra
2023 Latest Caselaw 4306 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                        CRR No. 838 of 2023
                                              (SAFEER AHMED Vs ANIL KUMAR MISHRA AND OTHERS)

                          Dated : 17-03-2023
                                   Ms. Harshita Mishra, learned counsel for the petitioner.

                                   Shri Atul Sharma, learned Panel Lawyer for No.2/State.

                                   Present revision has been filed by the petitioner being aggrieved by the
                          judgment passed by the trial Court. Maximum sentence is six months.
                                   Issue notice to the respondent No.1 on payment of process fee within

five days by both modes. Notice be made returnable within four weeks.

Heard on I.A.No.3855/2023 which is an application for suspension of sentence and grant of bail.

In view of the short sentence of six months imposed upon the petitioner by the learned trial court and the fact that revision will take long time to be heard and decided, the application is allowed. It is directed that the petitioner 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 has been received. List this case on 15.06.2023 for final hearing at motion stage on top of the list.

C.C. as per rules.

(ATUL SREEDHARAN) JUDGE

Rashid

Signature Not Verified Signed by: RASHID KHAN Signing time: 17-Mar-23 5:28:37 PM