Rajendra Prasad Verma vs The State Of Madhya Pradesh
2023 Latest Caselaw 4309 MP

                                       1
               IN THE HIGH COURT OF MADHYA PRADESH
                            AT GWALIOR
                               CRA No. 3490 of 2023
                  (RAJENDRA PRASAD VERMA Vs THE STATE OF MADHYA PRADESH)

Dated : 17-03-2023
         Shri Tapendra Sharma - learned counsel for the appellant.

         Shri Lokendra Shrivastava - learned PP for the respondent/State.

Present appeal has been filed by the appellant being aggrieved by the aforementioned judgment passed by the trial Court. Maximum sentence is 3 years.

Heard on I.A.No.4674/2023 which is an application for suspension of sentence and grant of bail.

In view of the short sentence of three 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 is received.

Appeal is admitted for final hearing. List in due course.

C.C. as per rules.

(ATUL SREEDHARAN) JUDGE

Anil* ANIL KUMAR CHAURASIYA 2023.03.18 11:43:51 +05'30'