Lajjaram vs The State Of Madhya Pradesh
2023 Latest Caselaw 4582 MP

IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA No. 4055 of 2023 (LAJJARAM AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Dated : 23-03-2023 Manish Sharma, nephew of petitioner No.1-Lajjaram, present in

person.

Lawyers are abstaining from the court work. Perused I.A.No.5267/2023, first application u/Sec. 389(1) of Cr.P.C. for suspension of sentence and grant of bail filed on behalf of appellants.

Vide judgment dated 7.3.2023 passed by the Special Judge, Morena, in Special Case No.185/2015, appellants have been convicted under Section 323/34 (on two counts) of IPC and sentenced to undergo 3 months RI with fine of Rs.200/- on each count.

Considering the short term of sentence, but without commenting upon merits of the case, IA.No.5267/2023 is allowed and it is directed that jail sentence of the appellants will remain under suspension subject to verification that amount of fine has been deposited, on appellants' furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand Only) each with one solvent surety

each of the like amount to the satisfaction of concerned Trial Court for their appearance before the Principal Registrar of this Court on 4th September, 2023 and on such further dates as may be fixed by the office in this regard till disposal of the appeal.

C.c. as per rules.

Signature Not Verified Signed by: MADHU (DEEPAK KUMAR AGARWAL) SOODAN PRASAD Signing time: 24-03-2023 JUDGE 09:52:11 AM ms/-

Signature Not Verified Signed by: MADHU SOODAN PRASAD Signing time: 24-03-2023 09:52:11 AM