Rinku Rathore vs The State Of Madhya Pradesh
2023 Latest Caselaw 7706 MP

IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA No. 5983 of 2023 (RINKU RATHORE Vs THE STATE OF MADHYA PRADESH)

Dated : 10-05-2023 Shri Raj Kumar Singh Kushwaha, learned counsel for the appellant.

Shri Pramod Pachori, learned Public Prosecutor for the State. Present appeal has been filed by the appellant being aggrieved by the aforementioned judgment passed by the trial Court. Maximum sentence is 1 year.

Heard on I.A.No.7805/2023 which is an application for suspension of

sentence and grant of bail.

In view of the short sentence of one year 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 be called for. List thereafter.

C.C. as per rules.

(DEEPAK KUMAR AGARWAL) JUDGE

Vijay

Signature Not Verified Signed by: VIJAY TRIPATHI Signing time: 5/11/2023 10:10:57 AM