Chote Lal Rai vs The State Of Madhya Pradesh
2023 Latest Caselaw 18268 MP

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                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT JABALPUR
                                                         CRR No. 5070 of 2023
                                           (CHOTE LAL RAI AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                           Dated : 01-11-2023
                                  Shri Rahul Diwakar - Advocate for the applicants.

                                  Shri Akhilendra Singh - Government Advocate for the respondent-State.

Order on revision.

Heard learned counsel for the revisionist and perused the record. Revision is ripe for hearing.

Let record of the court below be called for within one week. Issuance of notice for the State is not necessary as GA is present. Order on IA No.25647/2023.

This application is filed by the revisionists-accused arising out of judgment dated 18.10.2023 passed by Vth Additional Sessions Judge, Tikamgarh in Criminal Appeal No.80/2023 affirming the conviction under Section 34(2) of M.P. Excise Act, 1915 and sentencing him to undergo R.I. for one year each with fine of Rs.25,000/- each, respectively with default stipulations.

Learned counsel for the revisionists submits that the revisionists are in jail and the final disposal of this revision will take considerable time Learned Government Advocate for the State has opposed the application.

Considering the facts and circumstances of the case, without commenting upon the merits of the case, it is directed that revisionists be released on bail on their furnishing a personal bond of Rs.50,000/- (Rupees Fifty Thousand) each with two sureties for the like amount to the satisfaction Signature Not Verified Signed by: MOHD IRFAN SIDDIQUI Signing time: 03-11-2023 16:32:43

of trial court concerned during the pendency of this revision within an undertaking that they will not misuse the liberty of bail and indulge in any criminal case.

On the condition enumerated above, the order of trial Court shall remain suspended till disposal of the present revision.

The application is disposed of accordingly. List the matter for final hearing in Second week of January, 2024.

(RAJENDRA KUMAR-IV) JUDGE

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Signature Not Verified Signed by: MOHD IRFAN SIDDIQUI Signing time: 03-11-2023 16:32:43