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Rahim vs Ramesh
2023 Latest Caselaw 18537 MP

Citation : 2023 Latest Caselaw 18537 MP
Judgement Date : 3 November, 2023

Madhya Pradesh High Court
Rahim vs Ramesh on 3 November, 2023
Author: Rajendra Kumar-Iv
                                                               1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                        CRR No. 4989 of 2023
                                                            (RAHIM Vs RAMESH)

                           Dated : 03-11-2023
                                 Mr. Sanjay Gupta - Advocate for the applicant.

                                 Ms. Priyanka Mishra - Government Advocate for the respondent/State.

Order on Appeal Admit.

Record of the Court below be requisitioned.

Order on IA No.25224/2023.

This is first application filed by the revisionist-accused for grant of bail arising out of judgment dated 25.09.2023 passed by Sessions Judge, Burhanpur in Criminal Appeal No.148/2023 affirming the conviction under Sections 138 of N.I. Act and sentencing him to undergo R.I. for six months with fine/compensation Rs.1,57,616.75/- with default stipulations.

Learned counsel for the revisionist submits that the he is 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 commencing upon the merits of the case, it is directed that revisionist -accused be released on bail on his furnishing a personal bond of Rs.50,000/- (Rupees Fifty Thousand) with two sureties for the like amount to the satisfaction of trial court concerned during the pendency of this revision within an undertaking that he 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 Signature Not Verified Signed by: LALIT SINGH RANA Signing time: 03-11-2023 16:26:30

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

L.R.

Signature Not Verified Signed by: LALIT SINGH RANA Signing time: 03-11-2023 16:26:30

 
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