Raeesh @ Yunus vs The State Of Madhya Pradesh
2023 Latest Caselaw 18545 MP

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                        CRA No. 4593 of 2023
                                              (RAEESH @ YUNUS Vs THE STATE OF MADHYA PRADESH)

                           Dated : 03-11-2023
                                  Shri Shishir Verma - Advocate for the appellant.

                                  Shri Sudeep Khampariya - Panel Lawyer for the respondent/State.

Order on appeal.

Heard learned counsel for the parties and perused the record and appeal is ripe for hearing.

The appeal is admitted for final hearing. Record of the Court below has been received. Order on IA No.7253/2023.

The application filed by the appellant sunder Section 389(1) of the Cr.P.C. for grant of bail of the appellant arising out of judgment dated 11.03.2023 delivered in ST No. 07/2018 passed by Second Additional Sessions Judge, Lakhnadon District-Seoni in connection with Crime No.196/2017, registered at Police Station - Dhanora, District Seoni.

T h e appellant has been convicted under Section 427 of IPC and

sentenced t o undergo R.I. for one year with fine of Rs.1000/- and under Section 394 of IPC and sentenced to undergo R.I. for three years with fine of Rs.4,000/-, with default stipulations.

Learned counsel for the appellant submits that final hearing of this appeal is not possible in near future. He has convicted and sentenced with maximum punishment of three years. It is further submitted that if bail is granted to the appellant, he will not misuse the liberty of bail. Thus, it is prayed that the bail of appellant may be granted.

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

Per Contra the prayer is opposed by learned Panel Lawyer for the State. Considering the facts and circumstances of the case, evidence adduced by both the parties and minor alleged offence and without commenting upon the merits of the case, I deem it proper to grant the bail to accused/appellant on his furnishing a personal bond for a sum of Rs. 50,000/- (Rs. Fifty Thousand Only) with two sureties of the like amount to the satisfaction of the trial Court concerning, during the pendency of this appeal. The fine amount imposed by trial Court shall be deposited before his release if not already deposited.

Accordingly, I.A. is disposed of.

List the case in the last week of January for final hearing .

(RAJENDRA KUMAR-IV) JUDGE

L.R.

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