Darshanlal Verma vs The State Of Madhya Pradesh
2024 Latest Caselaw 5476 MP

Madhya Pradesh High Court

Darshanlal Verma vs The State Of Madhya Pradesh on 22 February, 2024

Author: Sunita Yadav

Bench: Sunita Yadav

                                                              1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                      CRA No. 15832 of 2023
                                            (DARSHANLAL VERMA Vs THE STATE OF MADHYA PRADESH)

                           Dated : 22-02-2024
                                  Mr. Prasoom Maheswari, Advocate for the appellant.

                                  Mr. Girraj Soni, Panel Lawyer for the respondent - State.

Heard on I.A. No. 2254 of 2023, application for interim suspension of jail sentence and grant of bail to the appellant on account of marriage of his daughters.

This Criminal Appeal assails the judgment dated 12.12.2023 passed by

Second Additional Sessions Judge, Sawalgarh, District Morena (M.P.) in ST No.87/2020, whereby appellant has been convicted and sentenced under Section 420, 409 r/w 120-B of IPC and Section 66-(ga) and 66(gha) to undergo maximum imprisonment of four years with maximum fine of Rs. 4,000/- with default stipulation.

State has verified the factum of marriage of daughters of the appellant and according to the report the marriage of his daughters is going to be solemnized on 06.03.2024.

In view of the above, I.A. No.2254 of 2024 is disposed of and it is

hereby directed that on furnishing the personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety of the like amount to the satisfaction of the concerned trial Court, the appellant shall be released on bail temporarily from 28.02.2024 till 08.02.2023 to enable him to participate in the marriage of his daughters. Appellant shall surrender before the trial Court on or before 09.02.2023.

The trial Court is directed to intimate the Registry of this Court

regarding surrender of the appellant.

List the case on 11.03.2024.

Certified Copy today as per rules.

(SUNITA YADAV) JUDGE

(LJ*)