Dhanpal Koli vs M.P. Madhya Kshetra Vidyut Vitran ...
2024 Latest Caselaw 16672 MP

Madhya Pradesh High Court

Dhanpal Koli vs M.P. Madhya Kshetra Vidyut Vitran ... on 18 June, 2024

Author: Dwarka Dhish Bansal

Bench: Dwarka Dhish Bansal

                                                                1                                 CRA-6984-2024
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                         CRA No. 6984 of 2024
                                     (DHANPAL KOLI Vs M.P. MADHYA KSHETRA VIDYUT VITRAN CO.LTD. MAGRONI)

                           Dated : 18-06-2024
                                   Shri Ajay Singh Kitkiriya - Advocate for the appellant.

                                   Issue notice to the respondent on payment of process fee by RAD mode

within seven working days, returnable within four weeks.

Let record of the trial Court be called for. The present appeal has been filed by the appellant being aggrieved by the

aforementioned judgment passed by the learned trial court. Maximum sentence imposed upon him is one year which is already suspended.

Heard on I.A. No.11952/2024, 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 would take long time to be heard and decided and sentence of appellant is already suspended, the application is allowed. It is directed that the appellant shall be enlarged on bail upon his furnishing a personal bond for a sum of Rs.50,000/- (Rupees Fifty Thousand

Only) with one solvent surety in the like amount to the satisfaction of the learned trial Court.

List immediately after receiving the record of trial Court for orders on admission.

C.C. as per rules.

(DWARKA DHISH BANSAL) V. JUDGE

rahul

2 CRA-6984-2024