Faiz Ahmad vs The State Of Madhya Pradesh
2024 Latest Caselaw 6735 MP

Madhya Pradesh High Court

Faiz Ahmad vs The State Of Madhya Pradesh on 5 March, 2024

                                                   1
                           IN THE HIGH COURT OF MADHYA PRADESH
                                        AT JABALPUR
                                            CRR No. 969 of 2024
                                    (FAIZ AHMAD Vs THE STATE OF MADHYA PRADESH)

Dated : 05-03-2024
              Shri Shailesh Tiwari - Advocate for the applicant.

              Shri Akhilendra Singh - Government Advocate for the respondent/

State.

The present revision has been filed against the judgment passed in appeal whereby the appeal filed against the judgment of conviction and sentence has

been rejected and the conviction and sentence under Section 34(2) of the M.P. Excise Act has been confirmed.

Learned counsel for the applicant submits that the appellate court had granted time to the applicant to surrender within two weeks, failing which the CJM was directed to issue warrant of arrest. Learned counsel for the applicant submits that the applicant is ready to surrender before the Trial Court.

Considering the aforesaid, the applicant is directed to surrender before the Trial Court within seven days from today and in the event of such surrender within seven days, the applicant shall be released on furnishing personal bond in

the amount of Rs.20,000/- (Rupees Twenty Thousand only) with one solvent surety of the like amount.

Call for the record of the Trial Court as well the Appellate Court. List thereafter for admission.

C.c. as per rules.

(VIVEK JAIN) JUDGE

DV

Date: 2024.03.05 17:23:30 +05'30'