Brijendra vs The State Of M.P.
2024 Latest Caselaw 16275 MP

Madhya Pradesh High Court

Brijendra vs The State Of M.P. on 30 May, 2024

Author: Anuradha Shukla

Bench: Anuradha Shukla

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 1677 of 2003 (BRIJENDRA Vs THE STATE OF M.P.)

Dated : 30-05-2024 Shri Sunil Mishra - Advocate for appellant.

Shri Dilip Shrivastava - Government Advocate for State.

Heard on I.A.No.12440/2024 in which a prayer has been made to extend the period provided for compliance of direction given in the judgment dated 30.1.2024. Under that judgment, the appellant was directed to furnish a

personal bond along with the surety bond in the sum of Rs.5,000/- for keeping peace and to be of good behaviour for a period three years or otherwise serve the sentence passed by the trial Court. The period for said furnishing bonds was one month but that has elapsed, therefore, a request has been made to extend the said period.

After going through the contents of the application and also the affidavit filed in support of facts mentioned therein, the aforesaid application is allowed and the period of furnishing bonds as directed under the judgment dated 30.01.2024 is extended by further one month period from this date.

Accordingly, the aforesaid I.A. stands allowed and disposed of.

(ANURADHA SHUKLA) JUDGE

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