Madhya Pradesh High Court
Bani Singh Gond vs The State Of Madhya Pradesh on 8 November, 2017
THE HIGH COURT OF MADHYA PRADESH CRR-2829-2017 sh (BANI SINGH GOND Vs THE STATE OF MADHYA PRADESH) e 3 ad Jabalpur, Dated : 08-11-2017 Pr Mr.Rakesh Tiwari, learned counsel for the applicant. Mr.Aseem Dixit, learned Government Advocate for the State.
a Record of the Trial Court has been received.
hy Heard on I.A.No.19832/2017, an application for grant of bail on behalf of ad applicant.
The applicant has been convicted for offences under sections 452 IPC M and sentenced to RI for one year and a fine of Rs.1,000/- , and under of sections 323 (four counts) sentenced to RI for three months on each count and a fine of Rs.1000/- on each count.
rt Looking at the short sentence of one year, I am inclined to allow ou I.A.No.19832/2017 and suspend the remaining part of the sentence C imposed upon the applicant and direct that the applicant be released on h bail on his furnishing a personal bond in the sum of Rs.50,000/- ig (Rupees Fifty Thousand only) with one surety in the like amount to H the satisfaction of the Trial Court. The applicant shall now appear before the Registry of this Court on 2.5.2018 and on such other dates as may be directed by the office. List the case in due course for arguments on admission. Certified copy as per rules.
(ATUL SREEDHARAN) JUDGE ss sh Digitally signed by SHYAMLEE SINGH SOLANKI e ad Date: 2017.11.09 12:35:02 +05'30' Pr a hy ad M of rt ou C h ig H