Madhya Pradesh High Court
Kamlesh Prajapati vs The State Of Madhya Pradesh on 13 January, 2022
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 The High Court Of Madhya Pradesh CRA No. 3708 of 2021 (KAMLESH PRAJAPATI Vs THE STATE OF MADHYA PRADESH) Jabalpur, Dated : 13-01-2022 Heard through Video Conferencing.
Shri S.K. Jain, learned counsel for the appellant. Shri Ayur Jain, learned Panel Lawyer for the State. Learned counsel appearing for appellant had filed an IA No.21616/2021 to stay the fine amount.
This Court vide order dated 13.12.2021 has directed the counsel appearing for appellant to seek instruction whether appellant can deposit 50% of fine amount or not. After seeking instruction from appellant, counsel appearing for appellant submitted that he is ready to deposit 50% of fine amount.
Considering the same, IA No.21616/2021 is allowed to the extent that appellant is directed to deposit 50% of fine amount and if 50% of fine amount is deposited by appellant then he may be released on bail furnishing personal bond and surety as mentioned in order dated 24.11.2021.
(VISHAL DHAGAT) JUDGE shabana Digitally signed by SUNIL KUMAR PATEL Date: 2022.01.14 13:32:30 +05'30'