Madhya Pradesh High Court
Jayesh Chohtel vs The State Of Madhya Pradesh on 21 November, 2017
THE HIGH COURT OF MADHYA PRADESH
CRA-4811-2017
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(JAYESH CHOHTEL Vs THE STATE OF MADHYA PRADESH)
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Jabalpur, Dated : 21-11-2017
Shri S.B. Shrivastava, counsel for the appellant.
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Shri Akshay Namdeo, Govt. Advocate for the respondent/State.
a Heard on I.A. No.22301/2017.
hy This is an application for temporary bail for suspension of custodial jail sentence awarded to the appellant on the ground that his sister is getting married ad on 23rd November, 2017. Along with the application, an affidavit of younger M brother Rupesh Chohtel and marriage card is also annexed.
On the last date of hearing, we have directed to the Government Advocate of to ascertain this fact from the concerned Police Station.
Today, Govt. Advocate informs that marriage is due on 23rd November, rt 2017 as per the Invitation Card.
ou Considering this fact, we direct that appellant be released from the custody for a period of 10 days subject to his furnishing a personal bond in the sum of C Rs.30,000/- with one surety in the like amount to the satisfaction of the trial h Court.
ig The appellant shall surrender bail bonds on 11th day from the date of his H release, failing which the trial Court shall take appropriate action against the appellant in accordance with law to secure his presence for undergoing remaining part of jail sentence.
C.C. Today.
(S.K. SETH) (SMT. ANJULI PALO)
JUDGE JUDGE
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Digitally signed by
PANKAJ NAGLE
Date: 2017.11.22 10:29:55
+05'30'
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