Madhya Pradesh High Court
Ram Naresh Rawat vs The State Of M.P. on 14 February, 2023
Author: Nandita Dubey
Bench: Nandita Dubey
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 11950 of 2022
(RAM NARESH RAWAT Vs THE STATE OF M.P.)
Dated : 14-02-2023
Shri NS Gaharwar- Advocate for the appellant.
Shri Satyam Agrawal- Standing Counsel for respondent/ Lokayukta.
Heard on admission.
The appeal seems to be arguable, hence admitted for final hearing. Also heard on I.A. No.24024/2022, an application for suspension of sentence and grant of bail to the appellant.
The appellant has been convicted under Sections 7 and 13(1)(b) r/w 13(2) of the Prevention of Corruption Act, 1988 and sentenced to undergo rigorous imprisonment for three years with fine of Rs.2,000/- and four years with fine of Rs.2,000/- with default stipulations.
Learned counsel for the appellant submits that the appellant is under custody for more than two months and the final hearing of the matter would take a considerable time, hence remaining jail sentence of the appellant may be suspended and he may be released on bail.
Considering the fact that the final hearing of the matter is going to take a long time, this application is allowed.
Remaining jail sentence of the appellant is hereby suspended and it is directed that subject to depositing the fine amount and furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one surety in the like amount to the satisfaction of trial Court concerned, the appellant shall be released on bail with a further direction to appear before the Registry of this Court firstly on 10th July, 2023 , and also on such other dates as may be fixed Signature Not Verified Signed by: MANZOOR AHMED Signing time: 2/14/2023 5:33:55 PM 2 by the Registry in this regard during the pendency of this appeal.
I.A. No.24024/2022 stands disposed of.
List for final hearing in due course.
(NANDITA DUBEY) JUDGE Ansari Signature Not Verified Signed by: MANZOOR AHMED Signing time: 2/14/2023 5:33:55 PM