Madhya Pradesh High Court
Veerendra @ Veeru vs The State Of Madhya Pradesh on 9 May, 2018
THE HIGH COURT OF MADHYA PRADESH CRA-1428-2013 (VEERENDRA @ VEERU Vs THE STATE OF MADHYA PRADESH) 6 Jabalpur, Dated : 09-05-2018 Shri T.C. Lakhera, counsel for the appellant. Shri Akshay Namdeo, Govt. Advocate for the State. Heard on IA No. 6036/2018.
sh This is an application for releasing the appellant from custody on his personal bond.
e ad Perusal of the record shows that by order dated 28.6.2017 the custodial sentence was suspended subject to appellant's Pr furnishing personal bond in the sum of Rs. 50,000/- (Rupees Fifty a Thousand) with one surety in the like amount to the satisfaction of hy the CJM Damoh. It is almost an year and because of poor ad financial condition, appellant could not furnish the bail bond as M directed by this Court on 28.6.2017, hence the present application.
of Keeping in view the circumstances, IA is allowed.
rt The appellant is directed to be released on bail on his ou furnishing a personal bond in the sum of Rs. 30,000/- (Rupees Thirty Thousand) as directed vide order dated 28.6.2017. After his C release, he shall furnish surety bond of the same amount to the h ig satisfaction of the trial Court within a period of three months for H his appearance before the trial Court on 12.11.2018 and shall continue to do so on such future dates as may be fixed by the trial Court in this behalf during the pendency of the appeal.
IA No. 6036/2018 stands disposed of. C.C. as per rules.
(S.K. SETH) (NANDITA DUBEY)
JUDGE JUDGE
RAVI SHANKAR SHRIVASTAVA 2018.05.09 16:47:00 +05'30' H ig rss h C ou rt of M ad hy a Pr ad e sh