Madhya Pradesh High Court
Ramavtar vs The State Of Madhya Pradesh on 28 November, 2019
Author: Sheel Nagu
Bench: Sheel Nagu
1 CRA-75-2018
The High Court Of Madhya Pradesh
CRA-75-2018
(RAMAVTAR Vs THE STATE OF MADHYA PRADESH) 26 Gwalior, Dated : 28-11-2019 Shir Vijay Kumar Jha, learned counsel for appellant No.2. Shri M.S. Rawat, learned Public Prosecutor for the State. I.A.No.9548/19, an application for temporary suspension of sentence and grant of bail moved on behalf of appellant No.2-Munshi to enable him to attend the 13th day ceremony of his father is taken up and considered.
The factum of death of father of appellant No.2-Munshi which is said to have taken place on 20/11/2019 has been verified by the counsel for the State.
Let report of the State in that regard be filed during the course of day. In view of the above, I.A.No.9548/19, stands hereby allowed and it is directed that the jail of sentence of appellant No.2-Munshi shall remain suspended and he be released forthwith on bail on his furnishing personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand only) with two solvent sureties each of Rs. 25,000/- to the satisfaction of CJM, Sheopur provided that the appellant shall surrender himself to custody before the CJM, Sheopur on 06/12/2019 for undergoing the remaining part of jail sentence as per the impugned judgment.
Let the case be taken up in the week commencing 09/12/2019 for the appellant to file proof that he has surrendered before the CJM in compliance of the above direction.
C.c. as per rules.
(SHEEL NAGU) (RAJEEV KUMAR SHRIVASTAVA)
JUDGE JUDGE
Suneel
SUNEEL DUBEY
2019.11.29
13:42:24 +05'30'