Madhya Pradesh High Court
Thakur Prasad vs The State Of Madhya Pradesh on 13 November, 2017
THE HIGH COURT OF MADHYA PRADESH CRR-3011-2017 sh (THAKUR PRASAD Vs THE STATE OF MADHYA PRADESH) e 1 ad Jabalpur, Dated : 13-11-2017 Pr Mr.Kapil Sharma, learned counsel for the applicants. Mr.Rajeev Kumar Pandey, learned P.L.for the State.
a Heard on I.A.No.20589/2017, an application for grant of bail on behalf of hy applicants.
ad The applicants have been convicted for offences under sections 147 IPC and sentenced to fine of Rs.100/-, under section 294 IPC and sentenced M to SI for one month, under section 323/149 IPC and sentenced to till the of rising of the Court and a fine of Rs.1000/- and under section 325/149 IPC and sentenced to RI for one year and a fine of Rs.500/-.
rt Looking at the short sentence of one year, I am inclined to allow ou I.A.No.20589/2017 and suspend the remaining part of the sentence C imposed upon the applicants and direct that the applicants be released h on bail on their furnishing a personal bond in the sum of Rs.50,000/- ig each (Rupees Fifty Thousand only) with one surety in the like H amount each to the satisfaction of the Trial Court. The applicants shall now appear before the Registry of this Court on 11.12.2017 and on such other dates as may be directed by the office. Call for the record of the Trial Court and list thereafter for arguments on admission.
Certified copy as per rules, today.
(ATUL SREEDHARAN) JUDGE ss sh Digitally signed by SHYAMLEE e SINGH SOLANKI ad Date: 2017.11.14 15:42:59 +05'30' Pr a hy ad M of rt ou C h ig H