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Judgment
M.A. Siddiqui, Judge
Heard on the question of admission. Perused the impugned orders and petition, petition seems to be arguable hence admitted for final hearing.
Also heard on I.A No. 17928/12 an application for grant of bail.
Applicants have been convicted u/s 325/ 34 of IPC and sentenced to R.I. for one year and fine of Rs. 500/-by J.M.FC Chorai dist. Chhindwara in Criminal Case No. 23/08 on 22.12.2011 and in appeal bearing no. 22/12 learned Addl. Sessions Judge (Fast Track Court) Amarwara Dist Chhindwara vide judgment dated 22.8. 2012 dismissed the appeal
Looking to the nature of punishment and the nature of the case and the fact that this revision is not likely to be heard and disposed of at an early date I.A. No. is allowed. It is directed that if the accused/applicants Mukesh and Raj kumar pay the fine and furnishe personal bond to the tune of Rs. 25,000/- (Rs. Twenty five thousand only) each with a surety bond in the like amount each to the satisfaction of the trial Court for their appearance before this Court on 21.12.2012 and continue thereafter as may be directed, they be released on bail and the substantive jail sentence shall remain suspended during pendency of this revision.
Office is directed to call for the records of both the courts below.
List for admission. Certified copy today.