MUKESH Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD on the question of admission. Perused the impugned orders and petition, petition seems to be arguable hence admitted for final hearing.

(2.) ALSO heard on I.A No. 17928/12 an application for grant of bail.

(3.) 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 furnished 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.