Sukhdev Singh Sikkh vs The State Of Madhya Pradesh
2024 Latest Caselaw 20769 MP

Madhya Pradesh High Court

Sukhdev Singh Sikkh vs The State Of Madhya Pradesh on 1 August, 2024

Author: Sunita Yadav

Bench: Sunita Yadav

                                                             1                               CRR-3695-2024
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                     CRR No. 3695 of 2024
                                         (SUKHDEV SINGH SIKKH Vs THE STATE OF MADHYA PRADESH )



                          Dated : 01-08-2024
                                Shri Abhishek Choubey, learned counsel for the Petitioner .

                                Shri K.K. Prajapati, Public Prosecutor for State.

                                The revision being arguable is admitted for final hearing.
                                Heard on I.A.No. 15076 of 2024 , first application under Section 397
                          of Cr.P.C. for suspension of sentence and grant of bail moved by the

                          petitioner.
                                This revision is preferred by the petitioner challenging the judgment
                          dated 08.07.2024 passed by the Sessions Judge, Sheopur, District Sheopur
                          (M.P.) in Criminal Appeal No.64/2022, modifying the judgment of
                          conviction and order of sentence dated 30.08.2022 passed by the Judicial
                          Magistrate First Class, Sheopur, District - Sheopur (M.P.) in Criminal Case
                          No.1200461/2016 convicting the petitioner under Sections 388 of IPC to
                          undergo rigorous imprisonment of one year with fine of Rs.2000/- with
                          default stipulation.

                                Learned counsel for the petitioner argued that the entire prosecution
                          story is highly suspicious. The F.I.R. was lodged which was the outcome of
                          monetary dispute. There are material omissions and contradictions in respect
                          of payment of money. Only Rs.10,000 has been recovered from the
                          possession of the petitioner. The petitioner is under custody since
                          08.07.2024. Further argument is that present revision is likely to take long


Signature Not Verified
Signed by: ROHIT SHARMA
Signing time: 8/2/2024
11:44:43 AM
                                                                  2                         CRR-3695-2024
                          time to come up for final hearing and the petitioner has hope and believe that
                          he would succeed in the revision. Further submission is that co-accused
                          Balveer @ Sukhvinder Kaur has already granted benefit of suspension of
                          sentence vide order dated 24.7.2024. Hence, prayed to suspend the jail
                          sentence of the petitioner and release him on bail.
                                  On the other hand, learned Public Prosecutor for the respondent/State

opposed the application and prayed for its rejection.

In view of the facts and circumstances of the case, but without expressing any opinion on the merits of the case, the application (I.A.No. 15076 of 2024) is allowed. It is directed that the petitioner be released on bail on his furnishing personal bond in the sum of Rs. 50,000/- (Rs. Fifty Thousand Only) with one surety in the like amount to the satisfaction of the

concerned trial Court. The petitioner shall now appear before the Registry of this Court on 18.12.2024 and on all other dates which may be given by the Office for his appearance till final disposal of the present case.

List the case for final hearing in due course . Certified copy as per rules.

(SUNITA YADAV) JUDGE

Rohit