Qasim Khan vs The State Of Madhya Pradesh
2025 Latest Caselaw 8420 MP

Madhya Pradesh High Court

Qasim Khan vs The State Of Madhya Pradesh on 25 April, 2025

Author: Sanjay Dwivedi

Bench: Sanjay Dwivedi

                                                              1                               CRA-3928-2025
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                      CRA No. 3928 of 2025
                                   (QASIM KHAN AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS )



                          Dated : 25-04-2025
                                Shri N. Patel - Advocate for the appellants.
                                Shri      D.R.   Vishwakarma      -   Government      Advocate      for   the
                          respondent/State.

Let record of the trial Court be called for.

Heard on I.A. No.9132/2025, which is an application filed under

Section 389(1) of the Code of Criminal Procedure 1973/430 of the Bharatiya Nagrik Suraksha Sanhita, 2023, for suspension of sentence and grant of bail to the appellants.

Vide impugned judgment dated 01.04.2025 passed by the Special Judge (SC/ST {P.O.A.} Act), Tikamgarh, District Tikamgarh, in SC ATR No.200/2019, the appellants have been convicted under Sections 353, 147, 336/149 and 427/149 of the Indian Penal Code and sentenced thereunder to suffer R.I. for one year, six months, two months and one year respectively with fine of Rs.200/-, Rs.200/- and Rs.200/- respectively, with default

stipulations.

Learned counsel for the appellant submits that the appellants are in jail since 01.04.2025. He submits that this appeal is of the year 2025 and may take time to be heard finally. As such, it is prayed that looking to the sentence awarded of the appellants, they may be enlarged on bail.

On the other hand, learned counsel for the State opposes the

2 CRA-3928-2025 application.

Considering the submissions made by learned counsel for the parties, I am inclined to consider and allow the application for suspension of sentence and grant of bail. Therefore, without commenting anything on the merits of the case, I.A. No.9132/2025 is allowed.

It is directed that on depositing the entire fine amount, if already not deposited, the remaining jail sentence of the appellants shall remain suspended and they be released on bail upon their furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) each with one solvent surety in the like amount each to the satisfaction of the trial Court concerned for their appearance before the Registry of this Court on 14.07.2025 and thereafter on all such other dates as may be fixed in this regard.

I.A. N.9132/2025 stands allowed and disposed of. List this case for admission after receipt of record.

(SANJAY DWIVEDI) JUDGE

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