Pema vs The State Of Madhya Pradesh
2025 Latest Caselaw 3711 MP

Madhya Pradesh High Court

Pema vs The State Of Madhya Pradesh on 8 August, 2025

                                                                  1                                 CRA-6970-2025
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                           CRA No. 6970 of 2025
                                                (PEMA AND OTHERS Vs THE STATE OF MADHYA PRADESH )



                           Dated : 08-08-2025
                                  Shri Omprakash Solanki- Advocate for the appellant.

                                  Shri Rajendra Singh Suryavanshi - GA for the State.

                                  Heard on the question of admission.
                                  Admit.
                                  Also, heard on IA No.10619/2025 , which is first application under

                           section 430 of the BNSS, 2023 seeking suspension of sentence on behalf
                           of appellant no.2, Rakesh Meda, appellant no.3 Tarsingh Meda and appellant
                           no.4 Amna who have been convicted under sections 307 read with section
                           149, 326 read with section 149, 147 and 148 of the IPC and sentenced to
                           undergo 5 years RI, 5 years RI, 6 month and 1 year RI                     with default
                           stipulations vide judgment dated 29.05.2025 in ST No.25/2022 by First
                           Additional Sessions Judge, Jhabua (M.P.)
                                  Counsel for the appellants submitted that appellants are innocent and
                           they have falsely been implicated in the aforementioned crime. This appeal

                           is of the year 2025 and its final disposal would take considerable long time
                           to conclude. Hence, in such circumstances, prayer is made to enlarge the
                           appellants on bail.
                                  Counsel for the respondent/State opposed the application and prayed

for its rejection.

Considering the para-9 of the judgment and the facts and

2 CRA-6970-2025 circumstances of the case, the arguments advanced by the counsel for the parties coupled with the fact that the sentence is of limited period, without commenting on the merit of the case, the application is allowed and it is directed that the execution of remaining jail sentence passed against appellant no.2, Rakesh Meda, appellant no.3 Tarsingh Meda and appellant no.4 Amna shall remain suspended subject to their depositing the fine amount (if already not deposited) and furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand)each with separate sureties in the like amount to the satisfaction of the trial court for their appearance before the Registry of this Court on 19.11.2025 and on such further dates as may be fixed in this behalf by the Registry during the pendency of this appeal.

C.C. as per rules.

List in due course.

(GAJENDRA SINGH) JUDGE

ajit