Akbar Khan vs The State Of Madhya Pradesh
2025 Latest Caselaw 3715 MP

Madhya Pradesh High Court

Akbar Khan vs The State Of Madhya Pradesh on 8 August, 2025

                                                                 1                            CRR-2594-2025
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                      CRR No. 2594 of 2025
                                        (AKBAR KHAN AND OTHERS Vs THE STATE OF MADHYA PRADESH )



                          Dated : 08-08-2025
                                Shri Arun Kumar Mishra - Advocate for the petitioners.
                                Shri Hemant Sharma G.A appearing on behalf of Advocate General.

                                Heard on the question of admission.
                                Criminal revision is admitted.
                                2. Also, heard on I.A No.8380/2025, an application under Section 438

                          of the BNSS, 2023 for suspension of jail sentence filed on behalf of the
                          petitioner - Akbar & Salman.
                                3. This criminal revision has been filed against judgment dated
                          06.06.2025 passed in CRA No.70/2022 by the Additional Sessions Judge,
                          Khargone whereby ASJ, Khargone affirmed the judgment passed by the
                          JMFC, Khargone in RCT No.2963/2015 whereby the petitioners have been
                          convicted under 25(1-B) B of the Arms Act, 1959 and sentenced them to
                          undergo 1 year RI with fine of Rs.1,000/- (each) respectively alongwith
                          default stipulation.

                                4. Learned counsel for the petitioners submits that they are innocent
                          and have falsely been implicated in the case. Final hearing of this revision
                          petition will take considerable long time and hence, he prays for suspension
                          of jail sentence of the petitioners.
                                5. Per contra, learned counsel for the respondent/State has opposed the

prayer and prayed for rejection of the application.

2 CRR-2594-2025 Heard.

6. Considering the submissions advanced by the learned counsel for the parties, without commenting on the merits, this Court is inclined to suspend the remaining jail sentence of the present petitioners. Accordingly, I.A No.8380/2025 is allowed.

7. It is directed that the execution of remaining part of the jail sentence of the petitioners shall remain suspended during the pendency of this revision subject to their furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) with one surety in the like amount to the satisfaction of the trial court for his appearance before the Registry of this Court on 17.11.2025 and on such further dates as may be fixed in this behalf

by the Registry during the pendency of this revision petition.

8. List for final hearing in due course. C.C. as per rules.

(GAJENDRA SINGH) JUDGE

VS