Vikram Singh @ Chotu vs The State Of Madhya Pradesh
2025 Latest Caselaw 3751 MP

Madhya Pradesh High Court

Vikram Singh @ Chotu vs The State Of Madhya Pradesh on 11 August, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

                                                              1                              CRA-11120-2024
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                     CRA No. 11120 of 2024

(VIKRAM SINGH @ CHOTU Vs THE STATE OF MADHYA PRADESH )

Dated : 11-08-2025 Shri Devendra Kumar Shukla - Advocate for the appellant. Shri S.K. Shrivastava - Government Advocate Ga appearing on behalf of Advocate General.

Heard on I.A.No.4978/2025, which is first application under Section 389(1) Cr.P.C. for suspension of sentence and grant of bail on behalf of

appellant.

This appeal is filed by appellant being aggrieved of judgment dated 8.07.2024 passed in S.T. No.02 of 2022 by the learned Ist Additional Sessions Judge, Nagod, District Satna, (M.P.) whereby the appellant has been convicted and sentenced as under :-

                            Conviction                            S e n t e n ce
                            Section        Act         Imprisonment         Fine if         Imprisonment
                                                       fine                 deposited       in lieu of Fine
                                                                            details
                            302            IPC         Life                 Rs.1,00,000/-   R.I. for two
                                                       Imprisonment                         years.

It is submitted that appellant is innocent. There are good chance of success in appeal. Eye witness Pradeep Singh (PW-2) has turned hostile and has not supported the case of the prosecution. Hence, prayer is made to suspend execution of remaining part of the jail sentence of the appellant and

2 CRA-11120-2024

to release him on bail.

Learned Government Advocate supports the impugned judgment and opposes the prayer for suspension of sentence.

After hearing learned counsel for the parties and also taking into account that there appears to be good chances of success in appeal and eye witness Pradeep Singh (PW-2) has turned hostile and has not supported the case of the prosecution without commenting on merits of the case, this Court is of the opinion that it is a fit case to suspend the remaining part of jail sentence of appellant and release him on bail.

Accordingly, I.A.No.4978/2025 is allowed.

It is directed that on depositing of fine amount, if not already deposited

and on furnishing personal bond to the tune of Rs.50,000/- (Rupees Fifty Thousand only) with two sureties in the like amount to the satisfaction of the trial Court for his appearance before the trial Court 30.10.2025 and on all subsequent dates as may be fixed by the concerned Court, the execution of remaining part of the jail sentence of appellant - Vikram Singh @ Chotu shall remain suspended and he be released on bail till final disposal of this appeal.

List for final hearing in due course.

C.C. as per rules.

                                 (VIVEK AGARWAL)                            (AVANINDRA KUMAR SINGH)
                                      JUDGE                                          JUDGE
                           bks