Mahendra Vishnoi vs The State Of Madhya Pradesh
2025 Latest Caselaw 3763 MP

Madhya Pradesh High Court

Mahendra Vishnoi vs The State Of Madhya Pradesh on 11 August, 2025

                                                            1                               CRA-14096-2024
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                     CRA No. 14096 of 2024
                                    (MAHENDRA VISHNOI AND OTHERS Vs THE STATE OF MADHYA PRADESH )



                          Dated : 11-08-2025
                                Shri Abhay Saraswat - Advocate for the appellants.

                                Shri Jayesh Yadav G.A appearing on behalf of Advocate General.

                                Heard on IA No.10971/2025 , which is second (repeat) application
                          under section 430(1) of the BNSS, 2023 seeking suspension of sentence on
                          behalf of appellant No.1 Mahendra Vishnoi a n d appellant no.2 Rahul

                          Sansi who have been convicted under sections 8/15(B) of N.D.P.S. Act,
                          1985 and sentenced to undergo 4-4 years R.I. and fine of Rs.20,000 -
                          Rs.20,000/- with default stipulations vide judgment dated 06.12.2024 in
                          SCNDPS No.62/2022 by Additional Special Judge, NDPS Act, Garoth,
                          District Mandsaur (M.P.)
                                Counsel for the appellants submitted that appellants are innocent and
                          they have falsely been implicated in the aforementioned crime. They have no
                          criminal past. This appeal is of the year 2024 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 submits that the appellant has no

criminal past.

Considering the arguments advanced by the counsel for the parties coupled with the fact that the sentence is of limited period and its final disposal would take long time, without commenting on the merit of the case,

2 CRA-14096-2024 the application (IA No.10971/2025) is allowed and it is directed that the execution of remaining jail sentence passed against appellant No.1 Mahendra Vishnoi and appellant no.2 Rahul Sansi 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 surety 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

VS