Ramesh vs M.P. Western Region Electriciyt ...
2025 Latest Caselaw 3767 MP

Madhya Pradesh High Court

Ramesh vs M.P. Western Region Electriciyt ... on 11 August, 2025

                                                               1                                CRA-5915-2025
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                       CRA No. 5915 of 2025
                          (RAMESH Vs M.P. WESTERN REGION ELECTRICIYT DISTRIBUTION COMPANY LTD VIGILANCE INDORE )



                          Dated : 11-08-2025
                                 Shri Pankaj Kumar Sohani - Advocate for the appellant.
                                 Shri Rahul Solanki G.A appearing on behalf of Advocate General.

                                 Heard on admission.
                                 Admit.
                                 Also heard on IA No.8940/2025 , which is first application under

                          section 430 of the BNSS, 2023 seeking suspension of sentence on behalf
                          o f appellant Ramesh S/o Narayan Singh who has been convicted under
                          section 138B of the Electricity Act, 2003 and sentenced to undergo 3 months
                          S.I. and fine with default stipulations vide judgment dated 28.05.2025 in
                          SC Ele No.01/2023 by the Special Judge (Electricity Act, 2003) & Second
                          Additional Session Judge, Shujalpur, District Shajapur (M.P.)
                                 Counsel for the appellant submitted that appellant is innocent and he
                          has 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
                          appellant on bail.
                                 Counsel for the respondent/State opposed the application and prayed

for its rejection.

Considering the facts and circumstance of the case and the fact that the sentence is of limited period coupled with the fact that the appeal is of the

2 CRA-5915-2025 year 2025 and its final disposal would take long time, without commenting on the merit of the case, the application (IA No.8940/2025) is allowed and it is directed that the execution of remaining jail sentence passed against appellant - Ramesh S/o Narayan Singh shall remain suspended subject to his depositing the fine amount (if already not deposited) and 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 20.11.2025 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