Sudhir Raidas vs The State Of Madhya Pradesh
2025 Latest Caselaw 3768 MP

Madhya Pradesh High Court

Sudhir Raidas vs The State Of Madhya Pradesh on 11 August, 2025

                                                                  1                                CRA-7550-2025
                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT JABALPUR
                                                          CRA No. 7550 of 2025
                                           (SUDHIR RAIDAS AND OTHERS Vs THE STATE OF MADHYA PRADESH )



                           Dated : 11-08-2025
                                 Shri A.S. Parihar - Advocate for the appellants.
                                 Smt.       Ranjana     Agnihotri     -   Government       Advocate     for   the
                           respondent/State.

Heard on admission.

Appeal, being arguable, is admitted for final hearing.

Let record of the trial Court be called for.

Also heard on I.A. No.18738/2025 , first application under Section 430(1) of BNSS, 2023 for suspension of jail sentence and grant of bail to appellants.

2. This Criminal Appeal assails the judgment dated 23.07.2025 passed in S.T. No.01/2024 by the learned 1st Additional Sessions Judge, Nagaud, District Satna (M.P.), whereby the appellant No.1 has been convicted under Section 324 of the IPC (3 count) and sentenced to undergo one year R.I. with fine of Rs.1000/- (on each count) and appellants No.2 and 3 have been

convicted under Section 324/34 of the IPC (3 count) and sentenced to undergo one year R.I. with fine of Rs.1000/- (on each count), with default stipulations.

3. Learned counsel for the appellants submits that the trial Court has wrongly convicted the appellants without proper appreciation of facts of the case. He further submits that the trial Court has suspended the jail sentence

2 CRA-7550-2025 of appellants temporarily till 22.08.2025. There is no likelihood of early hearing of the instant appeal in near future. Hence, he prays to suspend the jail sentence and grant of bail to the appellants.

4 . Per contra, learned counsel for the State has vehemently opposed the application and prayed for its rejection.

5. Having considered the submissions advanced by learned counsel for the parties but without commenting on merits of the case, I.A. No.18738/2025 is hereby allowed. Subject to depositing of fine amount, if not already deposited, and on furnishing personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) each with a solvent surety each of the like amount to the satisfaction of the concerned trial Court, the remaining jail sentence of appellants shall remain suspended and they be released on bail.

The appellants are further directed to mark their appearance before the concerned trial Court on 03.11.2025 and on subsequent dates given by the trial Court in this regard, till final disposal of this appeal.

List this case for final hearing in due course. Certified copy as per rules.

(RAJENDRA KUMAR VANI) JUDGE

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