Chand Qureshi vs The State Of Madhya Pradesh
2025 Latest Caselaw 3873 MP

Madhya Pradesh High Court

Chand Qureshi vs The State Of Madhya Pradesh on 13 August, 2025

                                                             1                                CRA-6488-2025
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                      CRA No. 6488 of 2025
                                            (CHAND QURESHI Vs THE STATE OF MADHYA PRADESH )



                           Dated : 13-08-2025
                                 Shri Rakesh Vyas - Advocate for the appellant.

                                 Shri Rajendra Singh Suryavanshi - GA for the State.

                                 Heard on IA No.9815/2025, first application seeking suspension of
                           sentence on behalf of appellant- Chand Qureshi, who has been convicted
                           under section 307/ 34 of the IPC and sentenced to undergo RI for 10 years

                           with fine of Rs.1,000/- with further default stipulation of 1 month RI vide
                           judgment dated 15.05.2025 in S.T No.98/2022 by III Additional & District
                           Sessions Judge, Ujjain (M.P.)
                                 2. Learned counsel for the appellant submits that appellant is innocent
                           and has been falsely implicated in the matter. He further submits that
                           appellant has completed 1 year & 8 months of jail incarceration. The main
                           allegation is against co-appellant Shadab. The appeal is of year 2025 and the
                           final disposal of this appeal will take sufficient long time hence, he prays for
                           suspension of his remaining jail sentence.

                                 3. Counsel for the respondent/State opposed the prayer of the

appellant.

4. Considering the custody period of the appellant and the fact that main allegation is against co-appellant Shabad and the facts and circumstances of the case, without commenting on the merit of the case, the application is allowed and it is directed that the execution of remaining jail

2 CRA-6488-2025 sentence passed against the appellant shall remain suspended and he be released on bail upon his 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.

(GAJENDRA SINGH) JUDGE

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