Raju Sahu vs The State Of Madhya Pradesh
2025 Latest Caselaw 6318 MP

Madhya Pradesh High Court

Raju Sahu vs The State Of Madhya Pradesh on 20 August, 2025

                                                              1                              CRR-3596-2025
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                      CRR No. 3596 of 2025
                                               (RAJU SAHU Vs THE STATE OF MADHYA PRADESH )



                           Dated : 20-08-2025
                                 Shri Prakash Kumar Shroti - Advocate for the applicant.

                                 Ms Shikha Singh Baghel - Panel Lawyer for the respondent-State.

Heard on the question of admission.

Being arguable, the revision is admitted for final hearing. Record has been perused.

Also heard on IA No.18139/2025, an application for suspension of sentence and grant of bail to the applicant.

The applicant stood convicted under Sections 452, 294 and 323/34 of IPC and sentenced to undergo RI for one year with fine of Rs.500/-, fine of Rs.200/- and RI for six months with fine of Rs.500/- respectively with default stipulations vide judgment dated 04.10.2024 passed by the learned Judicial Magistrate First Class, Chourai, District Chhindwara in RCT No.460/2017 and affirmed by Additional Sessions Judge, Chourai, District Chhindwara vide judgment dated 24.07.2025 in Criminal Appeal

No.44/2024. Applicant is in jail since 24.07.2025.

Considering the quantum of imprisonment imposed by the learned trial Court and affirmed by the learned appellate Court and the fact that final hearing of this revision will take time, without expressing any opinion on merits of the case, I deem it proper to suspend the remaining jail sentence of the applicant.

2 CRR-3596-2025 Hence, IA No.18139/2025 is allowed and execution of remaining jail sentence of the applicant is hereby suspended. It is directed that the applicant be released on bail subject to depositing entire fine amount, if already not deposited on his furnishing a personal bond for a sum of Rs.25,000/- (Rupees Twenty Five Thousand) with one solvent surety of the like amount to the satisfaction of the trial Court with a further direction to appear before the Registry of this Court on 03.12.2025 and also on such other dates, as may be fixed by the Registry in this regard during the pendency of this revision.

List the matter for final hearing in due course.

(RAMKUMAR CHOUBEY) JUDGE

Sudesh