Madhya Pradesh High Court
Mahesh Kumar Meena vs The State Of Madhya Pradesh on 22 August, 2025
Author: Vivek Agarwal
Bench: Vivek Agarwal
1 CRA-11063-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 9985 of 2024
(KOMAL MEENA AND OTHERS Vs THE STATE OF MADHYA PRADESH )
CRA No. 10683 of 2024
(DHEERAJ @ GOLU MEENA AND OTHERS Vs THE STATE OF MADHYA PRADESH )
CRA No. 11063 of 2024
(MAHESH KUMAR MEENA Vs THE STATE OF MADHYA PRADESH )
Dated : 22-08-2025
Shri Shivam Chhalotre - Advocate for appellants in Criminal Appeal
No.9985/2024.
Shri Neeraj Dubey - Advocate for appellants in Criminal Appeal
No.10683/2024.
Shri Abhay Tiwari - Advocate for appellant in Criminal Appeal
No.11063/2024.
Ms. Shweta Yadav - Deputy Advocate General for the respondent-
State.
Shri Uma Shankar Tiwari - Advocate and Shri Yadvendra Dwivedi -
Advocate for the objector.
Heard on the question of admission.
Appeals against conviction are admitted for final hearing.
Also, heard on I.A. No.21676/2024, I.A. No.24954/2024 and I.A.
No.17585/2025, applications under Sections 389(1), Cr.P.C./430(1), BNSS,
for suspension of sentence and grant of bail to appellants Komal Meena,
Devendra Meena, Chandraprakash Meena, Bhawani Meena @ Golu Meena,
Dheeraj @ Golu Meena, Neeraj Meena, Gyansingh @ Chhote Bhaiya Meena
and Mahesh Kumar Meena, respectively.
2 CRA-11063-2024
The appellants are aggrieved of the judgment dated 22.08.2024 passed
by the learned First Additional Sessions Judge, District Narmadapuram
(M.P.) in case No.ST/74/2021, whereby each of the appellants stands
convicted and sentenced as under:-
Conviction Sentence
Imprisonment in
Section Act Imprisonment Fine
lieu of fine
148 I.P.C. R.I. for 2 years Rs.500/- R.I for 15 days.
341 I.P.C. S.I. for 1 year Rs.500/- R.I. for 7 days.
R.I. for 1 month Rs.200/-
323/149 (4
I.P.C. (Total 4 (Total R.I. for 7 days.
counts)
months) Rs.800/-)
325/149 I.P.C. R.I. for 2 years Rs.1,000/- R.I. for 1 month.
326/149 I.P.C. R.I. for 3 years Rs.1,000/- R.I. for 1 month.
It is submitted that there are general and omnibus allegations against
the appellants. PW-12 Dr. Anmol Verma, who conducted MLC, found that
there was a single injury on the body of Pushpendra Meena S/o Satyanarayan
Meena, which was caused by hard and sharp object and it was termed to be
grievous. Other injured persons, namely, Sheela W/o Satyanarayan, Radha
Meena W/o Prabhudayal Meena, Jagdish Meena S/o Shriram Meena
and Rajkumar S/o Shriram Meena had sustained simple injuries. Another
injured person Jeetu Meena S/o Satyanarayan Meena sustained fracture of
left tibia bone. PW-12 Dr. Anmol Verma admitted that none of the weapons
contained any slip mentioning as to they were recovered from whom. It is
submitted that there was a counter case and the accused party too had
sustained injuries. Appellants have spent more than one year in custody.
There are good chances of success in this appeal. Hence prayer is made to
suspend the remaining jail sentence of the appellants and to release them on
3 CRA-11063-2024
bail.
Ms. Shweta Yadav, learned Deputy Advocate General, Shri Uma
Shankar Tiwari and Shri Yadvendra Dwivedi, learned counsel for the
objector, in their turn, opposes the prayer for suspension of sentence and
grant of bail.
After hearing learned counsel for the parties and going through the
record, so also looking to the fact that appeals are going to take considerable
time for disposal, without commenting on the merits of the case, we are of
the considered opinion that this is a fit case to suspend the remaining jail
sentence of the appellants and to release them on bail. I.A. No.21676/2024,
I.A. No.24954/2024 and I.A. No.17585/2025 are accordingly allowed.
It is directed that on depositing the fine amount, if not already
deposited and on furnishing a personal bond to the tune of Rs.25,000/-
(Rupees Twenty Five Thousand only) each with two solvent sureties each in
the like amount to the satisfaction of the Trial Court for their appearance
before the Trial Court on 20.11.2025 and on such other dates as may be fixed
by the Trial Court, which shall not be more than two times in a year, the
execution of remaining part of the jail sentence imposed upon
appellants Komal Meena, Devendra Meena, Chandraprakash Meena,
Bhawani Meena @ Golu Meena, Dheeraj @ Golu Meena, Neeraj Meena,
Gyansingh @ Chhote Bhaiya Meena and Mahesh Kumar Meena shall remain
suspended and they shall be released on bail till final disposal of this appeal.
I.A. No.21676/2024, I.A. No.24954/2024 and I.A. No.17585/2025 are
allowed & disposed of.
4 CRA-11063-2024
List for final hearing as per its turn and seniority.
Certified copy as per rules.
(VIVEK AGARWAL) (AVANINDRA KUMAR SINGH)
JUDGE JUDGE
pp
