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Madhya Pradesh High Court
Arvind Pratap Singh vs The State Of Madhya Pradesh on 1 December, 2025
Author: Avanindra Kumar Singh
Bench: Avanindra Kumar Singh
1 CRR-5703-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRR No. 5703 of 2025
(ARVIND PRATAP SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH )
Dated : 01-12-2025
Shri Amit Singh Sengar - Advocate for the applicants.
Shri Amit Sharma - Government Advocate for the respondent/State.
Heard on admission.
The revision is admitted for final hearing.
Let record of the concerned Courts be requisitioned.
Also heard on I.A. No.28161/2025, 28162/2025 and 28163/2025, the
application for suspension of sentence and grant of bail to the applicants
namely Arvind Pratap Singh, Kamlesh Jadhav and Mukesh Jadhav
respectively.
This Criminal Revision is filed by the applicants being aggrieved of
the judgment dated 25/11/2025 passed by learned First Additional Sessions
Judge, Chhindwara (MP) in Criminal Appeal No. 156/2019, whereby the
judgment dated 03/12/2019 passed by the learned JMFC, Chhindwara in
RCT No. 2300/2012 has been affirmed by which the applicants have been
convicted under Section 325/34 of IPC and sentenced to undergo RI for 2-2
years each and fine of Rs.2,000 - 2000/- each.
Learned counsel for the applicant submits that the the applicants are
innocent and have been falsely implicated in this case. There was a free fight
and suspension should be allowed. It is also submitted that there was a
counter case also registered against the complainant which was also decided
2 CRR-5703-2025
by the JMFC, Chhindwara vide order dated 03/12/2019 and affirmed the
Additional Sessions Judge, Chhindwara in CRA No.154/2019 and convicted
the complainant Anshul under Sections 323/34 and 427/34 of IPC and
sentenced to undergo RI for three months and fine of Rs.500/- in both the
sections. It is also submitted that complainant has also filed CRR No.5710 of
2025 before this Court. The final disposal of the appeal would take
considerable time. He, therefore, prays for suspension of sentence and grant
of bail to applicants.
Learned Deputy Government Advocate for the State opposes the
prayer of the applicants.
After hearing learned counsel for the parties and going through the
record, without commenting on the merits of the case, I am of the considered
opinion that this is a fit case to suspend the remaining jail sentence of the
applicants.
Accordingly, I.A. No.28161/2025, 28162/2025 and 28163/2025
are allowed.
It is directed that on depositing personal bond to the tune of
Rs.25,000/- (Rupees Twenty Five Thousand Only) each with a solvent
surety in the like amount to the satisfaction of the Trial Court for their
appearance before the Trial Court on the dates so fixed by the Trial Court,
the execution of remaining part of jail sentence imposed upon applicants
shall remain suspended and they shall be released on bail till final disposal of
the revision.
The applicants shall comply with the conditions as enumerated under
3 CRR-5703-2025
Section 480(3) of BNSS, 2023 :-
(a) that such person shall attend in accordance with the conditions of
the bond executed under this Chapter;
(b) that such person shall not commit an offence similar to the offence
of which they are accused, or suspected, of the commission of which they are
suspected; and
(c) that such person shall not directly or indirectly make any
inducement, threat or promise to any person acquainted with the facts of the
case so as to dissuade them from disclosing such facts to the Court or to any
police officer or tamper with the evidence.
List this case along with CRR No.5710 of 2025.
Certified copy as per rules.
(AVANINDRA KUMAR SINGH)
JUDGE
mc
