Vinod vs The State Of Madhya Pradesh
2025 Latest Caselaw 12745 MP

Madhya Pradesh High Court

Vinod vs The State Of Madhya Pradesh on 22 December, 2025

                                                               1                                 CRA-10854-2025
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                      CRA No. 10854 of 2025
                                            (VINOD AND OTHERS Vs THE STATE OF MADHYA PRADESH )



                          Dated : 22-12-2025
                                Mr. Rishiraj Trivedi - Advocate for the appellants

                                Mr. Jayesh Yadav - Govt. Advocate for the respondent/State.

Heard on the question of admission.

Criminal appeal is admitted for final hearing.

Also, heard on I.A.No.15806/2025, first application seeking suspension of

sentence on behalf of the appellants No.1 Vinod S/o Lakhan Meena, No.2 Ramswaroop S/o Ramnarayan Meena, No.3 Lakhan S/o Ramnarayan Meena, No.4 Harshit S/o Ramswaroop Meena, No.5 Parmanand S/o Ramswaroop Meena, No.6 Jitendra S/o Ramswaroop Meena and No.7 Dharmendra S/o Lakhan Meena, who have been convicted under sections 326 r/w 34, 325 r/w 34 and 323 r/w 34 of the IPC and sentenced to undergo RI for 7 years, 3 years and 1 year with fine of Rs.1,000/-. Rs.1,000/- and Rs.500/- respectively with default stipulation vide judgment dated 14.10.2025 in ST No.49/2024 by the First ASJ, Narsinghgarh, District Rajgarh (M.P.).

Counsel for the appellants submits that the trial court has wrongly convicted

and sentenced the appellants. They have every hope of success in this appeal. The final hearing of this appeal will likely to take long time. Hence prayer is made for suspension of jail sentence of the appellants and grant them bail.

Counsel for the respondent/State has opposed the application and prays for rejection of application.

Heard.

2 CRA-10854-2025 Considering the facts and circumstances of the case and the role attributed to the appellants Ramswaroop, Lakhan, Harshit, Parmanand, Jitendra and Dharmendra, the application (I.A.No.15806/2025) is partly allowed only with regard to the appellants No.2 Ramswaroop , No.3 Lakhan , No.4 Harshit, No.5 Parmanand , No.6 Jitendra and No.7 Dharmendra and it is directed that the execution of remaining jail sentence passed against the appellants shall remain suspended and they be released on bail upon their 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 their appearance before the Registry of this Court on 03.03.2026 and on such further dates as may be fixed in this behalf by the Registry during the pendency of this appeal.

Considering the para 50 of the judgment of the trial Court, this Court is not

inclined to suspend the remaining jail sentence passed against appellant No.1 Vinod. Accordingly, I.A.No.15806/2025 is rejected with regard to the appellant No.1 Vinod.

List in due course.

(GAJENDRA SINGH) V. JUDGE

VS