Pramod vs Sukhdev
2025 Latest Caselaw 12758 MP

Madhya Pradesh High Court

Pramod vs Sukhdev on 24 December, 2025

                                                                 1                        CRR-4980-2025
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                       CRR No. 4980 of 2025
                                                          (PRAMOD Vs SUKHDEV )



                           Dated : 24-12-2025
                                 Shri Mohammad Ikram Ansari - Advocate for the petitioner.

                                 Heard on question of admission.
                                 Criminal Revision is admitted for hearing.
                                 2. Also heard o n IA No.17892/2025 , which is first application under
                           Section 438 of the B.N.S.S. 2023 for suspension of sentence filed on behalf

                           of the petitioner.
                                 3. This criminal revision has been filed against the judgment dated
                           27.5.2025 passed in criminal appeal No.209/2024 by the learned 7th
                           Additional Sessions Judge, Ujjain (M.P.), whereby the appellate court has
                           confirmed the conviction and sentence passed by the learned J.M.F.C., Ujjain
                           under section 138 of N.I.Act and sentenced the petitioner for 6 months S.I.
                           with compensation of Rs.6,80,000/- with default stipulation.
                                 4. Counsel for the petitioner submit that he is innocent and being
                           falsely implicated in the case. The learned courts below have grossly erred in

                           not considering the fact that complainant story itself creates a doubt that he
                           has lent the aforesaid amount. Petitioner is ready to deposit 50% of the
                           compensation amount. Pettioner is in custody since 11.9.2025. The final
                           hearing of this revision will likely to take long time, hence prays for
                           suspension of sentence and release of the petitioner on bail till the final
                           disposal of this revision petition.


Signature Not Verified
Signed by: TRILOK SINGH
SAVNER
Signing time: 24-12-2025
20:27:57
                                                               2                             CRR-4980-2025
                                    5. Considering the facts and circumstances of the case, the arguments
                           advanced by the counsel for the petitioner and the fact that the final hearing
                           of this revision will likely to take time, IA No.17892/2025 is allowed and it is
                           directed that the execution of sentence passed against the petitioner shall
                           remain suspended and he be released on bail subject to his depositing 50%
                           of the total amount of compensation before release and on also 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 23.02.2026 and on such
                           further dates as may be fixed in this behalf by the Registry during the
                           pendency of this revision petition.

                                    6. Issue notice to the respondent on payment of PF within seven

working days, returnable within four weeks.

7. List in due course.

(GAJENDRA SINGH) V. JUDGE

trilok