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Madhya Pradesh High Court
Ashok@Titu Madrasi vs The State Of Madhya Pradesh on 29 December, 2025
1 CRA-9851-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
CRA No. 9851 of 2025
(ASHOK@TITU MADRASI AND OTHERS Vs THE STATE OF MADHYA PRADESH )
Dated : 29-12-2025
Shri Raghvendra Singh Bais - Advocate for the appellant.
Shri Rajwardhan Gawde - Govt. Advocate for the respondent/State.
Let the record be requisitioned, if not received.
Heard on IA No.14317 of 2025 , which is an application filed under Section 430
of Bhartiya Nagrik Suraksha Sanhita, 2023 for suspension of sentence of the appellant
No.1- Ashok @ Titu Madrasi and appellant No.2 - Ajay @ Lara Bagri.
Vide judgment of conviction and order of sentence dated 06.08.2025 passed in
ST No.541 of 2013 by learned Additional Sessions Judge/Special Judge (Electricity
Act), Indore (MP), the present appellants have been convicted as under:-
Appellant No.1:- Ashok @ Titu Madrasi.
Default
Section Act Imprisonment Fine
stipulations
02 months
Section 307/149 IPC 05 years R.I Rs.1,000/-
R.I
Section 25 (1-B) Arms Act,
01 year R.I Rs.500/- 01 month
(B) 1959
06 months
Section 147 IPC Rs.500/- 01 month R.I
R.I
Section 148 IPC 01 year R.I Rs.500/- 01 month R.I
Appellant No.2:- Ajay @ Lara Bagri.
Default
Section Act Imprisonment Fine
stipulations
02 months
Section 307/149 IPC 05 years R.I Rs.1,000/-
R.I
Section 25 (1-B) Arms Act,
01 year R.I Rs.500/- 01 month
(B) 1959
06 months
Section 147 IPC Rs.500/- 01 month R.I
R.I
Section 148 IPC 01 year R.I Rs.500/- 01 month R.I
2 CRA-9851-2025
Learned counsel for the appellants have submitted that during trial appellants
were on bail and they did not misuse any liberty. Many witnesses have not supported
the story of the prosecution The appellants are willing to abide with all the conditions
which this Hon'ble Court deems fit to impose upon them. The final conclusion of the
trial will take considerable long time for its disposal. Hence, they pray for suspension
of their remaining jail sentence.
The prayer for suspension of sentence is opposed by the learned counsel for the
State.
Having considered the rival submissions and considering the facts and
circumstances of the case and appeal is not likely to be heard at an early date, without
expressing any opinion on merits of the case, IA No.14317 of 2025 is allowed and it is
directed that upon depositing fine amount, if not already deposited and on furnishing a
personal bond by the appellants in the sum of Rs.50,000/- (Rupees Fifty Thousand
only) each with a solvent surety in the like amount to the satisfaction of the learned trial
Court, for their regular appearance before the Registry of this Court, the execution of
the custodial part of the sentence imposed against the appellants shall remain
suspended, till the final disposal of this appeal.
The appellants after being enlarged on bail, shall mark their presence before the
Registry of this Court on 30.01.2026 and on all such subsequent dates, as may be fixed
by the Registry of this Court in this regard.
C. c. as per rules.
(HIMANSHU JOSHI)
V. JUDGE
akanksha
