Sohan vs The State Of Madhya Pradesh
2025 Latest Caselaw 12766 MP

Madhya Pradesh High Court

Sohan vs The State Of Madhya Pradesh on 29 December, 2025

                                                             1                              CRA-7567-2025
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT INDORE
                                                      CRA No. 7567 of 2025
                                                (SOHAN Vs THE STATE OF MADHYA PRADESH )



                           Dated : 29-12-2025
                                 Applicant (s) by Shri Ankish Shah - Advocate.
                                 Respondent - State of Madhya Pradesh by Shri Tarun Pagare -

Government Advocate appearing on behalf of the Advocate General.

In view of the listing of the case, IA No.18012 of 2025 stands closed. Heard on IA No.12915 of 2025 filed under Section 430 of BNSS for

suspension of sentence filed on behalf of appellant Sohan S/o Madan.

The present appellant has been convicted and sentenced by learned 1 st Additional Sessions Judge, Kukshi, District Dhar (MP) in Sessions Trial No.17 of 2018, vide judgment dated 19.11.2024, under Section 395 of IPC for a period 7 years R.I. with fine of Rs.2,000/- along with default stipulation.

Learned counsel for the appellant submits that the conviction of the appellant is for a period of seven years. The appellant has fair chance of success in this appeal. Hence, it is submitted that the sentence be suspended

since the appeal is of the year 2025 and shall take a long time for coming up for hearing.

The prayer is opposed by the learned counsel for the respondent/State. On due consideration of the submission of the learned counsel for the parties and looking to the sentence imposed upon the appellant and the fact that the appeal is likely to take time, the application is hereby allowed. It is

2 CRA-7567-2025 directed that the appellant be released on bail upon deposition of fine amount and also furnishing a personal bond of Rs.25,000/- (Rupees twenty five thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court for his appearance before this Court/Registry on 30.01.2026 and on all other subsequent dates, as may be fixed by the Registry in this behalf, the execution of substantial jail sentence imposed on the appellant shall remain suspended, till the final disposal of this appeal.

Accordingly, IA No.12915 of 2025 stands disposed off finally. Certified copy as per rules.

(HIMANSHU JOSHI) V. JUDGE

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