Narsingh vs The State Of Madhya Pradesh
2025 Latest Caselaw 12772 MP

Madhya Pradesh High Court

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

                                                               1                             CRA-12328-2025
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                      CRA No. 12328 of 2025
                                                (NARSINGH Vs THE STATE OF MADHYA PRADESH )



                           Dated : 29-12-2025
                                   Appellant (s) by Shri Priyesh Bhawsar - Advocate.
                                   Respondent - State of Madhya Pradesh by Shri Rajwardhan Gawde -

Government Advocate appearing on behalf of the Advocate General.

Let the record be requisitioned.

Heard on IA No.17639 of 2025, which is an application for suspension

of sentence of the appellant filed under Section 430 (1) of Bhartiya Nagrik Suraksha Sanhita, 2023 = Section 389 (1) of the Code of Criminal Procedure, 1973.

Vide judgment of conviction and order of sentence dated 04.12.2025 passed in Sessions Trial No.23 of 2025 by learned Sessions Judge / Special Judge (Disability Right Act, 2016), Jhabua, District Jhabua (MP), the present appellant has been convicted under Section 74 BNS, 2023 and 92 (B) of Rights of person with Disabilities Act, 2016 and sentenced to undergo rigorous imprisonment for a period of three years with fine of Rs.8,000/-

along with default stipulation.

Learned counsel for the appellant has submitted that the sentence of the appellant has already been suspended by the learned Judge of the trial Court and he is on bail till 04.01.2026. Learned counsel has further submitted that the appellant has not misused the liberty granted to him and the appeal is not likely to be heard at an early date and looking to the short sentence

2 CRA-12328-2025 awarded to the appellant, he be released on bail.

The prayer for suspension of sentence is opposed by the learned counsel for the State.

Having considered the rival submissions and taking note of the fact that the sentence of the appellant has already been suspended by the trial Court till 04.01.2026 and appeal is not likely to be heard at an early date, without expressing any opinion on merits of the case, IA No.17639 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 appellant in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with a solvent surety in the like amount to the satisfaction of the learned trial Court, for his regular appearance before the Registry of this Court, the execution of the custodial

part of the sentence imposed against the appellant shall remain suspended, till the final disposal of this appeal.

The appellant after being enlarged on bail, shall mark his 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.

In view of listing of the case, IA No.17752 of 2025 stands disposed off.

C. c. as per rules.

(HIMANSHU JOSHI) V. JUDGE

rcp