Tarachand @ Tarasingh vs The State Of Madhya Pradesh
2025 Latest Caselaw 12774 MP

Madhya Pradesh High Court

Tarachand @ Tarasingh vs The State Of Madhya Pradesh on 29 December, 2025

                                                             1                              CRA-10967-2025
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                     CRA No. 10967 of 2025
                                        (TARACHAND @ TARASINGH Vs THE STATE OF MADHYA PRADESH )



                           Dated : 29-12-2025
                                 Appellant (s) by Shri Rajesh Yadav - Advocate.
                                 Respondent - State of Madhya Pradesh by Shri Tarun Pagare -

Government Advocate appearing on behalf of the Advocate General.

Heard on IA No.18005 of 2025, first application seeking suspension of sentence on behalf of the appellant - Tarachand @ Tarasingh S/o Sardar

Juneja, who has been convicted under Section 25(1-B)(a) of the Arms Act, 1959 and also under Section 5 and 25(1)(a) of the Arms Act, 1959 and respectively sentenced to undergo RI for 2 years and fine of Rs.1,000/- and RI for seven and fine of Rs.2,000/- with default stipulations vide judgment of conviction and order of sentence dated 31.10.2025 in Special case

No.98/2022 by the learned 4th Additional Session Judge Khargone (Mandleshwar) M.P. Counsel for the appellant submits that the trial court has wrongly convicted and sentenced the appellant. He is every hope of success in this

appeal. Co-accused Ajay has already been extended suspension of jail sentence and he has been released on bail by the High Court vide order dated 25.11.2025 passed in Criminal Appeal No.11372 of 2025. The final hearing of this appeal will likely to take long time. Hence prayer is made for suspension of jail sentence of the appellant and grant him bail.

Counsel for the respondent/State has opposed the application.

2 CRA-10967-2025 Heard.

Considering the facts and circumstances of the case, the arguments advanced by the counsel for the parties and the fact that the co-appellant has already been extended the benefit of bail by suspending his jail sentence, without commenting on the merit of the case, the application is allowed and it is directed that the execution of remaining jail sentence passed against the appellant shall remain suspended and he be released on bail upon his 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 appeal.

IA No.18006 of 2025 , an application for urgent hearing during vacation also stands disposed off.

List in due course.

(HIMANSHU JOSHI) V. JUDGE

rcp