Sumit vs The State Of Madhya Pradesh
2025 Latest Caselaw 12779 MP

Madhya Pradesh High Court

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

                                                               1                            CRA-9775-2025
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                        CRA No. 9775 of 2025
                                                  (SUMIT Vs THE STATE OF MADHYA PRADESH )



                           Dated : 29-12-2025
                                   Shri Yogesh Kumar Gupta - 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.16124 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 06.08.2025 passed in ST No.541 of 2013 by learned Additional Sessions Judge/Special Judge (Electricity Act), Indore (MP), the present appellant has been convicted under Section 147 of the IPC and sentenced to undergo rigorous imprisonment for a period of 06 months R.I with fine of Rs.500/-, Section 148 of the IPC and sentenced to undergo 01 year R.I with fine of Rs.500/-, Section 307/149 of the IPC and 05 years R.I with fine of Rs.1,000/- and

Section 25(1-B)(B) of the Arms Act 01 year R.I with fine of Rs.500/- along with default stipulations respectively.

Learned counsel for the appellant has submitted that he has been falsely implicated. There is an omnibus allegation against all the accused person and there is no specific allegation has been levelled against any of the accused person. The final conclusion of the trial will take considerable long

2 CRA-9775-2025 time for its disposal. Hence, he prays for suspension of his 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.16124 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.

C. c. as per rules.

(HIMANSHU JOSHI) V. JUDGE

akanksha