Satyanarayan vs State Of M P Through P S Kotwali Dewas ...
2025 Latest Caselaw 12785 MP

Madhya Pradesh High Court

Satyanarayan vs State Of M P Through P S Kotwali Dewas ... on 29 December, 2025

                                                            1                                CRA-7236-2025
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                    CRA No. 7236 of 2025
                                (SATYANARAYAN Vs STATE OF M P THROUGH P S KOTWALI DEWAS DISTT DEWAS )



                         Dated : 29-12-2025
                               Shri Gourav Shrivastava - Advocate for the appellant.

                               Shri Rajwardhan Gawde - Govt. Advocate for the respondent/State.

Let the record be requisitioned, if not received. I.A No.18020/2025 application for urgent hearing stands disposed off. Heard on IA No.12032 of 2025, which is an application for suspension

of sentence of the appellant filed under Section 430 (1) of Bhartiya Nagrik Suraksha Sanhita, 2023.

Vide judgment of conviction and order of sentence dated 18.07.2025 passed in ST No.290 of 2023 by learned Second Additional Sessions Judge Dewas (MP), the present appellant has been convicted under Section 409 of the IPC and sentenced to undergo rigorous imprisonment for a period of 5 years R.I with fine of Rs.3,000/-, Section 420 of the IPC and sentenced to undergo 3 years R.I with fine of Rs.2,000/- along with default stipulations respectively.

Learned counsel for the appellant has submitted that he has been falsely implicated in the present case. The final conclusion of the trial will take considerable long 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.

2 CRA-7236-2025 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.12032 of 2025 is allowed and it is directed that upon depositing fine amount, if not already deposited and on depositing 25% of the misappropriated amount of Rs.33,45,000/-, the execution of the jail sentence passed against the appellant shall remain suspended and he be released on bail subject to his furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) with two local sureties of the like amount to the satisfaction of the trial court for his appearance before the Registry of this Court on 30.01.2026 and on all such subsequent dates, as may be fixed in this behalf by the Registry during the

pendency of this appeal.

C.C. as per rules.

(HIMANSHU JOSHI) V. JUDGE

akanksha