Sanat Kumar vs The State Of Madhya Pradesh
2025 Latest Caselaw 4590 MP

Madhya Pradesh High Court

Sanat Kumar vs The State Of Madhya Pradesh on 19 February, 2025

Author: Sanjay Dwivedi

Bench: Sanjay Dwivedi

                                                           1                              CRR-745-2025
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                  CRR No. 745 of 2025
                                          (SANAT KUMAR Vs THE STATE OF MADHYA PRADESH )



                          Dated : 19-02-2025
                                Shri S.K. Malvi - Advocate for the applicant.
                                Shri    Alok   Agnihotri       -   Government   Advocate    for   the
                          respondent/State.

Let record of the courts below be called for and list thereafter for

admission alongwith the record.

Heard on IA No. 3950/2025, which is first application on behalf of applicant for suspension of sentence and grant of bail.

Applicant has been convicted under sections 323 (on two counts) and 452 of the Indian Penal Code and sentenced to undergo simple imprisonment for six months on each count with fine of Rs. 200/- on each count and simple imprisonment for one year with fine of Rs. 500/- and in default of payment of fine, to undergo further simple imprisonment for 10 days and 15 days respectively.

Learned counsel for the applicant submits that the applicant is in jail from the date of judgment i.e. 13.02.2025. He submits that the revision will take a long time to be heard finally. He further submits that the applicant has been sentenced to undergo simple imprisonment. Upon such submission, he submits that application may be considered.

Learned counsel for the State has opposed the bail application.

2 CRR-745-2025 Considering the submission made by the learned counsel for the applicant and after perusal of the impugned judgments and finding recorded therein by the courts below, prima-facie I am of the opinion that the application can be considered and allowed. Accordingly, IA No. 3950/2025 is allowed.

It is directed that the remaining jail sentence of applicant shall remain suspended and he shall be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rupees fifty thousand only) with a surety bond of the like amount to the satisfaction of the trial court for his appearance before the Registry of this Court on 17.06.2025 and on such other dates as may be fixed in this regard.

(SANJAY DWIVEDI) JUDGE

RAGHVENDRA