Pawan Yadav vs The State Of Madhya Pradesh
2025 Latest Caselaw 4684 MP

Madhya Pradesh High Court

Pawan Yadav vs The State Of Madhya Pradesh on 21 February, 2025

                                                              1                                CRA-1969-2025
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                       CRA No. 1969 of 2025

(PAWAN YADAV Vs THE STATE OF MADHYA PRADESH )

Dated : 21-02-2025 Appellant is present in person.

Advocates are abstaining from the court work.

2. Heard on I.A.No.4151 of 2025 , first application under Section 430 of BNSS/389 (1) of Cr.P.C. for suspension of jail sentence and grant of bail to the appellant.

3. This Criminal Appeal assails the judgment dated 08.02.2025 passed in SC No.28/2022 by the Special Judge, Prevention of Corruption Act, Shivpuri (M.P.), whereby the appellant has been convicted as under :

Imprisonment Under Section Imprisonment Fine Rupees in lieu of fine Section 409 r/w Section 03 years R.I. - -

109 of IPC Section 12 of the Prevention of 03 years R.I. Rs.5000/- 02 months R.I. Corruption Act

4. Appellant submits that the trial Court has wrongly convicted him

without proper appreciation of facts of the case as well as evidence on record. He further submits that the Trial Court has suspended the jail sentence of appellant temporarily till 07.03.2025. He was on bail during trial, but he did not misuse the liberty so granted. Hearing of the appeal will take some time. Hence, he prays to suspend the jail sentence and grant of bail.

5. Heard the appellant and perused the material available on record.

2 CRA-1969-2025

6. Considering the submissions made by the appellant as well as the facts and circumstances of the case, without commenting on merits of the case, I.A.No.4151 of 2025 is hereby allowed. Subject to depositing of fine amount, if not already deposited, and on furnishing personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) with a solvent surety of the like amount to the satisfaction of the concerned trial Court, the remaining jail sentence of the appellant shall remain suspended and he be released on bail. The appellant is further directed to mark his appearance before the Registry of this Court on 01/04/2025 and on subsequent dates given by the Registry in this regard, till final disposal of this appeal.

7. Record of the Court below be called for.

8. List after the receipt of record.

C.C. as per Rules.

(RAJENDRA KUMAR VANI) JUDGE Aman