Jagdish vs The State Of Madhya Pradesh
2025 Latest Caselaw 1416 MP

Madhya Pradesh High Court

Jagdish vs The State Of Madhya Pradesh on 10 July, 2025

                                                              1                            CRA-13527-2024
                                    IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT INDORE
                                              CRA No. 13527 of 2024
                                          (JAGDISH AND OTHERS Vs THE STATE OF MADHYA PRADESH )



                           Dated : 10-07-2025
                                 Shri Ritu Raj Bhatnagar - Advocate for the appellant.
                                 Ms.Neelu Khetra -G.A for the respondent/State.

Shri Yash Jain, Advocate for the respondent [COMPLAINANT].

Heard on IA No.3741/2025, second repeat application under section 430 of the BNSS, 2023 seeking suspension of execution of the remaining jail sentence passed against appellant No.1 Jagdish Bavri, who has been convicted under section 307 IPC and sentenced to undergo RI for 7 years with fine of Rs.5,000/- with further default stipulation vide judgment dated 26.11.2024 in S.T.No.124/2022 by Sessions Judge, Mandsaur.

Counsel for the appellant submits that the appellant has

already undergone 11 months jail sentence. There is a compromise between the parties and the victim has no objection in allowing the application. The jail sentence of co-appellant has already been suspended vide order dated 08.01.2025, hence prays for suspension of sentence and to release him on bail.

Counsel for the complainant appeared and submitted that he

2 CRA-13527-2024 has no objection in allowing the suspension application as there is a compromise between the parties.

Considering the facts and circumstances of the case and the arguments advanced by counsel for the parties, the application is allowed and it is directed that the execution of the remaining jail sentence passed against appellant No.1 Jagdish Bavri be 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 15.09.2025 and on such further

dates as may be fixed in this behalf by the Registry during the pendency of this appeal.

(GAJENDRA SINGH) JUDGE

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