Kamlesh Kharadi vs Lokayukt Organisation
2025 Latest Caselaw 1481 MP

Madhya Pradesh High Court

Kamlesh Kharadi vs Lokayukt Organisation on 11 July, 2025

                                                             1                              CRA-1314-2025
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                      CRA No. 1314 of 2025
                                              (KAMLESH KHARADI Vs LOKAYUKT ORGANISATION )



                           Dated : 11-07-2025
                                 Shri Ritu Raj Bhatnagar - Advocate for the appellant.

                                 Shri Omeshwari Mishra - Advocate for the respondent.

Heard on IA No.1580/2025, application under section 430 of the BNSS, 2023 seeking suspension of sentence on behalf of appellant Kamlesh Kharadi, who has been convicted under section 7 of the Prevention of

Corruption Act and sentenced to undergo RI for 4 years with fine of Rs.10,000/- with further default stipulation of one year RI vide judgment dated 25.01.2025 in SC LOK No.02/2021 by Special Judge (Prevention of Corruption Act), Mandsaur.

Counsel for the appellant submits that the appellant has been wrongly convicted by the trial court as the ingredients regarding demand and acceptance of illegal gratification has not been proved in this case. The appellant has been falsely implicated in this case. The appellant is a poor person and he is the only earning member of his family. The final hearing of

this appeal will likely to take long time, hence prayed for suspension of sentence and release of the appellant on bail.

Counsel for the respondent opposed the application and prayed for its rejection.

Considering the facts and circumstances of the case, the arguments advanced by the counsel for the parties coupled with the fact that the

2 CRA-1314-2025 sentence is a short period, without commenting on the merit of the case, the application is allowed and it is directed that the execution of remaining jail sentence passed against the appellant shall remain suspended subject to his depositing the fine amount (if already not deposited) and 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 13.10.2025 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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