Madhya Pradesh High Court
Padam Singh vs The State Of Madhya Pradesh on 16 July, 2025
1 CRA-3796-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 3796 of 2025
(PADAM SINGH Vs THE STATE OF MADHYA PRADESH )
Dated : 16-07-2025
Shri Hemant Singh Rana - Advocate for the appellant.
Shri Mohit Shivhare - PP for the respondent/State.
Heard on admission.
Appeal, being arguable, is admitted for hearing.
Further heard on I.A.No.8190/2025, first application under Section
430 of BNSS for suspension of jail sentence and grant of bail to appellant -
Padam Singh.
2. This Criminal Appeal assails the judgment dated 20/03/2025 passed in
case No. SC/31/2020 by the First Additional Sessions Judge, District Bhind,
whereby present appellant has been convicted under Section 420 of IPC and
sentenced to undergo five years R.I. with fine of Rs.1,00,000/-, under
Section 409 of IPC and sentenced to undergo ten years R.I. with fine of
Rs.1,00,000/- under Section 3 of M.P. Protection of Depositors Interest Act
and sentenced to undergo three months R.I. with fine of Rs. 1000/-, under
Section 6 M.P. Protection of Depositors Interest Act and sentenced to
undergo three years R.I. with fine of Rs.1,00,000/- under Section 6 r/w
Section 4 of the Prize Chits and Money Circulation Scheme (Banning) Act,
1978 and sentenced to undergo two years R.I. with fine of Rs. 2,500/- and
under Section 6/5 of Prize Chits and Money Circulation Scheme (Banning)
Act, 1978 and sentenced to undergo one years R.I. with fine of Rs.
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2,500/- with default stipulation.
3. It is submitted by counsel for the present appellant that trial court has
wrongly convicted the appellant without proper appreciation of facts of the
case as well as evidence on record. It is also directed by the trial court the all
sentence of imprisonment shall be concurrently served. It is further submitted
that the statements of the witnesses are full of contradictions and variation.
The appellant has suffered more than 5 years of imprisonment which is
almost five years, one month and seven days on 11.07.2025. Therefore, he
has suffered 50% of his total awarded sentence. Whatever receipts have been
given to the investigators, were not prepared by the present appellant. It is
also submitted that the present appellant is ready and willing to abide by any
condition which may be imposed by the Court. Therefore, it has been prayed
that the appellant is entitled to be given the benefit of suspension of sentence.
4. Per contra, learned counsel for the State opposed the application and
prayed for its rejection.
5. Heard learned counsel for the parties and perused the record.
6. Having considered the submissions advanced by learned counsel for the
parties and attending facts and circumstances of the case without
commenting on merits of the case, I.A.No.8190/2025 is hereby allowed.
Subject to depositing of fine amount, if not already deposited, and on
furnishing personal bond of Rs.70,000/- (Rupees Seventy thousand Only)
with a solvent surety of the like amount to the satisfaction of the concerned
trial Court, the remaining jail sentence of appellant - Padam Singh shall
remain suspended and he be released on bail. The present appellant is further
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directed to mark his appearance before the Registry of this Court on
15.09.2025 and on subsequent dates given by the Registry in this regard, till
final disposal of this appeal.
List this case for final hearing in due course.
C.C. as per Rules.
(RAJENDRA KUMAR VANI)
JUDGE
Vishal
