Chetan Yadav vs The State Of Madhya Pradesh
2025 Latest Caselaw 1662 MP

Madhya Pradesh High Court

Chetan Yadav vs The State Of Madhya Pradesh on 16 July, 2025

                                                             1                                CRA-6176-2025
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                      CRA No. 6176 of 2025
                                       (CHETAN YADAV AND OTHERS Vs THE STATE OF MADHYA PRADESH )



                           Dated : 16-07-2025
                                 Shri Vikaram Singh Bule - Advocate for the appellants.
                                 Shri Rahul Kushwaha - Govt. Advocate for the respondent/State.

Heard on I.A No.9330/2025 which is first application under Section 430 of the BNSS, 2023 for suspension of sentence filed on behalf of the appellant No.1 , 2 & 3.

Vide judgment dated 17.06.2025 passed in S.T No.25/2023 by Additional Sessions Judge, Nagda, District Ujjain (M.P) the appellants have been convicted under Sections 363/511, 342/34, 325/34 of the IPC and sentenced to undergo 02 years, 03 years, 02 years R.I with fine of Rs.3,000/- , Rs.500/-, Rs.3,000/- alongwith default stipulations respectively.

Learned counsel for the appellants submits that appellants have been falsely implicated in the case. This appeal is of the year 2025 and final hearing of the appeal will take considerable long time for its disposal hence, they pray for suspension of sentence.

Per contra, learned counsel for the respondent/State has opposed the prayer and prayed for its rejection.

Considering the facts and circumstances of the case, without commenting on the merits of the case, this Court deem it proper to suspend the remaining jail sentence of the appellant No.1, 2 &3.

Accordingly, I.A No.9330/2025 is allowed and remaining jail

2 CRA-6176-2025 sentence of appellants are hereby suspended till final disposal of this appeal. It is directed that appellants shall be released on bail subject to depositing the fine amount, if not already deposited, and upon furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) each with one solvent surety in the like amount to the satisfaction of trial court, with a further direction to appear before the Registry of this court on 07.11.2025 and on such other dates, as may be fixed by the Registry of this Court in this behalf, during the pendency of this appeal.

I.A No.9330/2025 stands disposed of.

List the matter for final hearing in due course. Certified copy, as per Rules.

(GAJENDRA SINGH) JUDGE

akanksha