Madhya Pradesh High Court

Rakesh vs The State Of Madhya Pradesh on 9 June, 2025

                                                            1                               CRA-5231-2025
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                    CRA No. 5231 of 2025
                                              (RAKESH Vs THE STATE OF MADHYA PRADESH )



                          Dated : 09-06-2025

Shri Prashant Sharma - Advocate for the appellant. Shri Vikram Pippal - Panel Lawyer for the State.

Heard on admission.

The appeal being arguable, is admitted for final hearing. Also heard on I.A. No.11316 of 2025 , which is an application for

suspension of sentence and grant of bail to appellant arising out of judgment dated 29.04.2025 passed in Sessions Trial No.30 of 2022 by VII Additional Sessions Judge, District Bhind.

The appellant has been convicted under Section 411 IPC and sentenced to undergo 02 years R.I. with fine of Rs.20,000/- with default stipulation.

It is contended by the counsel for the appellant that the appellant has been convicted under Section 411 of IPC and the conviction of the appellant is debatable, looking to the evidence placed on record. Final hearing of this

appeal is not possible in near future, hence, remaining jail sentence of the present appellant may be suspended.

Learned Panel Lawyer for the State opposed the prayer. Considering the short sentence and bleak chance of final hearing of this appeal in near future, without expressing any conclusive opinion on the merits of the case, I deem it proper to suspend the remaining jail sentence of

2 CRA-5231-2025 appellant.

Accordingly, I.A. No. I.A. No.11316 of 2025 is allowed. Subject to depositing the fine amount (if not already deposited), the remaining jail sentence of this appellant is hereby suspended and it is directed that the appellant be released on bail on furnishing personal bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand only) with one solvent surety of the like amount to the satisfaction of the trial Court with a further direction to appear before the trial Court, concerned firstly on 22/08/2025 and also on such further dates as may be fixed by the concerned trial Court in this regard during the pendency of this appeal.

Certified copy as per rules.

(VIVEK JAIN) V. JUDGE

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