Satyanarayan vs The State Of Madhya Pradesh
2025 Latest Caselaw 6632 MP

Madhya Pradesh High Court

Satyanarayan vs The State Of Madhya Pradesh on 12 June, 2025

                                                              1                               CRA-5104-2025
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                      CRA No. 5104 of 2025

(SATYANARAYAN Vs THE STATE OF MADHYA PRADESH )

Dated : 12-06-2025 Shri Gourav Shrivastava - Advocate for the appellant.

Shri Hemant Sharma- GA for the State.

Heard on admission.

The appeal being arguable is admitted for final hearing. Record of the trail court be requisitioned.

Also heard on I.A. No. 7163/2025, which is an application for suspension of sentence and grant of bail to appellant arising out of judgment dated 15/05/2025 delivered in S.T. no. 06/2023 by Additional Sessions Judge, Susner, District - Agar Malwa.

The appellant has been convicted under section 324 of the I.P.C. and sentenced to undergo two years R.I. with fine of Rs.1,000/-and under Section 341 of IPC and sentenced to ten days S.I. with fine of Rs. 500/- respectively, with default stipulations.

Learned counsel for the appellant submits that conviction of the

appellant has already been suspended by the trial Court. He has already spent 5 months and 13 days in custody under trial. Final hearing of this appeal is not possible in near future. Thus, remaining jail sentence of the present appellant may be suspended.

Learned Government Advocate for the State opposed the prayer. Considering the short sentence and bleak chance of final hearing of

2 CRA-5104-2025 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 appellants.

Accordingly, the I.A. no. 7163/2025 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 appellant be released on bail on their furnishing personal bond for a sum of Rs.50,000/- (Rupees Fifty 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, Susner, District - Agar Malwa firstly on 18/08/2025 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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