Madhya Pradesh High Court

Ramvilas vs The State Of Madhya Pradesh on 2 June, 2025

                                                                1                                 CRR-2508-2025
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                       CRR No. 2508 of 2025

(RAMVILAS AND OTHERS Vs THE STATE OF MADHYA PRADESH )

Dated : 02-06-2025 Shri Vikas Yadav - Advocate for the applicants.

Shri Romil Verma - GA for the State.

Heard on I.A. No.7935/2025 which is an application for urgent hearing during summer vacation.

For the reasons assigned in the application, application is allowed and

the matter is taken up for hearing.

Record of the trial court as well as appellate court be requisitioned. Heard on I.A. No.7934/2025, which is an application for grant of suspension of remaining jail sentence of the applicants.

The applicants have been convicted under sections 323 and 325/34 of the IPC and sentenced to undergo one year RI (two counts) with fine of Rs.500- Rs.500 and two years RI (2 counts) with fine of Rs.1,000/- - Rs.1,000/- by the appellate court.

Learned counsel for the applicants submitted that the applicants are in

custody since 26.05.2025. After the judgment passed by the appellate court applicants themselves surrendered before the trial court. He further submits that applicants were on bail during the trial as well as during the pendency of the appeal. There are fair chances of success in the present revision petition. Hence he prays for grant of suspension to the applicants.

Counsel for the State opposes the suspension application on the

2 CRR-2508-2025 ground that the trial court imposed the sentence of two years RI whereas the appellate court reduced the same to only one year RI under section 325/34 of the IPC. There is no merits in the criminal revision.

Considering the fact that applicants have surrendered themselves before the trial court and there are bleak chances of disposal of the criminal revision in near future, I deem it proper to suspend the remaining jail sentence of the applicants till decision of revision. Consequently, the application is allowed.

Upon depositing the fine amount and on furnishing a personal bond of Rs.50,000/- (Rupees Fifty thousand) each along with the surety of the like amount to the satisfaction of the trial court, the remaining jail sentence of the applicants shall remain suspended till decision of this revision and they shall

be released on bail. The applicants shall appear before the Registry of this Court on 01.08.2025 and all other subsequent dates as may be fixed by the Registry in this behalf.

List the case for consideration and hearing on admission in the week commencing 07.07.2025.

(VINAY SARAF) V. JUDGE

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