Madhya Pradesh High Court

Smt. Arefa Begam vs The State Of Madhya Pradesh on 22 May, 2025

Author: Avanindra Kumar Singh

Bench: Avanindra Kumar Singh

                                                               1                               CRA-4884-2025
                                            IN THE HIGH COURT OF MADHYA PRADESH
                                                         AT JABALPUR
                                                         CRA No. 4884 of 2025
                                      (SMT. AREFA BEGAM AND OTHERS Vs THE STATE OF MADHYA PRADESH )



                           Dated : 22-05-2025
                                 Shri Mithilesh Prasad Tripathi - Advocate for the appellants.
                                 Shri Yadvendra Dwivedi - Panel Lawyer for the respondent/ State.

Heard on admission.

The appeal is admitted for final hearing.

Let record of the case be requisitioned.

Heard on I.A.No. 11590 of 2025 , which is an application under Section 389(1) of the Code of Criminal Procedure read with Section 430(1) of the Bhartiya Nagrik Suraksha Sanhita, 2023 on behalf of appellants for suspension of sentence and grant of bail.

The appellant assails the impugned judgment dated 09.05.2025 passed by Sessions Judge, District Burhanpur in Case No. ST/102/2023 whereby the present appellants/ applicants have been convicted under Section 498-A of IPC and sentenced to 03 years R.I. with fine of Rs.5,000/-; in default 08 months R.I.

Learned counsel for the appellants submits that the appellants are

innocent and have been falsely implicated in this case. There is no incriminating material against the appellants.

Learned Panel Lawyer for the respondent opposed the application for grant of bail.

After hearing the learned counsel for the parties and taking into account the facts and circumstances of the case as well as keeping in view that there is no likelihood of early disposal of the appeal in near future, this

2 CRA-4884-2025

court is inclined to grant bail to appellants by way of suspension of sentence.

Accordingly, I.A.No. 11590 of 2025 is allowed and it is directed that the remaining jail sentence of the appellants Smt. Arefa Begam, Sumaiya Begam and Smt. Samreen Bano @ Firdaus Bano shall remain suspended and they shall be released on bail on their furnishing personal bonds in the sum of Rs.25,000/- (Rupees Twenty Five Thousand Only) each with one solvent surety each in the like amount to the satisfaction of the trial Court concerned for their appearance before the trial Court on the dates so fixed by it.

List for final hearing in due course.

Certified copy as per rules.

(AVANINDRA KUMAR SINGH) V. JUDGE

VSG