Madhya Pradesh High Court

Manohari vs The State Of Madhya Pradesh on 26 May, 2025

Author: Vishal Mishra

Bench: Vishal Mishra

                                                             1                                   CRR-2111-2025
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                      CRR No. 2111 of 2025
                                         (MANOHARI AND OTHERS Vs THE STATE OF MADHYA PRADESH )



                           Dated : 26-05-2025
                                 Shri K.S. Rajput - Advocate for the applicants.
                                 Shri Saurabh Soni - Panel Lawyer for the respondent/State.

On due consideration, I.A. No.12493/2025 - an application for urgent hearing during summer vacation is allowed and the matter is taken up for hearing.

Heard on the question of admission.

Revision is admitted for final hearing.

Also heard on I.A. No.10904/2025 which is first application for suspension of sentence on behalf of applicants.

This criminal revision assails the judgment dated 01/05/2025 passed in Criminal Appeal No.10/2025 by Sessions Judge, Harda (M.P.) whereby applicants have been convicted for offence punishable under Section 323/34 and sentenced to suffer R.I. for six months and fine of Rs.1000/- and they have also been convicted under Section 323/34 of IPC

and sentenced to suffer imprisonment till rising of the court and fine of Rs.1000/- with default stipulations.

Learned counsel for the applicants submits that the learned Courts below have erred in law in convicting and sentencing the applicants. Further, the applicants are in jail since 01.05.2025 while the maximum sentence awarded to them is six months. Final disposal of the revision will take time.

2 CRR-2111-2025 On these grounds, learned counsel has prayed for suspension of execution of jail sentence and grant of bail.

Per contra, counsel for the State has vehemently opposed the application and prayed for dismissal of the application.

Considering the overall facts and circumstances of the case and looking to the fact that there is no likelihood of early disposal of the revision in near future, this Court is inclined to grant bail to applicants by way of suspension of sentence.

Accordingly, without expressing any opinion on the merits, I.A. No.10904/2025 is allowed and it is directed that the remaining jail sentence of the applicants, namely, Manohari, Narendra and Akhilesh shall remain suspended on the applicants furnishing a bail bond of Rs.50,000/- (Rupees

Fifty Thousand Only) each with separate solvent surety in the like amount each to the satisfaction of Trial Court concerned for their appearance before the Trial Court concerned on 13/10/2025 and thereafter on such other dates as may directed by the Trial Court in this regard.

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

(VISHAL MISHRA) V. JUDGE