Madhya Pradesh High Court

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

Author: Prem Narayan Singh

Bench: Prem Narayan Singh

                                                              1                            CRR-2042-2025
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                      CRR No. 2042 of 2025
                                                 (LALIT Vs THE STATE OF MADHYA PRADESH )



                           Dated : 26-05-2025
                                 Shri Nilesh Dave - Advocate for the applicant.
                                 Shri Rajesh Joshi - Govt. Advocate for the respondent / State.

Heard on I.A. No.7321/2025, an application for urgent hearing. Keeping the reasons mentioned in the application, the same is hereby allowed and disposed of.

Also heard on I.A.No.6267/2025, which is first application filed under Section 438 of BNSS, 2023 / 397(1) of Cr.P.C for suspension of sentence and grant of bail.

The applicant has been convicted and sentenced for offence under Section 323 and 325 of IPC and sentence to undergo R.I. for 3 months with fine of Rs. 1,000/- and R.I. for 1 year with fine of Rs.1,000/- respectively with usual default stipulations.

Learned counsel for applicant submitted that applicant is innocent and has falsely been implicated in this case. Impugned judgment suffer from

conjectures and surmises. It is further submitted that final hearing of this revision is likely to take sufficient long time. Applicant has already suffered jail custody of 27 days, out of total 1 year awarded to him. Under these circumstances, learned counsel prays that the application for suspension of sentence of the applicant be allowed.

Counsel for the State has opposed the prayer and prays for its

2 CRR-2042-2025 rejection.

Looking to overall facts and circumstances of the case and the short term of sentence and custody period of the applicant, without commenting on the merits of the case, the application is allowed.

Accordingly, I.A.No.6267/2025 is allowed, subject to depositing the fine amount, if not already deposited and on furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the learned Trial Court, for his regular appearance before the Registry of this Court, the execution of custodial part of the remaining sentence imposed against the applicant shall remain suspended, till the final disposal of this revision.

The applicant after being enlarged on bail, shall mark his presence

before the Registry of this Court on 28.07.2025 and on all such subsequent dates, which are fixed by the Registry in this regard.

Record of the Courts below be requisitioned.

Certified copy, as per Rules.

(PREM NARAYAN SINGH) V. JUDGE

Divyansh