Wahid Pathan vs The State Of Madhya Pradesh
2025 Latest Caselaw 11633 MP

Madhya Pradesh High Court

Wahid Pathan vs The State Of Madhya Pradesh on 26 November, 2025

                                                             1                               CRA-10021-2025
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                     CRA No. 10021 of 2025
                                            (WAHID PATHAN Vs THE STATE OF MADHYA PRADESH )



                          Dated : 26-11-2025
                                Mr. Palash Choudhary - Advocate for the appellant.
                                Mr. Rahul Solanki appearing on behalf of Advocate General[r-1].

                                Heard on the question of admission.
                                Criminal appeal is admitted for final hearing.
                                Also,    heard      on   I.A.No.14536/2025, f i r s t application seeking

                          suspension of sentence on behalf of the appellant - Wahid s/o Shahnawaz
                          Khan Pathan, who has been convicted under section 8(C) r/w 12(B) of the
                          NDPS Act, 1985 and sentenced to undergo RI for 2 years and fine of
                          Rs.20,000/- with default stipulation vide judgment dated 09.10.2025 in
                          Special case No.01/2022 by the Special Judge, NDPS Act, Jaora, District
                          Ratlam (M.P.).
                                Counsel for the appellant submits that the trial court has wrongly
                          convicted and sentenced the appellant. He is every hope of success in this
                          appeal. The sentence is a short one. Appeal is in custody since 09.10.2025.

                          The final hearing of this appeal will likely to take long time. Hence prayer is
                          made for suspension of jail sentence of the appellant and grant him bail.
                                Counsel for the respondent/State has disclosed that the appellant has

no criminal antecedent.

Heard.

Considering the para 22 of the judgment, the arguments advanced by

2 CRA-10021-2025 the counsel for the parties and the fact that the sentence is a short one, without commenting on the merit of the case, the application is allowed and it is directed that the execution of remaining jail sentence passed against the appellant shall remain suspended and he be released on bail upon his furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) with one surety in the like amount to the satisfaction of the trial court for his appearance before the Registry of this Court on 23.02.2026 and on such further dates as may be fixed in this behalf by the Registry during the pendency of this appeal.

List in due course.

(GAJENDRA SINGH) JUDGE

VS