Sandeep Kaurav vs The State Of Madhya Pradesh
2025 Latest Caselaw 11647 MP

Madhya Pradesh High Court

Sandeep Kaurav vs The State Of Madhya Pradesh on 26 November, 2025

Author: Avanindra Kumar Singh

Bench: Avanindra Kumar Singh

                                                               1                                CRR-5633-2025




                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                  CRR No. 5633 of 2025
                                             (SANDEEP KAURAV Vs THE STATE OF MADHYA PRADESH )



                           Dated : 26-11-2025
                                    Mr. R.S. Patel - learned counsel for the applicant.
                                    Ms. Seema Jaiswal - learned Panel Lawyer for the respondent/

State.

Let record be requisitioned.

Heard on admission.

Admit.

Heard on I.A. No. 27884 of 2025, which is first application for suspension of sentence and grant of bail to the applicant.

This Criminal Revision is filed by the applicant being aggrieved of the judgment dated 19.11.2025 passed by learned Fifth Additional Sessions Judge, Narsinghpur in Criminal Appeal No. 185/2025 whereby

the judgment dated 26.09.2025 passed by the learned JMFC, Narsinghpur in RCT No. 118/2018 has been modified and after modification the applicant stands convicted under Section 294 of IPC and he is sentenced to undergo 01 month R.I. with fine of Rs. 1,000/-. He has also been convicted under Section 325 of IPC and sentenced to 06 months R.I. with fine of Rs.5,000/- along with default stipulations.

2 CRR-5633-2025

Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in this case. He is in jail since 19.11.2025. He, therefore, prays for suspension of sentence and grant of bail to the applicant.

Learned Panel Lawyer for the respondent/ State opposes the application for suspension of sentence and supports the impugned judgment.

In view of aforesaid facts and circumstances, I.A. No. 27884 of 2025 is allowed.

It is directed that on furnishing a personal bond to the tune of Rs.25,000/- (Rupees Twenty Five Thousand Only) with a solvent surety

in the like amount to the satisfaction of the Trial Court for his appearance before the Trial Court on the dates so fixed by the Trial Court, the execution of remaining part of jail sentence imposed upon the applicant shall remain suspended till final disposal of the revision.

The applicant shall comply with the conditions as enumerated under Section 480(3) of BNSS, 2023 :-

(a) that such person shall attend in accordance with the conditions of the bond executed under this Chapter;

(b) that such person shall not commit an offence similar to the offence of which he is accused, or suspected, of the commission of which he is suspected; and

(c) that such person shall not directly or indirectly make any

3 CRR-5633-2025 inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer or tamper with the evidence.

List the case for final hearing in due course.

(AVANINDRA KUMAR SINGH) JUDGE VSG