Ankush Parmar vs The State Of Madhya Pradesh
2025 Latest Caselaw 8707 MP

Madhya Pradesh High Court

Ankush Parmar vs The State Of Madhya Pradesh on 1 September, 2025

                                                               1                              CRA-8120-2025
                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT JABALPUR
                                                          CRA No. 8120 of 2025
                                       (ANKUSH PARMAR AND OTHERS Vs THE STATE OF MADHYA PRADESH )



                           Dated : 01-09-2025
                                 Shri N.K. Mishra - Advocate for the appellants.
                                 Ms. Supriya Singh - Panel Lawyer for the respondent/State.

Heard on admission.

Appeal, being arguable, is admitted for final hearing. Record of the trial Court be called for.

Also heard on I.A. No.20156/2025 , first application under Section 430 of the BNSS, 2023/389(1) of the Cr.P.C. for suspension of jail sentence and grant of bail to appellants.

2. This Criminal Appeal assails the judgment dated 13.08.2025 passed in S.T. No.52/2025 by the learned Sessions Judge, Sehore, District Sehore (M.P.), whereby the appellant No.1 has been convicted under Sections 117(2) and 115(2)/3(5) (two counts) of BNS and sentenced to undergo three years R.I. with fine of Rs.5000/- and six months R.I. with fine of Rs.1000/- (on each count) respectively, and the appellants No.2 and 3 have been

convicted under Sections 117(2)/3(5) and 115(2)/3(5) (two counts) of BNS and sentenced to undergo three years R.I. with fine of Rs.5000/- and six months R.I. with fine of Rs.1000/- (on each count) respectively, with default stipulations.

3. It is submitted by learned counsel for the present appellants that the trial Court has wrongly convicted the appellants without proper appreciation

2 CRA-8120-2025 of facts of the case. He further submits that the trial Court has suspended the jail sentence of appellants temporarily till 12.09.2025. There is no likelihood of early hearing of the instant appeal in near future. Hence, he prays for suspension of jail sentence and grant of bail to the appellants.

4 . Per contra, learned counsel for the State has vehemently opposed the application and prayed for its rejection.

5. Heard learned counsel for the parties and perused the record.

6. Considering the submissions advanced by learned counsel for the parties but without commenting on merits of the case, I.A. No.20156/2025 is hereby allowed. Subject to depositing of fine amount, if not already deposited, and on furnishing personal bond of Rs.70,000/- (Rupees Seventy Thousand Only) each with a solvent surety each of the like amount to the

satisfaction of the concerned trial Court, the remaining jail sentence of appellants shall remain suspended and they be released on bail. The appellants are further directed to mark their presence before the concerned trial Court on 10.11.2025 and on subsequent dates given by the trial Court in this regard, till final disposal of this appeal.

7. List this case for final hearing in due course. Certified copy as per rules.

(RAJENDRA KUMAR VANI) JUDGE

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