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Madhya Pradesh High Court
Haridas Gangare vs The State Of Madhya Pradesh on 25 February, 2026
Author: Avanindra Kumar Singh
Bench: Avanindra Kumar Singh
1 CRR-763-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRR No. 763 of 2026
(HARIDAS GANGARE Vs THE STATE OF MADHYA PRADESH )
Dated : 25-02-2026
Shri Rajneesh Kumar Pandey - Advocate for the applicant.
Smt. Vibha Pathak - Panel Lawyer for the State of M.P.
It is submitted by learned counsel for the applicant that the applicant is
in jail from 24.2.2026.
He has filed photocopy of the order sheet alongwith covering memo as
Document No.1598 of 2026 which is taken on record.
Record is received.
Heard on the question of admission.
The revision is admitted for final hearing.
Also heard on I.A. No.4033 of 2026 first application under Section
438 of B.N.S.S., 2023 for suspension of remaining jail sentence and grant of
bail filed on behalf of applicant - Haridas Gangare.
The applicant is aggrieved of the judgment dated 11.2.2026 passed by
the learned Additional Second Additional Sessions Judge, Betul, (M.P.) in
CRA No.91/2023 whereby the appeal of the appellant therein has been
dismissed arising out of the judgment dated 21.07.2023 passed by the learned
Chief Judicial Magistrate, Betul, District Betul in RCT No.1769 of 2017,
whereby, applicant has been convicted and sentenced as under :-
Signature Not Verified
Signed by: 37a54170-d81d-
4133-9abf-4d76b62a4b17
Signing time: 25-02-2026
17:59:47
2 CRR-763-2026
Conviction S e n t e n ce
Section Act Imprisonment Fine if Imprisonment in
fine deposited lieu of Fine
details
337 (6 counts) IPC Till rising of the Fine of Rs.500 Additional R.I.
Court. - 500/- for for 1 month.
each count,
(total
Rs.3000/-).
338 IPC Till rising of the Fine of Additional R.I.
Court. Rs.1000 for 1 month.
(total
Rs.4000/-).
304-A IPC R.I. for 6 months. Rs.500/- Additional R.I.
for 1 month.
Learned counsel for the applicant submits that applicant is in jail from
24.2.2026 till today and if he is not released on bail, then the purpose of
filing this revision would become futile. Therefore, it is prayed that execution
of jail sentence of the applicant be suspended and he be released on bail.
Learned counsel for the respondent- State on the other hand supports
the impugned judgment and opposes the prayer for suspension of sentence.
Heard learned counsel for the parties.
After perusal of the record and hearing the arguments and the fact that
final hearing of this revision may take time, without expressing any opinion
on merits of the case, I deem it proper to suspend the remaining jail sentence
of the applicant.
Accordingly, I.A. No.4033 of 2026 is allowed.
It is directed that subject of the fine amount in the trial court by the
applicant and on his furnishing a personal bond for a sum of Rs.50,000/-
(Rupees Fifty 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 as may be fixed by the Trial Court, the execution of remaining part
3 CRR-763-2026
of jail sentence imposed upon applicant shall remain suspended and he shall
be released on bail till final disposal of the revision.
Applicant shall follow the conditions of Section 438 (3) for suspension
of sentence as under:-
(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
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.
C.C. as per rule.
(AVANINDRA KUMAR SINGH)
JUDGE
bks
