Rameshchand Keer vs Anand Singh Tomer
2026 Latest Caselaw 126 MP

Madhya Pradesh High Court

Rameshchand Keer vs Anand Singh Tomer on 7 January, 2026

Author: Avanindra Kumar Singh

Bench: Avanindra Kumar Singh

                                                                 1                              CRR-3891-2025
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                          CRR No. 3891 of 2025
                                                 (RAMESHCHAND KEER Vs ANAND SINGH TOMER )



                            Dated : 07-01-2026
                                   Shri V.K. Pandey - Advocate for the applicant.

                                   It is informed that the applicant has been               lodged in jail on
                            29.12.2025.
                                   Call for the record.
                                   On payment of PF within seven working days let notice be issued to

                            the respondent.

Also heard on I.A. No.214/2026, an application under Section 438/442 of B.N.S.S., 2023 for suspension of remaining jail sentence and grant of bail filed on behalf of applicant - Rameshchandra Keer.

The applicant is aggrieved of the judgment dated 16.07.2025 passed by the learned Ist Additional Session Judge to the Court of Ist Additional Sessions Judge, Goharganj, District Raisen, (M.P.) in CRA No.83/2024 arising out of the judgment dated 27.08.2024 passed by the learned Judicial Magistrate, Ist Class, Goharganj, District Raisen in SC NIA No.15 of 2021, whereby, applicant has been convicted and sentenced as under:-

                                  Conviction                               Sentence

                                                                                       Imprisonment in lieu
                             Section      Act        Imprisonment          Fine
                                                                                              of fine

                                                                                       Additional S.I. for
                                       Negotiable                      Rs.6,89,865/-
                                                                                       2 months.
                            138        Instrument R.I. for 1 year.     Expenses
                                       Act                                         Additional S.I. for 1
                                                                       Rs.25,000/-
                                                                                   month.








                                                               2                              CRR-3891-2025

Learned counsel for the applicant submits that if applicant is in jail 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.

Heard.

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.214/2026 is allowed.

It is directed that subject to depositing 40% of the cheque amount and expenses of Rs.25,000/- in the trial court by the applicant and on his furnishing a personal bond for a sum 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 as may be fixed by the Trial Court, the execution of remaining part of jail sentence imposed upon applicant shall remain suspended and he shall be released on bail till final disposal of the revision.

It is made clear that depositing 40% of the cheque amount and expenses of Rs.25,000/- shall be a pre condition for grant of bail.

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

3 CRR-3891-2025 case so as to dissuade him from disclosing such facts to the Court or to any police officer or tamper with the evidence.

List after the record and service report is received.

C.C. as per rule.

(AVANINDRA KUMAR SINGH) JUDGE

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