[Cites 2, Cited by 0]
Madhya Pradesh High Court
Prem Singh vs The State Of Madhya Pradesh on 20 January, 2026
Author: Avanindra Kumar Singh
Bench: Avanindra Kumar Singh
1 CRR-6131-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRR No. 6131 of 2025
(PREM SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH )
Dated : 20-01-2026
Shri Sharad Verma - Advocate for the applicants.
Shri Rajeev Pandey - Panel Lawyer for the State of M.P.
Record is received.
Heard on admission.
The revision is admitted for final hearing.
Also heard on I.A. No.30284/2025, first application under Section 438
of Bhartiya Nagrik Suraksha Sanhita, 2023 for suspension of remaining jail
sentence and grant of filed on behalf of applicant no.1- Prem Singh,
applicant no.2-Lakhan, applicant no.3-Badan Singh, applicant no.4-Dheeraj
Singh, applicant no.5-Meharban, applicant no.6-Gopal, applicant no.7-
Bhagwan Das and applicant no.8- Bablu @ Udaybhan.
The applicants are aggrieved of the judgment dated 16.12.2025 passed
by the learned Additional Session Judge to the Court of Additional Sessions
Judge, Deori, District Sagar, (M.P.) in CRA No.79/2023 whereby the appeal
of the appellants therein has been dismissed arising out of the judgment
dated 7.11.2023 passed by the learned Judicial Magistrate, First Class,
Deori, District Sagar in R.C.T. No.200590 of 2016, whereby, applicants
have been convicted and sentenced as under :-
Signature Not Verified
Signed by: 37a54170-d81d-
4133-9abf-4d76b62a4b17
Signing time: 21-01-2026
10:35:50
2 CRR-6131-2025
Applicant no.1- Prem Singh :-
Conviction S e n t e n ce
Section Act Imprisonment Fine if Imprisonment in
fine deposited lieu of Fine
details
323/34 IPC R.I. for three Fine of Additional S.I. for
months on each Rs.500/- on 1 month on each
(06 counts) count (03-03 each count count.
times) (total
Rs.3000-
3000).
325/34 IPC R.I. for 01 year Fine of Additional S.I. for
on each count Rs.1000/- 2 month on each
(03 counts) (03-03 times) Rs.1000/- on count.
each count
(total
Rs.3000-
3000).
Applicant no.2-Lakhan :-
Conviction S e n t e n ce
Section Act Imprisonment Fine if Imprisonment in
fine deposited lieu of Fine
details
323/34 IPC R.I. for three Fine of Additional S.I. for
months on each Rs.500/- on 1 month on each
(06 counts) count (03-03 each count count.
times) (total
Rs.3000-
3000).
325/34 IPC R.I. for 01 year Fine of Additional S.I. for
on each count Rs.1000/- 2 month on each
(03 counts) (03-03 times) Rs.1000/- on count.
each count
(total
Rs.3000-
3000).
Signature Not Verified
Signed by: 37a54170-d81d-
4133-9abf-4d76b62a4b17
Signing time: 21-01-2026
10:35:50
3 CRR-6131-2025
Applicant no.3-Badan Singh:-
Conviction S e n t e n ce
Section Act Imprisonment Fine if Imprisonment in
fine deposited lieu of Fine
details
323/34 IPC R.I. for three Fine of Additional S.I. for
months on each Rs.500/- on 1 month on each
(06 counts) count (03-03 each count count.
times) (total
Rs.3000-
3000).
325/34 R.I. for 01 year Fine of Additional S.I. for
on each count Rs.1000/- 2 month on each
(03 counts) (03-03 times) Rs.1000/- on count.
each count
(total
Rs.3000-
3000).
Applicant no.4-Dheeraj Singh:-
Conviction S e n t e n ce
Section Act Imprisonment Fine if Imprisonment in
fine deposited lieu of Fine
details
323/34 IPC R.I. for three Fine of Additional S.I. for
months on each Rs.500/- on 1 month on each
(06 counts) count (03-03 each count count.
times) (total
Rs.3000-
3000).
325/34 IPC R.I. for 01 year Fine of Additional S.I. for
on each count Rs.1000/- 2 month on each
(03 counts) (03-03 times) Rs.1000/- on count.
each count
(total
Rs.3000-
3000).
Signature Not Verified
Signed by: 37a54170-d81d-
4133-9abf-4d76b62a4b17
Signing time: 21-01-2026
10:35:50
4 CRR-6131-2025
Applicant no.5-Meharban:-
Conviction S e n t e n ce
Section Act Imprisonment Fine if Imprisonment in
fine deposited lieu of Fine
details
323/34 IPC R.I. for three Fine of Additional S.I. for
months on each Rs.500/- on 1 month on each
(06 counts) count (03-03 each count count.
times) (total
Rs.3000-
3000).
325/34 IPC R.I. for 01 year Fine of Additional S.I. for
on each count Rs.1000/- 2 month on each
(03 counts) (03-03 times) Rs.1000/- on count.
each count
(total
Rs.3000-
3000).
Applicant no.6-Gopal:-
Conviction S e n t e n ce
Section Act Imprisonment Fine if Imprisonment in
fine deposited lieu of Fine
details
323/34 IPC R.I. for three Fine of Additional S.I. for
months on each Rs.500/- on 1 month on each
(06 counts) count (03-03 each count count.
times) (total
Rs.3000-
3000).
325/34 IPC R.I. for 01 year Fine of Additional S.I. for
on each count Rs.1000/- 2 months on each
(03 counts) (03-03 times) Rs.1000/- on count.
each count
(total
Rs.3000-
3000).
Signature Not Verified
Signed by: 37a54170-d81d-
4133-9abf-4d76b62a4b17
Signing time: 21-01-2026
10:35:50
5 CRR-6131-2025
Applicant no.7- Bagwan Das:-
Conviction S e n t e n ce
Section Act Imprisonment Fine if Imprisonment in
fine deposited lieu of Fine
details
323/34 IPC R.I. for three Fine of Additional S.I. for
months on each Rs.500/- on 1 month on each
(06 counts) count (03-03 each count count.
times) (total
Rs.3000-
3000).
325/34 IPC R.I. for 01 year Fine of Additional S.I. for
on each count Rs.1000/- 2 months on each
(03 counts) (03-03 times) Rs.1000/- on count.
each count
(total
Rs.3000-
3000).
Applicant no.8-Bablu @ Udaybhan:-
Conviction S e n t e n ce
Section Act Imprisonment Fine if Imprisonment in
fine deposited lieu of Fine
details
323/34 IPC R.I. for three Fine of Additional S.I. for
months on each Rs.500/- on 1 month on each
(06 counts) count (03-03 each count count.
times) (total
Rs.3000-
3000).
325/34 IPC R.I. for 01 year Fine of Additional S.I. for
on each count Rs.1000/- 2 months on each
(03 counts) (03-03 times) Rs.1000/- on count.
each count
(total
Rs.3000-
3000).
Signature Not Verified
Signed by: 37a54170-d81d-
4133-9abf-4d76b62a4b17
Signing time: 21-01-2026
10:35:50
6 CRR-6131-2025
Learned counsel for the applicants submits that applicants are in jail
and if they are 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 applicants be suspended and they 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 applicants.
Accordingly, I.A. No.30284/2025 is allowed.
It is directed that subject of the fine amount in the trial court by the
applicants and on his furnishing a personal bond for a sum of Rs.25,000/-
(Rupees Twenty Five Thousand only) each with a solvent surety in the like
amount each to the satisfaction of the Trial Court for their 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 no.1- Prem Singh,
applicant no.2-Lakhan, applicant no.3-Badan Singh, applicant no.4-Dheeraj
Singh, applicant no.5-Meharban, applicant no.6-Gopal, applicant no.7-
Bhagwan Das and applicant no.8- Bablu @ Udaybhan shall remain
suspended and they he shall be released on bail till final disposal of the
revision.
Applicants 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
7 CRR-6131-2025
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.
C.C. as per rule.
(AVANINDRA KUMAR SINGH)
JUDGE
bks
