Fatehsingh vs The State Of Madhya Pradesh
2026 Latest Caselaw 721 MP

Madhya Pradesh High Court

Fatehsingh vs The State Of Madhya Pradesh on 22 January, 2026

                                                                1                                CRA-12596-2025
                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                         AT INDORE
                                                        CRA No. 12596 of 2025

(FATEHSINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH )

Dated : 22-01-2026 Manish Kumar Vijaywargiya - Advocate for the petitioner.

Prashant Jain appearing on behalf of Advocate General[r-1].

Heard on admission.

The appeal is admitted for final hearing. Also, heard on I.A. No.18062/2025, which is first application under

Section 389(1) of Cr.P.C/430 of BNSS filed on behalf of the appellants- FATESINGH, LAXMICHAND, RAMCHANDER & LALIT for suspension of sentence and grant of bail of the appellants.

Vide judgment dated 26.11.2025 in ST No.92/2021 by Special Judge, SC/ST (POA) Act, Rajgarh (Biaora) (M.P.) the appellants have been been convicted and sentenced as below:-

                           Conviction                         Sentence
                                                                                      Imprisonment
                           Section & Act                      Imprisonment Fine
                                                                                      in lieu of fine
                           323/34 of the IPC read with

RI for 1 year Rs.1,000/- 01-01- month section 3(2)(va) of the SC& ST

- 1 year Rs.1,000/- RI (POA) Act, 1989 325/34 of the IPC read with RI for 1 year Rs.1,000/- 01-01- month section 3(2)(va) of the SC& ST

- 1 year Rs.1,000/- RI (POA) Act, 1989

Learned counsel for the appellants submitted that appellants are innocent and they have falsely been implicated in the present case. The jail sentence of the appellants have already been suspended by the trial court till 27.01.2026. There is no possibility of hearing of the appeal in near future.

2 CRA-12596-2025 Therefore, if the jail sentence is not suspended, the purpose of filing this appeal would become futile.

Learned counsel for the State opposed the prayer and prayed for dismissal of the application for suspension of sentence.

Looking to the facts and circumstances of the case coupled with the fact that conclusion of appeal will take sufficient long time for its disposal without commenting on the merits of the case, the application is allowed and it is directed that subject to depositing the fine amount, if already not deposited, the appellants shall be released on bail, on their furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty thousand only)each with separate sureties in the like amount to the satisfaction of Trial Court, for their appearance before the Registry of this Court firstly on 20.07.2026 and

on such other dates, as may be fixed by the Registry in this regard, till final disposal of this appeal.

List the matter for final hearing in due course.

(GAJENDRA SINGH) JUDGE

ajit