[Cites 2, Cited by 0]
Madhya Pradesh High Court
Dr. Ramesh Chandra Gupta vs Smt. Snehlata Agrawal on 10 March, 2026
Author: Avanindra Kumar Singh
Bench: Avanindra Kumar Singh
1 CRR-5909-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRR No. 5909 of 2025
(DR. RAMESH CHANDRA GUPTA Vs SMT. SNEHLATA AGRAWAL )
Dated : 10-03-2026
Shri Sharad Gupta- Advocate for the applicant.
Learned counsel for the applicant submits that in view of the order
dated 20.02.2026, applicant has surrendered before the trial Court on
9.3.2026 and he has been sent to Jail. Copy of the order sheets of the trial
Court has also been filed by the learned counsel for the applicant evidencing
surrender of the applicant. Copy of the said order sheets has been
downloaded by the applicant from the website of the District Court,
Jabalpur.
Heard on admission.
The revision is admitted for final hearing.
Let record of the courts below be called for.
Also heard on I.A. No.4092 of 2026 first application for suspension of
remaining jail sentence and grant of bail.
This revision is filed against the judgment dated 19.11.2025 passed
in Cr.A. No.366 of 2024 arising out of judgment dated 24.12.2024 passed by
Judicial Magistrate First Class, Jabalpur by which the applicant has been
convicted under section 420 of IPC and sentence to undergo R.I. for one
year with fine of Rs.500/- with default stipulation.
Learned counsel for the applicant submits that as per the prosecution
case, property situated in Village-Rampur, Jabalpur was sold by the applicant
Signature Not Verified
Signed by: S HUSHMAT
HUSSAIN
Signing time: 11-03-2026
10:46:44
2 CRR-5909-2025
to the complainant for a consideration of Rs.1,05,000/- although, he has no
right to sale the property and thus, received the amount from the
complainant. He further submits that out of aforementioned amount, an
amount of Rs.50,000/- has already been paid to complainant by the applicant
as mentioned in para -3 of the judgment of the trial Court. Applicant is in jail
from 9.3.2026 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.4739 of 2026 is allowed.
It is directed that subject to depositing the fine amount in the trial
court by the applicant and on his furnishing a personal bond for a sum of
Rs.30,000/- (Rupees Thirty Thousand ) with two solvent sureties each in the
like amount to the satisfaction of the Trial Court for his appearance before
the Registry of this court on 27.4.2026 on the dates as may be fixed by the
Registry of this 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.
3 CRR-5909-2025
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.
Issue notice to the respondent on payment of process fee within a
week, by RAD Mode.
Notice be made returnable within four weeks.
List the case for final hearing in due course.
C.C. as per rules.
(AVANINDRA KUMAR SINGH)
JUDGE
Hashmi
