Dayaram vs State Of Madhya Pradesh

Gajendra Singh, J

Heard on question of admission.

Admit.

Also, heard on IA No.2153/2026 which is an application under section 438 of the BNSS, 2023 seeing suspension of sentence on behalf of petitioner- Dayaram.

This criminal revision is preferred against the judgment dated 19.01.2026 whereby the appellate court has dismissed the appeal and affirmed the judgment dated 26.07.2025 in RCT No.517/2022 by the

J.M.F.C. Khachrod, District- Ujjain (MP) convicting the petitioner under section 354 and 451 of the IPC and sentenced to undergo RI for 1 years with fine of Rs.1,000/- and RI for 1 year with fine of Rs.1,000/- with default stipulations of 15-15 days.

Counsel for the petitioner submits that the learned both the Courts below have committed error of lawn in conviction and sentencing the petitioner. The petitioner has every hope of success in this revision. The final hearing of this revision will likely to take long time, hence considering the short sentence the same be suspended and the appellant be released on bail.

Considering the facts and circumstances of the case and the arguments advanced by the counsel for the parties and the fact that final hearing of the case will take sufficient time, without commenting on the merit of the case, the application is allowed and it is directed that the execution of remaining jail sentence passed against the petitioner shall remain suspended and he be released on bail upon his furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) with one surety in the like amount to the satisfaction of the trial court for his appearance before the Registry of this Court on 10.08.2026 and on such further dates as may be fixed in this behalf by the Registry during the pendency of this revision.

List in due course.