Devendra And Others vs State Of Madhya Pradesh

Pradeep Mittal , J

Heard on I.A. No.6061 of 2026, which is an application for suspension of sentence and grant of bail moved on behalf of appellants.

Vide judgment dated 18.02.2026 passed by the ASJ, Banda Sagar District Sagar in S.T. No. 40 of 2018, appellants have been convicted under Sections 329 r/w Section 34 and Section 341 of the IPC and sentenced to suffer 1-1 years and seven years RI respectively with fine of Rs.2500-5000/- for sections 329 r/w 34 with default stipulations.

Learned counsel for the appellants submitted that the appellants are innocent and have been falsely implicated in the crime in question. The Trial Court has not properly appreciated the oral and documentary evidence available on record. The jail sentence of the appellant has already been suspended by the Trial Court. During trial they remained in jail for a period of three months. The final disposal of this appeal would take considerable time.

Under such circumstances, application of appellants for suspension of sentence and grant of bail may be considered.

Learned counsel for State vehemently opposed the prayer for suspension of sentence.

Looking to the facts and circumstances of the case, I find it to be a fit case to suspend the jail sentence of appellant and to release him on bail, therefore, without commenting on the merits of the case, the application of appellants is allowed.

Accordingly, I.A. No.6061 of 2026 stands allowed and it is directed that the jail sentence of appellants shall remain suspended and they be released on bail on each of them furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety each in the like amount to the satisfaction of the trial Court. Appellants are directed to appear before the trial Court first on 15.06.2026 and on other subsequent dates as may be fixed in this behalf.

List for final hearing in due course.