Dharmendra vs State Of Madhya Pradesh And Others

Gajendra Singh, J

Heard on question of admission.

Criminal Revision is admitted for hearing.

Also heard on IA No.2459/2026, which is second application under Section 438(1) of the B.N.S.S. 2023 for suspension of sentence filed on behalf of the petitioner Dharmendra and Jitendra.

This criminal revision has been filed against the judgment dated 30.01.2026 passed in criminal appeal No.3/2025 by the learned District and Additional Session Judge, Badnagar, District Ujjain (M.P.), whereby the appellate court has dismissed the appeal by affirming the sentence passed by the learned J.M.F.C., Badnagar, District Ujjain under section 325 r/w 34 of the IPC and sentenced the petitioners for 6-6 months RI and fine of Rs.1,000 - Rs.1,000/- and additional RI of 15-15 days in lieu of fine.

Counsel for the petitioners submit that the petitioners are innocent and being falsely implicated in the case. The petitioners were surrendered on 18.02.2026. The final hearing of this revision will likely to take long time, hence prays for suspension of sentence and release of the petitioners on bail till the final disposal of this revision petition.

Considering the facts and circumstances of the case, the arguments advanced by the counsel for the petitioners and the fact that the petitioners were surrendered on 18.02.2026 and final hearing of this revision will likely to take time, IA No.2459/2026 is allowed and it is directed that the execution of sentence passed against the petitioners shall remain suspended and they be released on bail on furnishing personal bond in the sum of Rs.50,000/-(Rupees Fifty Thousand) each with separate surety in the like amount to the satisfaction of the trial court for their appearance before the Registry of this Court on 10.07.2026 and on such further dates as may be fixed in this behalf by the Registry during the pendency of this revision petition.

Consequently, I.A.No.2506/2026 and I.A.No.2507/2026 are disposed of.

List in due course.