Jagdish And Others V State Of Madhya Pradesh

Gajendra Singh, J

Heard on the question of admission.

Admit.

Also heard on IA No.14617/2025 which is first application seeking suspension of sentence on behalf of the appellants, who have been convicted under sections 323(2 counts), 324/149, 147 of the IPC and sentenced to undergo RI for 3-3 months with fine of Rs.200/- RS.200/-, RI for 1 year with fine of Rs.1,000/-, RI for six months with fine of Rs.500/- respectively with default stipulations vide judgment dated 26.09.2025 in ST No.07/2025 by Additional Sessions Judge, Javad, District Neemuch (M.P.)

Counsel for the appellants submit that the conviction and sentence passed by the trial court against the appellants is bad in law. They have every hope of success in this appeal. The final hearing of this appeal will likely to take long time. Hence prayer is made for suspension of jail sentence and release of the appellants on bail.

Counsel for the State has opposed the application.

Considering the facts and circumstances of the case and the fact that final hearing of this appeal will likely to take long 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 appellants-JAGDISH, RAMPRASAD, LAXMINARAYAN, SUSHILA@KUSHABABAI, SHIVKANYABAI, SHYAMABAI, UDAYRAM, GOPAL, PUSHKAR, RAMESH S/O GOPAL GAYRI, RAMESH S/O BAPULAL GAYRI & BHONIRAM shall remain suspended and they be released on bail upon their furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) Each with separate sureties in the like amount to the satisfaction of the trial court for their appearance before the Registry of this Court on 07.01.2026 and on such further dates as may be fixed in this behalf by the Registry during the pendency of this appeal.