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Judgment
7 paragraphs · 281 wordsGajendra Singh, J
Heard on admission.
Admit.
List for final hearing in due course along with CRR No.4692/2025.
Heard on I.A.No.16275/2025, first application seeking suspension of sentence on behalf of the petitioners. This criminal revision is preferred against the judgment dated 30.08.2025 in criminal appeal no.37/2025 by Ist ASJ, Dhar whereby the appellate court has dismissed the appeal and affirmed the judgment dated 26.04.2025 in ST No.627/2020 by JMFC, Dhar convicting the petitioners under section 325 IPC and sentencing them to undergo RI for 1 year with fine of Rs.1,000/- with further default stipulation.
Counsel for the petitioners submits that the courts below have wrongly convicted and sentenced the petitioners. They have every hope of success in this revision. The final hearing of this revision will likely to take long time, hence prayed for suspension of sentence and release of the petitioners on bail.
Counsel for the State has opposed the application. Considering the facts and circumstances of the case and the arguments advanced by the counsel for the parties and the fact that the sentence passed against the petitioners is a short one, 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 petitioners shall remain suspended and thye be released on bail upon each of them 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 their appearance before the Registry of this Court on 09.03.2026 and on such further dates as may be fixed in this behalf by the Registry during the pendency of this revision.