Naeem Khan vs State Of Madhya Pradesh And Others

Vinay Saraf, J

I.A.Nos.13461/2026 and 13462/2026, which are applications for urgent hearing, have already been allowed by order dated 10.06.2026.

By order dated 10.06.2026 State was directed to serve the notice of this appeal and suspension application on the victim positively before the next date of hearing i.e. 12.06.2026.

Counsel appearing on behalf of State submits that notices have already been issued but the service report is not received till now.

No one is present on behalf of respondent no.2.

The present appeal is preferred under the provisions of BNSS, 2023 read with section 14-A of SC/ST Act. Section 15(A) of the SC/ST Act provides for issuance of prior notice to the victim informing the victim regarding the Court proceedings including the bail proceedings.

It appears that the appeal is filed on 08.06.2026 but the notice/intimation of this appeal has not been served upon the victim till today. The jail sentence of the appellant has already been suspended by the Special Judge, SC/ST, Sehore till today.

Considering the same, counsel for appellant prays for grant of interim suspension of jail sentence/continuation of the suspension of sentence granted by the trial court till the next date of hearing.

In the facts and circumstances of the case, counsel appearing on behalf of State has not opposed the prayer of the counsel for appellant.

In the peculiar facts and circumstances of the case, as the jail sentence of the appellant is suspended till today and the notice/intimation of the present appeal could not be served upon the victim till now and the service report is still awaited, in view of this Court, the appellant is entitled for interim suspension of sentence.

Consequently, jail sentence awarded to the appellant by the trial court is temporarily suspended till the next date of hearing.

List on 16.06.2026.