Ravi vs State Of Madhya Pradesh

Gajendra Singh, J

Heard on admission.

The appeal is admitted for final hearing.

Also heard on IA No.4135/2026, which is an application under Section 430 (1) of B.N.S.S., 2023 for grant of bail and suspension of remaining jail sentence on behalf of the appellant-Ravi.

Appellant has been convicted under Sections 307 read with section 34 and section 506 (part-II) of the IPC sentenced to undergo R.I. for 5 years with fine of Rs.5,000/- and R.I. for 1 year with fine of Rs.1,000/- respectively with default stipulations vide judgment dated 18.03.2026 in ST No.83/2019 by the Second Additional Session Judge, Shajapur (MP).

Learned counsel for the appellant has submitted that the appellant is innocent and he falsely been implicated in the present case. It is further submitted that the present appellant Ravi Jatav has been convicted in the present case with the aid of section 34 of the IPC. The main accused who caused the injury has already been granted bail. There is no possibility of hearing of the appeal in near future. Therefore, if the jail sentence is not suspended, the purpose of filing this appeal would become futile.

Learned counsel for the State opposed the prayer and prayed for dismissal of the application for suspension of sentence.

Considering the term imprisonment coupled with the fact that final hearing of the appeal will take sufficient long time, without commenting on the merits of the case, the application is allowed and it is directed that subject to depositing the fine amount, if already not deposited, the appellant shall be released on bail, on furnishing a personal bond in the sum of Rs.50,000/-(Rupees Fifty thousand only) with one solvent surety in the like amount to the satisfaction of Trial Court, for his appearance before the Registry of this Court firstly on 28.07.2026 and on such other dates, as may be fixed by the Registry in this regard, till final disposal of this appeal.

List in due course.