Vikram And Others vs State Of Madhya Pradesh

Gajendra Singh, J

Learned counsel for the appellants submitted that appellant have surrendered before the trial court on 14.03.2026.

Heard on the question of admission. Admit.

Also, heard on IA No.3835/2026, 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 appellants- Vikram and Govind.

Appellants have been convicted under sections 379 of the IPC sentenced to undergo R.I. for 2 years with fine of Rs.500/- and under section 140 of the Electricity Act sentenced with fine of Rs.5,000/- with default stipulations of additional 1month-2 months RI vide judgment dated 27.12.2025 in Special Case No.86/2023 by the Special Judge, Electricity Act, Badnagar, District Ujjain (MP).

Learned counsel for the appellants submitted that the appellants are innocent and they have falsely been implicated in the present case. Learned counsel for the appellants submits that 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.

Looking to the facts and circumstances of the case, 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 appellants shall be released on bail, on furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty thousand only)each with a solvent surety each in the like amount to the satisfaction of Trial Court, for their appearance before the Registry of this Court firstly on 16.09.2026 and on such other dates, as may be fixed by the Registry in this regard, till final disposal of this appeal.