Madhya Pradesh High Court
Deolal vs The State Of Madhya Pradesh on 5 May, 2026
Author: Dwarka Dhish Bansal
Bench: Dwarka Dhish Bansal
1 CRR-2642-2014
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRR No. 2642 of 2014
(DEOLAL Vs THE STATE OF MADHYA PRADESH )
Dated : 05-05-2026
Shri Manish Jain - Advocate for the petitioner. Shri Abhay Raj Singh Chouhan - Panel Lawyer for the State.
Heard on I.A. No.9471 of 2026, which is repeat/second application filed on behalf of the petitioner for suspension of sentence and grant of bail.
The petitioner has been convicted by the Judicial Magistrate First Class, Niwas, District Mandla for the offence punishable under Sections 279, 337 (11 counts), 338 and 304-A of IPC and sentenced to undergo R.I. for 6 months and fine of Rs.500/-, R.I. for 6-6 months and fine of Rs.400/-on all counts, R.I. for 2 years and fine of Rs.500/- and R.I. for 2 years and fine of Rs.500/- respectively with default stipulations, which has been affirmed by Appellate Court.
The petitioner was granted bail by this Court vide order dated 06.01.2015. However, in pursuance of non-bailable warrant, the petitioner is in custody since 14.04.2026.
Learned counsel for the petitioner submits that the petitioner has been falsely implicated in the aforesaid offence and he has been in judicial custody since 14.04.2026. There is no sufficient evidence against the petitioner and the fact that final disposal of this revision would take some time, therefore, the petitioner deserves to be enlarged on bail.
Learned counsel for the State has opposed the application.
Signature Not Verified Signed by: PRASHANT BAGJILEWALE Signing time: 5/6/2026 11:05:54 AM2 CRR-2642-2014 Having considered the submissions and on perusal of the record, this Court is of the considered opinion that till disposal of this revision, execution of jail sentence awarded to the petitioner under the impugned judgment deserves to be suspended. Therefore, without commenting anything on the merits of the case, I.A. No.9471 of 2026 is allowed .
It is directed that subject to depositing the fine amount, if not already deposited and on furnishing a personal bond in a sum of Rs.20,000/- (Rupees Twenty Thousand only) with solvent surety in the like amount to the satisfaction of the Trial Court concerned, the custodial sentence of petitioner shall remain suspended and he shall be released on bail for securing his presence before the Trial Court concerned on 12.10.2026 and on such other dates, as may be fixed in this regard during pendency of this revision, without fail.
List for final hearing in due course.
(DWARKA DHISH BANSAL) JUDGE pb Signature Not Verified Signed by: PRASHANT BAGJILEWALE Signing time: 5/6/2026 11:05:54 AM