Madhya Pradesh High Court
Santosh Kumar Nanda vs The State Of Madhya Pradesh on 4 November, 2025
1 CRA-8977-2022
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 8977 of 2022
(SANTOSH KUMAR NANDA Vs THE STATE OF MADHYA PRADESH ) Dated : 04-11-2025 Shri Manish Kumar Jain - Advocate for appellant. Shri Amit Singh Baghel - Panel Lawyer for State.
Heard on I.A. No.25236 of 2025 which is a third application for grant of bail and suspension of sentence to the appellant. His earlier applications for suspension of sentence and grant of bail were dismissed on merits vide order dated 21.02.2023 and 11.08.2023. This application has been filed on the ground of custody period.
Learned counsel appearing on behalf of the appellant has submitted that the appellant has been convicted under Sections 304 and 498 of the IPC and sentenced to undergo seven years' rigorous imprisonment and three year' rigorous imprisonment. As per the custody report dated 07.10.2025, the appellant has already undergone an actual sentence of 3 years, 11 months, and 2 days. It is, therefore, submitted that the appellant has suffered more than half of the total sentence awarded to him by the learned trial Court. It is further submitted that there are material contradictions, omissions, and variations in the testimonies of the prosecution witnesses as well as inherent infirmities in the prosecution case, which renders the prosecution story doubtful. It is further submitted that present appellant has a good case on merit. The final disposal of this appeal will take considerable time. The appellant is ready to comply with the conditions as may be imposed by the Signature Not Verified Signed by: TAJAMMUL HUSSAIN KHAN Signing time: 11/4/2025 6:31:54 PM 2 CRA-8977-2022 Court. Therefore, it is prayed that the remaining jail sentence of present appellant may be suspended and he may be released on bail.
Per contra, learned counsel for State has opposed the prayer made by the appellant.
Having heard the rival contentions of learned counsel for the parties, perused the record and keeping in view the attending facts and circumstances of case, but without expressing any opinion on the merits, I.A. No.25236 of 2025 is allowed. It is directed that subject to depositing the entire fine amount, if not already deposited, and on furnishing a personal bond of Rs.70,000/- (Rupees Seventy Thousand only) with a solvent surety in the like amount to the satisfaction of the concerned trial Court, each the remaining jail sentence of appellant shall remain suspended and he be released on bail. The present appellant is further directed to mark his appearance before the concerned trial Court on 02.02.2026 and on subsequent dates as may be fixed by the trial Court in this regard till final disposal of this appeal.
List the case for final hearing in due course.
Certified copy as per rules.
(RAJENDRA KUMAR VANI) JUDGE THK Signature Not Verified Signed by: TAJAMMUL HUSSAIN KHAN Signing time: 11/4/2025 6:31:54 PM