Madhya Pradesh High Court
Liyakat Ali vs The State Of Madhya Pradesh on 6 March, 2026
Author: Vivek Agarwal
Bench: Vivek Agarwal
1 CRA-4887-2021
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 4887 of 2021
(LIYAKAT ALI Vs THE STATE OF MADHYA PRADESH ) Dated : 06-03-2026 Shri Apoorv Trivedi - Advocate for the appellant.
Ms. Shweta Yadav - Deputy Advocate General for the State. Shri Binod Kumar Tiwari - Advocate for the Objector.
Heard on I.A. No.1009/2026, which is the third application under Section 389(1) of Cr.P.C./Section 430(1) of the Bhartiya Nagrik Suraksha Sanhita, 2023, for suspension of sentence and grant of bail to appellant Liyakat Ali.
The appellant is aggrieved of the judgment dated 27.07.2021 passed by the learned 15th Additional Sessions Judge, Jabalpur, District Jabalpur in Session Trial No.399/2019, whereby the learned trial Court has convicted and sentenced the appellant as under :-
Conviction Sentence
Imprisonment in
Section Act Imprisonment Fine
lieu of fine
302 IPC R.I. for Life Rs.5,00/- R.I. for 15 days
302 I.P.C. R.I. for Life Rs.500/- R.I. for 15 days
It is submitted that appellant was a driver of the truck bearing No. UP 70 GT 9986. There are general and omnibus allegations against the present appellant Liyakat Ali. A pure case of accidental injury has been converted into that of murder. It is further submitted that there are good chances of success in the appeal. Hence, prayer is made to suspend the remaining jail Signature Not Verified Signed by: MOHD TABISH KHAN Signing time: 07-03-2026 13:23:24 2 CRA-4887-2021 sentence of the appellant and to release him on bail.
Ms. Shweta Yadav, learned Deputy Advocate General for the State, in his turn, opposes the prayer for suspension of sentence and grant of bail.
After hearing learned counsel for the parties and going through the record so also looking to the fact that the appeal is going to take time for its disposal, without commenting on the merits of the case, we are of the considered opinion that this is a fit case to suspend the remaining jail sentence of the appellant and to release him on bail. I.A.No.1009/2026 is accordingly allowed.
It is directed that on depositing the fine amount, if not already deposited and on furnishing a personal bond to the tune of Rs.50,000/- (Rupees Fifty Thousand only) with two solvent sureties in the like amount to the satisfaction of the trial court for his appearance before the trial Court on 30.04.2026 and on such other dates as may be fixed by the trial Court, the execution of remaining part of the jail sentence imposed upon appellant Liyakat Ali shall remain suspended and he shall be released on bail till final disposal of this appeal.
I.A.No.1009/2026 is allowed & disposed of.
List the case for final hearing in Part-B of the cause list as per its turn and seniority.
Certified copy as per rules.
Signature Not Verified Signed by: MOHD TABISH KHAN Signing time: 07-03-2026 13:23:24 3 CRA-4887-2021 (VIVEK AGARWAL) (RATNESH CHANDRA SINGH BISEN) JUDGE JUDGE MTK Signature Not Verified Signed by: MOHD TABISH KHAN Signing time: 07-03-2026 13:23:24