Madhya Pradesh High Court
Narendra Modi vs The State Of Madhya Pradesh on 16 May, 2025
1 CRR-1692-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRR No. 1692 of 2025
(NARENDRA MODI Vs THE STATE OF MADHYA PRADESH )
Dated : 16-05-2025
Shri Harshvardhan Sharma - learned counsel for the petitioner.
Shri K.K. Prajapati - learned Public Prosecutor for the respondent/State.
1. Heard on admission.
2. Admit.
3. Also heard on I.A. No.8212 of 2025 , which is an application for suspension of sentence and grant of bail filed on behalf of the petitioner.
4. The revision has been preferred by the petitioner against judgment dated 24.01.2025 passed by Third Additional Sessions Judge, Datia, District Datia in Criminal Appeal No.04/2024 affirming the judgment dated 14.12.2023 passed by the JMFC, Datia in RCT No.1537/2018 whereby the petitioner has been convicted under Sections 427, 120-B and 201 and 407 of I.P.C. and sentenced to undergo 06 months R.I., 02 years R.I., 06 months R.I. and 2 years' R.I. with fine of Rs.500/-, Rs.500/-, Rs.500/- and Rs.500/- respectively with default stipulation.
5. Learned counsel for the petitioner submitted that both the courts below have wrongly convicted the petitioner without appreciating the evidence available on record properly. There are material omissions and contradictions in the statements of prosecution witnesses. It is further argued that petitioner was on bail during trial and never misused the liberty so granted. During trial, the petitioner has already suffered one month's jail incarceration and he is in custody since the date of judgment i.e. 24.1.2025. It is further submitted that co-appellants namely Brajesh Rajak and Bharat Sahu have been granted benefit of suspension of Signature Not Verified Signed by: MOHD AHMAD Signing time: 5/17/2025 10:32:39 AM 2 CRR-1692-2025 sentence by this Court vide order dated 7.03.2025 and the case of appellant is akin to that of aforesaid co-appellants. This criminal revision is likely to take long time to come up for final hearing and petitioner has hope and believe that he would succeed in the revision. Under these circumstances, he prayed to suspend the jail sentence of the petitioners looking to the short period of jail sentence.
6. Per contra, learned counsel for the State opposed the application and prayed for its rejection, however, he fairly conceded the fact of parity.
7. Heard learned counsel for the parties and perused the material available on record.
8. Having considered the arguments of learned counsel for the parties and attending facts and circumstances of the case as well as that similar situated co- appellants have already been granted benefit of suspension of sentence, the application (I.A. No.8212 of 2025 ) is allowed. It is directed that the petitioner be released on bail on furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the concerned trial Court. The petitioner shall now appear before the Registry of this Court on 1.07.2025 and on all other dates which may be given by the Office for their appearance.
9. List the case for final hearing in due course.
Certified copy as per rules.
(RAJENDRA KUMAR VANI) JUDGE Ahmad Signature Not Verified Signed by: MOHD AHMAD Signing time: 5/17/2025 10:32:39 AM