Madhya Pradesh High Court
Narendra @ Kalu vs The State Of Madhya Pradesh on 5 January, 2026
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1 CRA-11971-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
CRA No. 11971 of 2024
(NARENDRA @ KALU Vs THE STATE OF MADHYA PRADESH ) Dated : 05-01-2026 Shri Manu Maheshwari - Advocate for the appellant.
Shri H.S.Rathore, GA for State.
Heard on I.A. No.18160/2025, which is first application under Section 430 of Bharatiya Nagarik Suraksha Sanhita, 2023 (equivalent to Section 389(1) of Cr.P.C.) for grant of temporary suspension of jail sentence and grant of bail on behalf of the sole appellant Narendra @ Kalu on the ground of death of his father. Along with application,death certificate of appellant's father is enclosed.
Counsel for State on verification submits that factum of death of father of appellant is correct.
Considering the said report, we are of the considered opinion that the appellant is entitled for grant of temporary suspension of jail sentence.
Accordingly, I.A.No.18160/2025 is allowed. The jail sentence of the appellant shall remain suspended temporarily for a period of 15 days from the date of his release subject to his depositing the fine amount, if not already deposited, and on furnishing bail bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one surety in the like amount to the satisfaction of the trial court.
The appellant shall surrender before the trial Court on 16th day from the date of his release, failing which the trial Court shall issue a warrant of arrest in respect of the appellant.
C.c. today.
(VIJAY KUMAR SHUKLA) (ALOK AWASTHI)
JUDGE JUDGE
MK
Signature Not Verified
Signed by: MUKTA
KOUSHAL
Signing time: 05-Jan-26
5:58:22 PM