Shivam @ Satyam @ Bittu vs State Of Madhya Pradesh

Rajendra Kumar Vani, J

Heard on admission.

The appeal is admitted for hearing.

Also heard on I.A. No.664/2026, which is a first application under Section 430(1) of the Bharatiya Nagarik Suraksha Sanhita, 2023 for suspension of sentence and grant of bail to present appellant.

This Criminal Appeal assails the judgment dated 02.12.2025 passed by the learned Additional Judge to the Court of First Additional and Sessions Judge, Bijawar, District Chhatarpur in Sessions Trial No.15/2021, whereby the appellant has been convicted under Section 324/34 (two counts) of IPC and Section 25(1-B)(B) of the Arms Act and sentenced to undergo RI for one year and fine of Rs.500/- on each counts and RI for one year and fine of Rs.500/- respectively, with default stipulations.

It is submitted by learned counsel appearing on behalf of present appellant that the learned trial Court has wrongly convicted the present appellant without proper appreciation of facts of the case. It is further submitted that initially the sentence of imprisonment has been suspended by the learned trial Court temporarily till 19.01.2026. He has no criminal antecedents. The appellant is ready to comply with the conditions as may be imposed by this Court. Final disposal of this appeal will take considerable time, therefore, the remaining jail sentence of present appellant may be suspended and he may be released on bail.

Per contra, learned counsel for State has vehemently opposed the prayer of bail and prayed for rejection of application.

Having heard the 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.664/ 2026 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.50,000/-(Rupees Fifty Thousand only) with a solvent surety in the like amount to the satisfaction of the concerned trial Court, the remaining jail sentence of present appellant shall remain suspended and he be released on bail. The present appellant is further directed to mark his appearance before the trial Court of this Court on 20.04.2026 and on subsequent dates as may be fixed by 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.