DIKSHA MALLAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Also heard on I.A. No.29863/2025, first application under Sec. 438 (1) of B.N.S.S., 2023 for suspension of remaining jail sentence and grant of bail filed on behalf of applicant no.1- Diksha Mallah, applicant no.2-Mohit Mallah, applicant no.3- Sushmita Patel, applicant no.-4- Chandan Mallah and applicant no.5- Basanti Mallah.

(2.) The applicants is aggrieved of the judgment dtd. 19/11/2025 passed by the learned 13th Additional Session Judge, Jabalpur, (M.P.) in CRA No.246/2024, Cr.A. No.270 of 2024 and Cr.A. No.275 of 2024, whereby the appeal of the appellants therein has been dismissed arising out of the judgment dtd. 3/9/2024 passed by the learned Judicial Magistrate, First Class, District Jabalpur in RCT No.6827 of 2021, whereby, applicants have been convicted and sentenced to undergo R.I. for three years and fine of Rs.1000.00 with default stipulation of R.I. for one month under Sec. 411, 457 and Sec. 380 of IPC.

(3.) Learned counsel for the applicants submits that if applicants are in jail and if they are not released on bail, then the purpose of filing this revision would become futile. Therefore, it is prayed that execution of jail sentence of the all the applicants mentioned above be suspended and they be released on bail.