ZUBER MAULANA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.1867/2026 which is first application under Sec. 430 (1) of BNSS, 2023/389 (1) of Cr.P.C. for suspension of sentence and grant of bail.

(2.) This Criminal Appeal assails the judgment dtd. 5/1/2026 passed by the learned 10th Additional Sessions Judge, District Bhopal (M.P.) in S.T.No.508/2017, whereby the appellant has been convicted under Sec. 341 of IPC and sentenced to undergo R.I. for 1 month with fine of Rs.200.00, Sec. 342 of IPC and sentenced to RI for 1 year with fine of Rs.500.00 and Sec. 354 of IPC and sentenced to RI for 1 year with fine of Rs.500.00, Sec. 354-A/34 of IPC and sentenced to undergo RI for 3 years with fine of Rs.500.00 and 506 Part-II of IPC and sentenced to undergo R.I. for 3 years with fine of Rs.500.00 with default stipulations.

(3.) It is submitted by learned counsel for the appellant that the case of present appellant is identical to that of co-accused Mohd. Tahir, who has been released on bail by the Co-ordinate Bench of this Court vide order dtd. 1/7/2025 in Cr.A. No.5080/2025. It is further submitted that the appellant is having a good case on merit. He is ready to comply with the conditions as may be imposed by this Court. It is also submitted that the present appeal will take considerable time for its disposal. It is prayed that the benefit of suspension of sentence be granted and the appellant be released on bail on the ground of parity.