Madhya Pradesh High Court
Rajjak Ali Khan vs The State Of Madhya Pradesh on 7 December, 2021
Author: Anand Pathak
1
HIGH COURT OF MADHYA PRADESH
Cr.A.No.7908/2019
(Rajjak Ali Khan Vs. The State of M.P.)
Gwalior Bench : Dated : 07.12.2021
Shri Imran Khan, learned counsel for the appellant.
Shri Brij Mohan Shrivastav, learned Public Prosecutor for the
State.
Heard on I.A.No.16093/2021, first application under Section 389
of Cr.P.C. for suspension of sentence filed in respect of appellant.
This criminal appeal assails the judgment dated 01.08.2019
passed in S.T.No.122/2017 by the Special Judge, District Guna,
whereby the appellant has been convicted under Sections 463, 366, 376
(2-I) of IPC and Section 9 of Prohibition of Child Marriage Act 2006
and sentence to undergo RI seven years with fine of Rs.5000/- and to
undergo RI 7 years with fine of Rs.5000/- and undergo RI 10 years
with fine of Rs.5000/- and undergo RI 2 years with fine of Rs.5000/-
respectively with default stipulations.
It is the submission of the learned counsel for the appellant that
the trial Court erred in awarding jail sentence without appreciating the
evidence. Learned counsel for the appellant referred testimony of PW-4
to bring home the fact that prosecutrix was in habit of entering into
wedlock with people and thereafter, leaving them. It is further
submitted that She was major at the relevant point of time. Testimony
of the prosecutrix- PW/-6 also revealed that she tried to settled the
matter with the appellant as she was in habit of entering into wedlock
2
HIGH COURT OF MADHYA PRADESH
Cr.A.No.7908/2019
(Rajjak Ali Khan Vs. The State of M.P.)
with the people and thereafter leaving them. The appellant has already
suffered more than four years. Hearing of this appeal shall take some
time. Appellant intends to perform some community service to purge
himself out of the guilt felt by the appellant and to serve national/
environmental/social cause. Under these circumstances, he prayed for
suspension of the jail sentence of the appellant and grant bail.
Learned Public Prosecutor for the State opposed the prayer and
prayed for its dismissal.
Heard the learned counsel for the parties and record perused.
Considering the overall facts and circumstance of the case,
without commenting on the merits of the case as there is no possibility
of early hearing of this criminal appeal before this Court, hence, I.A.
No.16093/2021 is allowed and it is ordered that on furnishing a
personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) with
one solvent surety of the like amount to the satisfaction of the
concerned trial Court, appellant's jail sentence shall remain suspended
till disposal of this appeal and he be released on bail. The appellant is
further directed to remain present before the Registry of this Court on
04.03.2022
and, thereafter, on such subsequent dates as may be fixed
by the Registry.
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HIGH COURT OF MADHYA PRADESH
Cr.A.No.7908/2019
(Rajjak Ali Khan Vs. The State of M.P.)
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HIGH COURT OF MADHYA PRADESH
Cr.A.No.7908/2019
(Rajjak Ali Khan Vs. The State of M.P.)
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It is expected from the appellant that he shall submit
photographs by downloading the mobile application (App)
prepared at the instance of High Court for monitoring the
plantation though satellite/Geo-tagging.
I.A.No.16093/2021 stands allowed and disposed of.
List the case in due course.
Copy of this order be sent to the trial Court concerned for
compliance.
Certified copy as per rules.
(Anand Pathak)
AK/- Judge
ANAND KUMAR
2021.12.07 18:00:52
+05'30'
