Anuj Gupta vs The State Of M.P
2021 Latest Caselaw 36 MP

1 CRA-996-2021 The High Court Of Madhya Pradesh CRA-996-2021 (ANUJ GUPTA Vs THE STATE OF M.P)

Jabalpur, Dated : 22-02-2021 Shri Lavkush Mishra, counsel for the appellant. Shri Satyapal Chadar, counsel for the State. Call the record from the Court below.

Heard on I.A. No.2435/2021, filed under Section 389(1) of Cr.P.C. on behalf of appellant Anuj Gupta for suspension of substantive jail sentence

awarded by judgment dated 01.02.2021 passed in Special Session Trial No.35/2018 by Special Session Judge (POCSO Act), Rewa.

The trial Court convicted the appellant for the offence under Sections 344(d)-2, 323 of IPC and Section 8 of POCSO Act, 2012 and awarded

sentence for 3 years R.I., 6 months S.I. and 3 years R.I. with fine of Rs.1,000/-, Rs.500/- and Rs.500/- with default stipulation. The fine amount has been deposited by the appellant.

It is submitted that the appellant was on bail during trial. At present, the trial Court granted the temporary suspension till 02.03.2021.

Therefore after consideration, the application (I.A. No.2435/2021) is allowed. It is ordered that if the appellant is appeared before the trial Court on or before 02.03.2021, then he shall be released on bail upon his furnishing a bail bond worth Rs.30,000/- (Rupees Thirty Thousand only) and a personal bond of the same amount to the satisfaction of the trial Court. After furnishing the aforesaid bail bond, the substantive jail sentence of appellant Anuj Gupta awarded by the trial Court will be treated as suspended till final decision of this appeal.

After releasing on bail, the appellant will appear before the Registry of this Court on 02.12.2021 and thereafter on other subsequent dates as may be fixed by the Registry in this behalf.

Signature Not List this case alongwith the record for argument upon admission in the SAN Verified

Digitally signed by VARSHA CHOURASIYA Date: 2021.02.22 17:02:20 IST 2 CRA-996-2021 Month of May, 2021 alongwith Cr.A. No.7218/2019.

C.C. as per rules.

                                                                   (B. K. SHRIVASTAVA)
                                                                           JUDGE


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Signature
 SAN      Not
Verified

Digitally signed by
VARSHA
CHOURASIYA
Date: 2021.02.22
17:02:20 IST