Room Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 662 MP

1 CRA-1466-2021 The High Court Of Madhya Pradesh CRA-1466-2021 (ROOM SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Jabalpur, Dated : 12-03-2021 Shri Mithilesh Prasad Tripathi, counsel for the appellant. Shri Rahul Tripathi, Panel Lawyer for the State. Call the record from Court below.

Heard upon I.A. No.3549/2021 filed under section 389(2) of Cr.P.C. for suspension of substantive jail sentence on behalf of appellant Room

Singh, who has been convicted by judgment dated 17.02.2021 passed by the Special Judge (POCSO Act, 2012), Burhanpur in Special Session Trial No.26/2017.

The trial Court convicted the appellant for the offence under section 363 and 366-d of IPC and sentenced him to undergo one year R.I. and 3

years R.I. with fine of Rs.1,000/- and Rs.5,000/- respectively, with default stipulations.

It is mentioned in the impugned application that the trial Court granted the temporary suspension till 17.03.2021. The appellant was on bail during

the trial. He did not misuse the liberty granted earlier. Therefore, application is allowed.

It is ordered that if appellant Room Singh surrenders before the trial Court on or before 17.03.2021, then he shall be released on bail upon his furnishing a bail bond worth Rs.30,000/- (Rupees Thirty Thousand) and a personal bond of the same amount to the satisfaction of the trial Court. Thereafter, the remaining jail sentence awarded to the appellant will be suspended till final decision of this appeal.

After releasing on bail, the appellant will appear before the Registry of this Court on 15.12.2021 and thereafter on other subsequent dates as may be fixed by the Registry in this behalf.

Signature Not At the time of releasing the appellant from custody, all the instructions SAN Verified

Digitally signed by VARSHA CHOURASIYA Date: 2021.03.12 17:04:34 IST 2 CRA-1466-2021 issued by the Government related to Covid-19 shall also be followed by the concerned authorities.

List this case for arguments upon admission just after receiving the record from the Court below.

Certified copy as per rules.

                                                                       (B. K. SHRIVASTAVA)
                                                                               JUDGE


                      vc




Signature
 SAN      Not
Verified

Digitally signed by
VARSHA
CHOURASIYA
Date: 2021.03.12
17:04:34 IST