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Anand Rao vs The State Of Madhya Pradesh
2021 Latest Caselaw 779 MP

Citation : 2021 Latest Caselaw 779 MP
Judgement Date : 17 March, 2021

Madhya Pradesh High Court
Anand Rao vs The State Of Madhya Pradesh on 17 March, 2021
Author: Sheel Nagu
                                          1
             The High Court of Madhya Pradesh
                                                          Cr.A.No.123/2020

                     Anand Rao Vs. State of M.P.
Gwalior dated 17.03.2021

      Shri Pawan Vijayvargiya, learned counsel for the appellant.

      Shri    Pramod    Pachori,       learned   Public   Prosecutor     for

respondent/State.

Per Justice Pathak J:

IA.No.7057/2020 first application u/Sec. 389(1) Cr.P.C. for

suspension of sentence and grant of bail moved on behalf of appellant

- Anand Rao is taken up and considered.

This criminal appeal assails the judgment dated 18-12-2019

passed in ST.No.52/2018 by the Second Additional Sessions Judge,

Sheopur (M.P.) whereby appellant has been convicted and sentenced

as under with default stipulation :-

    Sections (IPC)           Imprisonment                   Fine
376(2)(n)                Life Imprisonment         Rs.3,000/- with
                                                   default stipulation
506(2)                   3 years' RI               Rs.2000/- with default
                                                   stipulation

It is submitted by learned counsel for the appellant that the trial

Court erred in convicting the appellant and awarding jail sentence. It

is further submitted that the appellant and prosecutrix shared

consensual nature of relationship and from the testimony of

prosecutrix, it appears that she was in regular emotional/physical

proximity with the appellant despite being aborted time and again.

When the relationship turned sour then the case has been registered to

The High Court of Madhya Pradesh Cr.A.No.123/2020

implicate the appellant on false pretext and the trial Court erred in

ignoring the said aspect and convicted the appellant in awarding the

jail sentence. He also suffered almost one and half year incarceration.

Thus, prayed for grant of bail.

Learned counsel for the State opposed the application and

prayed for its rejection by contending that on the basis of the

allegations and the material available on record, no case for

suspension of sentence is made out.

Considering the above submissions and that there is no

likelihood of early disposal of the present appeal in the near future due

to ongoing COVID-19 pandemic crises and looking to the period of

custody, without entering into the merits of the matter, this Court is

inclined to grant bail to appellant by way of suspension of sentence.

Accordingly, without expressing any opinion on merits,

IA.No.7057/2020 is allowed and it is directed that the jail sentence of

appellant will remain under suspension subject to verification that the

amount of fine has been deposited, on appellant furnishing bail bond

of Rs.1,00,000/- (Rupees One Lac Only) with one solvent surety of

the like amount to the satisfaction of concerned Trial Court for his

appearance before the concerned Trial Court on 05.05.2021 and on

such further dates as may be fixed by him which shall be of frequency

not less than once a year.

In case, appellant is found absent on any date fixed by the

The High Court of Madhya Pradesh Cr.A.No.123/2020

concerned Trial Court then the said Trial Court shall be free to issue

and execute warrant of arrest for securing his presence without first

referring the matter to this Court, provided the Registry of this Court

is kept informed.

The learned concerned Trial Court and the prosecution are

directed to ensure following of Covid-19 precautionary protocol

prescribed from time to time by the Supreme Court, the Central Govt.

and as well as the State Govt. during release, travel and residence of

the appellant during period of suspension of sentence as a

consequence of this order.

The appellant as a Shiksha Swayamsewak shall render physical

and financial assistance to Govt. Primary School situated nearest to

his residence for ensuring hygiene and sanitation and for removing

deficiencies of infrastructural amenities in the said School from the

skill /resources of appellant. (vihykFkhZ ,d f'k{kk Lo;aLksod ds :i esa vius

fuokl ds fudV vofLFkr ljdkjh izkFkfed fo|ky; esa LoPNrk vkSj vkjksX; dks

lqfuf'pr djus ds fy, 'kkjhfjd ,oa foRrh; lgk;rk iznku djsxk rFkk vius dkS'ky o

lalk/kuksa ls mDr fo|ky; esa volajpukRed lqfo/kkvksa dh dfe;ksa dks nwj djsxhA).

The appellant after selecting a particular Govt. Primary School

shall inform about the same to the office of Gram Panchayat (in case

of rural area) and/or Ward Officer of the concerned ward (in case of

urban area), within whose territorial jurisdiction the said school is

situated. (vihykFkhZ ,d fof'k"V izkFkfed ljdkjh Ldwy dk p;u djus ds i'pkr~

The High Court of Madhya Pradesh Cr.A.No.123/2020

blds ckjs esa xzke iapk;r ds dk;kZy; ¼xzkeh.k {ks= ds ekeys esa½ [email protected];k lEcaf/kr okMZ

ds okMZ vf/kdkjh ¼'kgjh {ks= ds ekeys es½a ftlds {ks=kf/kdkj esa mDr Ldwy vofLFkr gS]

dks lwfpr djsxhA).

It will be joint responsibility of Sarpanch and Secretary of said

Gram Panchayat (in case of rural area) and/or Ward Officer of the

concerned ward (in case of urban area) to preserve the said

information provided by the appellant. (;g] lEcaf/kr okMZ ds okMZ vf/kdkjh

¼'kgjh {ks= ds ekeys es½a [email protected];k mDr xzke iapk;r ds ljiap vkSj lfpo ¼xzkeh.k {ks=

ds ekeys esa½ dh la;qDr ftEesnkjh gksxh fd] vihykFkhZ }kjk iznRr lwpuk dks lajf{kr

djssaA).

The Registry of this court shall communicate this order through

Legal Aid Officer, SALSA, Gwalior to the Collector, District

Education Officer, Block Education Officer of the district/block

concerned for information and compliance.

A copy of this order be supplied to the Legal Aid Officer,

SALSA, Gwalior who is directed to communicate this order to the

District Education Officer, Block Education Officer of the

district/block concerned to verify as to whether appellant has

complied with abovementioned condition or not and submit report

once every month.

In case report regarding abovementioned condition is not filed

or report is found to be wanting in any manner then Registry is

directed to list this matter as PUD before appropriate Bench.

A copy of this order be sent to the Trial Court of the concerned

The High Court of Madhya Pradesh Cr.A.No.123/2020

district for compliance.

C.c. as per rules.

                  (Sheel Nagu)                                     (Anand Pathak)
                     Judge                                             Judge
Anil*

  ANIL       Digitally signed by ANIL KUMAR
             CHAURASIYA


  KUMAR
             DN: c=IN, o=HIGH COURT OF MADHYA
             PRADESH BENCH GWALIOR, ou=HIGH
             COURT OF MADHYA PRADESH BENCH
             GWALIOR, postalCode=474001,

  CHAURASI   st=Madhya Pradesh,
             2.5.4.20=8512f40a1a9eaa50b6802d068
             b51dae27e84c266b09d283f0799e67cd


  YA
             c7df50f, cn=ANIL KUMAR CHAURASIYA
             Date: 2021.03.19 14:10:57 -07'00'
 

 
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