Subodh Sharma vs The State Of Madhya Pradesh
2021 Latest Caselaw 6353 MP

                  HIGH COURT OF MADHYA PRADESH
              1                                Cr.A.No.5985/2019
                   (Subodh SharmaVs. State of M.P. )
Gwalior Bench:
Dated 04/10/2021
     Shri Arun Pateriya, learned counsel for appellant.
       Shri       Alok   Sharma,     learned      Panel   Lawyer     for
respondent/State.

Heard on I.A.No. 15048/202o, is an application under Section 389 (1) of Cr.P.C. moved on behalf of appellant for suspension of jail sentence.

By the impugned judgment of sentence and order of

conviction, appellant has been convicted for offence under Section

370 of IPC and Section 5 (1) (gh) of Immoral Traffic Prevention

Act, 1956 and sentenced to suffer various terms of sentences

maximum of which is seven years RI, with fine and default

stipulations.

It is the submission of learned counsel for the appellant that

trial Court erred in convicting the appellant and awarding jail

sentence as referred above. Out of total jail sentence of seven years,

appellant has already suffered three years four months'

incarceration. He referred evidence of prosecutrix (PW/4) and

submits that in no categorical terms she expressed the act of

appellant regarding forceful persuasion for prostitution. From

evidence, it is gathered that she without raising any alarm moved

around with people, therefore, no trafficking per se is involved.

Looking to the period of custody and the fact that fine amount has

already been deposited and that hearing of appeal shall take some HIGH COURT OF MADHYA PRADESH

(Subodh SharmaVs. State of M.P. ) time, his case be considered for suspension of remaining jail

sentence. He has a good case on merits and testimony of different

witnesses indicate so. Further he undertakes not to be a source of

embarrassment or harassment to the complainant party in any

manner and further intends to perform community service by

serving the environment and National cause by contributing his

part voluntarily by planting saplings. On these grounds, prayer for

suspension of sentence has been made out.

Counsel for the State opposed the prayer and prayed for

dismissal of the application.

Considering the submission of parties and the period of

incarceration, without commenting on the merits of the case,

application I.A.No. 15048/2020 is allowed and it is hereby directed

that subject to payment of fine, remaining jail sentence of appellant

shall remain suspended on his furnishing personal bond of Rs.

1,00,000/- (Rupees One Lac only) with two solvent sureties of like

amount to the satisfaction of trial Court for his appearance before

the Office of this Court on 22/12/2021 and all other subsequent

dates as may be fixed by office in this regard

This order will remain operative subject to compliance of the

following conditions by the appellants :-

1.The appellant will comply with all the terms and conditions HIGH COURT OF MADHYA PRADESH

(Subodh SharmaVs. State of M.P. ) of the bond executed by him;

2. The appellant will not be a source of embarrassment or

harassment to the complainant party in any many and would

not move in their vicinity.

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(Subodh SharmaVs. State of M.P. ) vU;Fkk vkosnd dks o`{kksa ds jksi.k ds fy, rFkk muds lqj{kk mik;ksa ds fy, vko';d

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^^;g iz;kl dsoy ,d o`{k ds jksi.k dk iz'u u gksdj cfYd ,d

fopkj ds vadqj.k dk gSA^^

Application (I.A.No. 15048/2020) stands allowed and disposed of.

List the matter in due course..

E- copy/copy of this order be sent to the trial Court concerned

for compliance.

Certified copy/ e-copy as per rules/directions.

(Anand Pathak) Judge jps/-

Digitally signed by JAI PRAKASH SOLANKI

JAI PRAKASH DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh,

SOLANKI 2.5.4.20=287738d30aabaeda9b10cecdf179cec 865c7633f4cfb9e38ce14fcbb05b9522a, cn=JAI PRAKASH SOLANKI Date: 2021.10.04 17:29:18 +05'30'