Rameshwar Lodhi vs The State Of Madhya Pradesh
2022 Latest Caselaw 6046 MP

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             THE HIGH COURT OF MADHYA PRADESH
                       CRA No.3708/2022
                 Rameshwar Lodhi vs. State of M.P.

Gwalior, Dated : 23/04/2022

         None for the appellant.

         Shri A.K. Nirankari, Counsel for the respondent/State.

Call for the record of the Court below.

The appeal being arguable is admitted for final hearing.

Considered I.A.No.6514/2022, an application for suspension of

sentence and grant of bail.

The appellant has been convicted for the following offences:

Conviction U/s Sentence Fine Default (in lieu of fine) 8 of POCSO Act 3 years RI 5,000/- 6 months RI

It is mentioned in the application that the Trial Court has

suspended the sentence for a period of one month from the date of

judgment i.e. 8.4.2022 and it is also mentioned that the appellant is not

in jail.

Per contra, the application is opposed by the Counsel for the

State.

Considering the averments made in the application that the

sentence of the appellant has already been suspended, the application

is allowed. On furnishing the personal bond in the sum of

Rs.1,00,000/- (Rupees One Lac Only) with one surety in the like

amount to the satisfaction of the Trial Court/CJM/Remand Magistrate

(Whosoever is available), the remaining jail sentence shall remain

suspended and the appellant shall be released on bail.

THE HIGH COURT OF MADHYA PRADESH CRA No.3708/2022 Rameshwar Lodhi vs. State of M.P.

This order shall remain in force, till the conclusion of the

present appeal. In case of bail jump or violation of any of the

conditions mentioned above, this bail order shall automatically lose its

effect.

The appellant is permanently exempted from his personal

appearance before the Registry of this Court. However, he shall appear

before the Court only when directed.

(G.S. Ahluwalia) Judge (alok)

ALOK KUMAR 2022.04.23 15:28:51 +05'30'