Nandelal Kewat vs State Of Madhya Pradesh
2022 Latest Caselaw 1658 MP

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         The High Court Of Madhya Pradesh
                   CRA No. 856 of 2022
                   (NANDELAL KEWAT Vs STATE OF MADHYA PRADESH)

Jabalpur, Dated : 04-02-2022
        Heard through Video Conferencing.

        Ms. Swati Aseem George, counsel for the appellant.
        Shri R.K.Pandey, Panel Lawyer for the respondent/State.

Heard on the question of admission.

Appeal seems to be arguable, hence admitted for hearing. Heard on I.A.No. 1326/2022 which is first application for suspension

of sentence filed on behalf of appellant who stands convicted vide judgment dated 23.11.2021 passed by the Special Judge, POCSO Act, Katni in Session Case 15/2018 for offence punishable under Section 354 of the Indian Penal Code and Section 11(i)/12 of the Protection of Children from Sexual Offences Act and sentenced to undergo RI for 1 year for each offence with fine and default stipulations.

Learned counsel for the appellant submits that the sentence awarded to the appellant is of one year. He has no criminal antecedent. Final disposal of this appeal would take considerable time, hence, it is prayed that the

substantive jail sentence of the appellant be suspended and he be released on bail.

Learned Panel Lawyer for the State has opposed the bail application. Considering the facts and circumstances of the case and the quantum of sentence awarded to the appellant, without commenting upon the merits of the case, I.A. No. 1326/2022 is allowed and disposed of.

It is directed that on furnishing a personal bond in the sum of Rs.30,000/- (Rupees Thirty Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court, the remaining part of the substantive jail sentence imposed upon appellant-Nandelal Kewat shall remain suspended during the pendency of this case and he shall be released on bail. Appellant shall appear before the concerned trial Court on 30.06.2022

and on all such subsequent dates, as may be fixed in this regard during the pendency of this appeal.

List the case for hearing in due course.

(SMT. ANJULI PALO) JUDGE

vidya Digitally signed by SREEVIDYA Date: 2022.02.04 17:50:05 +05'30'