Golu Sahu vs State Of Madhya Pradesh
2022 Latest Caselaw 1700 MP

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        The High Court Of Madhya Pradesh
                  CRA No. 719 of 2022
                     (GOLU SAHU Vs STATE OF MADHYA PRADESH)

Jabalpur, Dated : 07-02-2022
       Heard through Video Conferencing.

       Shri Arunodaya Singh, counsel for the appellant.
       Ms. Priyanka Jain, 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. 1111/2022 which is first application for suspension

of sentence filed on behalf of appellant who stands convicted vide judgment dated 06.01.2022 passed by the Special Judge, POCSO Act, Rewa in Special Session Case 89/2019 for offence punishable under Sections 354, 354(D), 323 of the Indian Penal Code & sentenced to undergo RI for 3 years, 1 year & six months and Section 7/8 of the Protection of Children from Sexual Offences Act and sentenced to undergo RI for 3 years with fine and default stipulations.

Learned counsel for the appellant submits that the sentence awarded to the appellant is of 3 years. 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. 1111/2022 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-Golu Sahu 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 08.07.2022 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: 2022.02.07 18:23:40 +05'30'