Ramkrashan @ Ramkesh vs The State Of Madhya Pradesh
2022 Latest Caselaw 1727 MP

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        The High Court Of Madhya Pradesh
                 CRA No. 5490 of 2021
        (RAMKRASHAN @ RAMKESH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

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

      Shri R.N.Shah, 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. 16690/2021 which is first application for suspension

o f sentence and grant of bail filed on behalf of appellant who stands convicted vide judgment dated 11.08.2021 passed by the 2nd Additional Sessions Judge, Khurai, District Sagar in Session Case No. 11/2020 for offence punishable under Sections 341 and 354 of the Indian Penal Code & sentenced to undergo RI for 1 year and Section 12 of the Protection of Children from Sexual Offences Act and sentenced to undergo RI for 1 year with fine and default stipulations.

Learned counsel for the appellant submits that the sentence awarded to t h e appellant is of 1 year. 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. 16690/2021 is allowed and disposed of.

It is directed that on furnishing a personal bond in the sum of Rs. 40,000/- (Rupees Forty 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-Ramkrashan @ Ramkesh 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

01.07.2022 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 18:21:24 +05'30'