Jitendra Patel @ Sonu vs The State Of Madhya Pradesh
2022 Latest Caselaw 2278 MP

The High Court Of Madhya Pradesh CRA No. 1666 of 2022 (JITENDRA PATEL @ SONU Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 18-02-2022 Shri Rajesh Patel, Advocate for the appellant.

Shri Devendra Gangrade, Panel Lawyer for the State. Heard on the question of admission.

Admit.

Call for the record.

Heard on I.A. No.2818/2022, an application for suspension of sentence and

grant of bail to the appellant.

Accused-appellant has been convicted vide impugned judgment dated 08.02.2022 passed by the Special Judge (POCSO) Rewa, in Special Session Case No.30007/2017 for the offence punishable under Sections 354D(2), 506 Part-1, 143, 147, 452, 323 read with Section 149, 427/149, 294 and under Section 506 Part-II of IPC and sentenced to R.I. for one year and fine of Rs.500/-in the first court, RI for six months in the second count and fine of Rs.100/-, RI for two months and fine of Rs.100/- in the third count, RI for one year and fine of Rs.200/- in the fourth count, RI for two years and fine of Rs.300/- in the fifth count, RI for

six months and fine of Rs.100/- in the sixth and seventh count, RI for one month and fine of Rs.100/- in the eight count and RI for one year and fine of Rs.100/- in the last count with default stipulation.

Learned counsel for the appellant-accused submits that fine amount has already been deposited. He also states that the sentence of the appellant has been suspended by the Court below till 09.03.2022. The final disposal of the appeal would take some time.

Learned counsel for the State opposes the application. Taking into consideration the overall facts and circumstances of the case, and the fact that the sentence of the appellant has already been suspended by the Court below till 09.03.2022 so also the fact that the final disposal of the appeal

Signature SAN Not would take time, hence without commenting anything on merits of the case, the Verified

Digitally signed by aforesaid I.A. is allowed. PRASHANT BAGJILEWALE Date: 2022.02.22 11:06:16 IST

It is directed that the execution of jail sentence of the appellant shall remain suspended during the pendency of this appeal and he shall be released on bail on his depositing the amount of fine and furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty thousand) with one surety in the like amount to the

satisfaction of C.J.M. Rewa for his appearance before the Registry of this Court on 25.07.2022 and thereafter on such other dates as may be fixed by the office during the pendency of this appeal.

List this matter in the usual course.

C.C. as per rules.

                                                                    (PURUSHAINDRA KUMAR KAURAV)
                                                                                JUDGE

                      pb




Signature
 SAN      Not
Verified

Digitally signed by
PRASHANT
BAGJILEWALE
Date: 2022.02.22
11:06:16 IST