Jayvant Rao vs The State Of Madhya Pradesh
2022 Latest Caselaw 2847 MP

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                                                The High Court Of Madhya Pradesh
                                                         CRA No. 1960 of 2022
                                                          (JAYVANT RAO Vs THE STATE OF MADHYA PRADESH)

                                   Indore, Dated : 28-02-2022
                                            Shri Ashish Gupta, learned counsel for the appellant.

                                            Shri Gourav S. Chouhan, learned Dy. Govt. Advocate for the respondent/

State.

Appeal is admitted for hearing.

Heard on I.A.No.2912/2022, an application for suspension of sentence and grant of bail to appellant - Jaywant Rao.

The trial Court has convicted the appellant under Section(s) 354 of IPC and Sec 7/8 of Protection of Children from Sexual Offences Act, 2012 and sentenced him to undergo R.I. for one year and three years with fine of Rs.1,000/- and Rs. 2,000/- each respectively with default stipulation vide judgment of conviction and order of sentence dated 15.02.2022 passed in S.C. No. 21/19.

Learned counsel for appellant submits that the sentence of the appellant has already been suspended by the trial Court till 18.03.2022 to approach this Court by filing appeal. There is no likelihood of hearing of appeal in near future. In view of aforesaid, learned counsel for the appellant prays for suspension of remaining

jail sentence and grant of the bail to the appellant.

Learned counsel appearing for the respondent/State opposes the prayer for suspension of remaining jail sentence and grant of the bail to the appellant.

Looking to the short term of sentence and considering other facts and circumstances of the case, this Court is of the considered view that it is a fit case for suspension of the sentence and grant of bail to the appellant. Hence, without expressing any opinion on merits of the matter I.A.No.2912/2022 is allowed and jail sentence of the appellant shall remain suspended.

I t is directed that subject to depositing the fine amount, if already not deposited, he shall be released on bail, on furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) along with a solvent surety in the like Signature Not Verified SAN amount to the satisfaction of trial Court, for his appearance before the Registry of Digitally signed by SEHAR HASEEN Date: 2022.02.28 17:15:17 IST this Court firstly on 04.04.2022, and on such other dates, as may be fixed by the

Registry in this regard, till final disposal of this appeal.

I.A.No.2912/2022 is allowed.

Let the record of the trial Court be called for. List in due course.

C.C. as per rules.

(SATYENDRA KUMAR SINGH) JUDGE

sh

Signature Not Verified SAN

Digitally signed by SEHAR HASEEN Date: 2022.02.28 17:15:17 IST