Israel vs The State Of Madhya Pradesh
2022 Latest Caselaw 682 MP

                                    1
                                                                CRR No.2829/2021

         High Court of Madhya Pradesh, Jabalpur
                     Bench at Indore
            Criminal Revision No.2829/2021
Indore, Dated 13.01.2022
      Hearing through Video Conferencing.

      Shri Praveer Porwal, learned counsel for petitioner Israel s/o

Momin Hussain.

      Shri Sameer Verma, learned Panel Lawyer for the respondent /

State of Madhya Pradesh.

Heard on IA No.28000/2021, first application under Section

397 (1) of the Code of Criminal Procedure, 1973 for suspension of jail

sentence and grant of bail filed on behalf of the petitioner.

The present petitioner (along with juvenile Kamal s/o Ratanlal)

has been convicted for offence punishable under Section 377 of

Indian Penal Code, 1860 read with Section 5 (g) and 5 (m) of the

Protection of Children from Sexual Offence Act, 2012 and sentenced

to undergo three years imprisonment by judgment / order dated

26.09.2018 passed by Principal Magistrate, Juvenile Justice Board,

Ratlam District Ratlam (MP) in RCT No.4074/2013. The aforesaid

judgment / order has been affirmed by learned 4th Additional Sessions

Judge, Ratlam District Ratlam (MP) in Criminal Appeal No.146/2018

and Criminal Appeal No.147/2018 vide judgment dated 12.10.2021.

After arguing for some time on the merits of the matter,

learned counsel for the petitioner seeks leave of this Court to

CRR No.2829/2021

withdraw IA No.28000/2021, with liberty to renew his prayer after

completion of half of the sentence awarded to him.

Prayer is allowed.

Accordingly, IA No.28000/2021 is dismissed as withdrawn.

However, the petitioner is at liberty to renew the prayer after

completion of half of the sentence awarded to him.

(Subodh Abhyankar) Judge rcp

RAMESH CHANDRA PITHWE 2022.01.13 18:54:51 +05'30'