Naresh vs The State Of Madhya Pradesh
2022 Latest Caselaw 7567 MP

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                                                IN THE HIGH COURT OF MADHYA PRADESH
                                                              AT INDORE
                                                               CRA No. 1514 of 2022
                                                         (NARESH Vs THE STATE OF MADHYA PRADESH)

                                    Dated : 02-06-2022
                                          Shri Devdeep Singh, learned counsel for the appellant.

                                          Shri Vishal Sanothiya, learned Govt.Advocate for the respondent/State.

Heard on I.A.No.2213/2022, which is an application under Section 389(1) of Cr.P.C. for suspension of sentence filed on behalf of appellant - Naresh.

T he trial Court has convicted the appellant under Sections 363, 366,

376(2)(N) & 376(2)(I) of IPC and Sec 5(L)/6 of POCSO ACT and sentenced him to undergo 07 years RI with fine of Rs. 2000/-, 10 years RI with fine of Rs. 2000/- and 10 years' RI with fine of Rs.2,000/- with default stipulation, vide judgment of conviction and order of sentence dated 08.05.2018 passed by 1st Additional Sessions Judge District Jhabua in S.T.No.96/2017.

Prosecution case, in brief, is that appellant kidnapped/abducted minor prosecutrix nd committed rape upon her repeatedly.

Learned counsel for the appellant submits that prosecutrix was major at the time of incident. Appellant and prosecutrix are known to each other and

they were having affair. They solemnized their marriage and blessed with two children and all of them are living together. Hence, learned trial Court has committed error in holding the appellant guilty. Appellant has been falsely implicated. Moreso, appellant is in custody since 28.01.2022. There is no likelihood of early conclusion of the trial. Therefore, in the aforesaid Signature Not Verified SAN circumstances prays for suspension of sentence and enlargement of appellant Digitally signed by VIBHA PACHORI Date: 2022.06.03 11:03:17 IST on bail, on such terms and conditions this Court deems fit and proper.

Per contra, learned Govt.Advocate opposes the prayer for suspension of sentence and submits that the trial Court has rightly convicted the appellant.

Heard learned counsel for both parties and perused the record. Having heard rival submissions of parties, statement of the prosecutrix recorded during trial and evidence produced on record with regard to the age of the prosecutrix as well as there is no likelihood of early hearing of the appeal, so also considering overall facts and circumstances of the case, but without commenting on merits of the case, application is allowed.

It is directed that subject to depositing the fine amount, if already not deposited, appellant shall be released on bail, on furnishing personal bond in the

sum of Rs.50,000/- (Rupees Fifty Thousand Only) along with solvent surety in the like amount to the satisfaction of trial Court, for his appearance before the Registry of this Court firstly on 20.07.2022, and on such other dates, as may be fixed by the Registry in this regard, till final disposal of this appeal.

I.A.No.2213/2022 is allowed.

List for final hearing in due course.

C.C. as per rules.

(SATYENDRA KUMAR SINGH) V. JUDGE

Vibha

Signature Not Verified SAN

Digitally signed by VIBHA PACHORI Date: 2022.06.03 11:03:17 IST