Smt. Savitri Barman vs The State Of Madhya Pradesh
2022 Latest Caselaw 7539 MP

                                    1
              IN THE HIGH COURT OF MADHYA PRADESH
                           AT JABALPUR
                             CRA No. 3771 of 2022
           (SMT. SAVITRI BARMAN Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 30-05-2022
       Shri Dharmendra Patel, learned counsel for the appellant.

       Shri    D.K.Paroha,      learned    Government       Advocate         for   the
respondent/State.

Heard on I.A. No.7019/2022, which is the first application for suspension of sentence and grant of bail to the appellant- Smt. Savitri Barman.

Vid e impugned judgment dated 31.03.2022 passed by Special Judge (POCSO ACT), Chhindwara in S.C. No.44/2021 the appellant has been convicted for the offence punishable under Section 315 of the Indian Penal Code and sentenced him to undergo R.I. for 3 years with fine of Rs.1000/- with default stipulation.

Learned counsel for appellant submits that the trial Court has suspended the jail sentence of the appellant Smt. Savitri Barman till 30.05.2022.

On the other hand, learned counsel appearing for the State has opposed the prayer for suspension of sentence and grant of bail to the appellant.

Considering the aforesaid and the fact that the appeal would take time to be heard finally, without commenting anything on merits, I am inclined to consider and allow the application. Accordingly, I.A. No.7019/2022 is allowed.

It is directed that on appellant's depositing the entire fine amount (if not deposited) as also furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) with one solvent surety of the like amount to the

satisfaction of the trial Court for his appearance before the Registry of this Court on 25-7-2022 and on all such subsequent dates as may be fixed in this regard, sentence of imprisonment awarded to the appellant shall remain suspended and he shall be released on bail, if not required to be detained in any other case.

Accordingly, I.A. No.7019/2022 stands allowed and disposed of. List for final hearing in due course.

C.C today.

            (MANINDER S BHATTI)                                     (DINESH KUMAR PALIWAL)
                  V. JUDGE                                                 V. JUDGE

      anu
ANUPRIYA    Digitally signed by ANUPRIYA SHARMA CHOUBEY

DN: c=IN, o=HIGH COURT OF MADHYA PRADESH, ou=HIGH COURT OF MADHYA PRADESH, postalCode=482001, st=Madhya Pradesh,

SHARMA 2.5.4.20=39fa4048c7a93442ff8e79347e51ed0f6f655c 64cb6d99dcf7a36d69ef167878, pseudonym=2142156D91516ACA40F2291D4FF91E2 7E57BADA8, serialNumber=04B33FA62D9E8571AA55F602EA8D77

CHOUBEY DCFCFCE3A6B69011155705CFD2CEC5B118, cn=ANUPRIYA SHARMA CHOUBEY Date: 2022.05.30 18:07:24 +05'30'