Sajan Singh Dangi vs The State Of Madhya Pradesh
2023 Latest Caselaw 6809 MP

                                                              1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                       CRA No. 5759 of 2023
                                           (SAJAN SINGH DANGI Vs THE STATE OF MADHYA PRADESH)

                          Dated : 26-04-2023
                                 Shri Anand Purohit - Advocate for the appellant.

                                 Shri R.S. Yadav - Public Prosecutor for the respondent/ State.

Heard on admission.

Being arguable, appeal is admitted for final hearing. Record of the trial Court be called for. Also heard on IA.No.7482/2023, first application u/Sec. 389(1) of

Cr.P.C. for suspension of sentence and grant of bail filed on behalf of appellant

- Sajan Singh Dangi.

This criminal appeal has been filed against the judgment dated 11.04.2023 passed in ST No.23/2021 by Third Additional Sessions Judge(POCSO Act), District Vidisha, whereby the appellant has been convicted under Section 354 of IPC and sentenced to undergo one years' RI with fine of Rs.1,000/- with default stipulation.

It is submitted by learned counsel for the appellant that sentence of the appellant has already been suspended by the trial Court. Amount of fine has

been deposited by him. He has a good case on merits. Hearing of the appeal will take time. Therefore, prayer for suspension of sentence has been made.

Learned counsel for the State opposed the application and prayed for its rejection.

Considering the facts and circumstances of the case, but without commenting upon merits of the case, IA.No.7482/2023 is allowed and it is directed that jail sentence of the appellant will remain under suspension subject Signature Not Verified Signed by: ADNAN HUSAIN ANSARI Signing time: 4/27/2023 12:40:36 AM

to verification that amount of fine has been deposited, on appellants' furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand Only) to the satisfaction of concerned Trial Court for his appearance before the Principal Registrar of this Court on 9th October, 2023 and on such further dates as may be fixed by the office in this regard till disposal of the appeal.

C.c. as per rules.

(DEEPAK KUMAR AGARWAL) JUDGE

Adnan

Signature Not Verified Signed by: ADNAN HUSAIN ANSARI Signing time: 4/27/2023 12:40:36 AM