Ramesh Jaiswal vs The State Of Madhya Pradesh
2023 Latest Caselaw 14035 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        CRA No. 9882 of 2023
                                        (RAMESH JAISWAL Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                          Dated : 25-08-2023
                                  Shri B.J. Chourasiya - Advocate for the appellant.

                                  Ms. Shanti Tiwari - Panel Lawyer for the respondent/State.

Heard on admission.

The appeal is admitted for final hearing. Record of the trial Court be requisitioned.

Also heard on IA No.18612/2023, an application under Section 389(1) of the Cr.P.C. for suspension of remaining jail sentence and grant of bail to appellant-Ramesh Jaiswal aris ing out of judgment dated 27.07.2023 delivered in S.T. No.353/2017 by Special Judge (POCSO Act), Rewa, District, Rewa.

T h e appellant has been convicted under Section 323 of IPC and sentenced to undergo R.I. for 1 year with fine of Rs.1000/- and section 3(2) (V-a) of SC/ST and sentenced to undergo RI for 01 year with fine of Rs. 1000/-, with default stipulations.

Learned counsel for the appellant submits that Trial Court has suspended the sentence of the appellant till 26.08.2023. Final hearing of this appeal is not possible in near future. Thus, it is prayed that remaining jail sentence of the appellant may be suspended.

The prayer is opposed by learned counsel for the State. Considering the short sentence coupled with the fact that final hearing of this appeal is not possible in near future, I deem it proper to suspend the remaining jail sentence of the appellant. Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 8/25/2023 5:37:39 PM

Accordingly, IA No.18612/2023 is allowed. Subject to depositing the fine amount, if not already deposited, the remaining jail sentence of the appellant Ramesh Jaiswal is hereby suspended and it is directed that the appellant be released on bail on his furnishing a personal bond for a sum of Rs.30,000/- (Rupees thirty thousand only) with one solvent surety of the like amount to the satisfaction of the trial court with a further direction to appear before the trial court Rewa District Rewa on 30.10.2023 and also on such other dates, as may be fixed by the trial court in this regard during the pendency of this appeal.

List the matter for final hearing in due course.

C.C. today.

(ACHAL KUMAR PALIWAL) JUDGE

kundan

Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 8/25/2023 5:37:39 PM