Rama @ Ramsingh vs The State Of Madhya Pradesh
2023 Latest Caselaw 1494 MP

                                                             1
                           IN     THE      HIGH COURT OF MADHYA PRADESH
                                                 AT INDORE
                                                      BEFORE
                                          HON'BLE SHRI JUSTICE ANIL VERMA
                                              ON THE 25 th OF JANUARY, 2023
                                         MISC. CRIMINAL CASE No. 39575 of 2022

                          BETWEEN:-
                          RAMA @ RAMSINGH S/O SHRI KAILASH MEDA BHIL,
                          AGED ABOUT 18 YEARS, OCCUPATION: LABORER
                          VILLAGE BAR DEWLA TEHSIL KASARAWD DISTRICT
                          KHARGONE (MADHYA PRADESH)

                                                                                            .....APPLICANT
                          (BY SHRI SVAPNIL PATIDAR, ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH STATION
                                HOUSE OFFICER THROUGH POLICE STATION
                                KASARAWAD DISTRICT KHARGONE (MADHYA
                                PRADESH)

                          2.    VICTIM X THROUGH P.S. KASARAWAD, DISTRICT
                                KHARGONE (MADHYA PRADESH)

                                                                                        .....RESPONDENTS
                          (BY SHRI KAPIL MAHANT, GOVT. ADVOCATE)
                          (MS. NISHA JAISWAL, ADVOCATE FOR OBJECTOR /COMPLAINANT)


                                This application coming on for admission this day, the court passed the
                          following:
                                                              ORDER

This is the first bail application filed under Section 439 of Cr.P.C. Learned counsel for the objector/complainant submits that as per the judgment dated 13/01/2023 passed by Special Judge (POCSO), Mandleshwar, Pashim Nimad (M.P.) the applicant has been convicted under Section 376(1) of the IPC and sentenced to undergo 10 years R.I. with fine of Rs.10,000/- . Signature Not Verified Signed by: VARSHA SINGH Signing time: 1/25/2023 6:29:34 PM

Learned counsel for the applicant submits that applicant has already been convicted by the judgment of the trial Court, therefore, he does not want to press this application.

Accordingly this M.Cr.C. is dismissed as not pressed.

(ANIL VERMA) JUDGE VS

Signature Not Verified Signed by: VARSHA SINGH Signing time: 1/25/2023 6:29:34 PM