Ramavatar Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 8520 MP

Citation : 2023 Latest Caselaw 8520 MP
Judgement Date : 13 June, 2023

Madhya Pradesh High Court

Ramavatar Singh vs The State Of Madhya Pradesh on 13 June, 2023

Author: Deepak Kumar Agarwal

                                                       1
                                IN THE HIGH COURT OF MADHYA PRADESH
                                             AT GWALIOR
                                                CRA No. 6835 of 2023
                                (RAMAVATAR SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

               Dated : 13-06-2023
                           Shri Vishal Singh Bhadauria, learned counsel for the appellant.

                           Shri Ramadhar Chaubey, learned Public Prosecutor for the
               respondent/State.

Heard on IA.No.9164/2023, first application u/Sec. 389(1) of Cr.P.C. for suspension of sentence and grant of bail filed on behalf of appellant-

Ramavtar Singh.

Vide judgment dated 11th May, 2023 passed in SC ATR No.44/2021 by Special Judge, Bhind, appellant has been convicted under Section 354, Section 8 of the POCSO Act and Sections 3(1)(w)(i) and 3(2)(va) of the SC/ST Act with maximum sentence of three years RI.

It is submitted by learned counsel for the appellant that sentence of the appellant has already been suspended by the trial Court for a period of one month. Final hearing of the appeal will take time and he has a good case on merits. 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.9164/2023 is allowed and it is directed that jail sentence of appellant Ramavtar Singh will remain under suspension subject to verification that amount of fine has been deposited, on Signature Not Verified appellant's furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Signed by: MADHU SOODAN PRASAD Signing time: 14-06-2023 10:28:33 AM Thousand Only) with one solvent surety of the like amount to the satisfaction

of concerned Trial Court for his appearance before the Principal Registrar of this Court on 18th December, 2023 and on such further dates as may be fixed by the office in this regard till disposal of the appeal.

Certified copy as per rules.

(DEEPAK KUMAR AGARWAL) JUDGE

ms/-

Signature Not Verified Signed by: MADHU SOODAN PRASAD Signing time: 14-06-2023 10:28:33 AM