Hemant @ Sweety vs The State Of Madhya Pradesh
2023 Latest Caselaw 3896 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                       CRA No. 3217 of 2023
                                             (HEMANT @ SWEETY Vs THE STATE OF MADHYA PRADESH)

                           Dated : 13-03-2023
                                  Shri Sanjay Kumar Sharma - Advocate for the appellant.

                                  Shri Virajj Godhha - Panel Lawyer for respondent/State.

Heard on I.A. No.3260 of 2023, which is an application for exemption from filing certified copy of impugned judgment.

Learned counsel for the appellant submits that he has filed certified copy

of the impugned judgment issued to him by the signature of the trial Court. Therefore, I.A. No.3260 of 2023 is allowed and requirement of filing of certified copy is hereby dispensed with.

Also heard on I.A. No.3169 of 2023, which is an application under Section 389(1) of Cr.P.C. for suspension of remaining jail sentence and grant of bail on behalf on appellant Hemant.

Appellant has been convicted under Sections 7/8 and11(1)(v)(vi)/12 of POCSO Act and has been sentenced to undergo 3 years R.I. with fine of Rs.1,000/- and 3 years R.I. with fine of Rs.1,000/- respectively with usual

default stipulation.

Learned counsel for the appellant submit that appellant is an innocent person and he has been falsely implicated in this matter. During the trial appellant was on bail and he has not misused the liberty granted to him. Looking to old pendency of the cases for consideration, final conclusion of this appeal would take sufficient long time. There is a strong case in favour of the appellant. Hence, the execution of the remaining part of the jail sentence of the

Signature Not Verified Signed by: ANUSHREE PANDEY Signing time: 14-03-2023 10:27:13

appellant be suspended till the final disposal of this appeal.

Per contra, learned counsel for the respondent / State opposes the application for suspension of sentence and prays for its rejection.

Considering all the facts and circumstances of the case, nature of the allegation levelled against the appellant and also taking note of the fact that appellant was on bail during the trial; there is no complaint that he has misused the liberty granted to him and final conclusion of the appeal will also take sufficient long time. In view of the aforesaid facts and circumstances of the case, I find it is to be a fit case to suspend the remaining custodial sentence of the appellant.

Accordingly, I.A. No.3169 of 2023 is allowed and it is directed subject to deposit of fine any amount, if not already deposited, and subject to furnishing personal bond by the appellant in the sum of Rs.75,000/- (Rupees Seventy Five Thousand Only) with one surety in the like amount to the satisfaction of learned trial Court for his appearance before the Registry of this Court on 11/09/2023 and on all such subsequent dates, which are fixed in this behalf, the execution of remaining custodial part of the sentence of the appellant shall remain suspended, till final disposal of this appeal.

Let record of the Court below also be requisitioned. Certified copy as per rules.

(ANIL VERMA) JUDGE

Anushree

Signature Not Verified Signed by: ANUSHREE PANDEY Signing time: 14-03-2023 10:27:13