Dharmendra Maravi vs The State Of Madhya Pradesh
2023 Latest Caselaw 18544 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                         CRA No. 7767 of 2021
                                           (DHARMENDRA MARAVI Vs THE STATE OF MADHYA PRADESH)

                           Dated : 03-11-2023
                                 Shri Basant Raj Pandey - Advocate for the appellant.

                                 Shri Surdeep Khamparia - Panel Lawyer for the respondent/State.

Order on appeal.

Heard learned counsel for the appellant and perused the record and appeal is ripe for hearing.

The appeal is admitted for final hearing. Record of the Court below has been received. Order on IA No.26183/2023.

The application filed by the appellant sunder Section 389(1) of the Cr.P.C. for grant of bail to the appellant-Dharmendra Maravi arising out of judgment dated 04.12.2021 delivered in S.C. No.65/2018 passed by learned Special Judge, POCSO Act, Seoni in connection with Crime No.251/2018, registered at Police Station - Kewlari, District Seoni.

T h e appellant has been convicted under Section 354-D of IPC and

sentenced to undergo R.I. for 1 year with fine of Rs.500/- and under Section 7/8 of POCSO Act and sentenced to undergo R.I. for 3 years with fine of Rs.500/-, with default stipulations.

Learned counsel for the appellant submits that appellant is in jail. He has not misused the liberty of bail. Final hearing of this appeal is not possible in near future. He has convicted and sentenced with maximum punishment of 3 years. Thus, it is prayed that jail sentence of the appellant may be suspended.

Per contra the prayer is opposed by learned Panel Lawyer for the State. Signature Not Verified Signed by: ROSHNI SINGH Signing time: 03-11-2023 16:39:41

Considering fact and circumstances of the case and submission made by the counsel for the parties, without commenting upon the merits of the case, I deem it proper to grant the bail to accused/appellant on his furnishing a personal bond for a sum of Rs. 50,000/- (Rs. Fifty Thousand Only) with two sureties of the like amount to the satisfaction of the trial Court concerning during the pendency of this appeal. The fine amount imposed by trial Court shall be deposited before his release if not already deposited.

Accordingly, I.A. is disposed of.

List in the second week of January, 2024 for final hearing. Certified copy as per rules.

(RAJENDRA KUMAR-IV) JUDGE

R

Signature Not Verified Signed by: ROSHNI SINGH Signing time: 03-11-2023 16:39:41