Child In Conflict With Law Through ... vs The State Of Madhya Pradesh
2023 Latest Caselaw 16516 MP

IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA No. 10440 of 2023 (CHILD IN CONFLICT WITH LAW THROUGH HIS GUARDIAN/ FATHER Vs THE STATE OF MADHYA PRADESH)

Dated : 06-10-2023 Ms. Ayushi Vyas - Advocate for the appellant.

Shri Koshlendra Singh Tomar - Public Prosecutor for the State. Heard on IA No. 18305 of 2023, an application seeking suspension of fine amount of Rs. 50000/- imposed upon the appellant by the trial Court while convicting him for the offence under Section 6 of POCSO Act, 2012 vide

impugned judgment of conviction and order of sentence dated 01.08.2023 in Special Case (ST) No. 80/2021.

Ms. Vyas submits that the appellant is a poor person and despite suspension of jail sentence granted by this Court on 23.09.2023 he has not been released due to non-deposit of fine amount.

Upon considering the averments in the application and submissions advanced, the said IA No. 18305/2023 is allowed. The condition of fine amount imposed upon the appellant by the trial Court while convicting him for the offence under Section 6 of POCSO Act, 2012 vide impugned judgment of

conviction and order of sentence dated 01.08.2023 in Special Case (ST) No. 80/2021 is hereby suspended. The appellant shall be released on bail on his furnishing personal bond and surety amount as ordered on 23.09.2023.

IA No. 18305/2023 stands disposed of.

Certified copy as per rules.

                             (ROHIT ARYA)R                                   (MILIND RAMESH PHADKE)
                                JUDGE                                                 JUDGE

                           yog
Signature Not Verified
Signed by: YOGESH VERMA
Signing time: 07-10-2023
01:01:33 PM





Signature Not Verified
Signed by: YOGESH VERMA
Signing time: 07-10-2023
01:01:33 PM