Ravi Verma vs The State Of Madhya Pradesh
2023 Latest Caselaw 17159 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 11385 of 2023 (RAVI VERMA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 13-10-2023 Shri Ankit Saxena - Advocate for the appellant.

Shri Dinesh Prasad Patel - Deputy Government Advocate for the State.

Heard on admission.

Admit.

Heard on IA No.21455/2023, which is first application under Section

389(1) of Cr.P.C. for suspension of sentence and grant of bail filed on behalf of appellant-Ravi Verma.

Applicant has been convicted under Section 354(D) IPC read with Section 11 (iv)/12 of POCSO Act and Section 354 IPC and Section 7 read with Section 8 of POCSO Act and sentenced to undergo RI for one year with fine of Rs.1000/-, RI for one years with fine of Rs.1000/- and RI for three years with fine Rs.2000/- for respective offences with default stipulation vide judgment dated 22.08.2023 passed in SC No.48/2022 by Special Judge (POCSO), District Bhopal.

It is submitted by the counsel for the appellant that the appellant is already on bail by the trial Court till 22.09.2023. It is further submitted that appeal is of the year 2023 and there is no likelihood of appeal being taken up for final hearing. Under such circumstances, sentenced of the appellant may be suspended.

Learned counsel appearing for the State has supported the impugned judgment and opposed the application for suspension of sentence.

Having regard to the nature of allegation made against the appellant and Signature Not Verified Signed by: ANAND KRISHNA SEN Signing time: 10/13/2023 5:13:47 PM

other facts and circumstances of the case but without commenting on merits of the case, IA No.21455/2023 is allowed.

It is directed that on deposit of entire fine amount (if not already deposited) and on furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) with one solvent surety in the like amount to the satisfaction of the trial Court for his appearance before the trial Court on 18.12.2023 and on all subsequent dates as may be fixed by the trial Court in that regard, the execution of substantial jail sentence imposed on appellant shall remain suspended, till final disposal of this appeal.

Let the appeal be listed for final hearing in due course.

(ROOPESH CHANDRA VARSHNEY) JUDGE

anand

Signature Not Verified Signed by: ANAND KRISHNA SEN Signing time: 10/13/2023 5:13:47 PM