Harish Kevat vs The State Of Madhya Pradesh
2024 Latest Caselaw 21494 MP

Madhya Pradesh High Court

Harish Kevat vs The State Of Madhya Pradesh on 7 August, 2024

Author: Vishal Mishra

Bench: Vishal Mishra

                                                           1                               CRA-4250-2024
                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                   CRA No. 4250 of 2024

(HARISH KEVAT Vs THE STATE OF MADHYA PRADESH )

Dated : 07-08-2024 Shri Abhishek Verma - Advocate for appellant.

Shri Sourabh Shukla - Public Prosecutor for State.

Heard on I.A. No.8254 of 2024 which is the first application for suspension of sentence and grant of bail on behalf of the appellant who has been convicted under Sections 354-A and 354-C of the Indian Penal Code

and sentenced to undergo R.I. for one year and fine of Rs.500/- and R.I. for two years and fine of Rs.500/- respectively with default stipulation. He has also been convicted under Section 12 read with Section 11 of the Protection of Children From Sexual Offences Act, 2012 and sentenced to undergo R.I. for two years and fine of Rs.500/- with default stipulation vide judgment of conviction and order of sentence dated 18.08.2023 passed by IInd Additional Sessions Judge, Nasrullaganj, District Sehore in SC/277/2023.

It is submitted that the appellant is in custody from the date of judgment i.e. 18.08.2023 and during trial, he remained in custody from

01.01.2023 to 06.02.2023. He has already undergone 50% of the jail sentence. Final disposal of the appeal would take considerable time.

Per contra, State counsel has opposed the application. Considering the overall facts and circumstances of the case coupled with the period of custody already undergone by the appellant and without expressing any opinion on merits, this Court deems it proper to suspend the

2 CRA-4250-2024 remaining jail sentence of the appellant - Harish Kevet.

Accordingly, I.A. No.8254 of 2024 is allowed and it is directed that the remaining jail sentence of the appellant shall remain under suspension subject to the verification that the amount of fine has been deposited and he be released on bail on furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court concerned for his appearance before the trial Court/concerned Court on 17.12.2024 and thereafter on such other subsequent dates as may be fixed in that behalf.

List the appeal for final hearing in due course.

(VISHAL MISHRA) JUDGE

sj