Santosh vs The State Of Madhya Pradesh
2025 Latest Caselaw 8128 MP

Madhya Pradesh High Court

Santosh vs The State Of Madhya Pradesh on 17 April, 2025

Author: Vivek Rusia

Bench: Vivek Rusia

                                                             1                             CRA-1855-2024
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                      CRA No. 1855 of 2024
                                               (SANTOSH Vs THE STATE OF MADHYA PRADESH )



                          Dated : 17-04-2025
                                  Shri Nitin Vyas - Advocate for the appellant.
                                  Shri Sudeep Bhargava - Dy.A.G. for the respondent/State.

Shri M.S.Panwar - Advocate for the respondent/objector.

Heard on I.A.No.19276/2024 which is the first application under Section 430(1) of the Bhartiya Nagrik Suraksha Sanhita, 2023 filed on behalf

of the appellant - Santosh for grant of bail and suspension of remaining jail sentence.

02. Appellant has been convicted vide judgment dated 15.12.2023 passed by the learned Special Judge (Protection of Children from Sexual Offences Act), District Indore in Special Case No.45/2022 for offence punishable under Sections 5(m)/6 of the POCSO Act and sentenced to undergo RI for 20 years and under Section 342 of the IPC and sentenced to undergo RI for one year with fine and default stipulation.

03. After arguing at length, learned counsel for the appellant seeks

permission to withdraw the application for suspension of sentence.

Accordingly, I.A.No.19276/2024 stands dismissed as withdrawn.

                                   (VIVEK RUSIA)                                  (GAJENDRA SINGH)
                                       JUDGE                                           JUDGE
                          vidya