Shahzad @ Bhaiyyu vs The State Of Madhya Pradesh
2025 Latest Caselaw 6315 MP

Madhya Pradesh High Court

Shahzad @ Bhaiyyu vs The State Of Madhya Pradesh on 20 August, 2025

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

                                                             1                               CRA-2926-2024
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                     CRA No. 2926 of 2024
                                    (SHAHZAD @ BHAIYYU Vs THE STATE OF MADHYA PRADESH AND OTHERS )



                          Dated : 20-08-2025
                                Appellant by Shri Santosh Kumar Meena - Advocate.
                                Respondent - State of Madhya Pradesh by Shri H.S. Rathore -

Government Advocate appearing on behalf of the Advocate General.

Heard on IA No.10880 of 2025 , a repeat (third) application under Section 430 of Bhartiya Nagarik Suraksha Sanhita, 2023 [389 of Code of

Criminal Procedure, 1973] for suspension of jail sentence and grant of bail moved on behalf of appellant - Shahzad @ Bhaiyyu S/o Azad Shah.

Vide judgment and order dated 15.02.2024 passed in Special Sessions Trial No.31 of 2021 by the learned Special Judge (POCSO Act, 2012), Badnagar, District Ujjain (MP), the present appellant has been convicted under Sections 354 (Gha), 376 and 452 of Indian Penal Code, 1860 and also under Section 3 read with Section 4 of Protection of Children from Sexual Offences Act, 2012 and respectively sentenced to undergo two years rigorous imprisonment with fine of Rs.500/-, ten years rigorous

imprisonment with fine of Rs.500/-, three years rigorous imprisonment with fine of Rs.500/- and twenty years rigorous imprisonment with fine of Rs.500/- along with default stipulations.

First suspension application of the appellant has already been dismissed on merit by this Court vide order dated 24.07.2024.

After arguing at length on merit of the matter, learned counsel for the

2 CRA-2926-2024 appellant seeks permission of this Court to withdrawn the present repeat suspension application.

Prayer is allowed.

Accordingly, IA No.10880 of 2025 is dismissed as withdrawn.

                                (VIJAY KUMAR SHUKLA)                      (BINOD KUMAR DWIVEDI)
                                        JUDGE                                     JUDGE
                          rcp