Dhara Singh vs The State Of Madhya Pradesh
2025 Latest Caselaw 6316 MP

Madhya Pradesh High Court

Dhara Singh vs The State Of Madhya Pradesh on 20 August, 2025

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

                                                             1                              CRA-2190-2024
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                     CRA No. 2190 of 2024
                                            (DHARA SINGH Vs THE STATE OF MADHYA PRADESH )



                          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.9475 of 2025 , a repeat (second) 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 - Dhara Singh S/o Datarsingh Rathore.

Vide judgment and order dated 10.08.2023 passed in Special Sessions Trial No.13 of 2021 by the learned Special Judge (POCSO Act, 2012), Jaora, District Ratlam (MP), the present appellant has been convicted under Section 366 of Indian Penal Code, 1860 and also under Section 3 read with Section 4 (2) of Protection of Children from Sexual Offences Act, 2012 and respectively sentenced to undergo five years rigorous imprisonment with fine of Rs.1,000/- and twenty years rigorous imprisonment with fine of Rs.5,000/-

along with default stipulations.

First suspension application of the appellant has already been rejected on merit by this Court vide order dated 29.04.2024.

After arguing at length on merit of the matter, learned counsel for the appellant seeks permission of this Court to withdrawn the present repeat suspension application.

2 CRA-2190-2024 Prayer is allowed.

Accordingly, IA No.9475 of 2025 is dismissed as withdrawn.

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