Rajesh vs The State Of Madhya Pradesh
2025 Latest Caselaw 6322 MP

Madhya Pradesh High Court

Rajesh vs The State Of Madhya Pradesh on 20 August, 2025

                                                             1                                  CRA-5750-2025
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                     CRA No. 5750 of 2025
                                          (RAJESH Vs THE STATE OF MADHYA PRADESH AND OTHERS )



                          Dated : 20-08-2025
                                Shri Virendra Sharma, learned Sr. Advocate for the appellant with
                          Shri Jitendra Sharma, Advocate.
                                Shri Rahul Solanki - GA for the respondent/State.

Heard on IA No.9008/2025 , first application seeking suspension of sentence on behalf of appellant Rajesh who has been convicted under

sections 11(i) & (iv) r/w 12 of POCSO Act and sentenced to 2 years RI with fine of Rs.5,000/- with default stipulations of 1 month vide judgment dated 13/06/2025 in ST No.30/2023 by Second ASJ, Mahidpur, District Ujjain.

2. Learned counsel for the appellant submits that appellant has not committed any offence and he has falsely been implicated in the case. Final hearing of this appeal will take sufficient long time, therefore, it is prayed that the remaining jail sentence of the appellant may be suspended and he be released on bail.

3. Learned counsel for the respondent/ State opposed the prayer of the

appellants.

4. Considering the facts and circumstances of the case and the fact that this is a case of short sentence, without commenting on the merit of the case, the application is allowed and it is directed that the execution of remaining jail sentence passed against the appellant shall remain suspended and he be released on bail upon his furnishing personal bond in the sum of Rs.50,000/-

2 CRA-5750-2025 (Rupees Fifty Thousand) with one surety in the like amount to the satisfaction of the trial court for his appearance before the Registry of this Court on 24.11.2025 and on such further dates as may be fixed in this behalf by the Registry during the pendency of this appeal.

5. Copy of this order be sent to the victim through her parents in the light of Aparna Bhatt vs. State of M.P AIR 2021 SC 1492 .

6. List the case for final hearing in due course. C.C. as per rules.

(GAJENDRA SINGH) JUDGE

VS