Bunty Singh vs The State Of Madhya Pradesh
2025 Latest Caselaw 4695 MP

Madhya Pradesh High Court

Bunty Singh vs The State Of Madhya Pradesh on 21 February, 2025

Author: Vivek Rusia

Bench: Vivek Rusia

                                                                 1                              CRA-7767-2022
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT INDORE
                                                        CRA No. 7767 of 2022

(BUNTY SINGH Vs THE STATE OF MADHYA PRADESH )

Dated : 21-02-2025 Shri Jitendra Sharma dvocate for the appellant.

Shri Apoorv Joshi public prosecutor for State.

Heard on I.A.No. 16060/2024, which is third application under Section 430 of BNSS, 2023 for suspension of remaining jail sentence and grant of bail filed on behalf of the appellant- Bunty Singh

Appellant has been convicted for the offence punishable under Section 363, 366, 376(3) of IPC and Section 5(L)/6 of POCSO Act and sentenced to 3 years RI, 5 years RI and Life Imprisonment with fine of Rs. 500/-, 2000/- and 2000/- with default stipulation by VI Additional Session Judge, Ujjain in ST No. 5/2021 vide judgment dated 30.7.2022. His first application was dismissed as withdrawn on 28.7.2023 and second application was rejected vide order dated 23.2.2024 after considering the entire merits of the case.

The age of the prosecutrix was found 14 years and as per the DNA report Y Chromosome was found, however it was very low. But allegation of sexual assault is made out against the appellant.

Hence, we are of the view that no case for suspension of sentence is made out. IA No. 16060/2024 is rejected.

                                   (VIVEK RUSIA)                                        (PRANAY VERMA)
                                       JUDGE                                                 JUDGE
                           BDJ