Madhya Pradesh High Court

Sujal @ Dangu vs The State Of Madhya Pradesh on 4 July, 2025

                                                             1                                CRA-3621-2025
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                      CRA No. 3621 of 2025
                                            (SUJAL @ DANGU Vs THE STATE OF MADHYA PRADESH )



                           Dated : 04-07-2025
                                 Rukmani Dhangar - Advocate for the petitioner.

                                 Ss Thakur G.A appearing on behalf of Advocate General.
                                 Saniya Qureshi, learned counsel for the respondent [COMP].

Heard on I.A. No.4833/2025 which is first application filed under Section 389 of Cr.P.C/ under Section 430 of the BNSS for suspension of

sentence on behalf of the appellant- Sujal @ Dangu.

2 . The appellant has been convicted under Section 64(1) of the BNSS, 2023 and sentenced to undergo 10 years R.I with fine of Rs.10,000/- and Section 3/4 of the POCSO Act, 2012 and sentenced to undergo 10 years R.I with fine of Rs.10,000/- along with default stipulations.

3. Counsel for the appellant submits that appellant is innocent and he has falsely been implicated in the aforementioned crime. The learned trial Court has erred in passing the judgment without considering the contradiction in the evidence presented before the trial Court. The applicant

is ready to furnish adequate surety and shall abide by all the direction and condition which may be imposed by this Court. Hence, in such circumstances, prayer is made to enlarge the appellant on bail.

4. On the other hand, learned counsel for the respondent/State has opposed the prayer and prayed for its rejection.

5. Considering the statement of father (PW-1) and mother (PW-3)

2 CRA-3621-2025 regarding the age of the victim and statement regarding the incident, without commenting on the merits of the case, this Court is of the view that the application for suspension of jail sentence filed on behalf of the appellant deserves to be allowed.

6. Accordingly, I.A. No.4833/2025 is allowed and it is directed that subject to depositing the fine amount and on furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one solvent surety in the like amount to the satisfaction of the trial Court, the execution of jail sentence imposed against the appellant shall remain suspended, till the final disposal of this appeal for his appearance before the Registry of this Court on 03.11.2025 and thereafter on all such subsequent dates, as may be fixed by the Registry in this regard.

7. With the aforesaid, I.A is allowed and disposed off. List the matter in due course.

Certified copy as per rules.

(GAJENDRA SINGH) JUDGE

akanksha