Madhya Pradesh High Court

Jitendra vs The State Of Madhya Pradesh on 22 May, 2025

Author: Pranay Verma

Bench: Pranay Verma

1 CRA-4919-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
CRA No. 4919 of 2025
(JITENDRA Vs THE STATE OF MADHYA PRADESH AND OTHERS )

Dated : 22-05-2025
Shri Satish Chandra Lakhara - Advocate for the petitioner.

Shri Mukesh Parwal appearing on behalf of Advocate General.

In view of the listing of the case, IA No. 7240/2025 stands closed.

Heard on the question of admission.

Appeal is admitted for final hearing.

Record of the trial Court be called for.

Shri Mukesh Parwal, Advocate takes notice.

Learned counsel for the parties are also heard on IA No.6889/2025
filed under Section 430 of BNSS for suspension of sentence filed on behalf
of appellant Jitendra.

The present appellant has been convicted and sentenced by Special
Judge, POCSO Act, Mandsaur, District Mandsaur, in Sessions Case No.
27/2024, vide judgment dated 25.4.2025, under Sections 341 of IPC and 7/8
of POCSO Act for a period of 15 days R.I., 3 years R.I. with fine of Rs.500/-
, 3000/- , respectively, with default stipulations.

Learned counsel for the appellant submits that the conviction of the

Signature Not Verified
Signed by: VARSHA
CHOURASIYA
Signing time: 22-05-2025
18:30:32
2 CRA-4919-2025
appellant is for a period of 3 years and the same has already been suspended
by the trial Court itself upto 25/5/2025. Hence, it is submitted that the
sentence be suspended since the appeal is of the year 2025 and shall take a
long time for coming up for hearing.

The prayer is opposed by the learned counsel for the respondent/State.

On due consideration of the submission of the learned counsel for the parties and looking to the short sentence imposed upon the appellant and the fact that the appeal is likely to take time, the application I.A No.6889/2025 is hereby allowed. It is directed that on deposition of fine amount and also on each of them furnishing personal bond of Rs.25,000/- (Rupees twenty five thousand Only) with one solvent surety in the like amount to the satisfaction

of the trial Court for his appearance before this Court/Registry on 18/8/2025 and on all other subsequent dates, as may be fixed by the Registry in this behalf, the execution of substantial jail sentence imposed on the appellants shall remain suspended, till the final disposal of this appeal.

Accordingly, IA No. 6889/2025 stands disposed off finally.

Certified copy as per rules.

(PRANAY VERMA) V. JUDGE VD