Madhya Pradesh High Court

Aman @ Sachin vs The State Of Madhya Pradesh on 29 May, 2025

Author: Vishal Dhagat

Bench: Vishal Dhagat

                                                              1                                 CRA-693-2025
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                       CRA No. 693 of 2025
                                       (AMAN @ SACHIN AND OTHERS Vs THE STATE OF MADHYA PRADESH )



                          Dated : 29-05-2025
                                  Shri Brijendra Singh - Advocate for the appellant.

                                  Shri Deependra Kushwaha- Additional Advocate General appearing
                          on behalf of Advocate General-respondent - State.

1. Appellant No. 1 - Aman @ Sachin has filed I.A. No.10466/2025 ,

an application for grant of temporary suspension of sentence and interim bail.

2. The appellant No. 1 stands convicted under Section 3(2)(v-a) of SC & ST Act and sentenced to undergo 5 years R.I. with fine of Rs.10,000/-; under Section 3(1)(w) (ii) of SC & ST Act and sentenced to undergo RI for 3 years with fine of Rs.10,000/-, under Section 10 of POCSO Act/ 354 (kha) / 354 (ga) of IPC and sentenced to undergo RI for 5 years with fine of Rs. 50,000/-, under Section 4(2) of POCSO Act/376 of IPC and sentenced to undergo life imprisonment with fine of Rs. 1,00,000/-, section 323 of IPC

and sentenced to undergo 6 month RI with fine of Rs. 1,000/- , under Section 66E of IT Act and sentenced to undergo two years RI with fine of Rs.50,000/-, under Section 67 of IT Act and sentenced to undergo R.I. for 3 years with fine of Rs.50,000/- with default stipulation vide judgment of conviction and order of sentence dated 23.12.2024 passed by Special Judge (POCSO Act), Bhind, District Bhind (M.P.) in SC ATR No.100/2023.

3. It is submitted by counsel for the appellant that sister of appellant

2 CRA-693-2025

No. 1 is to get married on 07/06/2025.

4. Learned Additional Advocate General appearing on behalf of Advocate General-respondent/State submits that facts stated in the application have been verified and appellant's sister is to get married on 07/06/2025 and father of appellant No. 1 has died and the appellant No. 1 has to play an important role in marriage function of his sister.

5. Heard learned counsel for the parties.

6. Considering the report and prayer made by counsel for the appellant No. 1, IA. for temporary suspension of sentence and grant of ad-interim bail is allowed. It is directed that appellant No. 1 shall be released on interim bail for a period of 10 days on his furnishing a personal bond in the sum of Rs.

25,000/- (Rs. Twenty Five Thousand Only) with one solvent surety bond of the like amount to the satisfaction of the concerned CJM. Appellant shall surrender before the trial Court after expiry of period of 10 days from the date of his release from jail.

C.C. as per rules.

(VISHAL DHAGAT) (VISHAL MISHRA) V. JUDGE V. JUDGE Durgekar