Rahul vs The State Of Madhya Pradesh
2025 Latest Caselaw 11053 MP

Madhya Pradesh High Court

Rahul vs The State Of Madhya Pradesh on 12 November, 2025

1 CRA-4251-2019 IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRA No. 4251 of 2019 (RAHUL Vs THE STATE OF MADHYA PRADESH )

Dated : 12-11-2025 Shri N.Dave, counsel for the appellant.

Shri R. Joshi, counsel for the State.

Heard on IA No.14938/2025, second application seeking suspension of sentence on behalf of appellant, who has been convicted under section 363,

366, 376(2)(n) of IPC and under Section 5(L/6 of POCSO Act, 2012 and sentenced to undergo RI for 03, 05, 10 and 10 years with total fine of Rs.400/- with further default stipulation vide judgment dated 24.04.2019 in Special Case No.129/2015 by First ASJ, Badwah, Mandleshwar.

Counsel for the appellant submits that appellant has not committed the offence and has falsely been implicated in the case. He further submits that earlier, the appellant was granted benefit of suspenion of jail sentnece, but on 23.26.2025, he could not mark his presence before the registry of the Court, hence, ultimatley this is a case of bail jump. The final hearing of this appeal

will likely to take long time, hence prayed for suspension of sentence and release of the appellant on bail.

Counsel for the State opposed the prayer.

Considering the facts and circumstances of the case and the arguments advanced by the counsel for the parties, without commenting on the merit of the case, the application is allowed and it is directed that the execution of

2 CRA-4251-2019

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/- (Rupees Fifty Thousand) with one surety in the like amount to the satisfaction of the trial court for his appearance before the Trial Court on 18.12.2025 and on such further dates as may be fixed in this behalf by the Registry during the pendency of this appeal.

I.A. No.14937/2025, an application for urgent hearing stands closed.

This is an admitted appeal.

List for final hearing in due course.

Certified copy, as per rules.

(GAJENDRA SINGH) JUDGE amit