SURENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.9037/2023, which is an application for suspension of sentence and grant of bail to the appellant.

(2.) The appellant has been convicted by the trial Court under Sec. 354 of the IPC and sentenced to undergo R.I. for 3 years with fine of Rs.5000.00, under Sec. 7/8 of POCSO Act and sentenced to undergo R.I. for 3 years with fine of Rs.5000.00, with default stipulation. Learned counsel for the appellant has submitted that the maximum sentence awarded to the appellant is three years. The appellant has already been granted bail by the trial Court till 14/7/2023. Disposal of this appeal would take considerable time, hence, the jail sentence of the appellant be suspended and he may be released on bail.

(3.) Learned Govt. Advocate for the State has opposed the bail application. Considering the period of jail sentence awarded to the appellant and other facts and circumstance of the case, I deem it proper to suspend the remaining jail sentence of the appellant. Consequently, I.A.No.9037/2023 is allowed. The execution of jail sentence of appellant is hereby suspended subject to depositing the fine amount, (if not already deposited). It is directed that the appellant be released on bail on his furnishing a personal bond to a sum of Rs.50,000.00(Rupees Fifty thousand only) with one solvent surety of the like amount to the satisfaction of the trial Court with a further direction to appear before the trial Court on 17/8/2023 and also on such other dates, as may be fixed by that Court in this regard during the pendency of this appeal. Let record of the trial Court be requisitioned.