GOPAL SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.6096 of 2023, which is an application under Sec. 389(1) of Cr.P.C. for suspension of remaining jail sentence and grant of bail on behalf of appellant Gopal Singh.

(2.) Appellant has been convicted under Ss. 11(i)/12 of POCSO Act and has been sentenced to undergo 1 year R.I. with fine of Rs.5,000.00 with usual default stipulation.

(3.) Learned counsel for the appellant submits that appellant is an innocent person and he has been falsely implicated in this matter. During the trial appellant was on bail and he has not misused the liberty granted to him. Appellant has deposited the fine amount. Looking to old pendency of the cases for consideration, final conclusion of this appeal would take sufficient long time. There is a strong case in favour of the appellant. Hence, the execution of the remaining part of the jail sentence of the appellant be suspended till the final disposal of this appeal.