Madhya Pradesh High Court
Rajesh vs The State Of Madhya Pradesh on 31 October, 2025
1 CRA-5982-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
CRA No. 5982 of 2025
(RAJESH Vs THE STATE OF MADHYA PRADESH AND OTHERS ) Dated : 31-10-2025 Parakram Singh Chouhan - Advocate for the appellant.
Jayesh Yadav appearing on behalf of Advocate General.
Heard on I.A. No.9003/2025, an application for condonation of delay in filing the present appeal.
For the reasons assigned in the application, the same is allowed and delay stands condoned.
Also heard on admission.
The appeal is admitted for final hearing.
Also heard on IA No.9002/2025, first application seeking suspension of sentence on behalf of appellant, who has been convicted under section 9(m) read with Section 10 of POCSO Act, 2012 and sentenced to undergo RI for 05 years with fine of Rs.5,000/- with further default stipulation vide judgment dated 29.03.2025 in Special Case No.11/2024 by Special Judge (POCSO) Act, Mandsaur, M.P. Counsel for the appellant submits that appellant has not committed the offence and has falsely been implicated in the case. The appellant has undergone one year and eight months out of his incarceration of five years. The final hearing of this appeal will likely to take long time, hence prayed Signature Not Verified Signed by: AMIT KUMAR Signing time: 31-10-2025 16:17:50 2 CRA-5982-2025 for suspension of sentence and release of the appellant on bail.
Counsel for the State opposed the prayer.
Considering the statement of the victim in para nos.6 and 7, without commenting on the merit of the case, the application is allowed and it is directed that the execution of 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 Registry of this Court on 11.12.2025 and on such further dates as may be fixed in this behalf by the Registry during the pendency of this appeal.
List for final hearing in due course.
Certified copy, as per rules.
(GAJENDRA SINGH) JUDGE amit Signature Not Verified Signed by: AMIT KUMAR Signing time: 31-10-2025 16:17:50