Madhya Pradesh High Court
Ajay Singh vs The State Of Madhya Pradesh on 9 October, 2025
1 CRA-8456-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 8456 of 2025
(AJAY SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS ) Dated : 09-10-2025 Shri Deependra Kumar Mishra - Advocate for appellant. Shri Rakesh Singh - Panel Lawyer for State.
Heard on admission.
The appeal is admitted for hearing.
Also heard on I.A. No.21052 of 2025, which is a first application under Section 430(1) of the Bharatiya Nagarik Suraksha Sanhita, 2023 for suspension of sentence and grant of bail to present appellant.
This Criminal Appeal assails the judgment dated 31.07.2025 passed by the learned Fourth Additional Sessions Judge/Special Judge (POCSO Act), Chhatarpur (M.P.), in Special Case No.71 of 2023, whereby present appellant has been convicted for offence punishable under Sections 354 and 323 of the Indian Penal Code and sentenced to undergo two years RI and fine of Rs.1,000/-, and fine of Rs.500/- respectively, with default stipulations.
It is submitted by learned counsel for the present appellant that the trial Court has wrongly convicted the present appellant without proper appreciation of facts of the case. It is further submitted by him that the sentence of imprisonment has already been suspended by the learned trial Court temporarily till 20.09.2025 and thereafter it was further extended by this Court till today. It is submitted that the final disposal of this appeal with Signature Not Verified Signed by: TAJAMMUL HUSSAIN KHAN Signing time: 10/10/2025 2:21:43 PM 2 CRA-8456-2025 take considerable time. In view of the aforesaid submissions, it is prayed that the remaining jail sentence of present appellant may be suspended and he may be released on bail.
Per contra, learned counsel for State has opposed the prayer made by the appellant.
Having heard the rival contentions of learned counsel for the parties, perused the record and keeping in view the attending facts and circumstances of case, but without expressing any opinion on the merits, I.A. No.21052 of 2025 is allowed. It is directed that subject to depositing the entire fine amount, if not already deposited, and on furnishing a personal bond of Rs.70,000/- (Rupees Seventy Thousand only) with a solvent surety in the like amount to the satisfaction of the concerned trial Court, the remaining jail sentence of present appellant shall remain suspended and he be released on bail. The present appellant is further directed to mark his appearance before the concerned trial Court on 15.12.2025 and on subsequent dates as may be fixed by the trial Court in this regard till final disposal of this appeal.
List the case for final hearing in due course.
Certified copy as per rules.
(RAJENDRA KUMAR VANI) JUDGE THK Signature Not Verified Signed by: TAJAMMUL HUSSAIN KHAN Signing time: 10/10/2025 2:21:43 PM