RAKESH YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.17185/2019, which is an application for suspension of sentence and grant of bail on behalf of the appellant.

(2.) This is the first application for grant of bail being filed on behalf of the appellant, who has been convicted for offences punishable under Section 366(A) , 313 of the I.P.C. and U/s.5TH/6 of the POCSO Act and the maximum sentence that has been imposed is 10 years rigorous imprisonment with default tipulations.

(3.) The appellant has already been in prison undergoing his sentence for more than 2 years, as so stated by the learned counsel for the appellant. The appellant was 19 years old at the time of the offence. The allegation against him is of having kidnapped and committing rape of a 14 year old girl.