Banti @ Nihal vs The State Of Madhya Pradesh
2021 Latest Caselaw 8938 MP

                  HIGH COURT OF MADHYA PRADESH
                     1
                                                 Cr.A.No.6383/2021
                                  Banti alias Nihal Vs. State of M.P.

Gwalior Bench Dated 17.12.2021

      Shri S.K. Shrivastava, learned counsel for the appellant.

      Shri BPS Chauhan, learned PP for the respondent/State.

Heard on admission.

Appeal is admitted for final hearing.

Further heard on I.A.No.30898/2021, an application under

Section 389(1) of Cr.P.C. for suspension of jail sentence and grant of

bail on behalf of appellant -Banti alias Nihal.

This criminal appeal assails the judgment dated 30-09-2021

passed in Special Trial No.10/2016 by the Special Judge (Dacoity),

Gohad District Bhind whereby appellant -Banti alias Nihal has been

convicted as under:

    Section              Imprisonment                      Fine
399 of IPC                  10 years              Rs.1000/- with default
                                                  stipulation.
400 of IPC                  10 years              Rs.1,000/-with default
                                                  stipulation.
402 of IPC                   7 years              Rs.1,000/-with default
                                                  stipulation.
25(1-B)(A) of                1 year               Rs.1,000/-with default
Arms Act                                          stipulation.
11 r/w 13 of                 3 years              Rs.1,000/-with default
MPDVPK Act                                        stipulation.

It is the submission of learned counsel for appellant that the trial

Court erred in convicting and awarding jail sentence to appellant.

During trial appellant was on bail and there is no allegation of

misusing the said liberty. From the date of judgment of conviction, HIGH COURT OF MADHYA PRADESH

Cr.A.No.6383/2021 Banti alias Nihal Vs. State of M.P.

appellant is in jail. It is further submitted that statements of witnesses

are not corroborated and discrepancies persist in their version. He has

good case on merits. Early hearing of appeal is bleak possibility.

Learned counsel fairly submits that if appellant is released on bail

then he shall abide by all conditions imposed by this Court. He further

undertakes to abide by all the terms and conditions of guidance,

circulars and directions issued by Central Government, State

Government as well as Local Administration regarding measures in

respect of COVID-19 Pandemic and maintain hygiene in the vicinity

while keeping physical distancing. Appellant further undertakes

voluntarily to perform community service to purge his misdeed, if any

and to serve National /Environmental/Social cause on his own

volition.

Learned counsel for the State opposed the application and

prayed for its dismissal.

Looking to the submission made by learned counsel for the

parties as well as the fact that final hearing of this appeal would take

some time, application I.A.No.30898/2021 is hereby allowed.

If appellant -Banti alias Nihal furnishes bail bond in the sum of

Rs.50,000/- (Rupees Fifty Thousand Only) along with one surety

bond of the same amount to the satisfaction of the trial Court that he

shall appear before the Principal Registrar of this Court on 03-03-

2022 and on all other subsequent dates as may be fixed by the Office HIGH COURT OF MADHYA PRADESH

Cr.A.No.6383/2021 Banti alias Nihal Vs. State of M.P.

for appearance, then he shall be released on bail and execution of jail

sentence is suspended till disposal of this appeal, subject to payment

of fine.

Appellant shall not involve in criminal activities in future in

any manner and would mend his ways and would become a better

citizen.

,rn~ }kjk ;g funZsf'kr fd;k tkrk gS fd vkosnd 10 ikS/kksa dk

¼;FkklaHko dksbZ Hkh Qy nsus okys isM+ vFkok [email protected] tSls isM+½

jksi.k djsxk rFkk mls vius vkl iM+ksl esa isM+ksa dh lqj{kk dh O;oLFkk djuh

gksxh rkfd ikS/ks lqjf{kr jg ldsA vkosnd dk ;g drZO; gS fd u dsoy ikS/kksa

dks yxk;k tk,s] cfYd mUgsa iks"k.k Hkh fn;k tk,A ^^o`{kkjksi.k ds lkFk]

o`{kkiks"k.k Hkh vko';d gSA^^ vkosnd laHkor% 6&8 QhV ÅWaps

ikS/[email protected]+ksa dks 3&4 QhV xM~<k djds yxk;sxk rkfd os 'kh?kz gh iw.kZ

fodflr gks ldsaA vuqikyu lqfuf'pr djus ds fy,] vkosnd dks fjgk fd;s

tkus dh fnukad ls 30 fnuksa ds Hkhrj lacaf/kr fopkj.k U;k;ky; ds le{k

o`{[email protected]/kksa ds jksi.k ds lHkh QksVks çLrqr djuk gksxsaA rRi'pkr~] fopkj.k ds

lekiu rd gj rhu eghus esa vkosnd ds }kjk fopkj.k U;k;ky; ds le{k

izxfr fjiksVZ çLrqr dh tk,xh A o`{kksa dh çxfr ij fuxjkuh j[kuk fopkj.k U;k;ky; dk drZO; gS

D;ksafd i;kZoj.k {kj.k ds dkj.k ekuo vfLrRo nkao ij gS vkSj U;k;ky;

vuqikyu ds ckjs esa vkosnd }kjk fn[kkbZ xbZ fdlh Hkh ykijokgh dks utj

vankt ugh dj ldrk gSA blfy, vkosnd dks isM+ksa dh çxfr vkSj HIGH COURT OF MADHYA PRADESH

Cr.A.No.6383/2021 Banti alias Nihal Vs. State of M.P.

vkosnd }kjk vuqikyu ds lac/a k esa ,d fjiksVZ çLrqr djus ds fy, funZsf'kr

fd;k tkrk gS ,oa vkonsd }kjk fd;s x;s vuqikyu dh ,d la{kfIr fjiskVZ bl

U;k;ky; ds le{k izR;sd rhu ekg esa ¼vxys N% eghuksa ds fy,½ j[kh tk;sxh

ftls fd ^^funsZ'k^^ 'kh"kZ ds varxZr j[kk tk,xkA

o`{kkjksi.k esa ;k isM+ksa dh ns[kHkky esa vkosnd dh vksj ls dh xbZ dksbZ

Hkh pwd vkosnd dks tekur dk ykHk ysus ls oafpr dj ldrh gSA

vkosnd dks viuh ilan ds LFkku ij bu ikS/[email protected] dks jksius dh

Lora=rk gksxh] ;fn og bu jksis x;s isMksa dh Vªh xkMZ ;k ckM+ yxkdj j{kk

djuk pkgrk gS] rks og vius Loa; ds O;; ij ;g djus ds fy;s Lora=

gksxkA

bl U;k;ky; }kjk ;g funsZ'k ,d ijh{k.k izdj.k ds rkSj ij

fn, x, gSa rkfd fgalk vkSj cqjkbZ ds fopkj dk izfrdkj] l`tu ,oa

izd`fr ds lkFk ,dkdkj gksus ds ek/;e ls lkeaktL; LFkkfir fd;k

tk ldsA orZeku esa ekuo vfLrRo ds vko';d vax ds :i esa n;k]

lsok] izse ,oaa d:a.kk dh izd`fr dks fodflr djus dh vko';drk gS

D;ksafd ;g ekuo thou dh ewyHkwr izo`fr;ka gSa vkSj ekuo vfLrRo dks

cuk, j[kus ds fy, budk iquthZfor gksuk vko';d gSA

^^;g iz;kl dsoy ,d o`{k ds jksi.k dk iz'u u gksdj cfYd ,d

fopkj ds vadqj.k dk gSA^^

;g funsZ'k vkosnd ds }kjk Lor% O;Dr dh xbZ lkeqnkf;d lsok dh bPNk ds dkj.k fn;k x;k gS tks LoSfPNd gSA It is expected from appellant that he shall submit photographs HIGH COURT OF MADHYA PRADESH

Cr.A.No.6383/2021 Banti alias Nihal Vs. State of M.P.

by downloading the mobile application (App) prepared at the

instance of High Court for monitoring the plantation through

satellite/Geo- Tagging.

Copy of this order be sent to the trial Court concerned for

information and necessary compliance.

Certified copy as per rules.

(Anand Pathak) Judge Anil*

ANIL Digitally signed by ANIL KUMAR CHAURASIYA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH

KUMAR COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=8512f40a1a9eaa50b6802d068b51d

CHAURASI ae27e84c266b09d283f0799e67cdc7df50f, pseudonym=F7E569EA2A8955818DF870B0 C50764B46C526E80, serialNumber=EC534CBB3B245F050119F06F

YA 4A296DD83C765A1E2ACC6EC7D8BD8CBCC 9C2446E, cn=ANIL KUMAR CHAURASIYA Date: 2021.12.13 04:38:06 -08'00'