Madhya Pradesh High Court
Shahzad Khan vs The State Of Madhya Pradesh on 22 November, 2021
Author: Anand Pathak
1
THE HIGH COURT OF MADHYA PRADESH
Criminal Appeal No.6398/2019
(Shahzad Khan and Ors. Vs. State of M.P.)
Gwalior, dated : 22.11.2021
Shri D.R. Sharma, learned counsel for the appellants.
Shri N.S. Tomar, learned Public Prosecutor for the
respondent/State.
Heard on I.A. No.30638/2021, this is second application
under Section 389 of Cr.P.C. for suspension of sentence filed in
respect of appellant No.2-Pappu @ Azad Khan.
The appellant has been convicted under Section 326/34 of
IPC and sentenced to undergo 3 years with fine of Rs.500/- and
under Section 323/34 with fine of Rs.500/- with default stipulations.
It is the submission of learned counsel for the appellant that
trial Court erred in convicting the appellant and awarding the jail
sentence. Appellant has already suffered 45 days of jail sentence out
of total three years of incarceration as he is suffering confinement
since 07.10.2021 after pronouncement of judgment. On 13.08.2019
he was given benefit of interim suspension by the trial Court and
meanwhile, he suffered accident where roof of house of appellant
No.2-Pappu @ Azad Khan got collapsed and suffered injuries
therefore, he could not surrender before the trial Court. Later on, he
was arrested and now in jail. He further undertakes to perform
community service by way of plantation to serve
National/Environmental/Social cause. Therefore, looking to the
suspension of sentence awarded, bail may be granted to the
appellant No.2-Pappu @ Azad Khan.
Learned PL for the State opposed the prayer and prayed for
its dismissal.
Heard learned counsel for the parties at length and considered
the arguments advanced by them.
Considering the overall facts and circumstance of the case
and looking to the arguments advanced by counsel for the parties,
without commenting on the merits of the case as there is no
possibility of early hearing of this criminal appeal before this Court,
hence, I.A. No.30638/2021 is allowed subject to deposit of fine
amount and it is ordered that on furnishing a personal bond of
Rs.50,000/- (Rupees Fifty Thousand Only) by appellant with a
solvent surety of the like amount to the satisfaction of the concerned
trial Court, appellant's jail sentence shall remain suspended till
disposal of this appeal and he be released on bail. The appellant is
further directed to remain present before the Registry of this Court
on 29.01.2022 and, thereafter, on such subsequent dates as may be
fixed by the Registry.
It is made clear that this bail is granted once the case is
made out for bail and thereafter, direction for plantation of
saplings is given and it is not the case where a person intends to
serve social cause can be given bail without considering the
merits.
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It is expected form the appellant that he shall submit
photographs by downloading the mobile application (App) prepared
at the instance of High Court for monitoring the plantation through
satellite/Geo- Tagging.
Certified copy as per rules/directions.
(Anand Pathak)
Ashish* Judge
ASHIS Digitally signed by ASHISH
CHAURASIA
DN: c=IN, o=HIGH COURT OF
H
MADHYA PRADESH BENCH
GWALIOR, ou=HIGH COURT OF
MADHYA PRADESH BENCH
GWALIOR, postalCode=474001,
st=Madhya Pradesh,
2.5.4.20=bf81a9adb1da24e4bc7b51
CHAU
95154c3d4de08c6bb9303e52e2e7e7
28d9bac85bd3,
pseudonym=CA2EA6EDDF504F8F9C
2790FA9A0FD201D0242B64,
serialNumber=A926F3CBF979ECA6A
4C477577EEDBA3AB4F94593A930B9
RASIA
8DAE1B0AD16F90B5FD, cn=ASHISH
CHAURASIA
Date: 2021.11.23 10:45:35 +05'30'
