Pappu @ Bhurya Alias Hanumant ... vs The State Of Madhya Pradesh
2022 Latest Caselaw 16580 MP

                            1
        IN THE HIGH COURT OF MADHYA PRADESH
                             AT GWALIOR
               Criminal Appeal No.4573 of 2021
 (Pappu @ Bhurya alias Haumant Singh & Others Vs. The State of Madhya
                                 Pradesh)

Dated : 14-12-2022

      Shri Rishikesh Bohare, learned counsel for appellant No.2.

      Shri Kaushlendra Singh Tomar, learned Public Prosecutor

for the respondent/State.

Heard on I.A.No. 16908 of 2022, first application under

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

bail filed on behalf of appellant No.2 Pavan.

This criminal appeal under Section 374 of Cr.P.C. is

preferred by appellants against the judgment dated 26.07.2021

passed by the Additional Sessions Judge, Chachoda, District Guna

(Madhya Pradesh) in S.T.No.300/2015, whereby appellant No.2

Pavan has been convicted as under :-

Sections      Act       Imprisonment                Fine
  147         IPC           02 years' RI    Rs.500/- with default
                                                 stipulation
364/149       IPC           05 years' RI    Rs.1000/- with default
                                                 stipulation

       IN THE HIGH COURT OF MADHYA PRADESH
                           AT GWALIOR
               Criminal Appeal No.4573 of 2021

(Pappu @ Bhurya alias Haumant Singh & Others Vs. The State of Madhya Pradesh)

325/149 IPC 05 years' RI Rs.1000/- with default stipulation

It is the submission of learned counsel for appellant No.2

that trial Court did not found the evidence beyond reasonable

doubt so far as allegation of offence under Section 364-A of IPC is

concerned. He referred the testimony of different witnesses to

bring home the fact that only two fractures were sustained by the

complainant on his right leg/foot. He already suffered around 1

year and five months' incarceration so far. Confinement is an

anathema to the principles of personal liberty. Hearing of the

appeal shall take some time and appellant has a good case on

merits. Learned counsel fairly submits that if appellant No.2 is

released on bail then appellant No.2 shall abide by all terms and

conditions as imposed by this Court. Thus, prayed for suspension

of sentence and grant of bail.

Learned Public Prosecutor for the respondent/State opposed

IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR Criminal Appeal No.4573 of 2021 (Pappu @ Bhurya alias Haumant Singh & Others Vs. The State of Madhya Pradesh)

the prayer and prayed for rejection of the application.

Looking to the submissions made by learned counsel for the

parties, I.A.No.16908/2022 is hereby allowed.

If appellant No.2 Pavan furnishes bail bond in the sum of

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

solvent surety of the like amount to the satisfaction of the trial

Court that he shall appear before the Principal Registrar of this

Court on 31-01-2023 and on all other subsequent dates as may be

fixed by the Office for appearance, then appellant No.2 shall be

released on bail and execution of jail sentence is suspended till

disposal of this appeal.

The appellant No.2 shall not be a source of

embarrassment and harassment to the complainant side in any

manner.

It is made clear that this bail is granted once the case is

IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR Criminal Appeal No.4573 of 2021 (Pappu @ Bhurya alias Haumant Singh & Others Vs. The State of Madhya Pradesh)

made out for bail and therefore, 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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IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR Criminal Appeal No.4573 of 2021 (Pappu @ Bhurya alias Haumant Singh & Others Vs. The State of Madhya Pradesh)

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IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR Criminal Appeal No.4573 of 2021 (Pappu @ Bhurya alias Haumant Singh & Others Vs. The State of Madhya Pradesh)

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It is expected from the appellant No.2 that he shall submit

photographs by downloading the mobile application (NISARG

App) prepared at the instance of High Court for monitoring the

plantation through satellite/Geo-tagging/Geo fencing.

I.A.No.16908 of 2022 stands allowed and disposed of.

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

compliance.

Certified copy as per rules.

                                                            (ANAND PATHAK)
AK/-                                                            JUDGE
       ANAND KUMAR
       2022.12.14
       18:55:01 +05'30'