Madhya Pradesh High Court
Hukumsingh vs The State Of Madhya Pradesh on 20 December, 2022
Author: Anand Pathak
1
HIGH COURT OF MADHYA PRADESH
CRA No. 7152 of 2022
(HUKUMSINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)
Gwalior Bench : Dated : 20/12/2022
Ms. Sonam Sharma , learned counsel for the appellant.
Shri Rajeev Upadhyay, learned Public Prosecutor for the
respondent-State.
Heard on I.A.No. 19683 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. 4 Suneel.
This criminal appeal under Section 374 (2) of Cr.P.C. is
preferred by appellant against the judgment dated 05/08/2022
passed by the Additional Sessions Judge, Pichhore District
Shivpuri (M.P.) in ST No.114/2017, whereby appellants have been
convicted as under:-
Sections Act Imprisonment Fine
147 IPC R.I for 3 months Rs.250/-with default
stipulation
148 IPC R.I. For 4 years Rs 250/- with default
HIGH COURT OF MADHYA PRADESH
CRA No. 7152 of 2022
(HUKUMSINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)
stipulation
307/149 IPC R.I. For 4-4years Rs.500/- in each
two counts count with default
stipulation
325/149 (Two IPC RI for 2-2 years Rs. 500/- in each
counts) count
324/149 IPC RI for one year Rs. 500/-
323/149 IPC RI for three Rs. 500/-
months
It is the submission of learned counsel for appellant No.4
that the Trial court erred in convicting the appellant No.4 and
awarding jail sentence. Learned counsel for appellant No.4 referred
testimony of complainant Mahesh (P.W.2) to bring home the fact
in chief examination, he nowhere referred the name and role of
appellant No.4 to suggest or establish that he was also involved in
the causing grievous hurt to the complainant. He already suffered
incarceration of 11 months out of four years of jail sentence. It is
HIGH COURT OF MADHYA PRADESH
CRA No. 7152 of 2022
(HUKUMSINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)
submission that hearing of appeal will take some time Learned
counsel fairly submits that if appellant is released on bail then
appellant shall abide by all conditions imposed by this Court. Thus,
prayed for suspension of sentence and grant of bail.
Learned counsel for the respondent/State opposed the
application and prayed for its dismissal.
Considering the submissions advanced by learned counsel
for the parties as well as the fact that final hearing of this appeal
would take some time and intention of appellant to reform himself,
application I.A.No19683/2022 is hereby allowed.
If appellant No.4 Suneel 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
HIGH COURT OF MADHYA PRADESH
CRA No. 7152 of 2022
(HUKUMSINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)
Court on 31-01-2023 and on all other subsequent dates as may be
fixed by the Office for appearance, then he shall be released on bail
and execution of jail sentence is suspended till disposal of this
appeal.
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HIGH COURT OF MADHYA PRADESH
CRA No. 7152 of 2022
(HUKUMSINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)
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HIGH COURT OF MADHYA PRADESH
CRA No. 7152 of 2022
(HUKUMSINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)
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It is expected from the applicant 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 19683of 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)
Prachi Judge
PRACHI
MISHRA
2022.12.21
10:18:11
+05'30'
