Madhya Pradesh High Court
Laxman vs The State Of Madhya Pradesh on 20 December, 2022
Author: Anand Pathak
1
HIGH COURT OF MADHYA PRADESH
CRA No. 7600 of 2022
(LAXMAN AND OTHERS Vs THE STATE OF MADHYA PRADESH)
Gwalior Bench : Dated : 20/12/2022
Shri Imran Khan , learned counsel for the appellants.
Shri Rajeev Upadhyay, learned Public Prosecutor for the
respondent-State.
Heard on I.A.No. 19018 of 2022, second application under
Section 389 (1) of Cr.P.C. for suspension of sentence and grant of
bail filed on behalf of appellant Nos. 1 and 2 Laxman and Karan
Singh respectively.
This criminal appeal under Section 374 (2) of Cr.P.C. is
preferred by appellants 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
HIGH COURT OF MADHYA PRADESH
CRA No. 7600 of 2022
(LAXMAN AND OTHERS Vs THE STATE OF MADHYA PRADESH)
148 IPC R.I. For 4 years Rs 250/- with default
stipulation
307/149 IPC R.I. For 4-4years Rs.500/- in each
two counts count with default
stipulation
325/149 IPC RI for 3-3 years Rs. 500/- in each
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 appellants that the
Trial court erred in convicting the appellant and awarding jail
sentence. Learned counsel for the appellants referred testimony of
complainant Mahesh (P.W.2) to bring home the fact that in chief
examination, he nowhere referred the names and respective roles of
both the appellants to suggest or establish that they were also
involved in the causing grievous hurt to the complainant. He
already suffered incarceration of 11 months out of four years. It
HIGH COURT OF MADHYA PRADESH
CRA No. 7600 of 2022
(LAXMAN AND OTHERS Vs THE STATE OF MADHYA PRADESH)
is submission that hearing of appeal will take some time Learned
counsel fairly submits that if appellants are released on bail then
appellants 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.No.19018/2022 is hereby allowed.
If appellants furnishe bail bond in the sum of Rs.50,000/-
(Rupees Fifty Thousand Only) each along with one solvent
surety of the like amount to the satisfaction of the trial Court that
they shall appear before the Principal Registrar of this Court on
31-01-2023 and on all other subsequent dates as may be fixed by
HIGH COURT OF MADHYA PRADESH
CRA No. 7600 of 2022
(LAXMAN AND OTHERS Vs THE STATE OF MADHYA PRADESH)
the Office for appearance, then they 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. 7600 of 2022
(LAXMAN AND OTHERS Vs THE STATE OF MADHYA PRADESH)
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HIGH COURT OF MADHYA PRADESH
CRA No. 7600 of 2022
(LAXMAN 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 19018of 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
10:14:44
+05'30'
