Yogendra Kumar Gupta vs Smt. Indu Gupta
2022 Latest Caselaw 17094 MP

                                 1
            THE HIGH COURT OF MADHYA PRADESH
                 Criminal Revision No.4868 OF 2022
              (Yogendra Kumar Gupta Vs. Indu Gupta)

Gwalior, dated : 22.12.2022

      Shri Prashant Sharma, learned counsel for the petitioner.
      Heard on I.A. No.19770/2022, an application under Section 397 )
of Cr.P.C. for suspension of sentence filed in respect of petitioner.
      Vide judgment dated 15.12.2022 passed by XV Additional Session
Judge, District Gwalior in Criminal Appeal No.287/2018, the petitioner has
been convicted and sentenced as under:-
      Section                  Conviction                       Fine
    420 of IPC                   3 year                Rs.2000/- with default
                                                            stipulation
   406 of I.P.C.                 3 years               Rs.2000/- with default
                                                            stipulation
      It is the submission of learned counsel for the petitioner that
petitioner is suffering confinement since the date of judgment of appellate
Court. It a case arising out of a private complaint in which civil liability has
been tried to be converted into criminal liability. Suit for rendition of
account preferred at the instance of petitioner stands dismissed in which he
raised the point regarding irregularity if any, occurred in accounts. Civil
transaction has been converted into criminal liability by the respondent. He

placed all relevant documents and all testimony of witnesses in support of submission to submit that temporary suspension be given till requisition of record. He is ready to argue the matter finally. Petitioner intends to perform some community service to purge himself out of the guilt felt by him and to serve national/environmental/social cause. Under these grounds, he prayed for grant of bail.

Considering the submissions of learned counsel for the petitioner and looking to the facts and circumstances of the case, without commenting on the merits of the case as there is no possibility of early hearing of this

THE HIGH COURT OF MADHYA PRADESH Criminal Revision No.4868 OF 2022 (Yogendra Kumar Gupta Vs. Indu Gupta)

criminal appeal before this Court and as per the spirit of community service echoed in the order of Sunita Gandharva Vs. State of M.P. reported in 2020(3) MPLJ(Cri.)247, this Court intends to allow the application, hence, I.A. No.19770/2022 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) with one solvent surety of the like amount to the satisfaction of the concerned trial Court, petitioner's jail sentence shall remain suspended till disposal of this appeal and he be released on bail. The petitioner is further directed to remain present before the Registry of this Court on 06.02.2023 and, thereafter, on such subsequent dates as may be fixed by the Registry.

,rn~ }kjk ;g Hkh funZsf'kr fd;k tkrk gS fd vkosnd 5 ikS/kksa dk Qy nsus okys isM+ vFkok [email protected]½ jksi.k djsxk rFkk mUgs vius vkl iMksl esa isM+ksa dh lqj{kk ds fy, ckM+ yxkus 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 fo'ks"kr% 6&8 QhV Åwaps ikS/[email protected]+ksa dks yxk;sxs 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 fopkj.k U;k;ky; ds le{k o`{[email protected]/kksa ds jksi.k ds lHkh QksVks çLrqr djus gksxsaA rRi'pkr~] vxys rhu o"kZ rd gj rhu eghus esa vkosnd ds }kjk fopkj.k U;k;ky; ds le{k izxfr fjiksVZ çLrqr dh tk,xhA o`{kksa dh çxfr ij fuxjkuh j[kuk vkosnd 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 vkosnd }kjk vuqikyu ds laca/k esa ,d fjiksVZ çLrqr djus ds fy, funZsf'kr fd;k tkrk gS ,oa vkosnd }kjk fd;s x;s vuqikyu dh ,d la{kfIr fjiskVZ fopkj.k U;k;ky; ds le{k izR;sd rhu ekg esa izLrqr dh tk;sxhA

THE HIGH COURT OF MADHYA PRADESH Criminal Revision No.4868 OF 2022 (Yogendra Kumar Gupta Vs. Indu Gupta)

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] vU;Fkk vkosnd dks o`{kksa ds jksi.k ds fy, rFkk muds lqj{kk mik;ksa ds fy, vko';d [kpsZ ogu djuk gksxsaA 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 ,oa 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 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 ^^;g iz;kl dsoy ,d o`{k ds jksi.k dk iz'u u gksdj cfYd ,d fopkj ds vadqj.k dk gSA^^ 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 though satellite/Geo-tagging/Geo-fencing.

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.

Petitioner shall advance arguments finally on the next date of hearing after requisition of record.

THE HIGH COURT OF MADHYA PRADESH Criminal Revision No.4868 OF 2022 (Yogendra Kumar Gupta Vs. Indu Gupta)

Record be requisitioned from the trial Court immediately and matter be placed on 9th January, 2023 at item No.1 at top of the list for hearing at motion stage.

I.A. No.19770/2022 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) Vacation Judge ahd

Digitally signed by MOHD AHMAD DN: c=IN, o=HIGH COURT OF MADHYA PRADESH, ou=HIGH COURT OF MADHYA

MOHD AHMAD PRADESH, postalCode=482001, st=Madhya Pradesh, 2.5.4.20=76cd720db57b34b7642c70ed7eaf9b624f80d89cea07317bb14d87e882c f0d0f, pseudonym=0545491E30B837BBD4831C8E04A581DFFF305CD8, serialNumber=F3F56CD397D8CD6A76865A062F285CC6010CB90C4A13B78A9AE C4BA8C65B56BA, cn=MOHD AHMAD Date: 2022.12.23 01:23:58 +05'30'