Madhya Pradesh High Court
Jagdish Bairagi vs The State Of Madhya Pradesh on 13 July, 2022
Author: Anand Pathak
1
THE HIGH COURT OF MADHYA PRADESH
Criminal Appeal No.5758 OF 2022
(Jagdish Bairagi Vs. State of M.P.)
Gwalior, dated : 13.07.2022
Shri Vivek Kumar Mishra, learned counsel for the appellant.
Shri Kuldeep Singh, learned Public Prosecutor for the
respondent/State.
Heard on I.A. No.10712/2022, an application under Section 389
(1) of Cr.P.C. for suspension of sentence filed in respect of appellant.
Vide judgment dated 25.06.2022 passed by III Additional Sessions
Judge, District Guna, in S.T. No.64/2016, the appellant has been convicted
and sentenced as under:-
Section Conviction Fine
406 of IPC 3 years Rs.1000/- with default
stipulation
3/7 of the 6 months Rs.1000/- with default
Essential stipulation
Accommodation
Act
Learned counsel for the appellant submitted that trial court erred in
convicting the appellant and awarding jail sentence without appreciating
the evidence and materials available on record. Appellant has good case
on merits. Hearing of this appeal shall take considerably long time. Fine
amount has already been deposited. Appellant shall not be a source of
embarrassment or harassment to the complainant party in any manner.
Appellant intends to perform some community service to purge himself
THE HIGH COURT OF MADHYA PRADESH
Criminal Appeal No.5758 OF 2022
(Jagdish Bairagi Vs. State of M.P.)
out of the guilt felt by the applicant and to serve
national/environmental/social cause. Under these circumstances, he
prayed for suspension of the jail sentence of appellant and grant of bail.
Learned Public Prosecutor for the State opposed the prayer and
prayed for its dismissal.
Heard the learned counsel for the parties and record perused.
Considering the overall facts and circumstance of the case, without
commenting on the merits of the case as there is no possibility of early
hearing of this 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, hence, I.A. No.10712/2022
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 two solvent sureties 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 16.08.2022 and, thereafter, on such subsequent dates as may be
fixed by the Registry.
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THE HIGH COURT OF MADHYA PRADESH
Criminal Appeal No.5758 OF 2022
(Jagdish Bairagi Vs. State of M.P.)
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THE HIGH COURT OF MADHYA PRADESH
Criminal Appeal No.5758 OF 2022
(Jagdish Bairagi Vs. State of M.P.)
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
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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
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.
I.A. No.10712/2022 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)
Judge
Rashid
RASHID KHAN
2022.07.14 10:09:34 +05'30'
11.0.8
