Ratiram Jatav vs The State Of M.P.
2022 Latest Caselaw 7848 MP

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               HIGH COURT OF MADHYA PRADESH
                                AT GWALIOR
                CRIIMINAL APPEAL No. 4635 of 2020
    (RATIRAM JATAV Vs. The STATE OF MADHYA PRADESH)
Dated : 15-06-2022
      Shri Rajmani Bansal, learned counsel for the appellant.
      Shri Anil Shukla, learned Public Prosecutor for the State.
      Heard on I.A.No.3901/2022, third application under Section 389
(1) of Cr.P.C. for suspension of sentence and grant of bail filed on behalf
of appellant - Ratiram Jatav.
      This criminal appeal assails the judgment dated 02.03.2020 passed
by the First Additional Session Judge, Sabalgarh, District Morena
(Madhya Pradesh) in Special Trial No.83/2018, whereby appellant
Ratiram has been convicted under Sections 304 Part 01 ( ,d) & 201 of
IPC and sentenced to undergo RI ten years and 3 years with fine of
Rs.2000/- and Rs.1000/- respectively with default stipulations.
      It is the submission of learned counsel for appellant that trial Court
erred in convicting the appellant and awarding jail sentence. It was the
case of sudden provocation as per the Section 100 of IPC and trial Court
erred in ignoring the same because deceased tried to outrage the modesty
of appellant's daughter aged 11 years, therefore, being agitated by the
said misbehaviour, he tried to teach the deceased a lesson and caused
maar-peet. It is a case where punishment is excessive in nature. He
referred the testimony of daughter of appellant- Sapna (PW/12) and also
referred the testimony of I.O. Anil Bhardwaj (PW/14) in which the fact
regarding consumption of liquor by the appellant and the deceased is
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referred. He also raised the question of quantam of punishment. He
already suffered around 2 years 8 months' incarceration in total and he
intends to argue on the quantam of punishment at the time of final
hearing. Hearing of the appeal shall take some time. Fine amount has
already been deposited. Appellant intends to perform some community
service to purge himself out of the guilt felt by the appellant and to serve
national/environmental/social cause. Under these circumstances, he
prayed for suspension of jail sentence of appellant and grant of bail.
      Learned Public Prosecutor for respondent/State opposed the prayer

and prayed for rejection of the application.

Heard the learned counsel for the parties and perused the documents appended thereto.

Considering the submissions advanced by the counsel for the appellant, this Court intends to allow this application, without commenting upon the merits of the case, I.A.No.3901/2022 is allowed 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, 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 25.08.2022 and, thereafter, on such subsequent dates as may be fixed by the Registry.

The appellant shall not move in their vicinity and would not be a source of embarrassment and harassment to the complainant side in any manner.

The appellant shall mark his presence once in a week before

the Police Station Rampurkalan, District Morena between 10:00 am to 2:30 pm till further orders.

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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 ,oaa 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 iz;kl dsoy ,d o`{k ds jksi.k dk iz'u u gksdj cfYd ,d fopkj ds vadqj.k dk 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 It is expected from the appellant 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.

I.A.No.3901/2022 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 AK/-

ANAND KUMAR 2022.06.16 10:08:48 +05'30'