Roop Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 6793 MP

                 HIGH COURT OF MADHYA PRADESH
               1                                     Cr.A.No.2894/2019
                 ( Roopsingh & Ors. Vs. State of M.P. )

Gwalior Bench:
Dated 06/05/2022
      Shri Susheel Goswami, learned counsel for the appellants.

      Shri B.M.Shrivastava, learned PP for the respondent/State.

Heard on I.A.No.6386/2022, first application under Section

389 (1) of Cr.P.C. moved on behalf of appellant No. 2-Devi Singh

for suspension of his remaining jail sentence.

By the impugned judgment of sentence and order of

conviction, appellants have been convicted for offence under

Sections 304(2)/34, 323/34 of IPC and sentenced to suffer various

terms of sentences maximum of which is seven years RI with fine

and default stipulation.

It is the submission of learned counsel for the appellant

that trial court erred in convicting the appellant No. 2 and

awarding jail sentence. It was a case of sudden provocation at

best and because of darkness, act of appellant could not have been

deciphered conclusively. Even otherwise, appellant No. 2 has

already suffered four years and one month incarceration out of

total jail sentence of seven years. Appellant does not bear any

criminal record Hearing of appeal will take time and he has a

strong case on merits. Therefore, appellant be given a chance to

take care of his family. Further he intends to perform community

service by serving the environment by contributing his part HIGH COURT OF MADHYA PRADESH

( Roopsingh & Ors. Vs. State of M.P. )

voluntarily by planting saplings. On these grounds, prayer for

suspension of sentence has been made out.

Learned Public Prosecutor for the respondent/State opposed

the prayer and prayed for its rejection.

Keeping in view the submissions made by the learned

counsel for the parties and looking to the facts and circumstances

of the case, it is directed that jail sentence of appellant No. 2-Devi

Singh shall remain suspended subject to appellant's furnishing a

personal bond in the sum of Rs.50,000/- (Rupees Fifty

thousand) with a surety bond in the like amount to the

satisfaction of the trial Court to appear before Registry of this

Court on 18/10/2022 and all other subsequent dates as may be

fixed in this regard; however, not more than two in a year.

The aforesaid suspension order shall be subject to the

condition that:-

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vko';d gSA^^ HIGH COURT OF MADHYA PRADESH

( Roopsingh & Ors. Vs. State of M.P. )

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photographs by downloading the mobile application

(NISARG App) prepared at the instance of High Court for

monitoring the plantation through satellite / Geo-tagging.

Any default on behalf of appellant in plantation or caring of

trees shall disentitle the appellant from enjoying the benefit of bail.

A copy of this order be sent to the trial Court concerned for HIGH COURT OF MADHYA PRADESH

( Roopsingh & Ors. Vs. State of M.P. )

compliance.

Certified copy as per rules.

List for hearing in due course.

(Anand Pathak) Judge jps/-

Digitally signed by JAI PRAKASH SOLANKI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH

JAI PRAKASH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=287738d30aabaeda9b10cecdf179cec865c7633f4cf b9e38ce14fcbb05b9522a,

SOLANKI pseudonym=560BC50AD082B9BE54EE290EC8CB2193780D 8357, serialNumber=8D6BC1C9FCE36623D0BD6B8072A2D8C014 33EBD48AE4F609F108CA8F8DE6B522, cn=JAI PRAKASH SOLANKI Date: 2022.05.07 10:54:13 +05'30'