Madhya Pradesh High Court
Rajesh Yadav vs The State Of Madhya Pradesh on 14 September, 2022
Author: Anand Pathak
1
THE HIGH COURT OF MADHYA PRADESH
Criminal Appeal No.6746/2022
(Rajesh Yadav Vs. State of M.P.)
Gwalior, dated : 14.09.2022
Shri R.K. Upadhyay, learned counsel for the appellant.
Shri Rajiv Upadhyay, learned Public Prosecutor for the
respondent/State.
Heard on I.A. No.12453/2022, an application under Section 389
(1) of Cr.P.C. for grant of suspension of sentence filed in respect of
appellant.
Vide judgment dated 21.07.2022, passed by Special Judge (SC &
ST) Act, District Vidisha, in Session Trial No.36/2015, the appellant has
been convicted and sentenced as under:-
Section Conviction Fine
294 of the IPC 6 months Rs.500/- with default
stipulation
353 of the IPC 6 months Rs.1,000/- with default
stipulation
3(1)(10) of the 6 months Rs.500/- with default
SC/ST Act stipulation
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. It is further submitted
that earlier appellant was extended the benefit of temporary suspension
of sentence and granted temporary suspension vide order dated
16.08.2022 till next date of hearing. Counsel further submitted that
appellant is law abiding citizen and if enlarged on bail, then he shall
comply all the conditions as imposed by this court. Appellant has good
case on merits. Hearing of this appeal shall take considerably long time.
Fine amount has already been deposited. Appellant intends to perform
some community service to purge himself out of the guilt felt by him and
THE HIGH COURT OF MADHYA PRADESH
Criminal Appeal No.6746/2022
(Rajesh Yadav Vs. State of M.P.)
to serve national / environmental / social cause. Under these grounds,
counsel prayed for 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 submissions made by learned counsel for the
parties and looking to the short term of sentence, it appears that appellant
deserves suspension of sentence, without commenting on the merits of
the case as there is no possibility of early hearing of this criminal appeal
before this Court, hence, the order granting temporary suspension of
sentence is hereby made absolute and accordingly, the jail sentence of
appellant shall remain suspended during pendency of present appeal on
the same terms and conditions as enumerated in the said order.
The appellant is further directed to remain present before the
Registry of this Court first on 21.12.2022 and, thereafter, shall continue
to remain present on such subsequent dates as may be fixed by the
Registry in this regard till disposal of the present appeal.
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.
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THE HIGH COURT OF MADHYA PRADESH
Criminal Appeal No.6746/2022
(Rajesh Yadav Vs. State of M.P.)
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thou dh ewyHkwr izo`fr;ka gSa vkSj ekuo vfLrRo dks cuk, j[kus ds fy,
budk iquthZfor gksuk vko';d gSA
THE HIGH COURT OF MADHYA PRADESH
Criminal Appeal No.6746/2022
(Rajesh Yadav Vs. State of M.P.)
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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.12453/2022 stands disposed of.
Copy of this order be sent to the trial Court concerned for
compliance.
(Anand Pathak)
Judge
Rashid
RASHID KHAN
2022.09.15 18:21:23 +05'30'
11.0.8
