Madhya Pradesh High Court
Mahendra Ahirwar vs The State Of Madhya Pradesh on 8 May, 2023
Author: Anand Pathak
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IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 5725 of 2023
(MAHENDRA AHIRWAR AND OTHERS Vs THE STATE OF MADHYA PRADESH)
Dated : 08-05-2023
Ms.Prachi Sharma- Advocate for the appellants.
Shri P.P.S Bajeeta- Public Prosecutor for the respondent/State.
Heard on I.A. No. 7395/2023, first application under Section 389 (1) of
Cr.P.C. moved on behalf of appellant No.1-Mahendra Ahirwar and appellant
No.2- Dinesh Ahirwar.
Criminal appeal under Section 374 of the Cr.P.C. is preferred by the
appellants against the judgment dated 12/04/2023 passed by Fourth Additional
Sessions Judge, District Vidisha (M.P.) in ST. No.65/2019 whereby appellant
No.1 Mahendra Ahirwar has been convicted under Section 324 of IPC and
sentenced to suffer 2 years' RI with fine of Rs.1,000/- and under Section 25
(1-B)(B) of IPC and sentenced to suffer 2 years' RI with fine of Rs.1,000/- and
appellant No.2 Dinesh Ahirwar has been convicted under Section 308 of IPC and
sentenced to suffer 3 years' RI with fine of Rs.3,000/-with default stipulation.
It is the submission of learned counsel for the appellants that appellant
No.1 Mahendra Ahirwar suffered more than one year of jail incarceration as
pretrial detention, whereas appellant No.2 Dinesh Ahirwar suffered 11 months of
jail incarceration as pretrial detention. Appellant No.1- Mahendra has been
convicted to suffer two years of jail sentence, whereas appellant No.2- Dinesh has
been convicted to suffer three years of jail sentence. Since the appellants have
already suffered sufficient period of custody, therefore, their case may be
considered for suspension of jail sentence. Hearing of appeal will take time and
they have a strong case on merits. On these grounds, prayer for suspension of
sentence has been made out. Appellants further undertake to perform community
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service to purge their misdeeds, if any, by way of plantation and to serve
national/environmental/social cause voluntarily. Thus, prayed for suspension of
sentence and grant of bail.
Learned counsel for the respondent/State opposed the prayer and prayed
for rejection of application.
Considering the facts and circumstances of the case, this Court intends to
allow the application with stringent conditions, subject to deposit of fine amount,
it is directed that jail sentence of appellant No.1-Mahendra Ahirwar and
appellant No.2- Dinesh Ahirwar shall remain suspended subject to furnishing a
personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each
with one solvent surety of like amount to the satisfaction of the trial Court to
appear before Registry of this Court on and all other subsequent
dates as may be fixed in this regard.
Appellant No.1-Mahendra Ahirwar and appellant No.2- Dinesh
Ahirwar shall not move in the vicinity of the complainant side in any
manner and would not cause any embarrassment or harassment to the
complainant side, otherwise their benefit of suspension shall immediately
be withdrawn.
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It is expected from the appellants that they 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.7395/2023 stands allowed and disposed of.
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A copy of this order be sent to the trial Court concerned for compliance.
Certified copy as per rules.
(ANAND PATHAK)
JUDGE
Avi
AVINASH BHARGAV
2023.05.09 18:30:51
+05'30'
