Ramkumar Ojha vs The State Of Madhya Pradesh
2023 Latest Caselaw 7522 MP

                              1
           THE HIGH COURT OF MADHYA PRADESH
                 Criminal Appeal No.8969/2022
               (Ramkumar Ojha Vs. State of M.P.)

Gwalior, dated : 09.05.2023

      Shri F.A. Shah, learned counsel for the appellant.
      Shri Ravindra Singh Kushwaha, learned Dy. Advocate General and
Shri P.P.S. Vajeeta, learned Public Prosecutor for the respondent/State.

Heard on I.A. No.15582/2022, first application under Section 389 of Cr.P.C. for suspension of sentence filed in respect of appellant.

The appellant has been convicted under Section 465 of IPC and sentence to undergo RI one year with fine of Rs.1000/-, Section 468 of the IPC and sentence to undergo five years with fine of Rs.1000/-, Section 420 of IPC and sentence to undergo RI five years with fine of Rs.1000/- and Section 471 of IPC and sentence to undergo RI five years with fine of Rs.1000/- with default stipulations.

Learned counsel for the appellant submitted that trial court erred in convicting the appellant and awarding jail sentence. He referred the peculiarity as crept in the judgment whereby only appellant has been convicted for offence as referred above and all other accused namely revenue officers without cooperation of those alleged fabrication of documents would not have been realized were acquitted by the trial court. Even otherwise, no transfer of land took place in reality. Only on the pretext of fabrication of certain documents, case has been registered against the appellant. He already suffered around seven months of incarceration. He learnt the lesson hard way. Fine amount has already been deposited. He has strong case on merits. Hearing of appeal shall take some time to conclude. He further undertakes to perform community

THE HIGH COURT OF MADHYA PRADESH Criminal Appeal No.8969/2022 (Ramkumar Ojha Vs. State of M.P.)

service and to serve national/environmental/social cause voluntarily. Therefore, suspension of sentence may be granted to the appellant.

Learned Dy. Advocate General and 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, hence, I.A. No.15582/2022 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 16.08.2023 and, thereafter, on such subsequent dates as may be fixed by the Registry.

,rn~ }kjk ;g funZsf'kr fd;k tkrk gS fd vkosnd 10 ikS/kksa dk ¼Qy nsus okys isM+ vFkok [email protected]½ jksi.k djsxk rFkk mls vius vkl iMksl esa isM+ksa dh lqj{kk ds fy, ckM+ yxkus dh O;oLFkk djuh gksxh rkfd ikS/ks lqjf{kr jg ldsA vkosnd dk ;g drZO; gS fd u dsoy ikS/kksa dks yxk;k tk,s] cfYd mUgsa iks"k.k Hkh fn;k tk,A ^^o`{kkjksi.k ds lkFk] o`{kkiks"k.k Hkh vko';d gSA^^ vkosnd fo'ks"kr% 3&4 QhV ÅWaps ikS/[email protected]+ksa dks 3&5 QhV ds xM~<s djds yxk;sxk rkfd os 'kh?kz gh iw.kZ fodflr gks ldsaA vkSj ;FkklaHko gks rks riksou ulZjh] Xokfy;j ¼ou foHkkx] e/;izsn'k 'kklu½ ls izkIr dj ikS/kjksi.k djsaA vuqikyu lqfuf'pr

THE HIGH COURT OF MADHYA PRADESH Criminal Appeal No.8969/2022 (Ramkumar Ojha Vs. State of M.P.)

djus ds fy,] vkosnd dks fjgk fd;s tkus dh fnukad ls 30 fnuksa ds Hkhrj lacaf/kr fopkj.k U;k;ky; ds le{k o`{[email protected]/kksa ds jksi.k ds lHkh QksVks çLrqr djuk gksxsaA rRi'pkr~] fopkj.k ds lekiu rd gj rhu eghus esa vkosnd ds }kjk fopkj.k U;k;ky; ds le{k izxfr fjiksVZ çLrqr dh tk,xhA o`{kksa dh çxfr ij fuxjkuh j[kuk fopkj.k U;k;ky; dk drZO; gS D;ksafd i;kZoj.k {kj.k ds dkj.k ekuo vfLrRo nkao ij gS vkSj U;k;ky; vuqikyu ds ckjs esa vkosnd }kjk fn[kkbZ xbZ fdlh Hkh ykijokgh dks utj vankt ugh dj ldrk gSA blfy, vkosnd dks isM+ksa dh çxfr vkSj vkosnd }kjk vuqikyu ds laca/k esa ,d fjiksVZ çLrqr djus ds fy, funZsf'kr fd;k tkrk gS ,oa vkonsd }kjk fd;s x;s vuqikyu dh ,d la{kfIr fjiskVZ bl U;k;ky; ds le{k izR;sd rhu ekg esa ¼vxys N% eghuksa ds fy,½ j[kh tk;sxh ftls fd ^^funsZ'k ^^ 'kh"kZ ds varxZr j[kk tk,xkA o`{kkjksi.k esa ;k isM+ksa dh ns[kHkky esa vkosnd dh vksj ls dh xbZ dksbZ Hkh pwd vkosnd dks tekur dk ykHk ysus ls oafpr dj ldrh gSA vkosnd dks viuh ilan ds LFkku ij bu ikS/[email protected] dks jksius dh Lora=rk gksxh] ;fn og bu jksis x;s isMksa dh Vªh xkMZ ;k ckM+ yxkdj j{kk djuk pkgrk gS] vU;Fkk vkosnd dks o`{kksa ds jksi.k ds fy, rFkk muds lqj{kk mik;ksa ds fy, vko';d [kpsZ ogu djuk gksxsaA bl U;k;ky; }kjk ;g funsZ'k ,d ijh{k.k izdj.k ds rkSj ij fn, x, gSa rkfd fgalk vkSj cqjkbZ ds fopkj dk izfrdkj] l`tu ,oa izd`fr ds 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

THE HIGH COURT OF MADHYA PRADESH Criminal Appeal No.8969/2022 (Ramkumar Ojha Vs. State of M.P.)

^^;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.

Copy of this order be sent to the trial Court concerned for

compliance.

Certified copy as per rules.

(ANAND PATHAK) JUDGE Rashid

RASHID Digitally signed by RASHID KHAN DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=23377d7d214c811801fc322b576ca4ed1954237f632441 6af3985b5e9940ed42,

KHAN pseudonym=D0D045404B6F6AB1225B3600B86B72153386BAD D, serialNumber=111CC474A72B078DC9A89F3CB13BB668FD8E0E 91BEDA3CB721BBD836D768B09C, cn=RASHID KHAN Date: 2023.05.09 18:07:42 +05'30'