Dharmendra Gurjar vs The State Of Madhya Pradesh
2023 Latest Caselaw 17212 MP

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               THE HIGH COURT OF MADHYA PRADESH
                           AT GWALIOR
                     Criminal Appeal No.5635/2023
                     (Dharmendra Gurjar Vs. State of M.P.)

Dated : 16.10.2023

      Shri R.K.Sharma, learned Senior Counsel with Shri Abhijeet
Tomar, learned counsel for the appellant.
      Shri    K.S.Tomar,      learned     Public     Prosecutor   for   the
respondent/State.

The present appeal under Section 374 of Cr.P.C. has been filed by the appellant against the order dated 12.04.2023, passed by 12 th Additional Sessions Judge, Gwalior whereby the appellant has been convicted under Section 420 of IPC and sentenced to undergo RI four years with fine of Rs.1,000/-, with default stipulation.

2. Heard on I.A. No.18323/2023, an application suspension of sentence filed on behalf of the appellant.

3. It is the submission of learned counsel for the appellant that he is suffering confinement since 12.04.2023 and in all suffered 8 months of incarceration. He has a good case on merits and fine amount has already been deposited. It is further submitted that finger prints taken from sample were not according to the procedure and he refers the provisions of Identification of Prisoners Act 1920 and Regulations No.821 and 822 of M.P. Police Regulations Act to demonstrate that investigation was not carried out properly. He relied upon the judgment of Apex Court in the case of S. Gopal Reddy Vs. State of M.P. reported in 1996 (4) SCC

596. Hearing of appeal shall take some time. Appellant does not bear any criminal record therefore, a chance be given for course correction

THE HIGH COURT OF MADHYA PRADESH AT GWALIOR Criminal Appeal No.5635/2023 (Dharmendra Gurjar Vs. State of M.P.)

meanwhile. He undertakes to perform community service if bail is granted to serve the environment/national/social cause voluntarily by planting saplings, to purge their misdeeds, if any. Therefore, bail /suspension may be granted to the appellants.

4. Learned counsel for the State opposed the prayer on the basis of instructions received and fairly submits that appellant does not bear any criminal record this was his first tryst with crime. He prayed for dismissal of this application on the basis of impugned judgment.

5. Heard learned counsel for the parties and perused the record.

6. Considering the submission and the period of custody and the fact that appellant does not bear any criminal record, without commenting on the merits of the case, as there is no possibility of early hearing of this criminal appeal before this Court, I.A.18323/2023 is allowed and it is ordered that on furnishing a personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) by appellant 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 21.11.2023 and, thereafter, on such subsequent dates as may be fixed by the Registry.

7. 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.

THE HIGH COURT OF MADHYA PRADESH AT GWALIOR Criminal Appeal No.5635/2023 (Dharmendra Gurjar Vs. State of M.P.)

8. ,rn~ }kjk ;g funZsf'kr fd;k tkrk gS fd vkosnd 10 ikS/ks dk ¼Qy nsus okys isM+ vFkok uhe@ihiy½ 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% 6&8 QhV ÅWaps ikS/ks@isM+ksa dks 3&4 QhV xM~<k djds yxk;sxk rkfd os 'kh?kz gh iw.kZ fodflr gks ldsaA vuqikyu lqfuf'pr djus ds fy,] vkosnd dks fjgk fd;s tkus dh fnukad ls 30 fnuksa ds Hkhrj lacfa /kr fopkj.k U;k;ky; ds le{k o`{kksas@ikS/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,xh A

9. 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 lac/a k esa ,d fjiksVZ çLrqr djus ds fy, funZfs 'kr fd;k tkrk gS ,oa vkonsd } kjk fd;s x;s vuqikyu dh ,d lfa{kIr fjiskVZ fopkj.k 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"kZd ds varxZr j[kk tk,xkA

10. o`{kkjksi.k esa ;k isM+ksa dh ns[kHkky esa vkosndx.k dh vksj ls dh xbZ dksbZ Hkh pwd vkosnd dks tekur dk ykHk ysus ls oafpr dj ldrh gSA

11. vkosnd dks bu ikS/kksa@isMksa dks jksius dh Lora=rk gksxh] ;fn og bu jksis

THE HIGH COURT OF MADHYA PRADESH AT GWALIOR Criminal Appeal No.5635/2023 (Dharmendra Gurjar Vs. State of M.P.)

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

12. 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

13. ^^;g iz;kl dsoy ,d o`{k ds jksi.k dk iz'u u gksdj cfYd ,d fopkj ds vadqj.k dk gSA^^

14. It is expected form 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 etc.

15. A copy of this order be sent to the trial Court concerned for compliance and information.

16. Certified copy as per rules/directions.

17. List the matter for final hearing in due course.

(Anand Pathak) Judge Ashish*

ASHIS Digitally signed by ASHISH CHAURASIA DN: c=IN, o=HIGH COURT OF

H MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=bf81a9adb1da24e4bc7b519

CHAU 5154c3d4de08c6bb9303e52e2e7e72 8d9bac85bd3, pseudonym=CA2EA6EDDF504F8F9C2 790FA9A0FD201D0242B64, serialNumber=A926F3CBF979ECA6A4 C477577EEDBA3AB4F94593A930B98

RASIA DAE1B0AD16F90B5FD, cn=ASHISH CHAURASIA Date: 2023.10.16 18:25:18 -07'00'