Madhya Pradesh High Court
Rajesh Kol vs The State Of Madhya Pradesh on 13 May, 2024
Author: Anand Pathak
Bench: Anand Pathak
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 12734 of 2023
(RAJESH KOL Vs THE STATE OF MADHYA PRADESH)
Dated : 13-05-2024
Shri Rakesh Kumar Kesharwami - Advocate for the appellant.
Shri Sanjeev Singh Parihar - Govt. Advocate for the respondent /
State.
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Heard on I.A. No.23899/2023, an application under Section 389(1) of
Cr.P.C. for suspension of sentence filed on behalf of appellant - Rajesh
Kol.
2. This criminal appeal assails the judgment dated 31.08.2023 passed in
S.T. No. 367/2021 by the Third Additional Sessions Judge, Sihora, Distt.
Jabalpur whereby appellant has been tried and convicted for the offence
punishable under Section 323/34 IPC and sentenced to undergo R.I. for 03
months with fine of Rs. 500/- and under Section 326/34 of IPC sentenced to
undergo R.I. for 04 years with fine of Rs. 2,000/- with default stipulations.
3. It is the submission of the learned counsel for the appellant that trial
court erred in convicting the appellant and awarding jail sentence. It was a case
precipitated all of a sudden where element of sudden impulse was apparent
rather than intent. However, appellant suffered confinement for last ten months.
Appellant does not bear any criminal record and it was a case of sudden
provocation occurred on account of Holi festival. In fact, complainant fell
down in trench / Nala passing near by but converted into a criminal case. The
appellant has already suffered sufficient period of incarceration. Fine amount
has already been deposited. Hearing of appeal shall take some time to conclude.
He further undertake to perform community service to purge his misdeeds if
any and to save National/Environmental/Social Cause. Under these grounds,
counsel prayed for bail. Therefore, his case for suspension of sentence may be
considered.
4. Learned Govt. Advocate for the State opposed the prayer and prayed for
its dismissal.
5. Heard the learned counsel for the parties and record perused.
6. Considering the facts and circumstances of the case and keeping in
view the spirit of community service echoed in the order of Sunita
Gandharva Vs. State of M.P. reported in 2020(3) MPLJ (Cri.) 247, the
application is allowed with certain stringent conditions.
If appellant furnish bail bond in the sum of Rs.50,000/- (Rupees Fifty
Thousand Only) along with one solvent surety of the like amount to the
satisfaction of the trial Court that he shall appear before the Registry of this
Court on 10th September, 2024 and on all other subsequent dates as may be
fixed by the Office for appearance, then he shall be released on bail and
execution of jail sentence is suspended till disposal of this appeal.
It is made clear that this bail is granted once the case is made out for
bail and therefore, 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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le{k izxfr fjiksVZ çLrqr dh tk,xhA
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ekuo vfLrRo nkao ij gS vkSj U;k;ky; vuqikyu ds ckjs esa vkosnd }kjk fn[kkbZ xbZ fdlh Hkh
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ekg esa izLrqr dh tk;sxhA
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dks tekur dk ykHk ysus ls oafpr dj ldrh gSA
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bl U;k;ky; }kjk ;g funsZ'k ,d ijh{k.k izdj.k ds rkSj ij fn, x, gSa rkfd fgalk
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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
;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
^^;g iz;kl dsoy ,d o`{k ds jksi.k dk iz'u u gksdj cfYd ,d fopkj ds vadqj.k dk
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/Geo-fencing.
Application stands allowed and disposed of.
A copy of this order be sent to the trial Court concerned for
compliance and information.
Certified copy as per rules.
(ANAND PATHAK)
JUDGE
nks
