Madhya Pradesh High Court
Ramgopal Gupta vs The State Of Madhya Pradesh on 15 May, 2024
Author: Anand Pathak
Bench: Anand Pathak
IN THE HIGH COURT OF MADHYA PRADESH
AT J A B A L P U R
CRA No. 7243 of 2023
(RAMGOPAL GUPTA Vs THE STATE OF MADHYA PRADESH)
Dated : 15-05-2024
Shri Sharad Verma - Advocate for the appellant.
Shri Vivek Lakhera - Government Advocate for
respondents/State.
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Heard on I.A. No.3308 of 2024, an application under Section
398(1) of the Cr.P.C. moved on behalf of appellant for suspension
of sentence.
By the impugned judgment of sentence and order of
conviction, appellant has been convicted for offence under Section
420 of IPC and sentenced to undergo RI for 05 years with fine of
Rs.2,000/-, under Section 467 and sentenced to undergo RI for 05
years and fine of Rs.2,000/-, under Section 468 of IPC and
sentenced to undergo RI for 05 years and fine of Rs.2,000/- and
under Section 471 of IPC and sentenced to undergo RI for 05 years
and fine of Rs.2,000/- with default stipulation.
It is the submission of learned counsel for the appellant that
trial Court erred in convicting the appellant and awarding the jail
sentence. While referring to the testimony of PW-3 Babulal
Kumhar, District Treasury Officer, appellant was accountant at the
relevant point of time and due to inadvertence he transferred this
money to different accounts but after realising the mistake immediately
he rectified it and taken back the amount which was transferred to
different accounts including his own account. Said witness specifically
submitted that amount has been retrieved prior to filing of FIR. Even
otherwise, out of five years of conviction/jail sentence, appellant
suffered one year and five months of incarceration as pre and post trial
incarceration. Hearing of appeal shall take time and fine amount has
already been deposited. He further undertakes to perform community
service to purge his misdeeds if any and to save
National/Environmental/Social Cause. Under these grounds, counsel
prays for bail/ suspension of sentence. On these grounds, prayer for
suspension of sentence has been made.
Learned counsel for respondent/State opposed the prayer and
prayed for dismissal of application.
Keeping in view the submissions made by the learned counsel
for the parties and looking to the facts and circumstances of the case,
subject to deposit of fine amount, I.A.No.3308 of 2024 is allowed.
It is directed that jail sentence of appellant shall remain
suspended subject to appellant's furnishing a personal bond in the sum
of Rs.50,000/- (Rupees Fifty Thousand Only) by appellant with one
solvent surety 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 concerned trial Court on
14/10/2024 and, thereafter, on such subsequent dates as may be fixed
in this regard by the trial Court.
This order will remain operative subject to compliance of the
following conditions by the applicant:-
(i) The applicant shall not involve in any criminal activity in
future and would participate in creative pursuits.
(viii) 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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vkosnd dks tekur dk ykHk ysus ls oafpr dj ldrh gSA
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djuk gksxsaA
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ekuo thou dh ewyHkwr izo`fr;ka gSa vkSj ekuo vfLrRo dks cuk, j[kus ds fy, budk
iquthZfor gksuk vko';d gSA
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dkj.k fn;k x;k gS tks LoSfPNd gSA
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vadqj.k dk gSA^^
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.
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
VPA
VAISHALI TRIPATHI
2024.05.16 10:21:53 +05'30'
