Madhya Pradesh High Court
Rupesh Vishwakarma vs State Of M.P. 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.3903 OF 2022
(RUPESH VISHWAKARMA & ANOTHER VS. STATE OF M.P.)
Dated : 15-05-2024
Shri Ram Kripal Mishra - Advocate for the appellant No.1
Rupesh Vishwakarma.
Shri Amit Pandey - Panel Lawyer for respondents/State.
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It is the submission of learned counsel for the appellant that
after filing of I.A.No.7316 of 2022, appellant No.1 Rupesh was
arrested by the police and he is in jail since 04/04/2024. Therefore, he
seeks to withdraw the said application and intends to press another
application I.A.No.10434 of 2024.
Prayer noted.
Accordingly, I.A.No.7316 of 2022 is dismissed as withdrawn.
Heard on I.A. No.10434 of 2024, an application under Section
398(1) of the Cr.P.C. moved on behalf of appellant No.1 for
suspension of his remaining jail sentence.
By the impugned judgment of sentence and order of conviction,
appellant has been convicted for offence under Section 392 of IPC and
sentenced to undergo RI for three years with fine of Rs.500/-, 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.
Fine amount has already been deposited. Hearing of appeal shall take
time and he has a strong case on merits. 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 and the
short sentence awarded to the appellant, subject to deposit of fine amount,
I.A.No.10436 of 2024 is allowed.
It is directed that jail sentence of appellant No.1 Rupesh
Vishwakarma 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 25/10/2024 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 appellant 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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iquthZfor gksuk vko';d gSA
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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 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
mc
