Madhya Pradesh High Court
Shambho Dayal vs The State Of Madhya Pradesh on 2 April, 2025
Author: Anand Pathak
Bench: Anand Pathak
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 4944 of 2019
(SHAMBHO DAYAL AND OTHERS Vs THE STATE OF MADHYA PRADESH )
Dated : 02/04/2025
Shri A.K. Jain- learned counsel for appellants.
Shri D.S. Kushwah- learned Additional Advocate General for
respondent-State.
Heard on I.A. No.4825/2025, first application under Section 389(1) of
Cr.P.C. for suspension of sentence and grant of bail filed on behalf of
appellant No.3- Ravi Sharma.
2. This criminal appeal assails judgment dated 22/05/2019 passed by II
Additional Sessions Judge, Datia (M.P.) in S.T. No. 300084/2012 whereby
appellant No. 3 has been convicted under Section 302 r/w Section 149 of IPC
and sentenced to undergo Life Imprisonment with fine of Rs.5,000/- and
Section 148 of IPC and sentenced to undergo 01 year RI with fine of Rs.500/-
with default stipulations respectively.
3. It is the submission of learned counsel for appellant No.3 that the trial
Court erred in convicting appellant No.3 and awarding jail sentence without
appreciating the evidence and material available on record. It is further
submitted that it was not the case where appellant and other accused
intentionally inflicted injuries to the deceased. Because of grazing of goats in
the agriculture field of co-accused Kishori, dispute erupted and incident
occurred. It is not a case of offence under Section 302 of IPC rather under
Section 304 of IPC. Appellant has already suffered around 05 years' of
incarceration as pre and post trial detention as submitted by counsel for
appellant. Appeal being of the year 2019 is likely to take time for final hearing.
He has a good case on merits. Fine amount has already been deposited. Besides
that co-accused Sarjan and Rajendra @ Panchu have already been enlarged on
bail by this Court vide order dated 05/11/2024 and 25/02/2025 and passed in
Cr.A. No.5070/2019 and in present case and case of appellant is akin to co-
accused Sarjan and Rajendra @ Panchu. Appellant No.3 further undertakes not
to be a source of embarrassment and harassment to the complainant side in any
manner.
4. At this stage, learned counsel for the appellant submits that appellant No.3
intends to perform some community service to purge himself out of the guilt
felt by him and to serve national / environmental / social cause. Appellant No.3
is ready to abide all such terms and conditions this Court deems fit and proper.
Under such circumstances, he prays for suspension of sentence and grant of
bail.
5. Learned Public Prosecutor for respondent/State opposed the prayer and
prayed for dismissal of the application.
6. Considering the submissions advanced by counsel for the parties, looking to
the fact that appellant No.3 has already suffered around 05 years custody and
hearing of appeal would take time and in the facts and circumstances of the
case as well as looking to the fact that co-accused Sarjan and Rajendra @
Panchu have already been enlarged on bail by this Court (supra) but without
commenting on the merits of the case I.A. No.4825/25 is allowed. Appellant
No.3 - Ravi Sharma shall be released on bail on his furnishing a personal
bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one
solvent surety of the like amount to the satisfaction of the concerned trial Court
and his jail sentence shall remain suspended till disposal of this appeal.
Appellant No. 3- Ravi Sharma is further directed to remain present before the
Registry of this Court on 20/05/2025 and, thereafter, on such subsequent dates
as may be fixed by the Registry.
(7) It is made clear that this suspension 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.
,rn~ }kjk ;g funZsf'kr fd;k tkrk gS fd vukosnd 5 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 vukosnd 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^^ vukosnd 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,] vukosnd dks
fjgk fd;s tkus dh fnukad ls 30 fnuksa ds Hkhrj lacaf/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
vukosnd ds }kjk fopkj.k U;k;ky; ds le{k izxfr fjiksVZ çLrqr dh tk,xh A
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 vukosnd }kjk fn[kkbZ xbZ
fdlh Hkh ykijokgh dks utj vankt ugh dj ldrk gSA blfy, vukosnd dks isM+ksa dh çxfr vkSj
vukosnd }kjk vuqikyu ds laca/k esa ,d fjiksVZ çLrqr djus ds fy, funZsf'kr fd;k tkrk gS ,oa
vukosnd }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
o`{kkjksi.k esa ;k isM+ksa dh ns[kHkky esa vkosndx.k dh vksj ls dh xbZ dksbZ Hkh pwd vukosnd
dks tekur dk ykHk ysus ls oafpr dj ldrh gSA
vukosnd dks bu ikS/kksa@isMksa 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 vukosnd 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
^^;g iz;kl dsoy ,d o`{k ds jksi.k dk iz'u u gksdj cfYd ,d fopkj ds
vadqj.k dk gSA^^
(8) It is expected form the accused 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.
(9) A copy of this order be sent to the trial Court concerned for compliance
and information.
(10) Certified copy as per rules/directions.
(Anand Pathak) ( Hirdesh)
Judge Judge
prachi
PRACHI MISHRA
2025.04.03
10:15:17 +05'30'
