Madhya Pradesh High Court
Sailendra @ Sailu Bhadauria vs The State Of Madhya Pradesh on 17 April, 2025
Author: Anand Pathak
Bench: Anand Pathak
1 CRA-2213-2023
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 2213 of 2023
(SAILENDRA @ SAILU BHADAURIA AND OTHERS Vs THE STATE OF MADHYA PRADESH )
Dated : 17-04-2025
Shri A.K. Jain - Advocate for appellant.
Shri Vijay Sundaram- Govt. Advocate for respondent/State.
-------------------------------------------------------------------------------------------
-----------------------------------------------------------
I.A. No. 4448/2024 is an application for change- in- counsel.
For the reasons stated in the application and the fact that earlier counsel
pleaded no objection, the application is allowed. Shri A.K. Jain- Advocate and his
associates are permitted to argue on behalf of the appellant.
1. Heard on I.A. No.17198/2024 , first application under Section 389(1) of
Cr.P.C for suspension of sentence on behalf of appellant - Manish Singh
Kushwaha.
2. Appellant is facing sentence by virtue of judgment dated 15.12.2022
passed by the Special Judge, Dacoity, Kchetra Kramank -1 Bhind passed in SC
DOCT/56/2009 whereby appellant has been convicted and sentenced as under:-
Section Imprisonment Fine
412 r/w Section 13 of IPC and MPDVPK Rs.5,000/- with default
10 years RI
Act stipulation
3. It is the submission of learned counsel for the appellant that trial Court
erred in convicting the appellant and awarding jail sentence without appreciating
the evidence and material available on record. It is further submitted that role of
appellant is confined that he kept stolen goods (golden ring) looted by the co-
accused. His role is confined to only present on the spot. He did not participate in
2 CRA-2213-2023
offence of loot as per prosecution story itself. Appellant has already suffered
two years and nine months of incarceration, out of total jail sentence of 10 years.
He does not bear any criminal antecedents. He has been convicted because of
keeping stolen goods. Hearing of appeal shall take some time. He has a good case
on merits. Fine amount has already been deposited. He undertakes to abide by the
terms and conditions as imposed by this Court. Considering the nature of
allegations and evidence surfaced as well as period of custody, learned counsel for
appellant prays for suspension of sentence and grant of bail to the appellant.
4. Per contra, learned Counsel for the State opposed the application and
prays for its rejection while supporting the impugned judgment.
5. Heard learned counsel for the parties and record perused.
6.Considering the arguments advanced by learned counsel for the parties,
this Court intends to allow the application for suspension of sentence (I.A.
No.17198/2024).
7. If appellant Manish Singh Kushwaha furnishes 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
Principal Registrar of this Court on 18/06/2025 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 his jail sentence is suspended till disposal of this appeal, subject to
deposit of fine amount.
8. It is made clear that this bail by way of suspension of sentence 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
3 CRA-2213-2023
can be given bail without considering the merits.
एत ारा यह िनदिशत कया जाता है क आवेदक 25 पौध का (यथासंभव कोई भी फल
दे ने वाले पेड़ अथवा नीम/पीपल जैसे पेड़) रोपण करे गा तथा उसे अपने आस पड़ोस म पेड़ क सुर ा
क यव था करनी होगी ता क पौधे सुर त रह सके। आवेदक का यह कत य है क न केवल पौध
को लगाया जाऐ, ब क उ ह पोषण भी दया जाए। ''वृ ारोपण के साथ, वृ ापोषण भी आव यक
है ।'' आवेदक संभवतः 6-8 फ ट ऊ◌ॅ◌ंचे पौधे/पेड़ को 3-4 फ ट ग ढा करके लगायेगा ता क वे शी ह
पूण वकिसत हो सक। अनुपालन सुिन त करने के िलए, आवेदक को रहा कये जाने क दनांक से
30 दन के भीतर संबंिधत वचारण यायालय के सम वृ /पौध के रोपण के सभी फोटो तुत
करना होग। त प ात ्, वचारण के समापन तक हर तीन मह ने म आवेदक के ारा वचारण
यायालय के सम गित रपोट तुत क जाएगी ।
वृ क गित पर िनगरानी रखना वचारण यायालय का कत य है य क पयावरण
रण के कारण मानव अ त व दांव पर है और यायालय अनुपालन के बारे म आवेदक ारा दखाई
गई कसी भी लापरवाह को नजर अंदाज नह कर सकता है । इसिलए आवेदक को पेड़ क गित और
आवेदकगण ारा अनुपालन के संबंध म एक रपोट तुत करने के िलए िनदिशत कया जाता है
एवं आवदे क ारा कये गये अनुपालन क एक सं ि रपेाट इस यायालय के सम येक तीन
माह म (अगले छः मह न के िलए) रखी जायेगी जसे क ''िनदश'' शीष के अंतगत रखा जाएगा।
वृ ारोपण म या पेड़ क दे खभाल म आवेदकगण क ओर से क गई कोई भी चूक आवेदक
को जमानत का लाभ लेने से वंिचत कर सकती है ।
आवेदक को अपनी पसंद के थान पर इन पौध /पेड को रोपने क वतं ता होगी, य द वह
इन रोपे गये पेड क गाड या बाड़ लगाकर र ा करना चाहता है , तो वह अपने वंय के यय पर
यह करने के िलये वतं होगा।
इस यायालय ारा यह िनदश एक पर ण करण के तौर पर दए गए ह ता क हं सा और
बुराई के वचार का ितकार, सृजन एवं कृ ित के साथ एकाकार होने के मा यम से सामं◌ाज य
था पत कया जा सके। वतमान म मानव अ त व के आव यक अंग के प म दया, सेवा, ेम एवं
क ं णा क कृ ित को वकिसत करने क आव यकता है य क यह मानव जीवन क मूलभूत
वृितयां ह और मानव अ त व को बनाए रखने के िलए इनका पुनज वत होना आव यक है ।
4 CRA-2213-2023
''यह यास केवल एक वृ के रोपण का न होकर ब क एक वचार के अंकुरण का है ।''
यह िनदश आवेदक के ारा वतः य क गई सामुदाियक सेवा क इ छा के कारण दया
गया है जो वै छक है ।
9. It is expected from 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.
10. Application stands allowed and disposed of.
11 Copy of this order be sent to the trial Court concerned for information
and necessary compliance.
(ANAND PATHAK) (HIRDESH)
JUDGE JUDGE
