Madhya Pradesh High Court
Ummed Singh vs The State Of Madhya Pradesh on 21 April, 2025
Author: Anand Pathak
Bench: Anand Pathak
1 CRA-6480-2021
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 6480 of 2021
(UMMED SINGH Vs THE STATE OF MADHYA PRADESH )
Dated : 21-04-2025
Shri V.D. Sharma- learned counsel for appellant.
Shri Vijay Sundram- learned Public Prosecutor for respondent-State.
Heard on I.A.No.14267/2024, second application for suspension of
sentence on behalf of appellant Ummed Singh Kaurav under Section 389(1)
of Cr.P.C.
2 Appellant is facing sentence by virtue of judgment dated 12/10/2021
passed by the Additional Sessions Judge, Gohad District Bhind (M.P.)
passed in S.T. No. 100210/2015 whereby appellant has been convicted
under Section 302/149 of the IPC and sentenced to undergo Life
Imprisonment with fine of Rs. 2000/-, Section 147 of the IPC and sentenced
to undergo six months RI with fine of Rs. 500/- and Section 148 of the IPC
and sentenced to undergo six months RI with fine of Rs. 500/- with default
stipulations.
3. It is the submission of learned counsel for appellant that Trial Court
erred in convicting present appellant and awarding jail sentence. It is further
submitted that role of appellant is confined to calling the deceased and
exhortation. He did not open fire, nor was having any weapon to cause any
injury to deceased Ramroop. Other accused opened fire over the deceased
not the present appellant. Only omnibus allegations of exhortation are
levelled against appellant. He further suffered three years and ten months of
2 CRA-6480-2021
incarceration as pre and post trial confinement. Hearing of appeal shall take
sometime and he has good case on merits. Appellant undertakes to perform
community service to purge his misdeed, if any and to serve
National/Environmental/Social cause. Under these circumstances, he prayed
for grant of suspension of sentence and grant of bail.
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..14267/2024).
7. If appellant 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 can be given bail without considering the merits.
एत ारा यह िनदिशत कया जाता है क आवेदक 10 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
3 CRA-6480-2021
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 ।
''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
4 CRA-6480-2021
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.
12 Certified copy as per rules.
(ANAND PATHAK) (HIRDESH)
JUDGE JUDGE
Prachi
