Madhya Pradesh High Court
Jitendra vs The State Of Madhya Pradesh on 21 April, 2025
Author: Anand Pathak
Bench: Anand Pathak
1 CRA-6557-2021
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 6557 of 2021
(JITENDRA AND OTHERS Vs THE STATE OF MADHYA PRADESH )
Dated : 21-04-2025
Shri J.P. Mishra- learned counsel for appellant No.1- Jitendra Singh.
Shri Rahul Bansal- learned counsel for appellant No.3- Pradeep Singh.
Shri Vijay Sundram- learned Public Prosecutor for respondent-State.
Heard on I.A.No.6946/2024, second application for suspension of
sentence on behalf of appellant No.1 Jitendra Singh.
After arguing for a while, learned counsel for the appellants seeks
permission to withdraw the application to renew the prayer after sometime.
Prayer accepted.
I.A.No..6946/2024 stand dismissed as withdrawn with liberty as
aforesaid.
Also heard on I.A.No.8754/2024, second application for suspension of
sentence on behalf of appellant No.3 Pradeep Singh under Section 389(1) of
Cr.P.C.
2 Appellant No.3 is facing sentence by virtue of judgment dated
12/10/2021 passed by the Additional Sessions Judge, Gohad District Bhind
(M.P.) 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
2 CRA-6557-2021
stipulations.
3. It is the submission of learned counsel for appellant No.3 that Trial
Court erred in convicting present appellant and awarding jail sentence. It is
further submitted that role of present appellant is confined to presence 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
except present appellant. Only omnibus allegations of exhortation are
levelled against appellant. He further suffered around three years and ten
months of 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.8754/2024).
7. If appellant No.3 Pradeep Singh 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
3 CRA-6557-2021
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
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
4 CRA-6557-2021
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
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
