Madhya Pradesh High Court
Vivek vs The State Of Madhya Pradesh on 22 April, 2025
Author: Anand Pathak
Bench: Anand Pathak
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 6179 OF 2024
(VIVEK AND OTHERS VS. THE STATE OF M.P.)
Dated: 22.04.2025
Shri Rajeev Upadhyay and Shri Pratik Kulshreshtha -
Advocates for appellant No.4 - Raghvendra.
Shri D.S. Kushwaha- Additional Advocate General for the
respondent/State.
Shri Rajmani Bansal -Advocate for the complainant.
Heard on I.A.No.6025/2025, an application under Section
389(1) of Cr.P.C. for suspension of jail sentence and grant of bail
on behalf of appellant No.4 - Raghvendra.
This criminal appeal assails the judgment dated 30-04-2024
passed in S.T.No.228/2020 by the II Additional Sessions Judge,
Sabalgarh District Morena whereby appellant No.4 has been
convicted as under:
Section Imprisonment Fine
307 of IPC 10 years' imprisonment Rs.5,000/- with
default stipulation.
It is the submission of learned counsel for appellant No.4
that trial Court erred in convicting and awarding jail sentence to
appellant No.4. Appellant No.4 already suffered around 1 year 9
months incarceration as pre and post trial detention. So far as
allegation against the present appellant Raghvendra is concerned
he inflicted Farsa blow to Veer Singh (PW-4) and it is the specific
allegation of Veer Singh that Manoj also inflicted Farsa blow
initially thereafter present appellant. Only single injury over the
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 6179 OF 2024
(VIVEK AND OTHERS VS. THE STATE OF M.P.)
head was sustained by the injured witness Veer Singh and no
fracture was found. Therefore, it was a simple injury, hence
allegations are doubtful against the present appellant - Raghvendra
qua Veer Singh. Appellant has good case on merits and hearing of
appeal would take some time. Appellant voluntarily undertakes to
perform community service to purge his misdeed, if any and to
serve National /Environmental/Social cause. Thus, prayed for grant
of suspension of sentence.
Learned counsel for the State as well as complainant
opposed the application and prayed for its dismissal.
Considering the arguments advanced by learned counsel for
the parties, this Court intends to allow the application for
suspension of sentence (I.A.No.6025/2025).
If appellant No.4 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 21-08-2025 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 jail sentence is suspended till disposal of this
appeal, subject to deposit of fine amount.
Appellant No.4 shall not be source of embarrassment and
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 6179 OF 2024
(VIVEK AND OTHERS VS. THE STATE OF M.P.)
harassment to the complainant in any manner and he shall not
move in their vicinity.
It is made clear that this order of suspension of sentence
is granted once the case is made out 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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vuqikyu ds ckjs esa vkosnd }kjk fn[kkbZ xbZ fdlh Hkh ykijokgh dks utj
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 6179 OF 2024
(VIVEK AND OTHERS VS. THE STATE OF M.P.)
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vko';d gSA
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cfYd ,d fopkj ds vadqj.k dk gSA^^
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 6179 OF 2024
(VIVEK AND OTHERS VS. THE STATE OF M.P.)
;g funsZ'k vkosnd ds }kjk Lor% O;Dr dh xbZ lkeqnkf;d lsok dh
bPNk ds dkj.k fn;k x;k gS tks LoSfPNd gSA
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.
Copy of this order be sent to the trial Court concerned for
information and necessary compliance.
Certified copy as per rules.
(ANAND PATHAK) (HIRDESH)
Judge Judge
Anil*
ANIL KUMAR
DN: c=IN, o=HIGH COURT OF MADHYA
PRADESH BENCH GWALIOR, ou=HIGH COURT
OF MADHYA PRADESH BENCH GWALIOR,
CHAURASIY
2.5.4.20=8512f40a1a9eaa50b6802d068b51dae
27e84c266b09d283f0799e67cdc7df50f,
postalCode=474001, st=Madhya Pradesh,
serialNumber=EC534CBB3B245F050119F06F4
A A296DD83C765A1E2ACC6EC7D8BD8CBCC9C2
446E, cn=ANIL KUMAR CHAURASIYA
Date: 2025.04.23 11:09:57 +05'30'
