Madhya Pradesh High Court
Rajendra @ Rajan vs The State Of Madhya Pradesh on 24 April, 2025
Author: Anand Pathak
Bench: Anand Pathak
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 10216 of 2022
(RAJENDRA @ RAJAN Vs THE STATE OF MADHYA PRADESH )
Dated: 24/04/2025
Shri A.K. Jain-Advocate for appellant.
Shri D.S. Kushwaha-AAG for respondent/State.
Heard on I.A.No.23431/2024, second repeat application under
Section 389(1) of Cr.P.C. for suspension of sentence and grant of bail to
appellant - Rajendra alias Rajan.
The instant appeal has been preferred by present appellant against
the impugned judgment of conviction and sentence dated 17/09/2022
passed in ST No.154/2021 by First Additional Sessions Judge, Karera,
District Shivpuri (M.P.); whereby, present appellant has been convicted
under Section 302/34 of IPC and sentenced to undergo Life Imprisonment
with fine of Rs.1,000/-, under Section 201 of IPC and sentenced to
undergo 3 year's R.I. with fine of Rs.500/- with default stipulations.
It is the submission of counsel for appellant that the trial Court
erred in convicting and awarding jail sentence to present appellant. It is
further submitted that appellant has been falsely implicated. Case is of
circumstantial evidence and last seen witness is Kalyan Singh Chauhan
(PW-3) and in his examination-in-chief, he submits that around 11:00 pm
on 7/1/2021, a party was going on in which Chhotu Raja alias Sandeep,
S.P. Raja & deceased were present. He did not refer the name of present
appellant Rajendra alias Rajan on the spot. Next day, he visited
appellant's place to enquire about his brother. Therefore, last seen witness
does not endorse the presence of appellant on spot where offence was
committed. His source of implication is memo under Section 27 of
Evidence Act and recovery of rope in pursuance thereof. Nothing less,
nothing more. In cases of circumstantial evidence, motive assumes
importance. That apart, since this appeal is of the year 2022, final hearing
of appeal would take substantial time. Appellant has good case on merits.
Fine amount has already been deposited. Appellant voluntarily undertakes
to perform community service to purge his misdeed, if any and to serve
National /Environmental/Social cause. With the aforesaid submissions, he
prays for suspension of sentence and grant of bail to present appellant till
final disposal of this appeal.
Learned counsel for respondent/State 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.23431/2024).
If appellant - Rajendra alias Rajan 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 26/06/2025
and thereafter, 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.
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.
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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.
The I.A. stands allowed and disposed of.
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
(Dubey)
