Madhya Pradesh High Court
Raju Adiwasi vs The State Of Madhya Pradesh on 24 April, 2025
Author: Anand Pathak
Bench: Anand Pathak
1 CRA-6959-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 6959 of 2024
(RAJU ADIWASI Vs THE STATE OF MADHYA PRADESH )
Dated : 24-04-2025
Shri Ashok Jain - Advocate for appellant.
Shri D.S.Kushwah - Additional Advocate General for
respondent/State.
Heard on I.A.No.26357/2024, second application under Section 389(1)
of Cr.P.C. for suspension of sentence on behalf of appellant - Raju Adiwasi .
His earlier application was dismissed as withdrawn.
2. Appellant is facing sentence by virtue of judgment dated 06.04.2024
passed by the Additional Sessions Judge, Chanderi District Ashoknagar
(M.P.) passed in S.T. No. 26/2020 whereby appellant has been convicted
under Section 302/34 of IPC and sentenced to undergo Life Imprisonment
with fine of Rs. 1,000/-, Section 325/34 of IPC and sentenced to undergo
three years' RI with fine of Rs. 500/- and Section 323/34 of IPC and
sentenced to undergo three months RI with fine of Rs. 200/-, 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 inflict lathi blow to deceased,
but he did not succumb to that injury. Deceased succumbed to the injuries
caused by another co-accused using iron rod. Another allegation levelled
against present appellant is to inflict lathi blow to the injured Pana Bai (PW-
2 CRA-6959-2024
3), who sustained fracture over her wrist. Appellant has already suffered four
years 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.26357/2024). If appellant furnishes bail bond in the sum of
Rs.25,000/- (Rupees Twenty Five 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 14/07/2025 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.
7. 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 5 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
3 CRA-6959-2024
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 ।
8. It is expected from appellant that he shall submit photographs by
downloading the mobile application (NISARG App) prepared at the instance
4 CRA-6959-2024
of High Court for monitoring the plantation through satellite/Geo-Tagging.
9. Application stands allowed and disposed of.
10. Copy of this order be sent to the trial Court concerned for
information and necessary compliance.
11. Certified copy as per rules.
(ANAND PATHAK) (HIRDESH)
JUDGE JUDGE
*VJ*
