Madhya Pradesh High Court
Neta @ Anil Yadav vs The State Of Madhya Pradesh on 29 April, 2025
Author: Anand Pathak
Bench: Anand Pathak
1 CRA-10713-2022
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 10713 of 2022
(NETA @ ANIL YADAV Vs THE STATE OF MADHYA PRADESH )
Dated : 29-04-2025
Shri Prashant Sharma, learned counsel for the appellant.
Shri D.S.Kushwaha, learned Additional Advocate General for
respondent/State.
Shri Sushil Goswami, learned counsel for complainant.
Heard on I.A.No.24340/2024, fifth application under Section 389(1) of
Cr.P.C. for suspension of sentence on behalf of appellant.
2. Appellant is facing sentence by virtue of judgment dated 29.09.2022
passed by the First Additional Sessions Judge, District Datia (M.P.) passed
in S.T. No.95/2018 whereby appellant has been convicted under Section 302
read with Section 34 of IPC and sentenced to undergo Life Imprisonment
with fine of Rs.25,000/-, 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. Appellant
has already suffered three years' of incarnation as pre and post trial
confinement. Furthermore, it is submitted that even if the case of prosecution
is believed, no role is attributable over the appellant either of exhortation or
of firing with weapon over deceased Raghuraj. Even, no weapon has been
recovered from the possession of appellant. Therefore, it is a case of false
implication. It is further submitted that against the another accused -Anand
Yadav earlier, Khatma report was submitted by the police because of plea of
2 CRA-10713-2022
alibi. He was working at Gurgaon at the relevant point of time, however, trial
conducted against him. 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.24340/2024). 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 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 10 पौध का (यथासंभव
कोई भी फल दे ने वाले पेड़ अथवा नीम/पीपल जैसे पेड़) रोपण करे गा तथा उसे अपने
3 CRA-10713-2022
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 बुराई के वचार का ितकार, सृजन एवं कृ ित के साथ एकाकार
4 CRA-10713-2022
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
of High Court for monitoring the plantation through satellite/Geo-Tagging.
9. Appellant shall not be a source of embarrassment and harassment to
the complainant side in any manner and shall not move in the their vicinity.
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
Ashish*
