Madhya Pradesh High Court
Ravindra Darji vs The State Of Madhya Pradesh on 29 April, 2025
Author: Anand Pathak
Bench: Anand Pathak
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 3415 of 2024
(RAVINDRA DARJI Vs THE STATE OF MADHYA PRADESH )
Dated : 29.04.2025
Shri H.S.Rana, learned counsel for the appellant.
Shri A.K.Nirankari, learned Public Prosecutor for respondent/
State.
Heard on I.A. No.25311/2024, third repeat application under Section
389 of Cr.P.C. for suspension of sentence filed on behalf of sole appellant
Ravindra Darji.
2. This Criminal Appeal has been preferred under Section 374
of the Cr.P.C. against the judgment of conviction and order of
sentence dated 10.08.2023 passed by Second Additional Sessions
Judge, District Bhind (M.P.) in S.T.No.100/2019, whereby the
appellant has been convicted under Section 302/34 of IPC and
sentenced to undergo life imprisonment with fine of Rs.2,000/- with
default stipulations.
3. It is the submission of learned counsel for the appellant that
trial Court erred in convicting the present appellant and awarding jail
sentence. It is further submitted that it is a case of sudden provocation
even if the prosecution story is to be believed. Appellant and deceased
consumed liquor together for hours together and when the deceased
made some vulgar remarks regarding wife of the appellant, then he
got infuriated. However, it was the deceased, who again visited
appellant's house purportedly for a motive to get proximity but the
same was opposed by the appellant and therefore offence has
allegedly been committed. It is not a case of motive or mens rea to
bring home offence under Section 302 of IPC. It may (or may not) be
a case of sudden provocation at best if the prosecution story is to be
believed. He referred testimony of Jitendra (P.W.2). It is further
submitted that appellant has suffered three years and ten months'
incarnation as pre and post trial confinement. The appeal is of the year
2024 and there is no likelihood of early hearing of this appeal in the
near future. He undertakes to abide by the terms and conditions as
imposed by this Court. Appellant voluntarily 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 opposes 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 submissions as advanced, looking to the
period of custody of appellant and nature of evidence subsists against
him, but without commenting anything on the merits of the case,
application (I.A. No.25311/2024) is allowed subject to deposit of fine
amount, if not already deposited and it is ordered that on furnishing a
personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) with one
solvent surety in the like amount to the satisfaction of the concerned
trial Court, jail sentence of appellant shall remain suspended till
disposal of this appeal and he be released on bail. He is further
directed to remain present before the Registry of this Court on
10.07.2025 and, thereafter, on such subsequent dates as may be fixed
by the Registry.
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.
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8. It is expected form the appellant/accused 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 / Geo fencing etc.
9. Appellant shall not be a source of embarrassment and harassment
to the complainant side in any manner
10. A copy of this order be also sent to the trial Court concerned
for compliance and information.
11. Certified copy as per rules/directions.
(Anand Pathak) (Hirdesh)
Judge Judge
SP
SANJEEV Digitally signed by SANJEEV KUMAR PHANSE
DN: c=IN, o=HIGH COURT OF MADHYA PRADESH
BENCH GWALIOR, ou=HIGH COURT OF MADHYA
KUMAR
PRADESH BENCH GWALIOR,
2.5.4.20=b127bc1c16d2794cb53e7637ddf59a1c3
bd3662e8c5de5d5505a6b3e4d77be89,
postalCode=474001, st=Madhya Pradesh,
serialNumber=32F47BD4EEEC6355252187AFAF37
PHANSE
4C08A4A7DE0DF055620A697876BB20374E54,
cn=SANJEEV KUMAR PHANSE
Date: 2025.04.30 11:37:38 +05'30'
