Madhya Pradesh High Court
Rambabu vs The State Of Madhya Pradesh on 1 August, 2025
Author: Anand Pathak
Bench: Anand Pathak
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 14937 OF 2023
(RAMBABU VS. STATE OF M.P.)
Dated: 01.08.2025
Shri H.S. Rana - Advocate for the appellant.
Shri BPS Chauhan -Public Prosecutor for the
respondent/State.
Heard on I.A.No.22004/2023, an application seeking
condonation of delay in preferring the present appeal.
According to counsel for the appellant, this is a jail appeal
which is barred by 1849 days. Since appellant was in jail and due to
poor condition of his family, appeal could not be preferred before
this Court. It is further submitted that since valuable right of liberty
of appellant is involved, therefore, the delay occurred in filing the
present appeal be condoned.
On due consideration and the reasons assigned in the
application, the same is allowed. The delay in preferring the present
appeal is hereby condoned.
Further heard on I.A.No.14079/2025, first application under
Section 389(1) of Cr.P.C. for suspension of jail sentence and grant
of bail on behalf of appellant - Rambabu.
This criminal appeal assails the judgment dated 07-09-2018
passed in Special Case No.400008/2011 by the Special Judge
(M.P.D.V.P.K.Act), District Shivpuri whereby the appellant has
been convicted as under:
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 14937 OF 2023
(RAMBABU VS. STATE OF M.P.)
Section Imprisonment Fine
395 of IPC Life Imprisonment Rs.1,000/- with
default stipulation.
It is the submission of learned counsel for the appellant that
trial Court erred in convicting the appellant and awarding jail
sentence. Appellant suffered 8 years 6 months of incarceration as
pre and post trial confinement. Other co-accused namely Gard alias
Ramkishan and Harkanth (vide order dated 30-09-2022 passed in
Cr.A.No.8664/2018), Suresh (vide order dated 06-01-2023 passed
in Cr.A.No.8664/2018) and Lakhan alias Chilma (vide order dated
06-01-2023 passed in Cr.A.No.3969/2019), have already been
enlarged on bail and the case of present appellant is akin to the case
of these co-accused. Case of appellant stands at par with these co-
accused. Hearing of appeal shall take some time. He has good case
on merits. Fine amount has already been deposited. 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. Thus, prayed for grant of suspension
of sentence.
Learned counsel for the respondent/State opposed the prayer
but could not dispute the factum of parity. However he submits that
due to nature of allegation and criminal record of two cases besides
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 14937 OF 2023
(RAMBABU VS. STATE OF M.P.)
this case, stringent condition be imposed if this Court intends to
grant suspension of sentence and bail to the appellant.
Heard the counsel for the parties at length and considered the
arguments advanced by them.
Considering the factum of parity as well as period of custody
which is more than 8 years 6 months and the arguments advanced
by counsel for the parties, without commenting on the merits of the
case as there is no possibility of early hearing of this criminal
appeal before this Court, hence, I.A.No.14079/2025 is allowed.
Appellant -Rambabu be released on bail on furnishing a
personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) with
one solvent surety of the like amount to the satisfaction of the
concerned trial Court, appellant's jail sentence shall remain
suspended till disposal of this appeal. Appellant is further directed
to remain present before the Registry of this Court on 24.11.2025
and, thereafter, on such subsequent dates as may be fixed by the
Registry.
Appellant shall mark his presence on the first Sunday
of every month before the concerned Police Station between
10:30 am to 2 pm for next one year.
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
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 14937 OF 2023
(RAMBABU VS. STATE OF M.P.)
intends to serve social cause can be given bail without considering
the merits.
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IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 14937 OF 2023
(RAMBABU VS. STATE OF M.P.)
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It is expected from appellants that they shall submit
photographs by downloading the mobile application (NISARG
App) prepared at the instance of High Court for monitoring the
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 14937 OF 2023
(RAMBABU VS. STATE OF M.P.)
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=8512f40a1a9eaa50b6802d068b51da
e27e84c266b09d283f0799e67cdc7df50f,
postalCode=474001, st=Madhya Pradesh,
serialNumber=EC534CBB3B245F050119F06F4
A A296DD83C765A1E2ACC6EC7D8BD8CBCC9C
2446E, cn=ANIL KUMAR CHAURASIYA
Date: 2025.08.01 18:26:43 +05'30'
