Madhya Pradesh High Court
Jitendra @ Jitu vs The State Of Madhya Pradesh on 18 August, 2025
Author: Anand Pathak
Bench: Anand Pathak
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 10949 OF 2022
(JITENDRA ALIAS JITU VS. STATE OF M.P.)
Dated: 18.08.2025
Shri D.S. Raghuvanshi - Advocate for the appellant.
Dr. Anjali Gyanani - Public Prosecutor for the
respondent/State.
Heard on I.A.No.17565/2025, third application under Section
389 of Cr.P.C. for suspension of jail sentence and grant of bail on
behalf of the appellant - Jitendra alis Jitu.
This criminal appeal assails the judgment dated 28-06-2019
passed in S.T.No.314/2015 by the I Additional Sessions Judge,
Dabra District Gwalior whereby appellant has been convicted as
under:
Section Imprisonment Fine
302/34 of IPC Life Imprisonment Rs.10,000/- with
default stipulation.
It is the submission of learned counsel for the appellant
that the trial Court erred in convicting and awarding jail sentence
to the appellant. Appellant already suffered 7 years 3 months as
pre and post trial confinement. It is further submitted that the
date of incident is 28-06-2015 at 5:30 am whereas Dehati Nalish
was registered at the instance of alleged eye-witness Siddharth
Singh (PW-3) at 11:30 am. It is highly improbable that when
incident took place in front of his eyes, then why he kept mum
for 6 hours and thereafter contacted police. It is further submitted
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 10949 OF 2022
(JITENDRA ALIAS JITU VS. STATE OF M.P.)
that it is a case of accident because two Dumpers MP30 H-0379
(in which deceased was allegedly killed by the present appellant)
and another Dumper MP06 GM-0819 suffered head on collision.
It appears that because of the said accident, deceased Bhura died.
However, after the incident took place, to give the colour of
murder after 6 hours, Dehati Nalish was registered at the instance
of complainant to falsely implicate the present appellant. Witness
Narayan Singh (PW-1) who is owner of the Dumper which
received collision while parked stationary, deposed before the
Court about occurrence of such accident. Therefore, it was a case
of accident converted into the case of murder.
It is further submitted that this Court vide order dated 11-08-
2025 has granted benefit of bail by way of suspension of sentence
to similarly placed co-accused namely Niranjan under similar facts
and circumstances and case of present appellant is identical to him.
He seeks parity. Hearing of the appeal shall take some time.
Appellant has good case on merits. Appellant undertakes not to be
a source of embarrassment and harassment to the complainant side
in any manner. Appellant intends to perform some community
service to purge himself out of the guilt felt by him and to serve
national/environmental/social cause. Therefore, bail /suspension
may be granted to the appellant.
Learned counsel for respondent/State opposed the prayer and
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 10949 OF 2022
(JITENDRA ALIAS JITU VS. STATE OF M.P.)
prayed for dismissal of the application.
Considering the arguments advanced by learned counsel for
the parties and the factum of parity, this Court intends to allow the
application for suspension of sentence (I.A.No.17565/2025).
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 17-11-2025
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 jail
sentence is suspended till disposal of this appeal, subject to deposit
of fine amount.
Appellant shall not be source of embarrassment and
harassment to the complainant in any manner and he shall not
move in his vicinity.
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
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. 10949 OF 2022
(JITENDRA ALIAS JITU VS. STATE OF M.P.)
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IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 10949 OF 2022
(JITENDRA ALIAS JITU VS. STATE OF M.P.)
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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.
Copy of this order be sent to the trial Court concerned for
information and necessary compliance.
Certified copy as per rules.
(ANAND PATHAK) (PUSHPENDRA YADAV)
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: 2025.08.18 19:51:00 +05'30'
