Madhya Pradesh High Court
Mahendra Yadav vs The State Of Madhya Pradesh on 20 August, 2025
Author: Anand Pathak
Bench: Anand Pathak
1 Cr.A. No.7357/2024
HIGH COURT OF MADHYA PRADESH BENCH
AT GWALIOR
CRA No.7357/2024
(Mahendra Yadav Vs. State of M.P.)
Dated 20/08/2025
Shri Shri Pramod Pachori -Advocate for the appellants.
Dr. Anjali Gyanani - Public Prosecutor for the respondents/ State.
1. Heard on I.A.No.10595/2025, first application under Section 389
(1) of Cr.P.C. for suspension of jail sentence and grant of bail filed on
behalf of appellant No.3 - Harnam Singh.
2. This criminal appeal assails the judgment of conviction and order
of sentence dated 17/05/2024 passed in S.T. No.200032/2014 by First
Additional Sessions Judge, Datia whereby appellant No.3 has been
convicted as under:
Default in
Section Imprisonment Fine
lieu
Life 5,000/
302/149 IPC 02 years' RI
Imprisonment -
307/149 IPC (in respect of injured 2,000/ 06 months'
05 years' RI
Chandi) - RI
307/149 IPC (in respect of injured 2,000/ 06 months'
05 years' RI
Pratipal) - RI
307/149 IPC (in respect of injured 2,000/ 06 months'
05 years' RI
Mansingh) - RI
307/149 IPC (in respect of injured 2,000/ 06 months'
05 years' RI
Chandan) - RI
323/149 IPC (in respect of injured 01 month's
06 months' RI 500/-
Hariram) RI
323/149 IPC (in respect of injured 01 month's
06 months' RI 500/-
Manohar) RI
01 month's
148 IPC 06 months' RI 500/-
RI
3. It is the submission of learned counsel for the appellant that the trial
Court erred in convicting and awarding jail sentence to appellant No.3.
Appellant No.3 so far suffered 02 years' incarceration as pre and post trial
detention. It is further submitted that role of present appellant is confined
to presence at the spot only while wielding Lathi. He did not inflict any
injuries to any of the injured person. Testimony of injured Hariram Yadav
(PW-1) as surfaced in examination-in-chief and in para 21 of the cross-
examination indicates that present appellant did not inflict any injury to
the injured witnesses. Other witnesses also narrated the incident in same
fashion, therefore, no injuries have been sustained by the victim because
of present appellant No.3. Appellant No.3 does not bear any tainted
criminal record except one under the Arms Act. The appeal being of the
year 2024 will take reasonable time to conclude. Appellant No.3 is ready
to abide by all such terms and conditions as imposed by this
Court. Appellant No.3 undertakes not to be a source of embarrassment
and harassment to the complainant side in any manner. Appellant No.3
intends to perform some community service to purge himself out of the
guilt felt by him and to serve national/environmental/social cause. Under
such circumstances, learned counsel prays for suspension of sentence and
grant of bail to present appellant No.3.
4. Learned counsel for respondent/State opposed the prayer and
prayed for dismissal of the application.
5. Considering the arguments advanced by learned counsel for the
parties as well as in the facts and circumstances of the case, this Court
intends to allow the application for suspension of sentence
(I.A.No.10595/2025). If appellant No.3 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 and 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 his
appearance, then he shall be released on bail and execution of jail
sentence shall remain suspended till disposal of this appeal, subject to
deposit of fine amount, if not already deposited.
6. It is made clear that appellant No.3 shall not be a source of
embarrassment and harassment to the complainant side and he shall
not move in the vicinity of the complainant in any manner.
7. It is also 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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fn[kkbZ xbZ fdlh Hkh ykijokgh dks utj vankt ugh dj ldrk gSA blfy, vkosnd dks
isM+ksa dh çxfr vkSj vkosnd }kjk vuqikyu ds laca/k esa ,d fjiksVZ çLrqr djus ds fy,
funZsf'kr fd;k tkrk gS ,oa vkosnd }kjk fd;s x;s vuqikyu dh ,d lfa{kIr fjiskVZ fopkj.k
U;k;ky; ds le{k izR;sd rhu ekg esa ¼vxys N% eghuksa ds fy,½ j[kh tk;sxh ftls fd
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vkosnd dks tekur dk ykHk ysus ls oafpr dj ldrh gSA
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vko';d vax ds :i esa n;k] lsok] izse ,oaa d:a.kk dh izd`fr dks fodflr djus
dh vko';drk gS D;ksafd ;g ekuo thou dh ewyHkwr izo`fr;ka gSa vkSj ekuo
vfLrRo dks cuk, j[kus ds fy, budk iquthZfor gksuk vko';d gSA
^^;g iz;kl dsoy ,d o`{k ds jksi.k dk iz'u u gksdj cfYd ,d fopkj ds
vadqj.k dk gSA^^
8. It is expected from the appellant No.3 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. The appellant No.3 shall mark his presence before the
concerned Police Station on 1st Sunday of every alternate month for
next one year.
10. A copy of this order be sent to the trial Court concerned for taking
appropriate steps, compliance and information.
11. Certified copy as per rules/directions.
12. List the matter for final hearing in due course.
(ANAND PATHAK) (PUSHPENDRA YADAV )
JUDGE JUDGE
vc
DN: c=IN, o=HIGH COURT OF MADHYA PRADESH
VARSHA
BENCH GWALIOR, ou=HIGH COURT OF MADHYA
PRADESH BENCH GWALIOR,
2.5.4.20=df59fbf0f5c7485addc8affe3edf20e67d11
d7f91045d81139f6792fbd4ae91f,
CHATURVEDI
postalCode=474001, st=Madhya Pradesh,
serialNumber=652FE82BC5CAE8153A1E34C3B8EF
C095F5A0D144B089415F31342D1C8E2D3139,
cn=VARSHA CHATURVEDI
Date: 2025.08.21 16:46:01 +05'30'
