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Madhya Pradesh High Court
Munna Alias Manna Singh vs The State Of Madhya Pradesh on 2 December, 2025
Author: Anand Pathak
Bench: Anand Pathak
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 3759 of 2023
(MUNNA ALIAS MANNA SINGH Vs THE STATE OF MADHYA PRADESH )
Dated: 02/12/2025
Shri Brajesh Tyagi- Advocate for appellant.
Shri D.S. Kushwaha-AAG for respondent/State.
Shri M.L. Yadav - Advocate for complainant.
1. Heard on admission.
2. Record is perused.
3. Appeal being arguable is admitted for hearing.
4. Further heard on I.A.No.16790/2025, third repeat application
under Section 389(1) of Cr.P.C. for suspension of sentence and grant of
bail to appellant - Munna alias Manna Singh.
5. The instant appeal has been preferred by appellant against the
impugned judgment of conviction and sentence dated 27/02/2023 passed
in ST No.01/2017 by Additional Sessions Judge, Chachoda, District Guna
(M.P.); whereby, appellant has been convicted and sentenced as under:-
Section Imprisonment Fine
326/34 of IPC 07 Years' R.I. Rs.10,000/- with default
stipulation
6. It is the submission of counsel for appellant that the trial Court
erred in convicting and awarding jail sentence to present appellant. It is
further submitted that appellant already suffered around 3 years and 2
months of incarceration as pre and post trial confinement (almost half of
jail sentence) and hearing of appeal shall take some time. It is further
submitted that initially charge was framed for offence under Section 307
of IPC but conviction is recorded under Section 326 of IPC. As per
allegations, present appellant inflicted lohangi blow to injured witness
over his right leg and his leg got fractured. He further submits that
although appellant and complainant side shared previous animosity
therefore, he bears criminal record of 12 cases. He already suffered
sufficient period of custody. He has good case on merits and final hearing
of appeal would take substantial time. Appellant voluntarily undertakes to
perform community service to purge his misdeed, if any and to serve
National /Environmental/Social cause. With the aforesaid submissions, he
prays for suspension of sentence and grant of bail to present appellant till
final disposal of this appeal.
7. Learned counsels for the State as well as the complainant
opposed the application on the basis of criminal record of appellant and
prayed for its dismissal.
8. Heard the counsel for parties and perused the record.
9. Considering the submissions advanced and especially the fact
that appellant suffered around 3 years and 2 months of incarceration out
of total 7 years of jail sentence awarded as well as the fact that as per
allegations, leg of injured witness got fractured and for that, he has
already suffered sufficient period of custody and hearing of appeal shall
take some time, this Court intends to allow the application for suspension
of sentence (I.A.No.16790/2025) but with certain stringent conditions so
that appellant may not be source of embarrassment and harassment to the
complainant side and shall be engaged in creative pursuits.
10. If appellant - Munna alias Manna Singh 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 04/02/2026
and thereafter, 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.
11. 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.
12. The conditions regarding social service are narrated in
Hindi language so that appellant may understand them properly and
comply it.
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dksbZ Hkh pwd vkosnd dks tekur dk ykHk ysus ls oafpr dj ldrh gSA
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izse ,oaa d:a.kk dh izd`fr dks fodflr djus dh vko';drk gS
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cuk, j[kus ds fy, budk iquthZfor gksuk vko';d gSA
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bPNk ds dkj.k fn;k x;k gS tks LoSfPNd gSA
20. 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.
21. I.A.No.16790/2025 stands allowed and disposed of,
accordingly.
22. Present appellant shall mark his presence before concerned
Police Station on first Sunday of every alternate month between 10:30
am to 2:00 pm for the next one year i.e. till December, 2026.
23. Copy of this order be sent to the trial Court concerned for
information and necessary compliance.
24. Certified copy as per rules.
(Anand Pathak) (Anil Verma)
Judge Judge
(Dubey)
