Madhya Pradesh High Court
Sonu Alias Bhupendra vs The State Of Madhya Pradesh on 17 February, 2025
Author: Anand Pathak
Bench: Anand Pathak
1 CRA NO.4445/2024
HIGH COURT OF MADHYA PRADESH BENCH
AT GWALIOR
CRA No.4445/2024
(Sonu Alias Bhupendra Vs. The State of Madhya Pradesh)
Dated 17/02/2025
Shri Ravindra Singh Kushwaha - Advocate for the appellant.
Shri Vijay Sundaram - Public Prosecutor for the respondents-
State.
1. Heard on I.A. No.25516/2024, first application under Section
389(1) of Cr.P.C. for suspension of sentence and grant of bail filed on
behalf of the appellant - Sonu @ Bhupendra.
2. This criminal appeal assails the judgment of conviction and order
of sentence dated 20th March, 2024 passed by Special Judge (MPDVPK)
Act, Ambah, District-Morena in Case (DOCT) 04/2015 whereby present
appellant has been convicted and sentenced as under:-
Section Imprisonment Fine
364 of IPC r/w Life Imprisonment Rs.10,000/- with
Section 13 of default stipulation
MPDVPK Act
3. It is the submission of learned counsel for present appellant that
trial Court erred in convicting the appellant and awarding jail sentence
without appreciating the evidence and material available on record. It is
the specific submission of learned counsel for the appellant that appellant-
Sonu @ Bhupendra was falsely implicated because his source of
implication is Dock Identification only by the abductee Dr. Hari Mohan
Sharma. Before that neither any co-accused referred name of present
appellant in their respective memorandum recorded under Section 27 of
the Evidence Act nor any memo under Section 27 of the Evidence Act of
the appellant has been taken by the police. It is further submitted that no
recovery of any article is made from possession of the appellant,
therefore, his name figures for the first time in the trial Court when
abductee PW-1 Dr. Hari Mohan Sharma identified the appellant in the
Court room (in Dock Identification). He further submits that case of the
appellant is covered by the judgment of the Hon'ble Apex Court in the
case of Amrik Singh Vs. State of Punjab, 2022 (9) SCC 402. Besides
that, appellant so far has suffered two and half years' incarceration as pre
and post trial detention. The appeal being of the year 2024 is not likely to
be concluded in near future. Appellant has a good case on merits. He further
undertakes not to be a source of embarrassment and harassment to the
complainant side in any manner.
4. At this stage, learned counsel for the appellant submits that appellant
intends to perform some community service to purge himself out of the
guilt felt by him and to serve national / environmental / social cause.
Appellant is ready to abide all such terms and conditions this Court deems fit
and proper. Under such circumstances, he prays for suspension of sentence
and grant of bail.
5. Learned Public Prosecutor for respondent/State opposed the prayer
and prayed for dismissal of the application.
6. Considering the submissions advanced by counsel for the parties,
looking to the fact that appellant has already suffered two and half years'
incarceration and hearing of appeal would take time and in the facts and
circumstances of the case, without commenting on the merits of the case I.A.
No. 25516/2024 is allowed. Appellant - Sonu @ Bhupendra shall be released
on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rupees
Fifty Thousand Only) with one solvent surety of the like amount to the
satisfaction of the concerned trial Court and his jail sentence shall remain
suspended till disposal of this appeal. Appellant is further directed to remain
present before the Registry of this Court on 13th March, 2025 and,
thereafter, on such subsequent dates as may be fixed by the Registry.
7. It is further directed that appellant shall mark his presence on 01 st
Sunday of every month for One Year.
8. It is made clear that this suspension 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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9. It is expected form the 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 / Geo fencing etc.
10. A copy of this order be sent to the trial Court concerned and all
District Courts 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) (HIRDESH)
JUDGE JUDGE
vc
VARSHA
DN: c=IN, o=HIGH COURT OF MADHYA
PRADESH BENCH GWALIOR, ou=HIGH
COURT OF MADHYA PRADESH BENCH
CHATURV
GWALIOR,
2.5.4.20=df59fbf0f5c7485addc8affe3edf20e
67d11d7f91045d81139f6792fbd4ae91f,
postalCode=474001, st=Madhya Pradesh,
EDI
serialNumber=652FE82BC5CAE8153A1E34
C3B8EFC095F5A0D144B089415F31342D1C
8E2D3139, cn=VARSHA CHATURVEDI
Date: 2025.02.18 10:54:31 +05'30'
