Madhya Pradesh High Court
Roshan vs The State Of Madhya Pradesh on 6 January, 2025
Author: Anand Pathak
Bench: Anand Pathak
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 4698 of 2023
(ROSHAN Vs THE STATE OF MADHYA PRADESH )
Dated : 06-01-2025
Shri Gaurrav Mishra- Learned Advocate for appellant.
Shri D.S.Kushwah- Learned Additional Advocate General for
respondent/ State.
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Heard on IA No.22093 of 2024, First application under Section 430 of
BNSS, 2023 moved on behalf of sole appellant- Roshan for suspension of jail
sentence and grant of bail.
(2) This criminal appeal assails the judgment dated 28.02.2023 passed by
Third Additional Sessions Judge, Ganjbasoda, District Vidisha (M.P.) in
Sessions Trial No.41 of 2019, whereby appellant has been convicted under
Section 302 read with Section 34 of IPC and sentenced to undergo life
imprisonment with fine of Rs.10,000/-, under Section 307 of IPC and
sentenced to undergo five years' rigorous imprisonment with fine of Rs.5,000/-
and under Section 323 read with Section 34 of IPC and sentenced to undergo
three months' rigorous imprisonment with fine of Rs.500/- with default
stipulations.
(3) It is the submission of learned counsel for appellant that trial Court
erred in convicting and awarding the jail sentence to present appellant.
Appellant was convicted for offence punishable under Section 302/34 of IPC
as well as offence under Section 307 of IPC. So far as offence under Section
307 of IPC is concerned, he was punished with five years' RI out of which, he
has already suffered five years and nine months of incarceration. So far as
offence under Section 302/34 of IPC is concerned, prime accused is Chotu and
his role is not attributable, so far as commission of offence under Section 302
of IPC is concerned qua deceased Anshul Sharma. Neither exhortation nor any
prior meeting of mind has been established by the prosecution to bring home
the analogy of offence under Section 302/34 of IPC. Co-accused Shubham
Raghuvanshi has already been granted benefit of suspension of sentence after
completion of five years and six months of incarceration by this Court vide
order dated 24.09.2024 passed in CRA No.4427/2023. Present appellant has
also suffered five years and nine months of incarceration. Hearing of appeal
would take some time, his case be considered for suspension of sentence. He
has a good case on merits. Fine amount has already been deposited. That apart,
he undertakes to abide by the terms and conditions as imposed by this Court.
He undertakes not to be a source of embarrassment and harassment to the
complainant side in any manner. Further, he intends to perform community
service by serving National, Social and Environmental cause by contributing
his part voluntarily by planting saplings. On the aforesaid submissions, he
prays for suspension of sentence and grant of bail to present appellant.
(4) Learned counsel for the State opposed the application and prayed for its
dismissal with submission that looking to the nature and gravity of offence, no
case for grant of benefit of suspension of sentence to present appellant is made
out.
(5) Considering the submissions as advanced, without commenting on the
merits of the case, application (IA No. 22093 of 2024) is allowed subject to
deposit of fine amount, if not already deposited and it is ordered that on
furnishing a personal bond of Rs.50,000/- (Rupees Fifty Thousand Only)
with two solvent sureties in the same amount to the satisfaction of the
concerned trial Court, jail sentence of appellant - Roshan shall remain
suspended till disposal of this appeal and he be released on bail. He is further
directed to remain present before the Registry of this Court on 20.03.2025 and,
thereafter, on such subsequent dates as may be fixed by the Registry. He shall
not move in the vicinity of complainant party and shall not be source of
embarrassment and harassment to the complainant party in any manner.
(6) It is made clear that this bail 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.
(7) ,rn~ }kjk ;g funZsf'kr fd;k tkrk gS fd vkosnd 10 ikS/ks dk ¼Qy nsus okys
isM+ vFkok uhe@ihiy½ jksi.k djsxk rFkk mls vius vkl iMksl esa isM+ksa dh lqj{kk
ds fy, ckM+ yxkus dh O;oLFkk djuh gksxh rkfd ikS/ks lqjf{kr jg ldsA vkosnd
dk ;g drZO; gS fd u dsoy ikS/kksa dks yxk;k tk,s] cfYd mUgsa iks"k.k Hkh fn;k tk,A
^^o`{kkjksi.k ds lkFk] o`{kkiks"k.k Hkh vko';d gSA^^ vkosnd fo'ks"kr% 6&8 QhV
ÅWaps ikS/ks@isM+ksa dks 3&4 QhV xM~<k djds yxk;sxk rkfd os 'kh?kz gh iw.kZ
fodflr gks ldsaA vuqikyu lqfuf'pr djus ds fy,] vkosnd dks fjgk fd;s tkus dh
fnukad ls 30 fnuksa ds Hkhrj lacaf/kr fopkj.k U;k;ky; ds le{k o`{kksas@ikS/kksa ds jksi.k
ds lHkh QksVks çLrqr djuk gksxsaA rRi'pkr~] fopkj.k ds lekiu rd gj rhu eghus esa
vkosnd ds }kjk fopkj.k U;k;ky; ds le{k izxfr fjiksVZ çLrqr dh tk,xh A
(8) o`{kksa dh çxfr ij fuxjkuh j[kuk fopkj.k U;k;ky; dk drZO; gS D;ksafd
i;kZoj.k {kj.k ds dkj.k ekuo vfLrRo nkao ij gS vkSj U;k;ky; vuqikyu ds ckjs esa
vkosnd }kjk 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 vkonsd }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 ^^funsZ'k^^ 'kh"kZd ds varxZr j[kk tk,xkA
(9) o`{kkjksi.k esa ;k isM+ksa dh ns[kHkky esa vkosndx.k dh vksj ls dh xbZ dksbZ Hkh pwd
vkosnd dks tekur dk ykHk ysus ls oafpr dj ldrh gSA
(10) vkosnd dks bu ikS/kksa@isMksa dks jksius dh Lora=rk gksxh] ;fn og bu jksis x;s
isMksa dh Vªh xkMZ ;k ckM+ yxkdj j{kk djuk pkgrk gS] vU;Fkk vkosnd dks o`{kksa ds
jksi.k ds fy, rFkk muds lqj{kk mik;ksa ds fy, vko';d [kpsZ ogu djuk gksxsaA
(11) bl U;k;ky; }kjk ;g funsZ'k ,d ijh{k.k izdj.k ds rkSj ij fn, x,
gSa rkfd fgalk vkSj cqjkbZ ds fopkj dk izfrdkj] l`tu ,oa izd`fr ds lkFk
,dkdkj gksus ds ek/;e ls lkeaktL; LFkkfir fd;k tk ldsA orZeku esa ekuo
vfLrRo ds 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
(12) ^^;g iz;kl dsoy ,d o`{k ds jksi.k dk iz'u u gksdj cfYd ,d fopkj
ds vadqj.k dk gSA^^
(13) It is expected form present 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.
(14) IA stands allowed and disposed of.
(15) Copy of this order be sent to the trial Court concerned for compliance
from the office of this Court.
Certified copy as per rules/directions.
(ANAND PATHAK) (HIRDESH)
JUDGE JUDGE
*AVI*
