Madhya Pradesh High Court
Ravindra @ Arvind vs The State Of Madhya Pradesh on 21 January, 2025
Author: Anand Pathak
Bench: Anand Pathak
1 CRA-8860-2019
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 8860 of 2019
(RAVINDRA @ ARVIND Vs THE STATE OF MADHYA PRADESH )
Dated : 21-01-2025
Shri A.K. Jain - Advocate for the appellant.
Shri APS Tomar - Public Prosecutor for the State.
Heard on I.A.No.13971 of 2024, fifth application under Section 389
(1) of Cr.P.C. moved on behalf of appellant - Ravindra @ Arvind
for suspension of jail sentence and grant of bail.
(2) This criminal appeal assails the judgment dated 26.09.2019 passed
by the Third Additional Sessions Judge, District Morena in Sessions Trial
No.89 of 2018, whereby the appellant has been convicted under Section 302
of IPC, Section 25(1-b)(a) of the Arms Act & Section 27 of the Arms Act
and sentenced to undergo life imprisonment, 01 years RI and 03 years
RI with fine of Rs.2,000/-, 1,000/- and 1,000/- respectively with default
stipulation.
(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 has already suffered about 07 years and 02 months of
incarceration as pre and post trial confinement. It is further submitted that all
prosecution witnesses examined by the prosecution did not support the story
of prosecution and declared hostile. In-fact, father of the deceased, namely,
Atibal Singh (PW/1) endorses the fact that he treats the appellant as his son-
in-law still. Hearing of the appeal would take some time and he has a good
2 CRA-8860-2019
case on merits. That apart, he undertakes to abide by the terms and
conditions as imposed by this Court. 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.
(5) Considering the submissions as advanced, without commenting on
the merits of the case, application (I.A.No.13971 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 one solvent surety in the same amount to the satisfaction of
the concerned trial Court, jail sentence of appellant 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 20.02.2025 and,
thereafter, on such subsequent dates as may be fixed by the Registry.
(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) एत ारा यह िनदिशत कया जाता है क आवेदक 05 पौधे का (फल
दे ने वाले पेड़ अथवा नीम/पीपल) रोपण करे गा तथा उसे अपने आस पडोस म पेड़ क
सुर ा के िलए बाड़ लगाने क यव था करनी होगी ता क पौधे सुर त रह सके।
3 CRA-8860-2019
आवेदक का यह कत य है क न केवल पौध को लगाया जाऐ, ब क उ ह पोषण भी
दया जाए।
''वृ ारोपण के साथ, वृ ापोषण भी आव यक है ।'' आवेदक वशेषतः 6-
8 फ ट ऊ◌ॅ◌ंचे पौधे/पेड़ को 3-4 फ ट ग ढा करके लगायेगा ता क वे शी ह
पूण वकिसत हो सक। अनुपालन सुिन त करने के िलए, आवदे क को रहा कये
जाने क दनांक से 30 दन के भीतर संबंिधत वचारण यायालय के सम
वृ /पौध के रोपण के सभी फोटो तुत करना हे ाग । त प ात ्, वचारण के
समापन तक हर तीन मह ने म आवदे क के ारा वचारण यायालय के सम गित
रपेाट तुत क जाएगी ।
(8) वृ क गित पर िनगरानी रखना वचारण यायालय का कत य है
य क पयावरण रण के कारण मानव अ त व दांव पर है और यायालय
अनुपालन के बारे म आवदे क ारा दखाई गई कसी भी लापरवाह को नजर अंदाज
नह कर सकता है । इसिलए आवदे क को पेड़ क गित और आवदे क ारा अनुपालन
के संबंध म एक रपोट तुत करने के िलए िनदिशत कया जाता है एवं आवदे क
ारा कये गये अनुपालन क एक सं रपेाट वचारण यायालय के सम
येक तीन माह म (अगले छः मह न के िलए) रखी जायेगी जसे क ''िनदश''
शीषक के अतंगत रखा जाएगा।
(9) वृ ारोपण म या पेड़ क दे खभाल म आवदे क क ओर से क गई केाई
भी चूक आवदे क को जमानत का लाभ लेने से वंिचत कर सकती है ।
(10) आवेदक को इन पौध /पेड को रोपने क वतं ता होगी, य द वह इन
रोपे गये पेड क गाड या बाड़ लगाकर र ा करना चाहता है , अ यथा आवेदक को
वृ के रोपण के िलए तथा उनके सुर ा उपाय के िलए आव यक खच वहन करना
होग।
(11) इस यायालय ारा यह िनदश एक पर ण करण के तौर पर
4 CRA-8860-2019
दए गए ह ता क हं सा और बुराई के वचार का ितकार, सृजन एवं कृ ित
के साथ एकाकार होने के मा यम से सामांज य था पत कया जा सके।
वतमान म मानव अ त व के आव यक अंग के प म दया, सेवा, ेम एवं
क ं णा क कृ ित को वकिसत करने क आव यकता है य क यह मानव
जीवन क मूलभूत वृितयां ह और मानव अ त व को बनाए रखने के िलए
इनका पुनज वत होना आव यक है ।
(12) ''यह यास केवल एक वृ के रोपण का न होकर ब क
एक वचार के अंकुरण का है ।''
(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) (MILIND RAMESH PHADKE)
JUDGE JUDGE
pwn*
