Madhya Pradesh High Court
Sunil Rathore vs The State Of Madhya Pradesh on 30 January, 2025
Author: Anand Pathak
Bench: Anand Pathak
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 6091 of 2023
(SUNIL RATHORE Vs THE STATE OF MADHYA PRADESH )
Dated: 30.01.2025
Ms. Deepa Chauhan -Advocate for appellant.
Shri Harish Dixit -Public Prosecutor for respondent/State.
Heard on I.A.No.26745/2024, first application under Section 389
of Cr.P.C. for suspension of jail sentence and grant of bail on behalf of
appellant - Sunil Rathore.
This criminal appeal assails the judgment dated 03-03-2023 passed
in ST No.299/2019 by XII Additional Sessions Judge, Gwalior (M.P.)
whereby present appellant has been convicted as under:
Section Imprisonment Fine
302/149 of IPC Life Imprisonment Rs.10,000/- with
default stipulation.
307/149 of IPC 10 years' RI Rs.10,000/- with
default stipulation
147 of IPC 2 Years' R.I. Rs.3,000/- with default
stipulation
148 of IPC 2 Years' R.I. Rs.3,000/- with default
stipulation
It is the submission of learned counsel for appellant that the trial
Court erred in convicting and awarding jail sentence to appellant.
Appellant already suffered around 30 months' incarceration as pre and
post trial detention. It is further submitted that initially name of present
appellant was not referred in FIR nor in statement of witnesses under
Section 161 Cr.P.C. Later on, during investigation, on the basis of CCTV
Footage, it was gathered that appellant was also present on the spot
having a mobile in his hand. However, no weapon has been wielded nor
used by him to commit offence. According to appellant, he was a
passerby and because of his inclusion in the frame of CCTV Footage, he
has been implicated. No role of appellant is attributable to commit
offence of murder. Learned counsel for the appellant referred the order
dated 03.12.2024 passed in CRA.No.5105/2023 by which co-accused
Chhotu alias Maneesh Sharma has been granted benefit of bail and seeks
parity. That apart, appellant has good case on merits and hearing of
appeal would take some time. Appellant voluntarily undertakes to
perform community service to purge his misdeed, if any and to serve
National /Environmental/Social cause. Thus, looking to the later
inclusion of appellant on false pretext, his case be considered for bail.
Learned counsel for the State opposed the application and prayed
for its dismissal.
Considering the arguments advanced by learned counsel for the
parties, this Court intends to allow the application for suspension of
sentence (I.A.No.26745/2024).
If appellant-Sunil Rathore 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 12/02/2025
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.
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.
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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.
The I.A. stands allowed and disposed of.
Copy of this order be sent to the trial Court concerned for
information and necessary compliance.
Certified copy as per rules.
(Anand Pathak) (Rajendra Kumar Vani)
Judge Judge
Ashish*
