Madhya Pradesh High Court
Kusumkant @ Guddu vs The State Of Madhya Pradesh on 31 January, 2025
Author: Anand Pathak
Bench: Anand Pathak
1 CRR No.6439/2024
HIGH COURT OF MADHYA PRADESH BENCH
AT GWALIOR
Cr.R. No.6439/2024
(Kusumkant @ Guddu Vs. State of M.P.)
Dated: 31-01-2025
Shri Pradeep Katare - Advocate for the petitioner.
Shri Kaushlendra Singh Tomar - Public Prosecutor for the
respondent-State.
1. Heard on I.A. No.27698/2024, first application under Section
397(1) of Cr.P.C. for suspension of sentence and grant of bail filed on
behalf of the petitioner.
2. The present petitioner has been convicted under Section 25(1-B)
(A) of the Arms Act and sentenced to undergo two years' RI with fine of
Rs. 2,000/- with default stipulation vide judgment of conviction and order
of sentence dated 04-06-2024 passed by JMFC, Bhind in Criminal Case
No.1093/2021, which was affirmed by the VIIth Additional Sessions
Judge, District Bhind vide judgment dated 19-12-2024 passed in CRA
No.75/2024.
3. It is the submission of learned counsel for the petitioner that the
Courts below erred in convicting petitioner and awarding jail sentence to
him without appreciating the evidence and material available on record.
Petitioner so far has suffered around two and half months' incarceration as
pre and post trial detention. The revision being of the year 2024 is likely
to take time to conclude. Petitioner is ready to abide by all such terms
and conditions as imposed by this Court in case bail is granted to him.
Petitioner undertakes not to be a source of embarrassment and harassment to
the complainant side in any manner.
4. At this stage, learned counsel for petitioner submits that petitioner
intends to perform some community service to purge himself out of the
guilt felt by him and to serve national / environmental / social cause.
Petitioner is ready to abide by all such terms and conditions this Court
deems fit and proper. Under such circumstances, he prays for suspension of
sentence and grant of bail to the petitioner.
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 petitioner has already suffered almost two and half
months' incarceration and hearing of revision would take time and in the
facts and circumstances of the case, but without commenting on the merits
of the case I.A. No. 27698/2024 is allowed. Petitioner-Kusumkant @ Laddu
shall be released on bail on his furnishing a personal bond 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 revision. Petitioner 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 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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8. It is expected form the petitioner 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.
9. A copy of this order be sent to the trial Court concerned and all
District Courts for taking appropriate steps, compliance and information.
10. Certified copy as per rules/directions.
11. List the matter for final hearing in due course.
(ANAND PATHAK)
JUDGE
vc
VARSHA Digitally signed by VARSHA CHATURVEDI
DN: c=IN, o=HIGH COURT OF MADHYA
PRADESH BENCH GWALIOR, ou=HIGH COURT
CHATUR
OF MADHYA PRADESH BENCH GWALIOR,
2.5.4.20=df59fbf0f5c7485addc8affe3edf20e67
d11d7f91045d81139f6792fbd4ae91f,
postalCode=474001, st=Madhya Pradesh,
serialNumber=652FE82BC5CAE8153A1E34C3
VEDI
B8EFC095F5A0D144B089415F31342D1C8E2D
3139, cn=VARSHA CHATURVEDI
Date: 2025.02.01 12:01:25 +05'30'
