Madhya Pradesh High Court
Dhara Singh vs The State Of Madhya Pradesh on 8 July, 2025
Author: Anand Pathak
Bench: Anand Pathak
1 CRA-3382-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 3382 of 2024
(DHARA SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH )
Dated : 08-07-2025
Shri D.S.Tomar - Counsel for the appellant No.2 Asaram.
Dr. Anjali Gyanani - Public Prosecutor for the respondent/State.
Heard on I.A.No.7734/2025, second application under Section 389 (1)
of Cr.P.C. for suspension of sentence and grant of bail filed on behalf of
appellant No.2 Asaram.
2. This appeal assails the judgment of conviction and order of sentence
dated 07.02.2024 passed by the First Additional Sessions Judge, Mungawali,
District Ashoknagar in S.T. No.04/2021 by which the appellant No.2 Asaram
stood convicted and sentenced as under:-
Section Imprisonment Fine Default in lieu
144 IPC 01 year's RI Rs.200/- 15 days' Additional RI
15 days' Additional
148 IPC 01 year's RI Rs.200/-
RI
302/149 Life
Rs.1000/- 01 year's Additional RI
IPC Imprisonment
3. It is the submission of learned counsel for the appellant No.2
Asaram that the appellant No.2 suffered 1 year and 10 months of
incarceration as pre and post trial confinement. It is further submitted that
role of the appellant No.2 is confined to presence only while wielding
Wooden Stick in his hand. However, the deceased died due to gun shot injury
sustained by him. No injury inflicted from Lathi is apparently available over
the person of the deceased in medical examination. As per Dr. Dinesh
2 CRA-3382-2024
Tripathi (PW-11), cause of death was due to gun shot injury. Hearing of the
appeal shall take some time. He has a good case on merits. Except presence,
no allegation is attributable over appellant No.2. He already suffered
sufficient period of custody. Fine amount has already been deposited and he
was on bail during trial. 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. Applicant intends to
perform some community service to purge himself out of the guilt felt by
him and to serve national/environmental/social cause. Therefore, bail
/suspension may be granted to the appellant No.2 Asaram.
4. Learned counsel for respondent/State opposed the prayer and prayed
for dismissal of the application.
5. Heard the counsel for the parties at length and considered
the arguments advanced by them.
6. Considering the submissions and the arguments advanced by
counsel for the parties, without commenting on the merits of the case as
there is no possibility of early hearing of this criminal appeal before this
Court, hence, I.A. No.7734/2025 is allowed. Appellant No.2 Asaram be
released on bail on furnishing a personal bond of Rs.50,000/- (Rupees Fifty
Thousand Only) with one solvent suret y of the like amount to the
satisfaction of the concerned trial Court, jail sentence of the appellant No.2
shall remain suspended till disposal of this appeal. Appellant No.2 is further
directed to remain present before the Registry of this Court on 24.09.2025
and, thereafter, on such subsequent dates as may be fixed by the Registry.
3 CRA-3382-2024
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.
8. एत ारा यह िनदिशत कया जाता है क आवेदक '5' पौध का (यथासंभव
कोई भी फल दे ने वाले पेड़ अथवा नीम/पीपल जैसे पेड़) रोपण करे गा तथा उसे अपने
आस पड़ोस म पेड़ क सुर ा क यव था करनी होगी ता क पौधे सुर त रह सके।
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 संभवतः 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, आवेदक 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 होग। त प ात ्, वचारण के समापन तक हर
तीन मह ने म आवेदक के ारा वचारण यायालय के सम गित रपोट तुत
क जाएगी ।
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 आवेदक ारा दखाई गई कसी भी लापरवाह को नजर अंदाज नह कर
सकता है । इसिलए आवेदक को पेड़ क गित और आवेदक ारा अनुपालन के
संबंध म एक रपोट तुत करने के िलए िनदिशत कया जाता है एवं आवेदक ारा
कये गये अनुपालन क एक सं ि रपेाट इस यायालय के सम येक तीन
माह म (अगले छः मह न के िलए) रखी जायेगी जसे क ''िनदश'' शीष के अंतगत
रखा जाएगा।
4 CRA-3382-2024
वृ ारोपण म या पेड़ क दे खभाल म आवेदक क ओर से क गई कोई भी चूक
आवेदक को जमानत का लाभ लेने से वंिचत कर सकती है ।
आवेदक को अपनी पसंद के थान पर 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 , तो
वह अपने वंय के यय पर यह करने के िलये वतं होगा।
9. इस यायालय ारा यह िनदश एक पर ण करण के तौर पर 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 सामंज 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 ।
10.''यह यास केवल एक वृ के रोपण का न होकर ब क एक वचार
के अंकुरण का है ।''
11. यह िनदश आवेदक के ारा वतः य क गई सामुदाियक सेवा क
इ छा के कारण दया गया है जो वै छक है ।
12. It is expected from appellant No.2 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.
13. The appellant No.2 shall not move in the vicinity of complainant
side and shall not be a source of embarrassment or harassment in any
manner, otherwise benefit of grant of suspension of jail sentence shall stand
cancelled automatically without any reference to the Court.
14. I.A.No.7734/2025 stands allowed and disposed of.
5 CRA-3382-2024
15. Copy of this order be sent to the trial Court concerned for
information and necessary compliance.
C.C. as per rules.
(ANAND PATHAK) (DEEPAK KHOT)
JUDGE JUDGE
AK/-
