Madhya Pradesh High Court
Jitendra @ Jeetu vs The State Of Madhya Pradesh on 31 July, 2025
Author: Anand Pathak
Bench: Anand Pathak
1 CRA-8712-2023
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 8712 of 2023
(JITENDRA @ JEETU Vs THE STATE OF MADHYA PRADESH )
Dated : 31-07-2025
Shri Sushil Goswami- Advocate for appellant.
Dr. Anjali Gyanani- Public Prosecutor for respondent-State.
Heard o n I.A.No.17355/2024, an application for suspension of
sentence on behalf of sole appellant- Jitendra @ Jeetu under Section 389(1)
of Cr.P.C.
2. Appellant is facing sentence by virtue of judgment dated 22/05/2023
passed by Special Judge, Scheduled Castes and Schedules Tribes
(Prevention of Atrocities) Act, District Ashoknagar (M.P.) in Special S.T.
No.122/2016 whereby he has been convicted and sentenced as under:
Section Imprisonment Fine
Life Rs.200/- with default
302 of IPC
Imprisonment stipulations
25(1-kh)(k) of the Arms Rs.200/-with default
Three years RI
Act stipulations
3. It is the submission of learned counsel for the appellant that trial
Court erred in convicting the appellant and awarding jail sentence. It is
further submitted that appellant has already suffered 8 years and 10 months
of incarceration as pre and post trial detention and hearing of appeal shall
take sometime. It is further submitted that it was a case of sudden
provocation at best and no pre meditation of mind existed to eliminate the
deceased. The dispute erupted suddenly at a Dhaba where both parties
2 CRA-8712-2023
wanted to have dinner first. Contradictions exist in statement of witnesses
under Section 161 of the Cr.P.C. viz-a-viz court statement. Case is
apparently of offence under Section 304 of the IPC and looking to the said
aspect, sufficient period of custody has been suffered by appellant. He
undertakes to abide by all the terms and conditions as imposed by this Court
and 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.
4. Learned counsel for respondent/State opposed the prayer and
submits that seven cases haunt the appellant.
5. Heard the counsel for the parties at length and considered
the arguments advanced by them.
6. Considering the submissions, especially the period of custody and
nature of allegations, 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.17355/2024 is allowed. Appellant be released on bail on
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, appellant's jail sentence shall remain suspended till
disposal of this appeal. Appellant is further directed to remain present before
the Registry of this Court on 27.10.2025 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
3 CRA-8712-2023
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।
आवेदकगण 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, आवेदकगण 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 आवेदकगण ारा दखाई गई कसी भी लापरवाह को नजर अंदाज नह कर
सकता है । इसिलए आवेदक को पेड़ क गित और आवेदकगण ारा अनुपालन के
संबंध म एक रपोट तुत करने के िलए िनदिशत कया जाता है एवं आवेदकगण
ा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।
वृ ारोपण म या पेड़ क दे खभाल म आवेदकगण क ओर से क गई कोई भी
चूक आवेदक को जमानत का लाभ लेने से वंिचत कर सकती है ।
4 CRA-8712-2023
आवेदकगण 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 सामं◌ाज 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 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 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. That apart, present appellant shall mark his presence on first
Sunday of every month at Police Station Kotwali Pipariya (Narmadapuram),
District Hosangabaad (M.P.) at 10.00 am to 1.00 pm for next two years
otherwise, his benefit of suspension of sentence shall immediately be
5 CRA-8712-2023
withdrawn.
15. Application stands allowed and disposed of.
16. Copy of this order be sent to the trial Court concerned as well as
Police Station Kotwali Pipariya (Narmadapuram), District Hosangabaad
(M.P.) and Additional Sessions Court Pipariya, District Hosangabaad (M.P.)
for information and necessary compliance.
C.C. as per rules.
(ANAND PATHAK) (HIRDESH)
JUDGE JUDGE
Prachi
