Madhya Pradesh High Court
Angad Yadav vs The State Of Madhya Pradesh on 19 June, 2025
Author: Anand Pathak
Bench: Anand Pathak
1 CRA-2018-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 2018 of 2025
(ANGAD YADAV AND OTHERS Vs THE STATE OF MADHYA PRADESH )
Dated : 19-06-2025
Shri Amit Lahoti and Shri Brijesh Tyagi- Advocate for appellant.
Shri Vijay Sundaram- Govt. Advocate for respondent/State.
Heard on I.A.No.6439/2025, an application for suspension of sentence on
behalf of appellant No.2-Shivam Yadav under Section 389(1) of Cr.P.C.
2. Appellant is facing sentence by virtue of judgment dated 16.01.2025
passed by Second Additional Judge to the Court of First Additional Sessions
Judge, District Datia whereby he has been convicted and sentenced as under:-
Section Imprisonment Fine
120-B of IPC Life Rs.5000/- with default stipulations
302/34 of IPC Life Rs.5000/-with default stipulations
201 of IPC 5 Years' R.I. Rs.5000/- with default stipulations
3. It is the submission of learned counsel for the appellant that trial Court
erred in convicting the appellant and awarding jail sentence without appreciating
the evidence and material available on record. It is further submitted that appellant
has already suffered 13 months of incarceration as pre and post trial detention. It
is further argued that only source of implication of appellant Shivam Yadav is
memo recorded u/s. 27 of the Evidence Act, nothing less nothing more. No
recovery pursuant thereto has been caused from the possession of appellant.
Hearing of appeal shall take some time. He has a good case on merits. Fine
amount has already been deposited. He undertakes to abide by the terms and
conditions as imposed by this Court. He further undertakes not to be a source of
embarrassment and harassment to the complainant side in any manner. Applicant
2 CRA-2018-2025
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.
4. Learned counsel for respondent/State and counsel for complainant
opposed the prayer.
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.6439/2025 is allowed. Appellant No.2- Shivam Yadav 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
28.08.2025 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.
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।
3 CRA-2018-2025
''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 ।
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
4 CRA-2018-2025
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. Application stands allowed and disposed of.
15. Copy of this order be sent to the trial Court concerned for information
and necessary compliance.
C.C. as per rules.
(ANAND PATHAK) (HIRDESH)
JUDGE JUDGE
ar
