Madhya Pradesh High Court
Pratap Singh Parihar vs The State Of Madhya Pradesh on 11 March, 2025
Author: Anand Pathak
Bench: Anand Pathak
1 CRA NO.1207/2024
HIGH COURT OF MADHYA PRADESH BENCH
AT GWALIOR
CRA No.1207/2024
(Pratap Singh Parihar and Others Vs. State of Madhya Pradesh)
Dated 11/03/2025
Shri Deepak Gupta with Shri U.K. Shrivas - Advocates for the
appellants.
Shri Vijay Sundaram - Public Prosecutor for the respondents-State.
1. Heard on I.A. No.19686/2024, an application for change of counsel
filed on behalf of appellant No.2.
2. On due consideration and in the interest of justice, I.A. is allowed.
3. Shri Deepak Gupta, Advocate and his associates are permitted to
contest the case on behalf of appellant No.2.
4. I.A. is closed.
5. Further heard on I.A. No.20593/2024, second repeat application
under Section 389(1) of Cr.P.C. for suspension of sentence and grant of
bail filed on behalf of appellant No.2-Mangal.
6. This criminal appeal assails the judgment of conviction and order
of sentence dated 21/12/2023 passed by First Additional Sessions Judge,
Dabra, District-Gwalior in S.T. No.09/2018 whereby present appellant has
been convicted and sentenced as under:-
Section Imprisonment Fine
302/149 of IPC Life Imprisonment Rs.10,000/- with
default stipulation
148 of IPC 01 year RI Rs.1,000/- with
default stipulation
7. It is the submission of learned counsel for present appellant that
appellant No.2 was falsely implicated in the case and the trial Court erred
in convicting present appellant and awarding jail sentence without
appreciating the evidence and material available on record. It is further
submitted that role of present appellant No.2 is confined to inflict lathi
blow, which was not fatal in nature. Date of Incident is 23 rd August, 2017
and deceased succumbed to injuries on 03rd September, 2017. Dehati
Nalsi which was registered by the deceased was treated to be Dying
Declaration in which it was narrated that role of appellant No.2 was not
sufficient to cause injuries by deadly weapon resulting into death of the
deceased. Besides that, appellant No.2 so far has suffered two and half
years' incarceration as pre and post trial detention. The appeal being of the
year 2024 is not likely to be concluded in near future. Appellant No.2 has a
good case on merits. He further undertakes not to be a source of
embarrassment and harassment to the complainant side in any manner.
8. At this stage, learned counsel for appellant submits that appellant
No.2 intends to perform some community service to purge himself out of
the guilt felt by him and to serve national / environmental / social cause.
Appellant No.2 is ready to abide all such terms and conditions this Court
deems fit and proper. Under such circumstances, he prays for suspension of
sentence and grant of bail.
9. Learned Public Prosecutor for respondent/State opposed the prayer
and prayed for dismissal of the application.
10. Considering the submissions advanced by counsel for the parties,
looking to the fact that appellant No.2 has already suffered two and half
years' incarceration and hearing of appeal would take time and in the facts
and circumstances of the case, without commenting on the merits of the case
I.A. No.18950/2024 is allowed. Appellant No.2- Mangal @ Sonu shall be
released on bail on his furnishing a personal bond in the sum 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 appeal. Appellant No.2 is further
directed to remain present before the Registry of this Court on 22nd April,
2025 and, thereafter, on such subsequent dates as may be fixed by the
Registry in this behalf.
11. 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. "
",rn~ }kjk ;g funZsf'kr fd;k tkrk gS fd vkosnd 10 ikS/ks dk ¼Qy nsus
okys isM+ vFkok uhe@ihiy½ jksi.k djsxk rFkk mls vius vkl iMksl esa
isM+ksa dh lqj{kk ds fy, ckM+ yxkus dh O;oLFkk djuh gksxh rkfd ikS/ks lqjf{kr
jg ldsA vkosnd dk ;g drZO; gS fd u dsoy ikS/kksa dks yxk;k tk,s] cfYd
mUgsa iks"k.k Hkh fn;k tk,A ^^o`{kkjksi.k ds lkFk] o`{kkiks"k.k Hkh vko';d
gSA^^ vkosnd fo'ks"kr% 6&8 QhV ÅWaps ikS/ks@isM+ksa dks 3&4 QhV xM~<k
djds yxk;sxk rkfd os 'kh?kz gh iw.kZ fodflr gks ldsaA vuqikyu lqfuf'pr
djus ds fy,] vkosnd dks fjgk fd;s tkus dh fnukad ls 30 fnuksa ds Hkhrj
lacaf/kr fopkj.k U;k;ky; ds le{k o`{kksas@ikS/kksa ds jksi.k ds lHkh QksVks çLrqr
djuk gksxsaA rRi'pkr~] fopkj.k ds lekiu rd gj rhu eghus esa vkosnd ds }
kjk fopkj.k U;k;ky; ds le{k izxfr fjiksVZ çLrqr dh tk,xh A
o`{kksa dh çxfr ij fuxjkuh j[kuk fopkj.k U;k;ky; dk drZO; gS D;ksafd
i;kZoj.k {kj.k ds dkj.k ekuo vfLrRo nkao ij gS vkSj U;k;ky; vuqikyu ds
ckjs esa vkosnd }kjk fn[kkbZ xbZ fdlh Hkh ykijokgh dks utj vankt ugh dj
ldrk gSA blfy, vkosnd dks isM+ksa dh çxfr vkSj vkosnd }kjk vuqikyu ds
laca/k esa ,d fjiksVZ çLrqr djus ds fy, funZsf'kr fd;k tkrk gS ,oa vkosnd }
kjk fd;s x;s vuqikyu dh ,d lfa{kIr fjiskVZ fopkj.k U;k;ky; ds le{k izR;sd
rhu ekg esa ¼vxys N% eghuksa ds fy,½ j[kh tk;sxh ftls fd ^^funsZ'k^^ 'kh"kZd ds
varxZr j[kk tk,xkA
o`{kkjksi.k esa ;k isM+ksa dh ns[kHkky esa vkosndx.k dh vksj ls dh xbZ dksbZ Hkh
pwd vkosnd dks tekur dk ykHk ysus ls oafpr dj ldrh gSA
vkosnd dks bu ikS/kksa@isMksa dks jksius dh Lora=rk gksxh] ;fn og bu jksis
x;s isMksa dh Vªh xkMZ ;k ckM+ yxkdj j{kk djuk pkgrk gS] vU;Fkk vkosnd dks
o`{kksa ds jksi.k ds fy, rFkk muds lqj{kk mik;ksa ds fy, vko';d [kpsZ ogu
djuk gksxsaA
bl U;k;ky; }kjk ;g funsZ'k ,d ijh{k.k izdj.k ds rkSj ij fn,
x, gSa rkfd fgalk vkSj cqjkbZ ds fopkj dk izfrdkj] l`tu ,oa izd`fr ds
lkFk ,dkdkj gksus ds ek/;e ls lkeaktL; LFkkfir fd;k tk ldsA
orZeku esa ekuo vfLrRo ds vko';d vax ds :i esa n;k] lsok] izse ,oaa
d:a.kk dh izd`fr dks fodflr djus dh vko';drk gS D;ksafd ;g ekuo
thou dh ewyHkwr izo`fr;ka gSa vkSj ekuo vfLrRo dks cuk, j[kus ds
fy, budk iquthZfor gksuk vko';d gSA
^^;g iz;kl dsoy ,d o`{k ds jksi.k dk iz'u u gksdj cfYd ,d
fopkj ds vadqj.k dk gSA^^
12. It is expected form the 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 / Geo fencing etc.
13. A copy of this order be sent to the trial Court concerned and all
District Courts for taking appropriate steps, compliance and information.
14. Certified copy as per rules/directions.
15. List the matter for final hearing in due course.
(ANAND PATHAK) (HIRDESH)
JUDGE JUDGE
vc
DN: c=IN, o=HIGH COURT OF MADHYA PRADESH
VARSHA
BENCH GWALIOR, ou=HIGH COURT OF MADHYA
PRADESH BENCH GWALIOR,
2.5.4.20=df59fbf0f5c7485addc8affe3edf20e67d1
1d7f91045d81139f6792fbd4ae91f,
CHATURVEDI postalCode=474001, st=Madhya Pradesh,
serialNumber=652FE82BC5CAE8153A1E34C3B8
EFC095F5A0D144B089415F31342D1C8E2D3139,
cn=VARSHA CHATURVEDI
Date: 2025.03.12 12:42:57 +05'30'
