Madhya Pradesh High Court
Mukesh Parihar vs The State Of Madhya Pradesh on 11 March, 2025
Author: Anand Pathak
Bench: Anand Pathak
1 CRA NO.2497/2024
HIGH COURT OF MADHYA PRADESH BENCH
AT GWALIOR
CRA No.2497/2024
(Mukesh Parihar Vs. State of M.P.)
Dated 11/03/2025
Shri Ankur Maheshwari and Shri Divakar Vyas - Advocates for the
appellant.
Shri Vijay Sundaram - Public Prosecutor for the respondents-State.
1. Heard on I.A. No.18950/2024, first application under Section
389(1) of Cr.P.C. for suspension of sentence and grant of bail filed on
behalf of the appellant - Mukesh Parihar.
2. 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
3. It is the submission of learned counsel for present appellant that
appellant 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 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 appellant-Mukesh visited the spot when
scuffle took place and his role is confined to other accused who have been
enlarged on bail, therefore, no motive can be attached to the appellant.
Besides that, appellant 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 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.
4. At this stage, learned counsel for appellant submits that appellant
intends to perform some community service to purge himself out of the
guilt felt by him and to serve national / environmental / social cause.
Appellant 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.
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 appellant 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 - Mukesh 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 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.
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 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.
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) (HIRDESH)
JUDGE JUDGE
vc
VARSHA
DN: c=IN, o=HIGH COURT OF MADHYA PRADESH
BENCH GWALIOR, ou=HIGH COURT OF MADHYA
PRADESH BENCH GWALIOR,
CHATURVED
2.5.4.20=df59fbf0f5c7485addc8affe3edf20e67d1
1d7f91045d81139f6792fbd4ae91f,
postalCode=474001, st=Madhya Pradesh,
serialNumber=652FE82BC5CAE8153A1E34C3B8E
I
FC095F5A0D144B089415F31342D1C8E2D3139,
cn=VARSHA CHATURVEDI
Date: 2025.03.12 12:40:10 +05'30'
