Madhya Pradesh High Court
Inder Singh vs The State Of Madhya Pradesh on 11 March, 2025
Author: Anand Pathak
Bench: Anand Pathak
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 3655 OF 2022
(INDER SINGH VS. STATE OF M.P.)
Dated: 11.03.2025
Shri Prabal Solanki - Advocates for the appellant.
Shri D.S. Kushwaha- Additional Advocate General for the
respondent/State.
Heard on I.A.No.19461/2024, an application under Section
389(1) of Cr.P.C. for suspension of jail sentence and grant of bail
on behalf of appellant - Inder Singh.
This criminal appeal assails the judgment dated 24-02-2022
passed in S.T.No.254/2016 by the I Additional Sessions Judge,
Ganjbasoda Link Court, Kurwai District Vidisha whereby appellant
has been convicted as under:
Section Imprisonment Fine
302 of IPC Life Imprisonment Rs.1,000/- with
default stipulation.
It is the submission of learned counsel for appellant that the
trial Court erred in convicting and awarding jail sentence to
appellant. Appellant already suffered around 4 years' incarceration
as pre and post trial detention. It is further submitted that it is case
of circumstantial evidence and in the case of circumstantial
evidence, motive assumes importance, however in the present case,
prosecution did not establish any motive to eliminate the deceased
Chandan. The alleged last seen witness Govind (PW-3) takes
contradictory stand. In Dehati Nalishi Ex-D/2 he did not refer any
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 3655 OF 2022
(INDER SINGH VS. STATE OF M.P.)
fact that appellant Inder and deceased Chandan were together in
the house of the deceased. However, in the Court statement he
improves upon this version. Similarly, Govind (PW-3) also refers
the fact that appellant and deceased were together, was the fact
which was referred to him by the son of Tulsiram, namely, Rajesh
Ahirwar (PW-2). In para 7 Govind (PW-3) admits the fact that
police interrogated him also initially as suspicion was over him but
later on, on his version, police implicated the present appellant.
Looking to the nature of evidence and period of custody, his
custody be considered for suspension of sentence because appellant
has good case on merits and hearing of appeal would take some
time. Appellant voluntarily undertakes to perform community
service to purge his misdeed, if any and to serve National
/Environmental/Social cause. Thus, prayed for grant of suspension
of sentence.
Learned counsel for the State opposed the application and
prayed for its dismissal.
Considering the arguments advanced by learned counsel for
the parties, this Court intends to allow the application for
suspension of sentence (I.A.No.19461/2024).
If appellant furnishes bail bond in the sum of Rs.50,000/-
(Rupees Fifty Thousand Only) along with one solvent surety of
the like amount to the satisfaction of the trial Court that he shall
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 3655 OF 2022
(INDER SINGH VS. STATE OF M.P.)
appear before the Principal Registrar of this Court on 30-04-2025
and on all other subsequent dates as may be fixed by the Office for
appearance, then he shall be released on bail and execution of jail
sentence is suspended till disposal of this appeal, subject to deposit
of fine amount.
Appellant shall not be source of embarrassment and
harassment to the complainant in any manner and he shall not
move in their vicinity.
It is made clear that this order of suspension of sentence
is granted once the case is made out 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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IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 3655 OF 2022
(INDER SINGH VS. STATE OF M.P.)
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IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 3655 OF 2022
(INDER SINGH VS. STATE OF M.P.)
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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.
Copy of this order be sent to the trial Court concerned for
information and necessary compliance.
Certified copy as per rules.
(ANAND PATHAK) (HIRDESH)
Judge Judge
Anil*
ANIL KUMAR
CHAURASIYA
2025.03.12
11:10:37
+05'30'
