Ramkhiladi vs The State Of Madhya Pradesh
2025 Latest Caselaw 5637 MP

Madhya Pradesh High Court

Ramkhiladi vs The State Of Madhya Pradesh on 18 March, 2025

Author: Anand Pathak

Bench: Anand Pathak

                                       1

          IN THE HIGH COURT OF MADHYA PRADESH

                              AT GWALIOR

                         CRA No. 10808 of 2023
            (RAMKHILADI AND OTHERS Vs THE STATE OF MADHYA PRADESH )

Dated : 18.03.2025

      Shri Atul Gupta, learned counsel for the appellant.
      Shri A.K.Nirankari, learned GA for respondent/State.

1. Heard on I.A. No.26885/2024 an application for suspension of sentence on behalf of appellant No.1-Ramkhiladi under Section 389(1) of Cr.P.C.

2. Appellant is facing sentence by virtue of judgment dated 20.06.2023 passed by the Second Additional Session Judge, Jaura District Morena whereby he has been convicted and sentenced as under:-

          Section     Imprisonment                      Fine
   302/34      of           L.I.                Rs.5000/- with default
   IPC                                                stipulation
    323/34 of         6 months R.I.        Rs.500/- with default stipulation
    IPC
    25    (1-B)        1 year's R.I.            Rs.1000/- with default
    (A)       of                                      stipulation
    Arms Act
    27 of Arms          1 year R.I.             Rs.1000/- with default
    Act                                               stipulation

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 wielded Lathi but Katta has been

recovered from the possession of the appellant and as per allegations, simple injuries were sustained by victims over the blow of Lathi by the present appellant. He already suffered 2 years of incarceration as pre and post trial confinement. 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 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 Government Advocate for respondent/State opposed the prayer and prayed for dismissal of application.

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.26885/2024 is allowed. Appellant No.1-Ramkhiladi 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 19.05.2025 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.

,rn~ }kjk ;g funZsf'kr fd;k tkrk gS fd vkosnd 5 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^^

8. It is expected form the appellant/accused 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. Appellant shall not be a source of embarrassment and harassment to the complainant side in any manner

10. A copy of this order be sent to the trial Court concerned for compliance and information.

11. Certified copy as per rules/directions.

                                            (Anand Pathak)                                 (Hirdesh)
                                               Judge                                         Judge
            Vishal*



ASHIS








H
        COURT OF MADHYA
        PRADESH BENCH GWALIOR,
        2.5.4.20=bf81a9adb1da24e4
        bc7b5195154c3d4de08c6b
        b9303e52e2e7e728d9bac85


CHAU
        bd3, postalCode=474001,
        st=Madhya Pradesh,
        serialNumber=A926F3CBF9
        79ECA6A4C477577EEDBA3
        AB4F94593A930B98DAE1B0


RASIA
        AD16F90B5FD, cn=ASHISH
        CHAURASIA
        Date: 2025.03.19 22:39:28
        -07'00'