Madhya Pradesh High Court
Ramkhiladi vs The State Of Madhya Pradesh on 25 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 : 25-03-2025
Shri Atul Gupta, learned counsel for appellant.
Shri A.K.Nirankari, learned Public Prosecutor respondent/State.
Heard on I.A. No.6696/2025, second application for suspension of
sentence on behalf of appellant No.2-Suresh under Section 389(1) of
Cr.P.C.
Present 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 IPC L.I. Rs.5000/- with default
stipulation
323/34 of IPC 6 months R.I. Rs.500/- with default
stipulation
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 and the same has been
recovered from the possession of present appellant and as per
allegations, simple injuries were sustained by victims over the blow of
Lathi by present appellant. No firearms has been recovered from the
possession of present appellant. There is sufficient variance and
contradictions in statement of complainant in FIR and statement under
Section 161 Cr.P.C. vis-a-vis Court statement. Present appellant already
suffered 2 years of incarceration as pre and post trial confinement. It is
further submitted that similarly placed co-accused namely Ramkhiladi
(appellant No.1) has already been given the benefit of suspension of
sentence under similar facts and circumstances vide order dated
18/03/2025 passed in this appeal. He seeks parity in treatment. That
apart, he has a good case on merits and hearing of appeal shall take some
time. 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.
Learned Government Advocate for respondent/State opposed the
prayer and prayed for dismissal of application.
Heard the counsel for the parties at length and considered the
arguments advanced by them.
Considering the arguments advanced by learned counsel for the
parties and the fact that that appellant No.2-Suresh has already suffered
more than 2 years' incarceration as pre and post trial detention as well as
the factum of parity vis-a-vis co-accused namely Ramkhiladi (appellant
No.1), without commenting on the merits of the case as there is no
possibility of early hearing of this criminal appeal, I.A.No.6696/2025 is
hereby allowed.
If appellant No.2-Suresh 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 appear before the Principal Registrar of this Court on 19/05/2025
and thereafter, 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.
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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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.
Appellant shall not be a source of embarrassment and harassment to
the complainant side in any manner
A copy of this order be sent to the trial Court concerned for
compliance and information.
Certified copy as per rules/directions.
(Anand Pathak) (Hirdesh)
Judge Judge
(Dubey)
