Madhya Pradesh High Court
Jitendra vs The State Of Madhya Pradesh on 1 May, 2025
Author: Anand Pathak
Bench: Anand Pathak
1 CRA-6557-2021
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 6557 of 2021
(JITENDRA AND OTHERS Vs THE STATE OF MADHYA PRADESH )
Dated : 01-05-2025
Shri Rahul Bansal - Advocate for the appellants.
Shri A.K.Nirankari - Public Prosecutor for respondent/State.
Heard on I.A. No.9261/2025, third repeat application under Section
389(1) of Cr.P.C. for suspension of sentence and grant of bail on behalf of
appellant No.2 - Naresh Singh.
2. The instant appeal has been preferred by present appellant against
the impugned judgment of conviction and sentence dated 12/10/2021 passed
by I Additional Sessions Judge, Gohad District Bhind (M.P.) in S.T. No.
100210/2015, whereby present appellant has been convicted under Section
302/149 of the IPC and sentenced to undergo Life Imprisonment with fine of
Rs. 2000/-, Section 147 of the IPC and sentenced to undergo six months RI
with fine of Rs. 500/- and Section 148 of the IPC and sentenced to undergo
six months RI with fine of Rs. 500/-, with default stipulations.
3. It is the submission of learned counsel for the appellant that the trial
Court erred in convicting and awarding jail sentence of present appellant. It
is further submitted that the role attributed to present appellant by
prosecution is to exhort and to open fire when complainant party tried to
escape. However, no injuries were sustained by any person because of use of
such firearm. No firearm has been recovered from the possession of the
appellant. It was prime accused Jitendra, who opened fire over the deceased.
2 CRA-6557-2021
Only omnibus allegations are levelled against appellant. The appellant has
suffered around three years and six months of incarceration as pre and post
trial confinement. Counsel for the appellant further submitted that co-accused
Pradeep Singh has been enlarged on bail, therefore, present appellant seeks
parity. The appeal is of the year 2021, final hearing of appeal would take
sometime and the appellant has good case on merits. Appellant undertakes to
perform community service to purge his misdeed, if any and to serve
National/Environmental/Social cause. Under these circumstances, he prayed
for grant of suspension of sentence and grant of bail.
4 . Per contra, learned Counsel for the State opposed the application
and prays for its rejection while supporting the impugned judgment.
5. Heard learned counsel for the parties and record perused.
6. Considering the arguments as advanced by learned counsel for the
parties, the application for suspension of sentence (I.A. No.9261/2025) is
allowed subject to deposit of fine amount, if not already deposited and it is
ordered that on furnishing a personal bond of Rs.50,000/- (Rupees Fifty
Thousand Only) with one solvent surety in the like amount to the satisfaction
of the concerned trial Court, jail sentence of appellant shall remain
suspended till disposal of this appeal and he be released on bail. He is further
directed to remain present before the Registry of this Court on 18/06/2025
and, therefore, on such subsequent dates as may be fixed by the Registry.
7. It is made clear that this bail by way of suspension of sentence 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
3 CRA-6557-2021
to serve social cause can be given bail without considering the merits.
एत ारा यह िनदिशत कया जाता है क आवेदक 10 पौध का (यथासंभव कोई भी फल
दे ने वाले पेड़ अथवा नीम/पीपल जैसे पेड़) रोपण करे गा तथा उसे अपने आस पड़ोस म पेड़ क सुर ा
क यव था करनी होगी ता क पौधे सुर त रह सके। आवेदक का यह कत य है क न केवल पौध
को लगाया जाऐ, ब क उ ह पोषण भी दया जाए। ''वृ ारोपण के साथ, वृ ापोषण भी आव यक
है ।'' आवेदक संभवतः 6-8 फ ट ऊ◌ॅ◌ंचे पौधे/पेड़ को 3-4 फ ट ग ढा करके लगायेगा ता क वे शी
ह पूण वकिसत हो सक। अनुपालन सुिन त करने के िलए, आवेदक को रहा कये जाने क
दनांक से 30 दन के भीतर संबंिधत वचारण यायालय के सम वृ /पौध के रोपण के सभी
फोटो तुत करना होग। त प ात ्, वचारण के समापन तक हर तीन मह ने म आवेदक के ारा
वचारण यायालय के सम गित रपोट तुत क जाएगी ।
वृ क गित पर िनगरानी रखना वचारण यायालय का कत य है य क पयावरण
रण के कारण मानव अ त व दांव पर है और यायालय अनुपालन के बारे म आवेदक ारा
दखाई गई कसी भी लापरवाह को नजर अंदाज नह कर सकता है । इसिलए आवेदक को पेड़ क
गित और आवेदकगण ारा अनुपालन के संबंध म एक रपोट तुत करने के िलए िनदिशत
कया जाता है एवं आवदे क ारा कये गये अनुपालन क एक सं ि रपेाट इस यायालय के सम
येक तीन माह म (अगले छः मह न के िलए) रखी जायेगी जसे क ''िनदश'' शीष के अंतगत
रखा जाएगा।
वृ ारोपण म या पेड़ क दे खभाल म आवेदकगण क ओर से क गई कोई भी चूक आवेदक
को जमानत का लाभ लेने से वंिचत कर सकती है ।
आवेदक को अपनी पसंद के थान पर इन पौध /पेड को रोपने क वतं ता होगी, य द वह
इन रोपे गये पेड क गाड या बाड़ लगाकर र ा करना चाहता है , तो वह अपने वंय के यय पर
यह करने के िलये वतं होगा।
इस यायालय ारा यह िनदश एक पर ण करण के तौर पर दए गए ह ता क हं सा और
बुराई के वचार का ितकार, सृजन एवं कृ ित के साथ एकाकार होने के मा यम से सामं◌ाज य
था पत कया जा सके। वतमान म मानव अ त व के आव यक अंग के प म दया, सेवा, ेम एवं
क ं णा क कृ ित को वकिसत करने क आव यकता है य क यह मानव जीवन क मूलभूत
वृितयां ह और मानव अ त व को बनाए रखने के िलए इनका पुनज वत होना आव यक है ।
''यह यास केवल एक वृ के रोपण का न होकर ब क एक वचार के अंकुरण का है ।''
यह िनदश आवेदक के ारा वतः य क गई सामुदाियक सेवा क इ छा के कारण दया
4 CRA-6557-2021
गया है जो वै छक है ।
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.
8. Application stands allowed and disposed of.
9. 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
Adnan
