Madhya Pradesh High Court
Sahab Singh vs The State Of Madhya Pradesh on 1 May, 2025
Author: Anand Pathak
Bench: Anand Pathak
1 CRA-5677-2022
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 5677 of 2022
(SAHAB SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH )
Dated : 01-05-2025
Shri Anand Gupta - Advocate for the appellants.
Shri Deependra Singh Kushwah - Additional Advocate General for
respondent/State.
Heard on I.A. No.7931/2025, third repeat application under Section
389(1) of Cr.P.C. for suspension of sentence and grant of bail to appellant
No.2- Javan.
2. The instant appeal has been preferred by present appellant against
the impugned judgment of conviction and sentence dated 13/05/2022 passed
in S.T. No.247/2015 by Second Additional Sessions Judge, Jaura, District
Morena (M.P.); whereby, present appellant has been convicted under Section
302/149 of IPC and sentenced to undergo Life Imprisonment with fine of
Rs.5,000/-, under Section 148 of IPC and sentenced to undergo 1 year's R.I.
with fine of Rs.1,000/-, with default stipulations.
3. It is the submission of learned counsel for appellant that the trial
Court erred in convicting and awarding jail sentence to present appellant. It
is further submitted that appellant has already suffered around 3 years and 7
months of incarceration as pre and post trial confinement. Even if the story
of prosecution is believed, even then the role of present appellant is confined
to presence only while wielding lathi. No instance of wielding lathi has been
narrated by the prosecution witnesses. Other accused opened gun-fire and
2 CRA-5677-2022
deceased sustained firearm injuries. He already suffered sufficient period of
custody. Counsel for the appellant further submitted that other co-accused
Virendra and Indal have been enlarged on bail, therefore, present appellant
seeks parity. That apart, appellant has good case on merits and since this
appeal is of the year 2022, final hearing of appeal would take substantial
time. Appellant voluntarily undertakes to perform community service to
purge his misdeed, if any and to serve National /Environmental/Social cause.
With the aforesaid submissions, he prays for suspension of sentence and
grant of bail to present appellant.
4. Per contra, learned Counsel for the State opposes 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 submissions as advanced by learned counsel for the
parties, the application for suspension of sentence (I.A. No.7931/2025) 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
25.06.2025 and, thereafter, 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
3 CRA-5677-2022
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.
एत ारा यह िनदिशत कया जाता है क आवेदक 5 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 ।''
4 CRA-5677-2022
यह िनदश आवेदक के ारा वतः य क गई सामुदाियक सेवा क इ छा के कारण दया
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. Before parting, this Court observes that date of order as 23.03.2025
in Criminal Appeal No.5677/2022 is erroneously mentioned. As per the
index of ERP System, the correct date is 27.03.2025. Since 23.03.2025 was a
Sunday, therefore, it was not possible to pass any order on that date. Office
to rectify the error accordingly.
10. 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
