Madhya Pradesh High Court
Girdhai @ Girdhari vs The State Of Madhya Pradesh on 1 May, 2025
Author: Anand Pathak
Bench: Anand Pathak
1 CRA-984-2022
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 984 of 2022
(GIRDHAI @ GIRDHARI AND OTHERS Vs THE STATE OF MADHYA PRADESH )
Dated : 01-05-2025
Shri Arun Barua - Advocate for the appellants.
Shri Deependra Singh Kushwah - Additional Advocate General for
respondent/State.
Heard on I.A. No.8758/2025, third repeat under Section 430 of BNSS
for suspension of sentence and grant of bail on behalf of appellant No.4 -
Manoj Jatav.
2. The instant appeal has been preferred by present appellant against
the impugned judgment of conviction and sentence dated 01.12.2021 passed
by the Second Additional Sessions Judge, Dabra, District Gwalior in S.T.
No.48/2019, 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.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 medical report and testimony of Dr. Nitin Prasad
(PW-5) indicates that deceased sustained incised wounds coming from sharp
cutting weapon, whereas present appellant wielded lathi only, therefore,
medical report belies the allegations. Appellant has already suffered around
four years of jail incarceration as pre and post trial confinement. Counsel for
2 CRA-984-2022
appellant further submitted that co-accused Pappu @ Shyamlal has been
enlarged on bail, therefore, present appellant seeks parity. The appeal is of
the year 2022, final hearing of appeal would take some time. He undertakes
to abide by the terms and conditions as imposed by this Court. Appellant
voluntarily 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 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.8758/2025) 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
plantation of saplings is given and it is not the case where a person intends to
3 CRA-984-2022
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-984-2022
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
