Madhya Pradesh High Court
Pratap Singh Parihar vs The State Of Madhya Pradesh on 2 May, 2025
Author: Anand Pathak
Bench: Anand Pathak
1 CRA No.1207/2024
HIGH COURT OF MADHYA PRADESH BENCH
AT GWALIOR
CRA No.1207/2024
(PRATAP SINGH PARIHAR AND OTHERS Vs. THE STATE OF MADHYA PRADESH)
Dated : 02-05-2025
Shri Deepak Kumar Gupta - Advocate for the appellants.
Shri A.K.Nirankari - Public Prosecutor for the respondent-State.
Shri Rajeev Upadhyay - Advocate for the complainant.
Heard on I.A.No.9222/2025, an application under Section 301(2) of
Cr.P.C. seeking permission to assist the Public Prosecutor.
2. On due consideration and the reasons contained in the application, the
same is allowed. Shri Rajeev Upadhyay - Advocate and his associates are
permitted to assist the Public Prosecutor at the time of hearing of this case.
3. Also heard on I.A. No.7114/2025, second repeat application under
Section 389(1) of Cr.P.C. for suspension of sentence and grant of bail filed
on behalf of appellant No. 1 - Pratap Singh Parihar.
4. This criminal appeal assails the judgment of conviction and order of
sentence dated 21.12.2023 passed by First Additional Sessions Judge, Dabra,
District Gwalior (M.P.) in S.T.No.09/2018, whereby present appellant has
been convicted and sentenced as under:-
Section Imprisonment Fine
148 of IPC 01 year Rs.1,000/- with
default stipulation
302/149 of IPC Life Imprisonment Rs.10,000/- with
default stipulation
5. It is the submission of learned counsel for present appellant that trial
Court erred in convicting and awarding jail sentence to the appellant. Present
appellant already suffered 2 years 7 months' incarceration as pre and post
trial confinement. Appellant raised the doubt over Roznamcha Report
(Ex.P/47) of the concerned Police Station, in which intimation was given at
the relevant point of time on 23.08.2017, when incident took place, that one
accident has taken place in the said area. Therefore, initially intimation was
given for accident but that accident has been tried to be converted into
homicidal death. It is further submitted that even if the prosecution story is
to be believed, then present appellant inflicted axe blow over his left elbow.
Appeal being of the year 2024 is not likely to be concluded in near future.
Present appellant has a good case on merits. He further undertakes not to be
a source of embarrassment and harassment to the complainant side in any
manner.
6. At this stage, learned counsel for appellant No.1 submits that present
appellant intends to perform some community service to purge himself out
of the guilt felt by him and to serve national / environmental / social cause.
He is ready to abide all such terms and conditions this Court deems fit and
proper. Under such circumstances, he prays for suspension of sentence and
grant of bail.
7. Learned counsel for respondent/State as well as learned counsel for
the complainant opposed the prayer and prayed for dismissal of the
application.
8. Considering the submissions advanced by counsel for the parties,
looking to the fact that present appellant has already suffered two years and
seven months' incarceration and hearing of appeal would take time and in the
facts and circumstances of the case, without commenting on the merits of the
case I.A. No. 7114/2025 is allowed. Appellant No.1- Pratap Singh Parihar
shall be released on bail on his furnishing a personal bond in the sum of
Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety of the
like amount to the satisfaction of the concerned trial Court and his jail
sentence shall remain suspended till disposal of this appeal. Appellant No.1
is further directed to remain present before the Registry of this Court on
21.08.2025 and, thereafter, on such subsequent dates as may be fixed by the
Registry in this behalf.
9. Appellant No.1 shall not be source of embarrassment and harassment
to complainant side in any manner and he shall not move in their vicinity.
10. 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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11. It is expected form the present 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 / Geo fencing etc.
12. A copy of this order be sent to the trial Court concerned for taking
appropriate steps, compliance and information.
Certified copy as per rules/directions.
(ANAND PATHAK) (HIRDESH)
JUDGE JUDGE
SP
SANJEEV Digitally signed by SANJEEV KUMAR PHANSE
DN: c=IN, o=HIGH COURT OF MADHYA
PRADESH BENCH GWALIOR, ou=HIGH
COURT OF MADHYA PRADESH BENCH
KUMAR
GWALIOR,
2.5.4.20=b127bc1c16d2794cb53e7637ddf59
a1c3bd3662e8c5de5d5505a6b3e4d77be89,
postalCode=474001, st=Madhya Pradesh,
serialNumber=32F47BD4EEEC6355252187AF
PHANSE
AF374C08A4A7DE0DF055620A697876BB203
74E54, cn=SANJEEV KUMAR PHANSE
Date: 2025.05.03 11:26:06 +05'30'
