Madhya Pradesh High Court
Tehsildar vs The State Of Madhya Pradesh on 2 May, 2025
Author: Anand Pathak
Bench: Anand Pathak
1 CRA-2585-2023
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 2585 of 2023
(TEHSILDAR AND OTHERS Vs THE STATE OF MADHYA PRADESH )
Dated : 02-05-2025
Shri Rajmani Bansai - Advocate for the appellant No.1 Tehsildar.
Shri Vijay Sundaram - P.P. for respondent/State.
Heard on I.A. No.25257/2025, second repeat application under Section
389(1) of Cr.P.C. for suspension of sentence and grant of bail on behalf of
appellant No.1 -Tehsildar.
2. Appellant No.1 - Tehsildar stood convicted by judgement dated
20.01.2023 passed by Vth Additional Sessions Judge, District Morena in
S.T. No. 231/2011 as under:-
Section Imprisonment fine
148 of IPC One year RI
Rs. 3000/- with default
302/149 of IPC L.I.
stipulation
323/149 ( two counts) of
One year RI -
IPC
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 role of appellant is confined to inflict lathi blow to
injured witness - Mahendra, who sustained injury over head but that is simple
in nature because no fracture has been reported by Dr. Ashok (PW/9). It is
further submitted that the appellant has already suffered two years and six
months of incarceration as pre and post trial confinement. Hearing of appeal
2 CRA-2585-2023
would take sometime and he has a good case on merits. Looking to the
nature of allegation and the fact that appellant already suffered two years and
six months of incarceration, his case be considered for bail. 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 submissions and the arguments advanced by
counsel for the parties and the facts and circumstances of the case, this Court
is inclined to grant suspension of sentence to appellant- Tehsildar. Hence,
without commenting on the merits of the case, application is allowed subject
to deposit of fine amount and it is ordered that on 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, jail
sentence of appellant shall remain suspended till disposal of this appeal and
he be released on bail. Appellant is further directed to remain present before
the Registry of this Court on 01.07.2025 and, thereafter, on such subsequent
dates as may be fixed by the Registry in this behalf.
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 serve social cause can be given bail without considering the merits.
3 CRA-2585-2023
8. 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 ।
9. 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।
10. 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 ।
11. 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।
12. 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 ।
13.''यह यास केवल एक वृ के रोपण का न होकर ब क एक वचार के अंकुरण का
4 CRA-2585-2023
है ।''
14. यह िनदश आवेदक के ारा वतः य क गई सामुदाियक सेवा क इ छा के कारण
दया गया है जो वै छक है ।
15. 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.
16. Application stands allowed and disposed of.
17. 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
Van
