Madhya Pradesh High Court
Shankarlal vs The State Of Madhya Pradesh on 5 May, 2025
Author: Anand Pathak
Bench: Anand Pathak
1 CRA No.6361/2022
HIGH COURT OF MADHYA PRADESH BENCH
AT GWALIOR
CRA No.6361/2022
(SHANKARLAL AND OTHERS Vs. THE STATE OF MADHYA PRADESH)
Dated : 05-05-2025
Shri D.S.Tomar - Advocate for the appellants.
Shri Sohit Mishra - Public Prosecutor for the respondent/State.
Heard on I.A.No.26875/2024, third 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 - Shankarlal,
2. This criminal appeal assails the judgment of conviction and order of
sentence dated 26.05.2022 passed by Additional Sessions Judge, Lateri,
District Vidisha (M.P.) in S.T.No.65/2017, whereby present appellant has
been convicted and sentenced as under:-
Section Imprisonment Fine
302/34 of IPC Life Imprisonment Rs.100/- with default
stipulation
3. 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 7 years 10 months' incarceration as pre and post
trial confinement. It is the submission of learned counsel for the appellant
that as per the allegations, present appellant used ballam (a pointed weapon)
and no penetrating injury was found over the person of deceased, who
suffered lacerated/incised would. Even at the time of recovery of weapon
from the possession of present appellant, no blood was found over the
weapon and same can be deciphered from the seizure memo (Ex.P/5),
whereas seizure memos of other accused indicate the presence of blood over
the weapons recovered. This contradiction is ignored by the trial Court.
Appeal being of the year 2022 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.
4. 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.
5. Learned counsel for respondent/State opposed the prayer and prayed
for dismissal of the application.
6. Considering the submissions advanced by counsel for the parties,
looking to the fact that present appellant has already suffered 7 years and 10
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. 26875/2024 is allowed. Appellant No.1- Shankarlal 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 25.08.2025
and, thereafter, on such subsequent dates as may be fixed by the Registry in
this behalf.
7. 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.
8. 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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9. 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.
10. 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
DN: c=IN, o=HIGH COURT OF MADHYA
PRADESH BENCH GWALIOR, ou=HIGH
KUMAR
COURT OF MADHYA PRADESH BENCH
GWALIOR,
2.5.4.20=b127bc1c16d2794cb53e7637ddf5
9a1c3bd3662e8c5de5d5505a6b3e4d77be8
9, postalCode=474001, st=Madhya Pradesh,
PHANSE
serialNumber=32F47BD4EEEC6355252187A
FAF374C08A4A7DE0DF055620A697876BB2
0374E54, cn=SANJEEV KUMAR PHANSE
Date: 2025.05.05 18:47:27 +05'30'
