Pradeep Singh Raghuwanshi vs The State Of Madhya Pradesh
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Madhya Pradesh High Court

Pradeep Singh Raghuwanshi vs The State Of Madhya Pradesh on 7 May, 2025

Author: Anand Pathak

Bench: Anand Pathak

                                                              1                                 CRA-10327-2024
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT GWALIOR
                                                     CRA No. 10327 of 2024
                                     (PRADEEP SINGH RAGHUWANSHI Vs THE STATE OF MADHYA PRADESH )



                         Dated : 07-05-2025
                               Shri R.K.Sharma, learned Senior Advocate with Smt. Bhavya Sharma
                         Chaubey and Shri Basant Chaturvedi, learned counsel for the appellant.
                               Shri D.S.Kushwaha, learned Additional Advocate General for
                         respondent/State.

Shri Rajesh Shukla, learned counsel for complainant.

Heard on I.A. No.2670/2025, first application under Section 389(1) of Cr.P.C. for suspension of sentence and grant of bail on behalf of appellant - Pradeep Raghuvanshi.

2. Appellant stood convicted by judgment dated 08.08.2024 passed by 3rd Additional Sessions Judge, Ganjbasoda, District Vidisha in S.T. No.06/2019 as under:-

                                       Section              Imprisonment                  fine
                                     148 of IPC            Three Months RI Rs.500/- with default stipulation

323/149 of IPC ( three counts) Three Months RI Rs.500/- with default stipulation 325/149 of IPC Three Months RI Rs.1000/- with default stipulation 302/149 of IPC L.I. Rs. 3000/- with default stipulation

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 appellant suffered 9 months of incarceration as post trial confinement because he granted benefit of anticipatory bail during investigation/trial. It is the case where allegations against the appellant are in respect of exhortation and inflicting axe blow to injured witnesses namely -

2 CRA-10327-2024 Ramesh, Vijay and Neelesh. He is convicted and sentenced with the aid of Section 149 of IPC. Furthermore, it is submitted that cross case was also registered at the instance of appellant's side in which trial was held against the complainant side for offence under Section 307 of IPC and other provisions. In the said trial, complainant side (total 14 in number) were convicted and punished for offence under Section 307/149 of IPC and against which Cr.A.No.11629/2023 (Imarat Singh Vs. State of M.P.) is pending consideration before this Court against the judgment dated 25.08.2023. When the case is of free fight, then individual role is to be seen. Therefore, from this angle also, appellant deserves suspension of sentence and granted of bail. Hearing of appeal would take sometime, and he has a

good case on the 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. Learned counsel for complainant vehemently opposed the prayer and submitted that they were the aggressor party. However, fairly submit that their side also suffered conviction for offence under Section 307 and 307/34 of IPC.

6. Heard learned counsel for the parties and record perused.

3 CRA-10327-2024

7. Considering the submissions and the judgment of Hon'ble Apex Court in the case of Gajanand and others Vs. State of U.P., AIR (1954) SC 695 , without commenting on the merits of the case, this Court is inclined to grant suspension of sentence to appellant. Hence, application is allowed subject to deposit of fine amount if not already deposited, 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 01.08.2025 and, thereafter, on such subsequent dates as may be fixed by the Registry in this behalf.

8. 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.

9. 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

4 CRA-10327-2024 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।

10. 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 ।

11.''यह यास केवल एक वृ के रोपण का न होकर ब क एक वचार

5 CRA-10327-2024 के अंकुरण का है ।''

12. यह िनदश आवेदक के ारा वतः य क गई सामुदाियक सेवा क इ छा के कारण दया गया है जो वै छक है ।

13. 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.

14. Application stands allowed and disposed of.

15. 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
                         Ashish*