Madhya Pradesh High Court
Radheshyam Bagadi vs The State Of Madhya Pradesh on 8 May, 2025
Author: Anand Pathak
Bench: Anand Pathak
1 CRA-2538-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 2538 of 2025
(RADHESHYAM BAGADI Vs THE STATE OF MADHYA PRADESH )
Dated : 08-05-2025
Shri Devansh Mishra - Advocate for the appellant.
Shri D.S. Kushwaha - Additional Advocate General for the respondent-
State.
1 . Heard on I.A. No.5397/2025, first application under Section 389(1) of
Cr.P.C. for suspension of sentence and grant of bail filed on behalf of the
appellant.
2 . This criminal appeal assails the judgment dated 02/09/2024 passed by
Sessions Judge Vidisha, (M.P.), whereby appellant has been convicted and
sentenced as under:-
Section Imprisonment Fine Default
302/34 IPC Life Imprisonment 5,000/- 01 Year RI
3 . It is the submission of learned counsel for the appellant that the trial
Court erred in convicting and awarding jail sentence to present appellant. It is
further submitted that appellant suffered 01 year incarceration as pre and post trial
detention. Case is of circumstantial evidence and in case of circumstantial
evidence, motive assumes importance. There is no motive surfaced in respect of
present appellant to commit the offence. It is further submitted that only source of
implication of the appellant is memorandum recorded under Section 27 of the
Evidence Act and no recovery has been made in pursuance thereof. Nothing less,
nothing more. Appellant has falsely been implicated in the case. Besides that, the
appeal is of the year 2025 and there is no likelihood of early hearing of this appeal
in near future and appellant has a good case on the merits. Appellant undertakes
2 CRA-2538-2025
to abide by the terms and conditions as imposed by this Court. Under such
circumstances, appellant prays for suspension of sentence and grant of bail.
4 . At this stage, learned counsel for the appellant submits that appellant
voluntarily undertakes to perform community service to purge his misdeed, if any
and to serve National/Environmental/Social cause. Under these circumstances,
learned counsel prayed for suspension of sentence and grant of bail to the
appellant.
5. Per contra , learned Counsel for the State opposed the application and
prays for its rejection while supporting the impugned judgment.
6. Heard learned counsel for the parties and record perused.
7. Considering the submissions advanced and the fact that appellant so far
suffered 01 year incarceration, in the obtaining facts and circumstances of the
case, the instant application I.A. No.5397/2025 is allowed. 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 the appellant shall remain suspended till
disposal of this appeal subject to deposit of the fine amount, if not already
deposited, 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.
एत ारा यह िनदिशत कया जाता है क आवेदक 02 पौध का (यथासंभव कोई
भी फल दे ने वाले पेड़ अथवा नीम/पीपल जैसे पेड़) रोपण करे गा तथा उसे अपने आस
3 CRA-2538-2025
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 ।
4 CRA-2538-2025
''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 गया है जो वै छक है ।
9. 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.
10. Application stands allowed and disposed of.
11. 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
VC
