Madhya Pradesh High Court
Kala Bai vs The State Of Madhya Pradesh on 8 May, 2025
Author: Anand Pathak
Bench: Anand Pathak
1 CRA-7527-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 7527 of 2024
(KALA BAI AND OTHERS Vs THE STATE OF MADHYA PRADESH )
Dated : 08-05-2025
Shri S.S.Gautam- Advocate for appellant.
Shri D.S. Kushwah- Additonal Advocate General for respondent/State.
Heard on I.A. No.22517/2024 , first application under Section 389(1)
of Cr.P.C. for suspension of sentence and grant of bail on behalf of appellant
No.2- Rajan.
2. Appellant stood convicted by judgment dated 24.05.2024 passed by
3rd Additional Judge, Ashok Nagar to the Court of Ist Additional Sessions
Judge, Ashok Nagar in S.T. No.42/2021 as under:-
Section Imprisonment fine
302/34 of IPC L.I. Rs.1000/- with default stipulation
201 of IPC Three Years RI Rs.500/- 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 has already suffered almost three years of
incarceration as post trial confinement and co-accused Kala Bai has already
been granted benefit of suspension of sentence and grant of bail by this Court
vide order dated 03.10.2024. It is a case of circumstantial evidence and in
case of circumstantial evidence, motive assumes importance. However, no
motive in specific terms have been established by the prosecution to bring
motive and complete chain of circumstances. Chain is broken. Only source
of implication is memo recorded under Section 27 of Evidence Act and
2 CRA-7527-2024
recovery of axe and some ashes (rubble of mobile), but no blood is found
over the axe and it is not established that mobile belongs to deceased only.
Hearing of appeal would take sometime, and he has a good case on the
merits. 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 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.
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-7527-2024
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 ।
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
4 CRA-7527-2024
वह अपने वंय के यय पर यह करने के िलये वतं होगा।
9. 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 ।
10.''यह यास केवल एक वृ के रोपण का न होकर ब क एक वचार
के अंकुरण का है ।''
11. यह िनदश आवेदक के ारा वतः य क गई सामुदाियक सेवा क
इ छा के कारण दया गया है जो वै छक है ।
12. 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.
13. Application stands allowed and disposed of.
14. 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
*AVI*
