Madhya Pradesh High Court
Jardhan Singh Baghel vs The State Of Madhya Pradesh on 8 May, 2025
Author: Anand Pathak
Bench: Anand Pathak
1 CRA-14971-2023
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 14971 of 2023
(JARDHAN SINGH BAGHEL AND OTHERS Vs THE STATE OF MADHYA PRADESH )
Dated : 08-05-2025
Shri A.K. Jain, learned counsel for the appellant.
Shri BPS Chauhan, Govt. Advocate for respondent/State.
Shri H.K. Shukla, learned counsel for complainant.
1. Heard on I.A. No.7330/2025, first application under Section 389(1)
of Cr.P.C. for suspension of sentence and grant of bail on behalf of appellant
-Munnesh Baghel.
2. Appellant stood convicted by judgment dated 20.11.2023 passed by
Second Additional Sessions Judge, Jaura, District Morena in S.T.
No.181/2020 as under:-
Section Imprisonment fine
302/34 of IPC L.I. Rs. 5000/- with default stipulation
325/34 of IPC Three years RI 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 has suffered around 3 years of
incarceration as pre and post trial confinement. It is further submitted that
appellant while wielding lathi inflicted lathi blow to injured witness Vidya
Ram who sustained fracture over his left hand. His role is confined to this
2 CRA-14971-2023
extent only. No deadly weapon has been used by appellant and other accused
inflicted deadly blows to deceased Balister. 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 as well as complainant
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 facts and circumstances of the case, 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
3 CRA-14971-2023
to serve social cause can be given bail without considering the merits.
8. 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
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
4 CRA-14971-2023
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।
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.
15. Certified copy as per rules.
(ANAND PATHAK) (HIRDESH)
JUDGE JUDGE
ar
