Manmohan vs The State Of Madhya Pradesh
2025 Latest Caselaw 532 MP

Madhya Pradesh High Court

Manmohan vs The State Of Madhya Pradesh on 8 May, 2025

Author: Anand Pathak

Bench: Anand Pathak

                                                             1                                CRA-1421-2019
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                      CRA No. 1421 of 2019
                                        (MANMOHAN AND OTHERS Vs THE STATE OF MADHYA PRADESH )



                         Dated : 08-05-2025
                               Shri M.M. Tripathi - Advocate for the appelalnts.
                               Shri D.S.Kushwaha, learned Additional Advocate General for
                         respondent/State.

1. Heard on I.A. No.9794/2025, an application for change of counsel.

2. On due consideration, for the reasons stated in the application and in

the interest of justice, I.A. is allowed.

3 . Shri M.M. Tripathi and his associates are permitted to contest the case on behalf of appellant No.2-Phool Singh.

4. I.A. is closed.

5. Heard on I.A. No.9764/2025, third repeat application under Section 389(1) of Cr.P.C. for suspension of sentence and grant of bail on behalf of appellant No.2 - Phool Singh.

6. This criminal appeal assails the judgment dated 22/01/2019 passed by IVth Additional Sessions Judge, Guna (M.P.) in S.T. No.6505/2015,

whereby appellant No.2 has been convicted and sentenced as under:-

                               Section                Imprisonment         Fine     Default
                               148 IPC                02 Years' RI         500/-    01 month's RI
                               302/149                Life Imprisonment    5000/-   02 month's RI
                               307/149 (two counts)   10-10 Years' RI      1000/-
                               25(1-b) Arms Act       01 Year RI           500/-    01 month's RI
                               27 Arms Act            03 Years' RI         500/-    01 month's RI

7. It is the submission of learned counsel for the appellant that the trial

2 CRA-1421-2019 Court erred in convicting and awarding jail sentence to present appellant. It is further submitted that appellant No.2 aged about 40 years has already suffered incarceration around 09 years and 10 months as pre an post trial detention. It is further submitted that co-accused Banti @ Harnarayan, Arvind Singh, Jeetu @ Jitendra and Mahendra have already been enlarged on bail. As per allegations all these co-accused wielded fire arm and inflicted injuries. Therefore, appellant seeks parity with other co-accused. Besides that, the appeal is of the year 2019 and there is no likelihood of early hearing of this appeal in near future and appellant has a good case on the merits. Appellant No.2 undertakes to abide by the terms and conditions as imposed by this court.

8 . At this stage, learned counsel for the appellant submits that appellant No.2 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 appellant No.2.

9. Per contra, learned Counsel for the State opposed the application and prays for its rejection while supporting the impugned judgment.

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

11. Considering the submissions advance and the fact that appellant so far suffered 09 years and 10 months' incarceration, in the obtaining facts and circumstances of the case and in view of the fact that co-accused (supra) have been enlarged on bail, the instant application I.A. No. 9764/2025 is allowed. It is ordered that on furnishing a personal bond in the sum of

3 CRA-1421-2019 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 No.2 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 No.2 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.

12. 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 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

4 CRA-1421-2019 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 ।

''यह यास केवल एक वृ के रोपण का न होकर ब क एक वचार के अंकुरण का है ।''

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

14. It is further directed that appellant No.2 shall mark his attendance at concerned Police Station on 20th May, 2025 and on alternate month for

5 CRA-1421-2019 next one year and if appellant No.2 fail to mark his attendance, then benefit of bail granted to appellant No.2 shall stand automatically cancelled.

15. It is expected from appellant No.2 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.

16. Application stands allowed and disposed of.

17. 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