Madhya Pradesh High Court
Shivcharan @ Shilya vs The State Of Madhya Pradesh on 8 May, 2025
Author: Anand Pathak
Bench: Anand Pathak
1 CRA-1294-2017
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 1294 of 2017
(SHIVCHARAN @ SHILYA AND OTHERS Vs THE STATE OF MADHYA PRADESH )
Dated : 08-05-2025
Shri Sushil Goswami - Advocate for appellants.
Shri Pooran Kulshreshta - AAG for respondent/State.
Heard on I.A. No.7893/2025, third application under Section 389(1) of
Cr.P.C. for suspension of sentence and grant of bail on behalf of appellant
No.1 -Shivcharan.
2. Appellant No.1 - Shivcharan stood convicted by judgement dated
04.09.2017 passed by Ist Additional Sessions Judge, District- Sheopur in S.T.
No. 33/2011 as under:-
Section Imprisonment Fine
302/34 of IPC L.I. Rs. 3,000/- 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 deceased was the brother of present appellant and it
was a case of domestic dispute flared up to the extent of commission of
offence as referred in the case of prosecution. Appellant - Shivcharan is
aged around 36 years and has already suffered nine years and five months of
incarceration as pre and post trial confinement. Hearing of appeal would
take sometime and he has a good case on merits. Looking to the nature of
allegation and the fact that appellant has already suffered nine years and five
months of incarceration, his case be considered for bail. Appellant
undertakes to perform community service to purge his misdeed, if any and to
2 CRA-1294-2017
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 perused the record.
6. Considering the submissions, especially the period of custody
suffered by present appellant which is nine years and five months and the
arguments advanced by counsel for the parties as well as the peculiar facts
and circumstances of the case, this Court is inclined to grant suspension of
sentence to appellant No.1- Shivcharan. Hence, without commenting on the
merits of the case, application (I.A. No.7893/2025) is allowed subject to
deposit of fine amount 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 No.1- Shivcharan shall remain suspended till disposal
of this appeal and he be released on bail. Appellant is further directed to
remain present before the concerned trial Court on 21.07.2025 and,
thereafter, on such subsequent dates as may be fixed by the trial Court
concerned 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.
8. एत ारा यह िनदिशत कया जाता है क आवेदक 5 पौध का (यथासंभव कोई भी फल
3 CRA-1294-2017
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 ।
9. 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।
10. 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 ।
11. 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।
12. 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 ।
13.''यह यास केवल एक वृ के रोपण का न होकर ब क एक वचार के अंकुरण का
है ।''
4 CRA-1294-2017
14. यह िनदश आवेदक के ारा वतः य क गई सामुदाियक सेवा क इ छा के कारण
दया गया है जो वै छक है ।
15. 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.
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
*VJ*
