Madhya Pradesh High Court
Chhote Batham vs The State Of Madhya Pradesh on 15 May, 2025
Author: Anand Pathak
Bench: Anand Pathak
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 1837/2022
(CHHOTE BATHAM AND OTHERS Vs THE STATE OF MADHYA PRADESH )
Dated: 15/05/2025
Shri B.K. Sharma-Advocate for appellant No.2.
Shri A.K. Nirankari-AAG for respondent/State.
Heard on I.A. No.15852/2024, second repeat application under
Section 389(1) of Cr.P.C. for suspension of sentence and grant of bail to
appellant No.2-Vijay Batham.
The instant appeal has been preferred by present appellant against
the impugned judgment of conviction and sentence dated 03/02/2022
passed in Special Sessions Trial No.32/2015 by Special Judge
(Atrocities), Gwalior (M.P.); whereby, present appellant has been
convicted and sentenced as under:-
Section Imprisonment Fine
302/34 of IPC L.I. Rs.5000/- with default
stipulation
307 of IPC 10 Years' R.I. Rs.2000/- with default
stipulation
25-B of Arms 1 Year's R.I. Rs.1000/- with default
Act stipulation.
It is the submission of counsel for appellant that the trial Court
erred in convicting and awarding jail sentence to present appellant. It is a
case of cross First Information Reports and at the instant of appellants
side, case was registered for offence under Section 324 of IPC. Present
appellant has already suffered around 3 years and 3 months of
incarceration including pre and post trial confinement. It is further
submitted that as per the very allegations, he inflicted knife blow to
injured witness Sani Parihar (PW-1) who sustained simple injuries. The
dispute erupted on sudden provocation and present appellant was not
aggressor and tried to intervene when deceased tried to dance with family
members of appellants side. He has good case on merits and final hearing
of appeal would take some time. Fine amount has already been deposited.
Present appellant voluntarily undertakes to perform community service to
purge his misdeed, if any and to serve National /Environmental/Social
cause. With the aforesaid submissions, he prays for suspension of
sentence and grant of bail to present appellant till final disposal of this
appeal.
Learned counsel for respondent/State opposed the application and
prayed for its dismissal.
Considering the arguments advanced by learned counsel for the
parties, this Court intends to allow the application for suspension of
sentence (I.A. No.15852/2024).
If appellant No.2 - Vijay Batham furnishes bail bond in the sum
of Rs.50,000/- (Rupees Fifty Thousand Only) along with one solvent
surety of the like amount to the satisfaction of the trial Court that he shall
appear before the Principal Registrar of this Court on 16/09/2025 and
thereafter, on all other subsequent dates as may be fixed by the Office for
appearance, then he shall be released on bail and execution of jail
sentence is suspended till disposal of this appeal, subject to deposit of
fine amount.
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.
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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.
The I.A. stands allowed and disposed of.
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
(Dubey)
