Madhya Pradesh High Court
Chhote Pappu Alias Brijesh vs The State Of Madhya Pradesh on 15 May, 2025
Author: Anand Pathak
Bench: Anand Pathak
1 CRA-7763-2021
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 7763 of 2021
(CHHOTE PAPPU ALIAS BRIJESH Vs THE STATE OF MADHYA PRADESH )
Dated : 15-05-2025
Shri Ashok Jain - Advocate for appellant.
Shri Pooran Kulshreshta - AAG for respondent/State.
Heard on I.A.No.14926/2024, an application for change of counsel moved
on behalf of appellant- Chote Pappu @ Brijesh for change of counsel is taken up,
considered and allowed for the reasons mentioned therein.
Shri Ashok Kumar Jain, Advocate and his associates are permitted to
contest the case on behalf of appellant -Chote Pappu @ Brijesh.
I.A. is closed.
Also heard on I.A. No.9044/2024, fourth application under Section 389(1)
of Cr.P.C. for suspension of sentence and grant of bail on behalf of sole appellant-
Chote Pappu @ Brijesh.
2. Appellant stood convicted by judgment dated 23.11.2021 passed by I st
Additional Sessions Judge, Ambah, District- Morena in S.T. No.100148/2007 as
under:-
Section Imprisonment fine
302/34 of IPC L.I. Rs.3,000/- with default stipulation
460 of IPC 10 Years RI Rs.2,000/- with default stipulation
458 of IPC 7 Years RI Rs.1,000/- with default stipulation
323 of IPC 6 months RI Rs.5,00/- 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. As per
allegation, role of appellant is confined to inflict a lathi blow over injured witness-
Rani who sustained simple injuries. With the aid of Section 34 of IPC, he has been
2 CRA-7763-2021
convicted for offence punishable under Section 302 of IPC otherwise individual
role is confined to offence under Section 323 of IPC. It is further submitted that
appellant has already suffered four years and six months of incarceration as pre
and post trial confinement. 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 perused the record.
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 (I.A. No.9044/2024) 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.25,000/- (Rupees Twenty Five 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.
8 . एत ारा यह िनदिशत कया जाता है क आवेदक 10 पौध का (यथासंभव
3 CRA-7763-2021
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 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
4 CRA-7763-2021
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
*VJ*
