Jagdish Singh vs The State Of Madhya Pradesh
2025 Latest Caselaw 10114 MP

Madhya Pradesh High Court

Jagdish Singh vs The State Of Madhya Pradesh on 10 October, 2025

Author: Anand Pathak

Bench: Anand Pathak

                                                                 1                                CRA-3598-2022
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT GWALIOR
                                                         CRA No. 3598 of 2022
                                          (JAGDISH SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH )



                           Dated : 10-10-2025
                                 Shri Sankalp Sharma - Advocate for respondent No.8 - Gopal Singh.

Shri Atul Gupta - Advocate for respondent No.10- Radheshyam. Shri B.P.S.Chauhan - Public Prosecutor for the respondent/State.

Heard on I.A.No.18614/2025, second application under Section 430(1) of BNSS for suspension of sentence and grant of bail filed on behalf of

appellant No.8- Gopal Singh.

At the outset, counsel for the appellant seeks withdrawal of this application.

Accordingly, this application (I.A.No.18614/2025) is dismissed as withdrawn.

Also heard on I.A.No.14004/2025, seventh repeat application under Section 389(1) of Cr.P.C. for suspension of sentence and grant of bail filed on behalf of appellant No.10 - Radheshyam. All previous applications have been filed for temporary suspension of sentence on the ground of illness.

2.The instant appeal has been preferred by present appellant against the impugned judgment of conviction and sentence dated 04/04/2022 passed by the 1st Additional Sessions Judge, Ambah, Distt. Morena, in Sessions Trial No.5/2016; whereby, present appellant - Radheshyam has been convicted under Sections 148, 302/149 and 323/149 of IPC (on six counts) and sentenced to undergo 1 year RI with fine of Rs.2000/-, life imprisonment

2 CRA-3598-2022 with fine of Rs.3,000/- and six months RI with fine of Rs.500/- on each count respectively with default stipulation.

3.It is the submission of counsel for appellant that the trial Court erred in convicting and awarding jail sentence to present appellant. It is further submitted that role of present appellant is confined to exhortation only, that too when Surendra Singh (PW-4) made this statement before the Court. However, no such role was attributed by the said witness Surendra Singh in statement under Section 161 of Cr.P.C., even injured witness Mahendra Singh (PW-1) no where attributed any role of appellant even for exhortation. Only on the basis of alleged presence, he was convicted and he has already suffered 2 years incarceration as pre and post trial confinement. It is further submitted that appellant suffered valve replacement surgery and is suffering

from different ailments. He has a good case on merits and final hearing of the 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

4.Learned counsel for respondent/State opposed the application and prayed for its dismissal by supporting the impugned judgment.

5.Heard the counsel for parties and perused the record.

6.Considering the submissions advanced by learned counsel for the parties, but without expressing any opinion on the merits of the case, I.A. No.14004/2025 is allowed.

3 CRA-3598-2022

7.If appellant No.10 - Radheshyam 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 15/12/2025 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 shall remain suspended till disposal of this appeal, subject to deposit of fine amount.

8.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.

9. एत ारा यह िनदिशत कया जाता है क आवेदक 5 पौध का (फल दे ने वाले पेड़ अथवा नीम/पीपल) रोपण करे गा तथा उसे अपने आस पडोस म पेड़ क सुर ा के िलए बाड़ लगाने 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 वशेषतः 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, आवदे क 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 हे ाग । त प ात ्, वचारण के समापन तक हर तीन मह ने म आवदे क के ारा वचारण यायालय के सम गित रपेाट तुत क जाएगी ।

10. वृ क गित पर िनगरानी रखना वचारण यायालय का कत य है

4 CRA-3598-2022 य क पयावरण रण के कारण मानव अ त व दांव पर है और यायालय अनुपालन के बारे म आवदे क ारा दखाई गई कसी भी लापरवाह को नजर अंदाज नह कर सकता है । इसिलए आवदे क को पेड़ क गित और आवदे क ा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 वचारण यायालय के सम येक तीन माह म (अगले छः मह न के िलए) रखी जायेगी जसे क ''िनदश'' शीषक के अतंगत रखा जाएगा।

11. वृ ारोपण म या पेड़ क दे खभाल म आवदे क क ओर से क गई केाई भी चूक आवदे क को जमानत का लाभ लेने से वंिचत कर सकती है ।

12. आवेदक को 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 , अ यथा आवेदक को वृ के रोपण के िलए तथा उनके सुर ा उपाय के िलए आव यक खच वहन करना होग।

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

1 5 . It is expected form present appellant that he shall submit photographs by downloading the mobile application (NISARG App)

5 CRA-3598-2022 prepared at the instance of High Court for monitoring the plantation through satellite / Geo- Tagging / Geo fencing etc.

16.IA stands allowed and disposed of.

1 7 . Copy of this order be sent to the trial Court concerned for compliance from the office of this Court.

Certified copy as per rules.

                                  (ANAND PATHAK)                            (PUSHPENDRA YADAV)
                                      JUDGE                                        JUDGE
                           ms/-