Madhya Pradesh High Court
Suraj Singh vs The State Of Madhya Pradesh on 2 September, 2025
Author: Anand Pathak
Bench: Anand Pathak
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 3417 OF 2021
(SURAJ SINGH & ORS. VS. STATE OF M.P.)
Dated: 02.09.2025
Shri Sushil Goswami - Advocate for the appellants.
Dr. Anjali Gyanani - Public Prosecutor for the
respondent/State.
Heard on I.A.No.4703/2025, fifth application under
Section 389(1) of Cr.P.C. for suspension of jail sentence and
grant of bail on behalf of appellant No.1 - Suraj Singh.
This criminal appeal assails the judgment dated 06-03-
2021 passed in S.T.No.23/2014 by the Second Additional
Sessions Judge, Ganjbasoda District Vidisha whereby appellant
No.1 has been convicted as under:
Section Imprisonment Fine
302/34 of IPC Life Imprisonment Rs.1,000/- with
default stipulation.
325/34 of IPC 2 years' RI Rs.1,000/- with
default stipulation.
323/34 of IPC 1 year's RI Rs.1,000/- with
default stipulation.
It is the submission of learned counsel for appellants that
the trial Court erred in convicting and awarding jail sentence to
appellant No.1. Appellant No.1 is 67 years old as per prosecution
itself whereas according to counsel for the appellant, he is
around 80 years old, therefore, he is in twilight zone of life span.
It is further submitted that matter erupted because of some
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 3417 OF 2021
(SURAJ SINGH & ORS. VS. STATE OF M.P.)
house/land related dispute but vide judgment and decree dated
05-05-1986, decree has been granted in favour of present
appellants including the present appellant and therefore, they
were legitimate owner of the suit property where the alleged
incident took place, therefore, it was the complainant side who
were aggressors and tried to take possession of the land which
otherwise belongs to the present appellants. As per the allegation,
appellant No.1 wielded wooden stick but blood found over the
stick is not matched with the blood of the deceased. Appellant
No.1 already suffered 5 years 4 months incarceration as pre and
post trial confinement. Even if the allegations are taken on their
face value even then it was the case which is impulse driven
rather than intent driven. Appellant No.1 has good case on merits
and hearing of appeal would take some time. Appellant No.1
intends to perform some community service to purge himself out of
the guilt felt by him and to serve national/environmental/social
cause. Therefore, bail /suspension may be granted to the appellant
Learned counsel for the State opposed the prayer and
prayed for dismissal of this application.
Considering the arguments advanced by learned counsel
for the parties, this Court intends to allow the application for
suspension of sentence (I.A.No.4703/2025).
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 3417 OF 2021
(SURAJ SINGH & ORS. VS. STATE OF M.P.)
If appellant No.1 -Suraj Singh 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 10-12-2025 and 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.
Appellant No.1 shall not be source of embarrassment and
harassment to the complainant in any manner and he shall not
move in his vicinity.
It is made clear that this order of suspension of sentence is
granted once the case is made out 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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IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 3417 OF 2021
(SURAJ SINGH & ORS. VS. STATE OF M.P.)
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IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 3417 OF 2021
(SURAJ SINGH & ORS. VS. STATE OF M.P.)
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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.
Copy of this order be sent to the trial Court concerned for
information and necessary compliance.
Certified copy as per rules.
(ANAND PATHAK) (PUSHPENDRA YADAV)
Judge Judge
Anil*
ANIL Digitally signed by ANIL KUMAR
CHAURASIYA
DN: c=IN, o=HIGH COURT OF MADHYA
KUMAR
PRADESH BENCH GWALIOR, ou=HIGH
COURT OF MADHYA PRADESH BENCH
GWALIOR,
2.5.4.20=8512f40a1a9eaa50b6802d068b51
CHAURASI
dae27e84c266b09d283f0799e67cdc7df50f,
postalCode=474001, st=Madhya Pradesh,
serialNumber=EC534CBB3B245F050119F06
F4A296DD83C765A1E2ACC6EC7D8BD8CB
YA
CC9C2446E, cn=ANIL KUMAR CHAURASIYA
Date: 2025.09.03 11:31:31 +05'30'
