Madhya Pradesh High Court
Dhara Singh vs The State Of Madhya Pradesh on 12 September, 2025
Author: Anand Pathak
Bench: Anand Pathak
1 CRA-3382-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 3382 of 2024
(DHARA SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH )
Dated : 12-09-2025
Shri Anoop Nigam - Advocate for appellants No.3 & 5, Devendra &
Collector Singh.
Shri D.S.Tomar - Advocate for appellant No.4- Gangaram.
Shri B.P.S.Chauhan - Public Prosecutor for the respondent/State.
Shri Deepak Sharma - Advocate for the complainant.
Heard on I.A.Nos.15278/2025, 15414/2025 &
15804/2025, applications for suspension of sentence and grant of bail to
appellants - Devendra Singh, Gangaram & Collector Singh respectively.
Except I.A.No.15804/2025, which is second application, other two
applications are first applications. First application of appellant Collector
Singh has been dismissed as withdrawn vide order dated 19.02.2025.
2.The instant appeal has been preferred by present appellants against
the impugned judgment of conviction and sentence dated 07.02.2024 passed
by First Additional Sessions Judge, Mungawali, Distt. Ashoknagar, in
Sessions Trial No.04/2021; whereby, present appellants have been convicted
under Sections 144, 148 and 302/149 of IPC and sentenced to undergo 1 year
RI with fine of Rs.200, 1 year RI with fine of Rs.200/- and life imprisonment
with fine of Rs.1,000/- respectively with default stipulation.
3.It is the submission of counsel for appellants that the trial Court
erred in convicting and awarding jail sentence to present appellants. It is
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further submitted that present appellants have already suffered around 2
years jail sentence as pre and post trial confinement. Case of present
appellants stands at par with co-accused Asharam who was granted benefit of
suspension of sentence/bail vide order dated 08.07.2025. Appellants were
also wielding wooding stick in their hands, however, the deceased died due
to gunshot injury sustained by him. No injury inflicted by Lathi is
apparently available over the person of the deceased in medical examination.
They have a good case on merits and final hearing of appeal would take
some time. Fine amount has already been deposited. Present appellants
voluntarily undertake to perform community service to purge their misdeed,
if any and to serve National /Environmental/Social cause. With the aforesaid
submissions, learned counsel prays for suspension of sentence and grant of
bail to present appellants till final disposal of this appeal
4.Learned counsel for respondent/State as well as counsel for the
complainant 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 arguments advanced by learned counsel for the
parties, but without expressing any opinion on the merits of the case, this
Court intends to allow the applications for suspension of sentence
(I.A.Nos.15278/2025, 15414/2025 & 15804/2025 ).
7.If appellants Devendra Singh, Gangaram & Collector Singh furnish
bail bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) each
along with one solvent surety each of the like amount to the satisfaction of
3 CRA-3382-2024
the trial Court that they shall appear before the Principal Registrar of this
Court on 17/11/2025 and thereafter, on all other subsequent dates as may be
fixed by the Office for appearance, then they 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 येक आवेदक गण 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। आवेदकगण 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 ।''
आवेदकगण 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, आवेदकगण 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
य क पयावरण रण के कारण मानव अ त व दांव पर है और यायालय
अनुपालन के बारे म आवेदकगण ारा दखाई गई कसी भी लापरवाह को नजर
4 CRA-3382-2024
अंदाज नह कर सकता है । इसिलए आवेदकगण 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 आवेदक गण क ओर से क गई
केाई भी चूक आवेदकगण को जमानत का लाभ लेने से वंिचत कर सकती है ।
12. आवेदकगण 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
आवेदकगण 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 appellants that they 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 / Geo fencing etc.
5 CRA-3382-2024
16.IAs stand allowed and disposed of.
1 7 . Copy of this order be sent to the trial Court concerned for
compliance by the office of this Court.
Certified copy as per rules.
(ANAND PATHAK) (PUSHPENDRA YADAV)
JUDGE JUDGE
ms/-
