[Cites 3, Cited by 0]
Madhya Pradesh High Court
Ramniwas Dhakad vs The State Of Madhya Pradesh on 15 April, 2026
Author: Anand Pathak
Bench: Anand Pathak
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 2167/2026
(RAMNIWAS DHAKAD Vs THE STATE OF MADHYA PRADESH )
Dated: 15/04/2026
Shri Rajkumar Gatwar - Advocate for appellant.
Shri Deependra Singh Kushwah - Additional Advocate General for
respondent/State.
Heard on admission.
2. Perused the record.
3. Appeal being arguable is admitted for final hearing.
4. Also heard on I.A.No.4703/2026, an application under Section
389(1) of Cr.P.C.1973 (Section 430 of B.N.S.S.) for suspension of
sentence and grant of bail to sole appellant - Ramniwas Dhakad.
5. The instant appeal has been preferred by the appellant against the
impugned judgment of conviction and sentence dated 09.02.2026 passed
in S.T.No.32/2023 by Additional Sessions Judge, Vijaypur, District
Sheopur, whereby present appellant has been convicted and sentenced as
under:-
Section Imprisonment Fine
448 of IPC 1 year's R.I. Rs, 1000/- with default
stipulation
6. It is the submission of counsel for the appellant that trial Court
erred in convicting and awarding jail sentence to the appellant. Appellant
already suffered 3 months and 4 days of incarceration as pre and post trial
confinement and hearing of appeal shall take some time. It is further
submitted that during trial, appellant was on bail and he did not misuse
the said liberty. Fine amount has already been deposited. Disposal of
appeal shall take time. Thus, prayed for suspension of sentence and grant
of bail.
7. Present appellant voluntarily undertakes to perform community
service to purge his misdeeds, if any and to serve National /
Environmental/Social cause.
8. Heard the counsel for parties and perused the record.
9. Considering the submissions advanced and looking to the fact
that the appellant was on bail during trial and the fact that final hearing of
this appeal would take some time, this court, without expressing any
opinion on merits of the case, intends to allow the application for
suspension of sentence.
10. Accordingly, I.A.No.4703/2026 is allowed. If appellant -
Ramniwas Dhakad furnishes bail bond in the sum of Rs.20,000/-
(Rupees Twenty Thousand Only) along with one solvent surety of the
like amount to the satisfaction of the trial Court that that he shall appear
before the Principal Registrar of this Court on 26/08/2026 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, if not already deposited.
11. 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.
12. The conditions regarding social service are narrated in
Hindi/Vernacular language so that present appellants may
understand it and would not have any problem to implement it.
13. ,rn~ }kjk ;g funZsf'kr fd;k tkrk gS fd vkosndz 10 ikS/kksa dk
¼;FkklaHko dksbZ Hkh Qy nsus okys isM+ vFkok uhe@ihiy tSls isM+½ jksi.k
djsxk rFkk mls vius vkl iM+ksl esa isM+ksa dh lqj{kk dh O;oLFkk djuh gksxh
rkfd ikS/ks lqjf{kr jg ldsA vkosndz dk ;g drZO; gS fd u dsoy ikS/kksa dks
yxk;k tk,s] cfYd mUgsa iks"k.k Hkh fn;k tk,A ^^o`{kkjksi.k ds lkFk] o`{kkiks"k.k
Hkh vko';d gSA^^ vkosnd laHkor% 6&8 QhV ÅWaps ikS/ks@isM+ksa dks 3&4
QhV xM~<k djds yxk;sxk rkfd os 'kh?kz gh iw.kZ fodflr gks ldsaA vuqikyu
lqfuf'pr djus ds fy,] vkosndz dks fjgk fd;s tkus dh fnukad ls 30 fnuksa ds
Hkhrj lacaf/kr fopkj.k U;k;ky; ds le{k o`{kksas@ikS/kksa ds jksi.k ds lHkh QksVks
çLrqr djuk gksxsaA rRi'pkr~] fopkj.k ds lekiu rd gj rhu eghus esa vkosndz
ds }kjk fopkj.k U;k;ky; ds le{k izxfr fjiksVZ çLrqr dh tk,xh A
14. o`{kksa dh çxfr ij fuxjkuh j[kuk fopkj.k U;k;ky; dk drZO; gS
D;ksafd i;kZoj.k {kj.k ds dkj.k ekuo vfLrRo nkao ij gS vkSj U;k;ky; vuqikyu
ds ckjs esa vkosnd }kjk fn[kkbZ xbZ fdlh Hkh ykijokgh dks utj vankt ugh dj
ldrk gSA blfy, vkosndz dks isM+ksa dh çxfr vkSj vkosnd }kjk vuqikyu ds
lac/a k esa ,d fjiksVZ çLrqr djus ds fy, funZfs 'kr fd;k tkrk gS ,oa vkosndz }kjk
fd;s x;s vuqikyu dh ,d la{kfIr fjiskVZ bl U;k;ky; ds le{k izR;sd rhu ekg
esa ¼vxys N% eghuksa ds fy,½ j[kh tk;sxh ftls fd ^^funsZ'k^^ 'kh"kZ ds varxZr j[kk
tk,xkA
15. o`{kkjksi.k esa ;k isM+ksa dh ns[kHkky esa vkosnd dh vksj ls dh xbZ dksbZ
Hkh pwd vkosnd dks tekur dk ykHk ysus ls oafpr dj ldrh gSA
16. vkosndz dks viuh ilan ds LFkku ij bu ikS/kksa@isMksa dks jksius dh
Lora=rk gksxh] ;fn og bu jksis x;s isMksa dh Vªh xkMZ ;k ckM+ yxkdj j{kk djuk
pkgrk gS] rks og vius Loa; ds O;; ij ;g djus ds fy;s Lora= gksxkA
17. bl U;k;ky; }kjk ;g funsZ'k ,d ijh{k.k izdj.k ds rkSj ij
fn, x, gSa rkfd fgalk vkSj cqjkbZ ds fopkj dk izfrdkj] l`tu ,oa
izd`fr ds lkFk ,dkdkj gksus ds ek/;e ls lkeaktL; LFkkfir fd;k tk
ldsA orZeku esa ekuo vfLrRo ds vko';d vax ds :i esa n;k] lsok]
izse ,oaa d:a.kk dh izd`fr dks fodflr djus dh vko';drk gS
D;ksafd ;g ekuo thou dh ewyHkwr izo`fr;ka gSa vkSj ekuo vfLrRo dks
cuk, j[kus ds fy, budk iquthZfor gksuk vko';d gSA
18. ^^;g iz;kl dsoy ,d o`{k ds jksi.k dk iz'u u gksdj
cfYd ,d fopkj ds vadqj.k dk gSA^^
19. ;g funsZ'k vkosndz ds }kjk Lor% O;Dr dh xbZ lkeqnkf;d lsok dh
bPNk ds dkj.k fn;k x;k gS tks LoSfPNd gSA
20. It is expected from present 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.
21. I.A. No. 4703/2026 stands allowed and disposed of.
22. Copy of this order be sent to the trial Court concerned for
information and necessary compliance.
23. Certified copy as per rules.
(Anand Pathak) (Pushpendra Yadav)
Judge Judge
SP
