[Cites 6, Cited by 0]
Madhya Pradesh High Court
Anmol Jain vs The State Of Madhya Pradesh on 29 January, 2026
Author: Anand Pathak
Bench: Anand Pathak
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 2226 OF 2025
(ANMOL JAIN & ANR. VS. STATE OF M.P.)
Dated: 29.01.2026
Shri Vivek Singh - Senior Advocate with Shri Pramod
Pachori - Advocate for the appellants.
Shri Deependra Singh Kushwaha- Additional Advocate
General for the respondent/State.
Heard on admission and perused the record.
Appeal being arguable is admitted for final hearing.
Further heard on I.A.No.22877/2025, second application
under Section 389 of Cr.P.C. for suspension of jail sentence and
grant of bail on behalf of the appellant No.2 -Ajay Jain.
2. This criminal appeal assails the judgment dated 09-01-2025
passed in SC DOCT 04/2019 by the Special Judge (Dacoity),
Shivpuri whereby appellant No.2 has been convicted as under:
Section Imprisonment Fine
412 of IPC 10 years' RI Rs.2,000/- 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 to
appellant No.2 who already suffered 1 year 6 months' incarceration
as pre and post trial confinement. He has good case on merits and
hearing of appeal shall take some time.
4. It is further submitted that case of appellant No.2 does not
fall under Section 412 of IPC because the said provision
contemplates commission of Dacoity to receive property stolen in
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 2226 OF 2025
(ANMOL JAIN & ANR. VS. STATE OF M.P.)
commission of such act, whereas in the present case, it was a crime
committed by four persons and would fall under robbery at best if
allegations of prosecution are believed. Appellant No.2 is a
jeweller and took the stolen property coming out of crime of
robbery committed by co-accused. Therefore, his case would fall at
best under Section 411 of IPC in which maximum jail sentence can
be awarded upto 3 years or fine or both. Meaning thereby for
offence under Section 411 of IPC even jail sentence is not
mandatory.
5. It is further submitted that appellant No.2 suffered 1 year 6
months of incarceration and looking to the nature of allegations,
his case be considered for grant of suspension of sentence/bail.
Appellant No.2 intends to perform community service and to serve
national/ environmental/ social cause voluntarily. Therefore, bail
/suspension may be granted to appellant No.2.
6. Learned counsel for the State opposed the prayer and
submits that his memo prepared under Section 27 of the Evidence
Act indicates his nature of involvement in crime. Although
appellant No.2 does not bear any criminal record.
7. Heard learned counsel for the parties and perused the record.
8. Considering the rival submissions, specially the fact that
appellant No.2 already suffered 1 year 6 months' incarceration and
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 2226 OF 2025
(ANMOL JAIN & ANR. VS. STATE OF M.P.)
as per the case of prosecution four persons committed offence,
therefore, case may (or may not) fall under the purview of robbery,
this Court intends to allow the application for suspension of
sentence (I.A.No.22877/2025) with certain stringent condition,
without any expression on merits of the case.
9. If appellant No.2 - Ajay Jain furnishes bail bond in the sum
of Rs.50,000/- (Rupees Fifty Thousand Only) along with two
solvent sureties of the like amount to the satisfaction of the trial
Court that he shall appear before the Principal Registrar of this
Court on 27-02-2026 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.
10. Appellant No.2 shall not be source of embarrassment and
harassment to the complainant party in any manner and shall not
move in their vicinity.
11. 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.
12. Conditions are mentioned in Hindi/Vernacular so that
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 2226 OF 2025
(ANMOL JAIN & ANR. VS. STATE OF M.P.)
appellant No.2 may understand it and would not have any
problem to implement it.
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IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 2226 OF 2025
(ANMOL JAIN & ANR. VS. STATE OF M.P.)
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14- It is expected from appellant No.2 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.
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 2226 OF 2025
(ANMOL JAIN & ANR. VS. STATE OF M.P.)
Certified copy as per rules.
(ANAND PATHAK) (ANIL VERMA)
Anil* Judge Judge
ANIL KUMAR CHAURASIYA
2026.01.29 18:11:13
+05'30'
