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Madhya Pradesh High Court
Virendra Kewat vs The State Of Madhya Pradesh on 6 March, 2026
Author: Anand Pathak
Bench: Anand Pathak
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 2145/2026
(VIRENDRA KEWAT AND ANOTHER Vs THE STATE OF MADHYA PRADESH )
Dated: 06/03/2026
Shri Ajay Raghuvanshi - Advocate for appellants.
Shri Rajesh Shukla - Additional Advocate General for
respondent/State.
Heard admission.
2. Perused the record.
3. Appeal being arguable is admitted for final hearing.
4. Also heard on I.A.No.4572/2026, an application under Section
430 (1) B.N.S.S.2023 for suspension of sentence and grant of bail to
appellant No.1 - Virendra Kewat and appellant No.2 - Mohar Singh
@ Golu Kewat.
5. The instant appeal has been preferred by the appellants against
the impugned judgment of conviction and sentence dated 10.01.2026
passed in S.T.No.32/2021 by Second Additional Sessions Judge to the
Court of First District and Additional Sessions Judge, District
Ashoknagar, whereby present appellants have been convicted and
sentenced as under:-
Section Imprisonment Fine
411 IPC 3 years' R.I. Rs, 500/- with default
stipulation
6. It is the submission of counsel for the appellants that trial Court
erred in convicting and awarding jail sentence to the appellants. It is
further submitted that during trial, appellants were on bail and they did
not misuse the said liberty. Sentence of appellants have already been
suspended by the learned Trial Court till 09.03.2026. Fine amount has
already been deposited. Disposal of appeal shall take time. Thus, prayed
for suspension of sentence and grant of bail.
7. Present appellants voluntarily undertakes to perform community
service to purge their 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 appellants were on bail during trial and trial court already
suspended their jail sentence till 09.03.2026 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 (I.A.No.4572/2026).
10. If appellants 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 the trial Court that that they shall
appear before the Principal Registrar of this Court on 29/06/2026 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 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 vkosndzx.k 5 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 vkosndzx.k 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,] vkosndzx.k 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
vkosndzx.k 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, vkosndzx.k dks isM+ksa dh çxfr vkSj vkosndx.k }kjk vuqikyu
ds laca/k esa ,d fjiksVZ çLrqr djus ds fy, funZsf'kr fd;k tkrk gS ,oa
vkosndzx.k }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 vkosndx.k dh vksj ls dh xbZ
dksbZ Hkh pwd vkosnd dks tekur dk ykHk ysus ls oafpr dj ldrh gSA
16. vkosndzx.k 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 vkosndzx.k 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 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.
21. I.A. No. 4572/2026 stands allowed and disposed of,
accordingly.
22. Present appellants shall not be source of embarrassment
and harassment to the complainant/victim side in any manner and
they shall not move in their vicinity; otherwise, benefit of bail given
today by way of suspension of sentence shall be withdrawn
immediately.
23. Copy of this order be sent to the trial Court concerned for
information and necessary compliance.
24. Certified copy as per rules.
(Anand Pathak) (Anil Verma)
Judge Judge
SP
