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Madhya Pradesh High Court
Azhar Kha vs The State Of Madhya Pradesh on 24 March, 2026
Author: Anand Pathak
Bench: Anand Pathak
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 621/2016
(AZHAR KHA AND OTHERS Vs THE STATE OF MADHYA PRADESH )
Dated: 24.03.2026
Ms. Nikita Jain - Advocate for appellants.
Shri D.S.Kushwaha - Additional Advocate General for
respondent/State.
1. Heard on I.A.No.4065/2026, 8th repeat application under Section
430 of B.N.S.S. for suspension of sentence and grant of bail to appellant
No.2-Nasir Khan and appellant No.3-Khalid Khan @ Sonu.
2. The instant appeal has been preferred by the present appellants
against the impugned judgment of conviction and sentence dated
30.05.2016 passed in ST No.77/2014 by Tenth Additional Sessions Judge,
Gwalior (Madhya Pradesh) whereby, present appellants have been
convicted and sentenced as under:-
Section Imprisonment Fine
302 of IPC Life Rs.1,000/- with default
Imprisonment stipulation
307 of IPC 10 years R.I. Rs.1,000/- with default
stipulation
25 (1-B)(A) of 3 years R.I. Rs.2,000/- with default
Arms Act stipulation
3. At the outset, counsel for the appellants placed the order dated
17.02.2026 passed in the present appeal and submit that appellants have
also suffered same period of custody and seeks parity. It is the submission
of counsel for appellants that the trial Court erred in convicting and
awarding jail sentence to the appellants. It is further submitted that
appellants already suffered around 12 years and 5 months of incarceration
as pre and post trial confinement and hearing of appeal shall take some
time. They have good case on merits.
4. Appellants voluntarily undertake to perform community service
to purge their misdeed, if any and to serve National /Environmental/Social
cause. With the aforesaid submissions, he prays that looking to the period
of custody and nature of allegations, case of appellants be considered for
suspension of sentence/grant of bail.
5. Learned counsels for the State opposed the application and
prayed for its dismissal.
6. Heard the counsel for parties and perused the record.
7. Considering the submissions advanced and specially the period
of actual custody suffered by appellants which is around 12 years and 5
months as well as the fact that hearing of appeal shall 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.4065/2026) but
with certain stringent conditions so that present appellants may not be
source of embarrassment and harassment to the complainant side and
shall be engaged in creative pursuits.
8. If appellant No.2-Nasir Khan and appellant No.3-Khalid
Khan @ Sonu furnishe 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 they shall appear
before the Principal Registrar of this Court on 24/06/2026 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.
9. 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.
10. The conditions regarding social service are narrated in
Hindi/Vernacular language so that present appellant may understand
it and would not have any problem to implement it.
11. ,rn~ }kjk ;g funZsf'kr fd;k tkrk gS fd vkosndx.k 10-10 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 vkosnd 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,] vkosndx.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 vkosnd
ds }kjk fopkj.k U;k;ky; ds le{k izxfr fjiksVZ çLrqr dh tk,xh A
12. 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, vkosnd dks isM+ksa dh çxfr vkSj vkosndx.k }kjk vuqikyu ds
lac/a k esa ,d fjiksVZ çLrqr djus ds fy, funZfs 'kr fd;k tkrk gS ,oa vkonsd }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
13. 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
14. vkosndx.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
15. 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
16. ^^;g iz;kl dsoy ,d o`{k ds jksi.k dk iz'u u gksdj cfYd ,d
fopkj ds vadqj.k dk gSA^^
17. ;g funsZ'k vkosndx.k ds }kjk Lor% O;Dr dh xbZ lkeqnkf;d lsok dh
bPNk ds dkj.k fn;k x;k gS tks LoSfPNd gSA
18. 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.
19. I.A.No.4065/2026 stands allowed and disposed of,
accordingly.
20. Present appellants shall not be source of embarrassment
and harassment to the complainant/victim side in any manner and he
shall not move in their vicinity; otherwise, benefit of bail given today
by way of suspension of sentence shall be withdrawn immediately.
21. Copy of this order be sent to the trial Court concerned for
information and necessary compliance.
22. Certified copy as per rules.
(Anand Pathak) (Pushpendra Yadav)
Judge Judge
Ashish*
ASHISH
CHAURASIA
2026.03.24
18:54:32
+05'30'
