Madhya Pradesh High Court
Rakesh Yadav vs The State Of Madhya Pradesh on 23 June, 2025
Author: Anand Pathak
Bench: Anand Pathak
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 69 OF 2019
(RAKESH YADAV & ORS. VS. STATE OF M.P.)
Dated: 23.06.2025
Shri A.K. Jain - Advocate for the appellants.
Shri Puran Kulshreshtha - Additional Advocate General for
the respondent/State.
Heard on I.A.No.9964/2025, second application under Section 389(1) of Cr.P.C. for suspension of jail sentence and grant of bail on behalf of appellant No.2 - Gopal.
This criminal appeal assails the judgment dated 09-06-2018 passed in S.T.No.142/2015 by the Additional Sessions Judge, Karera District Shivpuri whereby appellant No.2 has been convicted as under:
Section Imprisonment Fine 302/149 of IPC Life Imprisonment Rs.3,000/- with default stipulation. 307 of IPC 10 years' RI Rs.2,000/- with default stipulation. 323/149 of IPC 6 months' RI Rs.1,000/- with default stipulation. 25(1-b)a of 2 years' RI Rs.1,000/- with Arms Act default stipulation. 27(1) of Arms 3 years' RI Rs.2,000/- with Act default stipulation.
It is the submission of learned counsel for appellants that the trial Court erred in convicting and awarding jail sentence to appellant No.2. Appellant No.2 already suffered 7 years IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA NO. 69 OF 2019 (RAKESH YADAV & ORS. VS. STATE OF M.P.) incarceration. It is further submitted that no weapon has been recovered from the possession of appellant No.2. He is convicted for the offence under Section 302/149 of IPC. He is not prime accused and other accused inflicted gun shot injury to the deceased Brajesh. So far as role of present appellant is concerned, as per case of prosecution, he inflicted gun shot injury to injured witness Dharmendra but for this allegation of appellant No.2, acquittal has been recorded by the trial court. Therefore, it is a case of false implication prima facie. It is further submitted that this Court vide order dated 30-04-2025 passed in the present appeal, has granted benefit of bail by way of suspension of sentence to similarly placed co-accused namely Pradeep alias Deepak and Kehar Singh under similar facts and circumstances and case of present appellant is identical to them. He seeks parity. Appellant no.2 has good case on merits and hearing of appeal would take some time. Appellant No.2 voluntarily undertakes to perform community service to purge their misdeed, if any and to serve National/ Environmental/Social cause. Thus, prayed for grant of suspension of sentence.
Learned counsel for the State opposed the application and prayed for its dismissal.
Considering the arguments advanced by learned counsel for the parties and the ground of parity, this Court intends to allow the application for suspension of sentence (I.A.No.9964/2025).
IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA NO. 69 OF 2019 (RAKESH YADAV & ORS. VS. STATE OF M.P.) If appellant No.2 - Gopal furnishes bail bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) along with one solvent surety of the like amount to the satisfaction of the trial Court that he shall appear before the Principal Registrar of this Court on 13-10-2025 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.
Appellant No.2 shall not be source of embarrassment and harassment to the complainant in any manner and he shall not move in their vicinity.
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.
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Copy of this order be sent to the trial Court concerned for information and necessary compliance.
Certified copy as per rules.
(ANAND PATHAK) (ASHISH SHROTI)
Judge Judge
Anil*
ANIL KUMAR
Digitally signed by ANIL KUMAR CHAURASIYA
DN: c=IN, o=HIGH COURT OF MADHYA
PRADESH BENCH GWALIOR, ou=HIGH COURT
OF MADHYA PRADESH BENCH GWALIOR,
CHAURASIY
2.5.4.20=8512f40a1a9eaa50b6802d068b51da e27e84c266b09d283f0799e67cdc7df50f, postalCode=474001, st=Madhya Pradesh, serialNumber=EC534CBB3B245F050119F06F4 A A296DD83C765A1E2ACC6EC7D8BD8CBCC9C2 446E, cn=ANIL KUMAR CHAURASIYA Date: 2025.06.24 11:12:47 +05'30'