Madhya Pradesh High Court
Prashant Sikarwar vs The State Of Madhya Pradesh on 29 April, 2025
Author: Anand Pathak
Bench: Anand Pathak
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 9582 OF 2023
(PRASHANT SIKARWAR AND ANR. VS. THE STATE OF M.P.)
Dated: 29.04.2025
Shri V.D. Sharma - Advocate for the appellants.
Shri D.S. Kushwaha- Additional Advocate General for the
respondent/State.
Shri Prashant Sharma -Advocate for the complainant. Heard on I.A.No.21418/2024, an application under Section 389(1) of Cr.P.C. for suspension of jail sentence and grant of bail on behalf of appellant No.2 - Mahendra Singh Sikarwar and I.A.No.7523/2025, an application under Section 389(1) of Cr.P.C. for suspension of jail sentence and grant of bail on behalf of appellant No.1 - Prashant Sikarwar.
This criminal appeal assails the judgment dated 13-07-2023 passed in S.T.No.38/2019 and 45/2020 by the II Additional Sessions Judge, Morena District Morena whereby appellants have been convicted as under:
Section Imprisonment Fine 302 of IPC Life Imprisonment Rs.10,000/- with default stipulation. 341 of IPC 1 month's RI Rs.500/- with default stipulation.
It is the submission of learned counsel for appellants that trial Court erred in convicting and awarding jail sentence to the appellants. Appellant No.1 already suffered 2 years 5 months incarceration and appellant No.2 suffered 2 years 6 months IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA NO. 9582 OF 2023 (PRASHANT SIKARWAR AND ANR. VS. THE STATE OF M.P.) incarceration as pre and post trial detention. It is further submitted that the date of incident is 20-09-2018 and on the same day around 9:30 am on behalf of appellant No.1 case was registered against the present complainant side for offence under Sections 323, 294, 451, 506, 34 of IPC at crime No.982/2018. Therefore, it is case of vengeance as a counterblast to settle the score. It is further submitted that the trial Court acquitted the appellants for offence under Sections 302/34, 307/34, 325/34, 294 and 506 Part II of IPC. Conviction has been recorded only under Section 302 of IPC. Even if version of complainant is believed then it may be a case of culpable homicide not amounting to murder or may be of transfer of malice under Section 301 of IPC. Deceased Rohit was never intended to be targeted, it was minor scuffle at best. No premeditated thought exists for murder, therefore, trial Court acquitted the appellants for offnece under Section 302/34 of IPC. Appellants have good case on merits and hearing of appeal would take some time. Appellants 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 as well as complainant opposed the application and prayed for its dismissal.
Considering the arguments advanced by learned counsel for IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA NO. 9582 OF 2023 (PRASHANT SIKARWAR AND ANR. VS. THE STATE OF M.P.) the parties, this Court intends to allow the applications for suspension of sentence (I.A.No.21418/2024 & I.A.No.7523/2025).
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 they shall appear before the Principal Registrar of this Court on 21-08-2025 and 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.
Appellants shall not be source of embarrassment and harassment to the complainant in any manner and they 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) (HIRDESH)
Judge Judge
Anil*
ANIL Digitally signed by ANIL KUMAR
CHAURASIYA
DN: c=IN, o=HIGH COURT OF MADHYA
KUMAR
PRADESH BENCH GWALIOR, ou=HIGH
COURT OF MADHYA PRADESH BENCH
GWALIOR,
2.5.4.20=8512f40a1a9eaa50b6802d068b51 CHAURASIY dae27e84c266b09d283f0799e67cdc7df50f, postalCode=474001, st=Madhya Pradesh, serialNumber=EC534CBB3B245F050119F06 A F4A296DD83C765A1E2ACC6EC7D8BD8CBC C9C2446E, cn=ANIL KUMAR CHAURASIYA Date: 2025.04.30 10:38:43 +05'30'