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Judgment
Heard on I.A.No. 6324/2020, an application under Section 389 of Cr.P.C. for suspension of remaining jail sentence moved on behalf of sole appellant.
The instant appeal has been preferred by the appellant against the judgment; whereby, appellant has been convicted for offence under Section 394 of IPC and Section 11/13 of MPDVPK Act and sentenced to suffer 5 year RI with fine of Rs. 2,000/- and in default of payment of fine to further undergo six months RI for offence under Section 394 of IPC and has been awarded with same sentence for offence under Section 11/13 of MPDVPK Act also.
It is the submission of learned counsel for the appellant that trial Court erred in convicting the appellant and awarding jail sentence as referred above. It is further submitted that out of total 5 years of jail sentence, appellant already suffered 2 years 9 months incarceration and possibility of early hearing of appeal is remote. It is further submitted that in year 2013, one kidney of appellant was removed and he is surviving on single kidney. He is also facing ailment of stone in gallbladder and it is still persisting, therefore, looking to the period of custody as well as medical condition of appellant, his case be considered for suspension of sentence. Learned counsel for the appellant also fairly submits that appellant although suffers from some criminal track record but now he learnt the lesson hard way and after such long period of incarceration coupled with deteriorating health condition, now he will indulge in creative pursuits and positive persuasion and would not be a source of harassment and nuisance to the public at large including the complainant side. He has a good case on merits. Hearing of appeal shall take some time and in the prevailing situation of COVID-19 Pandemic, this case be considered accordingly. Further looking to the situation of pandemic, he intends to perform community service by serving the environment and National cause by contributing his part voluntarily by installing Arogya Setu App and planting saplings On these grounds, prayer for suspension of sentence has been made out..
Counsel for the State opposed the prayer and prayed for dismissal of the application however; fairly submits that in case application is allowed then some stringent conditions be imposed over appellant.
Heard learned counsel for the parties at length through VC and considered the arguments advanced by them.
Considering the facts of the case in detail, however, considering the fact of long period of custody and that too in view of Covid-19 pandemic, without commenting on the merits of the case, application (I.A.No.6324/2020) is allowed and it is hereby directed that subject to payment of fine, remaining jail sentence of appellant shall remain suspended on his furnishing personal bond of Rs.50,000/- (Rupees Fifty Thousand only) with one solvent surety of the like amount to the satisfaction of trial Court for his appearance before the Office of this Court on 18/12/2020 and all other subsequent dates as may be fixed by office in this regard and that he will have to install Arogya Setu App, if not already installed.
In view of COVID-19 pandemic, the jail authorities are directed that before releasing the appellant, his preliminary Corona Virus test shall be conducted and if he is found negative, then the concerned local administration shall make necessary arrangements for sending the appellant to his house, and if he is found positive then the appellant shall be immediately sent to concerned hospital for his treatment as per medical norms. If the appellant is fit for release and if he is in a position to make his personal arrangements, then he shall be released only after taking due travel permission from local administration. After release, the appellant is further directed to strictly follow all the instructions which may be issued by the Central Govt./State Govt. or Local Administration for combating the Covid-19. If it is found that the appellant has violated any of the instructions (whether general or specific) issued by the Central Govt./State Govt. or Local Administration, then this order shall automatically lose its effect, and the Local Administration/Police Authorities shall immediately take him in custody and would sent him to the same jail from where he was released.
Further appellant will not be a source of embarrassment or harassment to the complainant party in any manner and will not move in their vicinity and further will not try to contact them, otherwise, benefit of suspension of jail sentence extended today, shall stand withdrawn automatically.
एतद् द्वारा उनके अभिभाषक द्वारा दी गई वचन के अनुसार यह भी यह निर्देशित किया जाता है कि आवेदक 02 पौधों का ( फल देने वाले पेड़ अथवा नीम/पीपल) रोपण करेगा तथा उसे अपने आस पडोस में पेड़ों की सुरक्षा के लिए बाड़ लगाने की व्यवस्था करनी होगी ताकि पौधे सुरक्षित रह सके। आवेदक का यह कर्तव्य है कि न केवल पौधों को लगाया जाऐ, बल्कि उन्हें पोषण भी दिया जाए। ''वृक्षारोपण के साथ, वृक्षापोषण भी आवश्यक है।"
आवेदक विशेषतः 6-8 फीट ऊॅंचे पौधे/पेड़ों को लगायेगा ताकि वे शीघ्र ही पूर्ण विकसित हो सकें। अनुपालन सुनिश्चित करने के लिए, आवेदक को रिहा किये जाने की दिनांक से 30 दिनों के भीतर संबंधित विचारण न्यायालय के समक्ष वृक्षों/पौधों के रोपण के सभी फोटो प्रस्तुत करना होगें। तत्पश्चात्, विचारण के समापन तक हर तीन महीने में आवेदक के द्वारा विचारण न्यायालय के समक्ष प्रगति रिपोर्ट प्रस्तुत की जाएगी ।
वृक्षों की प्रगति पर निगरानी रखना विचारण न्यायालय का कर्तव्य है क्योंकि पर्यावरण क्षरण के कारण मानव अस्तित्व दांव पर है और न्यायालय अनुपालन के बारे में आवेदक द्वारा दिखाई गई किसी भी लापरवाही को नजर अंदाज नही कर सकता है। इसलिए आवेदक को पेड़ों की प्रगति और आवेदक द्वारा अनुपालन के संबंध में एक रिपोर्ट प्रस्तुत करने के लिए निर्देशित किया जाता है एवं आवदेक द्वारा किये गये अनुपालन की एक संक्षप्ति रिपेर्ट इस न्यायालय के समक्ष प्रत्येक तीन माह में (अगले छः महीनों के लिए) रखी जायेगी जिसे कि ''निर्देश " शीर्ष के अंतर्गत रखा जाएगा।
वृक्षारोपण में या पेड़ों की देखभाल में आवेदक की ओर से की गई कोई भी चूक आवेदक को जमानत का लाभ लेने से वंचित कर सकती है।
आवेदक को अपनी पसंद के स्थान पर इन पौधों/पेडों को रोपने की स्वतंत्रता होगी, यदि वह इन रोपे गये पेडों की ट्री गार्ड या बाड़ लगाकर रक्षा करना चाहता है, अन्यथा आवेदक को वृक्षों के रोपण के लिए तथा उनके सुरक्षा उपायों के लिए आवश्यक खर्चे वहन करना होगें।
इस न्यायालय द्वारा यह निर्देश एक परीक्षण प्रकरण के तौर पर दिए गए हैं ताकि हिंसा और बुराई के विचार का प्रतिकार, सृजन एवं प्रकृति के साथ एकाकार होने के माध्यम से सामांजस्य स्थापित किया जा सके। वर्तमान में मानव अस्तित्व के आवश्यक अंग के रूप में दया, सेवा, प्रेम एवं करूंणा की प्रकृति को विकसित करने की आवश्यकता है क्योंकि यह मानव जीवन की मूलभूत प्रवृतियां हैं और मानव अस्तित्व को बनाए रखने के लिए इनका पुनर्जीवित होना आवश्यक है।
''यह प्रयास केवल एक वृक्ष के रोपण का प्रश्न न होकर बल्कि एक विचार के अंकुरण का है।"
I.A.No. 6324/2020 stands allowed and disposed of.
E- copy of this order be sent to the trial Court concerned for compliance, if possible, for the office of this Court.
Certified copy/ e-copy as per rules/directions.