Satish Ravte vs State Of Chhattisgarh
2021 Latest Caselaw 1524 Chatt

                 HIGH COURT OF CHHATTISGARH, BILASPUR
                                    Order Sheet
                                 CRA No. 565 of 2017
     Satish Ravte, S/o. Jeevan Ravte, Aged About 20 Years, R/o. Madiyakatta,
     Police Station Doundilohara, District Balod, Chhattisgarh.
                                                                ---- Appellant
                                     Versus

     State Of Chhattisgarh, Through The Station House Officer, Police Station
     Doundilohara, District Balod, Chhattisgarh.
                                                             ----Respondent

02.08.2021 Mr. Shikhar Bhaktiyar, Advocate on behalf of Mr. B.P. Singh,

Advocate for the Appellant.

Mr. Gagan Tiwari, Dy. Govt. Advocate for the State.

Heard on I.A.No.1, application for suspension of sentence and

grant of bail.

Appellant stands convicted under Section 306 of Indian Penal

Code and sentenced to undergo R.I. for 7 years with fine of Rs.2000/-

with usual default stipulation vide judgment dated 25.03.2017 passed by

the First Additional Sessions judge, Balod in Sessions Trial No.47/2016.

Learned counsel for the appellant submits that the appellant is in

jail since 12.06.2016, he has suffered more than half of the jail sentence

and the appeal will take some time for hearing, therefore, he may be

released on bail.

Per contra, learned State counsel opposes the prayer for

suspension of sentence and grant of bail, however, he do not dispute the

fact that the appellant has already suffered more than half of the jail

sentence.

Considering the fact that the appellant has suffered more than half

of the jail sentence as he is in jail since 12.06.2016 and the appeal will

take some time for hearing, I am inclined to suspend the sentence and

release the appellant on bail. Accordingly, I.A.No.1, application for

suspension of sentence and grant of bail is allowed.

Execution of further substantive jail sentence imposed on appellant

shall remain suspended and he is directed to be released on bail on his

executing a personal bond for a sum Rs.25,000/- with one surety for the

like sum to the satisfaction of the Trial Court for his appearance before

the Registry of this Court on 24th September, 2021. He shall thereafter

appear before the Trial Court on a date to be given by the Registry of this

Court and shall continue to appear there on all such subsequent dates as

are given to him by the said Court, till the disposal of this appeal.

Sd/-

(Goutam Bhaduri) Judge

Ashok