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Deepak Tiwari vs State Of Chhattisgarh
2021 Latest Caselaw 1592 Chatt

Citation : 2021 Latest Caselaw 1592 Chatt
Judgement Date : 5 August, 2021

Chattisgarh High Court
Deepak Tiwari vs State Of Chhattisgarh on 5 August, 2021
                                       -1-




                                                                                  NAFR

             HIGH COURT OF CHHATTISGARH, BILASPUR

                             CRA No. 12 of 2020

Deepak Tiwari S/o Ramnarayan Tiwari Aged About 25 Years R/o Village- Devkirari, Police
Station Bilha, District Bilaspur, Chhattisgarh., District : Bilaspur, Chhattisgarh

                                                                          ---- Appellant

                                    Versus

State Of Chhattisgarh Through- Station House Officer, Police Station- Bilha, District-
Bilaspur, Chhattisgarh., District : Bilaspur, Chhattisgarh

                                                                        ---- Respondent

05/08/2021 Shri C.R. Sahu, counsel for the appellant.

Shri Jitendra Shukla, Panel Lawyer for the State.

Heard on IA No.2 of 2019, application for suspension of sentence and grant of bail.

The appellant has been convicted under Sections 363, 392, 120-B IPC and Section 6 of the Protection of Children from Sexual Offence Act, 2012 and he has been sentenced to undergo life imprisonment, vide judgment of conviction and order of sentence dated 22.01.2019 passed in Special Criminal Case No.451 of 2014 by learned Special Judge (Protection of Children from Sexual Offence Act, 2012), Bilaspur (CG).

Having considered the submission made by learned counsel for the appellant, particularly taking into consideration that the bail application of co-accused Arun Gond has been rejected by this Court

on 14.5.2019 and submission of learned State counsel that present appellant- Deepak Tiwari is the main accused of the case, we are not inclined to suspend the sentence and grant bail to the appellant.

The application is accordingly rejected.

Post the appeal for final hearing along with other connected matters.

                    Sd/-                                            Sd/-
          (Manindra Mohan Shrivastava)                     (Vimla Singh Kapoor)
                    Judge                                         Judge




Praveen
 

 
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