Pramod @ Bhawni Patel vs State Of Chhattisgarh
2021 Latest Caselaw 3580 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                    Order Sheet
                                 CRA No. 1798 of 2017
             Pramod @ Bhawni Patel -Versus- State of Chhattisgarh



08.12.2021

Mr. Rishi Rahul Soni, Advocate for the Appellant.

Mr. Raghvendra Verma, Govt. Advocate for the State.

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

of bail.

The earlier application for suspension of jail sentence was dismissed

on 14.02.2019 on merit.

Learned counsel for the appellant submits that the detention period of

the appellant is around 5 ½ years, therefore, the appellant may be

enlarged on bail.

Perusal of the judgment and order would show that the appellant has

been convicted for life imprisonment primarily under Section 302 read with

Section 34 of I.P.C. In view of such matter, we are not inclined to consider

the bail application only on the ground of detention. Accordingly, I.A.No.1 is

dismissed. The appellant shall be at liberty to move an appropriate

application before the appropriate Bench.

                               Sd/-                               Sd/-
             Li          (Goutam Bhaduri)                   (Rajani Dubey)
                              Judge                             Judge

             Li




   Ashok