Tirath Yadav vs State Of Chhattisgarh
2021 Latest Caselaw 3750 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR

                                  Order Sheet

                             CRA No. 76 of 2017

  Tirath Yadav S/o Mohit Yadav, Aged About 32 Years R/o Khaira (Datan) Police
  Chowki Lavan, Police Station Kasdol, District Baloda Bazar Bhatapara,
  Chhattisgarh.,

                                                                      ---- Appellant

                                      Versus

  State Of Chhattisgarh Through Station House Officer, Police Station Kasdol,
  District Baloda Bazar Bhatapara, Chhattisgarh.

                                                                   ---- Respondent

16/12/2021 Mrs. Itu Rani Mukherjee, Counsel for the appellant.

Shri Sanjay Pathak, PL for the State.

Heard on I.A. No. 3/2021, this is an application for exemption for producing bail bond of Rs.25,000/-.

The appellant has been convicted by the judgment/ order dated 26.07.2016 passed by the learned Session Judge Baloda Bazaar- Bhatapara Distt. Baloda Bazaar (C.G.) in Sessions Trial No. 29/2014 for the offence punishable under Section 304 Part-II of IPC and sentenced to undergo R.I. for 10 years with fine of Rs.200/- and in default of payment of fine to undergo SI for 6 months.

By order dated 10/08/2021 this court suspended the sentence and released the appellant on bail with a direction to execute personal bond for a sum of Rs.25,000/- with one surety for like sum to the satisfaction of the concerned trial court.

On 26/11/2021 the appellant has filed an application (I.A. No.3) stating that he is a poor person and no body is there to take care of him and hence he is not in a position to submit the bail bond. The appellant prays that he may be exempted from furnishing the bail bond.

Considering the fact that appellant is represented through legal aid and for the reasons mentioned in the application, I.A. No.3 is allowed and the appellant is exempted from furnishing personal bond of Rs.25,000/-

It is directed that the appellant shall be released on bail on his executing a bond of Rs.25,000/- without sureties. He is directed to appear before the Registry of this Court on 7 th March, 2022. He shall thereafter appear before the concerned 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




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