Baba @ Vishal Das Mahant vs State Of Chhattisgarh
2021 Latest Caselaw 3759 Chatt

                HIGH COURT OF CHHATTISGARH, BILASPUR

                                     Order Sheet

                                 CRA No.1792 of 2018

             Baba @ Vishal Das Mahant Versus State of Chhattisgarh



16/12/2021

Shri Arind Shrivastava, Counsel for the appellant.

Shri Raghvendra Verma, GA for the State.

Heard on I.A. No.1/2021 and 3/2021, these are the

applications for suspension of sentence and grant of bail.

The appellant has been convicted under Section 302 read

with Section 34 IPC and sentenced to undergo rigrous life

imprisonment and to pay fine of Rs.500/-, in default of payment of

fine, additional R.I. for 6 months vide judgment of conviction and

order of sentence dated 18.09.2018 passed in S.T. No.9/2017 by

learned Second Additional Sessions Judge, Korba, District Korba

(C.G.).

The perusal of the order-sheet would show that on the

earlier occasion on 29.03.2019 the application for suspension of

sentence and grant of bail has been dismissed on merits.

Therefore, at this stage we do not find any change of

circumstances to reconsider the repeat applications again and no

circumstances also pointed out by the appellant so as to

reconsider the application for suspension of sentence and grant of bail.

Accordingly, the applications I.A. No.1/2021 & 3/2021 are

dismissed.

The appellant shall be at liberty to make appropriate

application or approach the appropriate Bench having the roster.

                     Sd/-                                   Sd/-

           (Goutam Bhaduri)                             (Rajani Dubey)
              Judge                                         Judge




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