Anil Kumar Ram vs State Of Chhattisgarh
2021 Latest Caselaw 3788 Chatt

                                                                                    NAFR

               HIGH COURT OF CHHATTISGARH, BILASPUR

                                 CRR No. 965 of 2021

 Anil Kumar Ram, S/o Kanhaiya Ram, aged about 35 Years, R/o N.T.P.C. Mohan
  Takij Road, Thana and Tahsil Darri, District Korba (Chhattisgarh).

                                                                              ----Applicant

                                        Versus

 State of Chhattisgarh, Through Police Station Balco Nagar, District Korba
  (Chhattisgarh).

                                                                           ---- Respondent

17/12/2021 Shri Vikas Kumar Pandey, counsel for the applicant.

Shri C.B. Kesharwani, P.L. for the State.

Heard on admission.

The revision is admitted for hearing.

Call for the record of the Courts below.

Also heard on I.A. No. 01/2021, application for suspension of

sentence and grant of bail to the applicant.

Challenging this revision filed under Section 397/401 of Code of

Criminal Procedure to the judgment dated 10.12.2021 passed by

Additional Sessions Judge (FTC) Korba, District Korba, C.G. in Criminal

Appeal No. 14/2021, upholding the order dated 25.02.2021 of the Judicial

Magistrate First Class, District Korba, C.G. in Criminal Case No. 2735/2015

whereby the applicant has been convicted and sentenced as under:- :-

Conviction Sentence Under Section 354 of Indian R.I. for one year and fine of Rs. Penal Code (in short "IPC). 1,000/-, in default of payment of fine additional S.I. for one month Uner Section 323 of IPC R.I. for six months and fine of Rs.

500/-, in default of payment of fine additional S.I. for 15 days

Considering the facts and circumstances of the case, short sentence

of one year awarded to the applicant, the detention period of the applicant,

who is 35 years old and disposal of the revision is likely to take sometime,

without expressing anything on merits of the case, I am of the opinion that

present is a fit case to suspend the jail sentence imposed upon the

applicant and to release him on bail.

Accordingly, the application (I.A. No. 01/2021) is allowed.

It is directed that the execution of substantive jail sentence imposed

upon the applicant shall remain suspended during the pendency of this

revision and he shall be released on bail on his furnishing a personal bond

in the sum of Rs. 1,00,000/- with two sureties of Rs. 50,000/- each to the

satisfaction of the trial Court for his appearance before the Registry of this

Court 16th February, 2022. He shall thereafter appear before the trial Court

on a date to be given by the Registry of this Court and then continue to

appear there on all such subsequent dates as are given to him by the said

Court, till disposal of this revision.

List this case for final hearing in its due course.

Sd/-

(Gautam Chourdiya) Judge

Akhilesh