Mukesh Baghel vs State Of Chhattisgarh
2021 Latest Caselaw 1476 Chatt

                       HIGH COURT OF CHHATTISGARH, BILASPUR

                                         Order Sheet

                                         CRA No.427 of 2020

  1. Mukesh Baghel, S/o Late Shri Bhop Singh Baghel Aged About 19 Years R/o Ward No. 9,
     Tilka Para, Nawagarh, Police Station - Nawagarh, District - Bemetara Chhattisgarh

  2. Raju Baghel, S/o Late Shri Bhop Singh Baghel Aged About 25 Years R/o Ward No. 9,
     Tilka Para, Nawagarh, Police Station - Nawagarh, District - Bemetara Chhattisgarh

                                                                      ----Appellants

                                            Versus

     State Of Chhattisgarh, Through The Police Station - Nawagarh, District - Bemetara
     Chhattisgarh                                               ---Respondent

30/07/2021 Mr. Anish Tiwari, counsel for the appellant.

Mr. Lalit Jangde, Dy. G.A. for the State.

Heard on application for grant of temporary bail on the medical ground to appellant/Raju Baghel.

Heard.

The appellant has been convicted under the impugned judgment of conviction and order of sentence dated 06.03.2020 passed by learned Sessions Judge, Bemetara, District Bemetara (C.G.) in Sessions Trial No.47/2019 for the offence as follows :

Conviction Sentence

Under Section 302/34 IPC Life imprisonment and fine of Rs.100/- in default of which, additional R.I. for three months.

Considering the latest report that the appellant is presently in the Jail Hospital and has been advised and his condition is going to be reviewed for subjecting him for major surgery, we consider it appropriate to grant temporary bail to the appellant -Raju Baghel for a period of 2 months from the date of release. The appellant-Raju Baghel is therefore granted temporary bail for a period of 2 months on his furnishing a personal bond of Rs.50,000/- along with two local sureties of the like amount to the satisfaction of the Trial Court. The other condition on which we are granting bail is that within 15 days from the date of release, the appellant-Raju Baghel would be required to file relevant documents/treatment papers evidencing surgery performed on the appellant.

The matter be listed immediately after three weeks for further orders.

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




Rekha