Sumant Painkra vs State Of Chhattisgarh
2021 Latest Caselaw 805 Chatt

                       HIGH COURT OF CHHATTISGARH, BILASPUR

                                          Order Sheet

                                     CRA No. 807 of 2018

                        Sumant Painkra Versus State Of Chhattisgarh




02/07/2021

Mr. Manoj Kumar Sinha, counsel for the appellant/s.

Mr. Rajendra Tripathi, P.L. for the State.

A prayer for temporary bail is made on the ground of pandemic situation and that in many cases the Hon'ble Supreme Court has passed the order regarding grant of bail to the accused person.

In addition, the prayer is also made for suspension of sentence and grant of bail on the ground that there is no evidence on record to prove commission of murder by the appellants.

On the other hand, learned State Counsel opposes the prayer.

Taking into consideration that the appellants were convicted under Section 302 IPC in addition to conviction under other charges, taking into consideration the material on record and the judgment of the trial Court, application for suspension of sentence and grant of bail was rejected by this Court on 06.12.2019, the reason assigned for seeking temporary bail does not satisfy the Court.

Therefore, application (I.A. No.1/2021) for grant of temporary bail is rejected and the appeal be listed for final hearing.

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

  Ravi