Santosh Bargah vs State Of Chhattisgarh
2021 Latest Caselaw 902 Chatt

                                                1



                  HIGH COURT OF CHHATTISGARH, BILASPUR
                                      CRA No. 220 of 2021

 • Santosh Bargah S/o Lakhan Lal Bargah Aged About 36 Years R/o Village Karaihapara,
   Near Mauli Chowk, Ratanpur, P. S. Ratanpur, District Bilaspur Chhattisgarh

                                                                                     ---- Appellant

                                            Versus

 • State of Chhattisgarh, Through Station House Officer, Police Station Ratanpur District
   Bilaspur Chhattisgarh

                                                                                  ---- Respondent

06.07.2021 Shri Nitansh Kumar Jaisawal, Advocate for the appellant.

Shri Amit Singh, Panel Lawyer for the respondent/State.

This matter is heard through video conferencing.

Heard on I.A. No.02/2021, an application for grant of Interim/Temporary

Bail to the Appellant.

Vide impugned judgment dated 28.12.2020, passed by the learned

Additional Sessions Judge (F.T.C.) Bilaspur, District: Bilaspur (C.G.) in Session

Trial No.79/2019, the Appellant stands convicted under Sections 376 and 323 of

the IPC and sentenced to undergo RI for 10 years & to pay fine of Rs. 1000/-

and RI for 03 month & to pay fine of Rs.300/- respectively with default

stipulations.

Learned Counsel for the Appellant submits that the ground for temporary

bail is that marriage of real niece ( Hkkath) of the Appellant is going to be held from

05.07.2021 to 07.07.2021. He also submits that Affidavit of the nephew of the

Appellant as well as invitation card of marriage are also annexed with the

application, therefore, he prays that the Appellant may be released on

temporary bail for a period of 03 days.

Learned Counsel for the State opposes the prayer.

For the reasons mentioned in IA No. 02/2021, the same is allowed.

It is directed that Appellant be released on temporary bail for a period of

03 days from 06.07.2021 to 08.07.2021 on his furnishing a personal bond for a

sum of Rs. 10,000/- with one surety of the like sum to the satisfaction of the

concerned Trial Court. He shall positively surrender before the concerned Trial

Court on 09.07.2021 at 11:00 A.M.

List accordingly.

Certified copy today.

Sd/-

(Arvind Singh Chandel) Judge

Chandra