Deepak Yadav vs State Of Chhattisgarh
2021 Latest Caselaw 959 Chatt

                        HIGH COURT OF CHHATTISGARH, BILASPUR

                                              Order Sheet

                          Proceedings through Video Conferencing

                                             CRR No. 368 of 2020

                                 Deepak Yadav Versus State Of Chhattisgarh




07/07/2021

None for the applicant.

Ms. Seema Dixit, P.L. for the State.

This Criminal Revision has been filed against the order dated 17/12/2019 passed by Sessions Judge, Mahasamund (C.G.) in Criminal Appeal No. H 33/2019, whereby the said Court has upheld conviction and sentence passed by the Judicial Magistrate First Class, Mahasamund, District Mahasamund (C.G.) in Criminal Case No. 1046/2016 for the offence punishable under Section 326 of Indian Penal Code and sentence to undergo one year rigorous imprisonment and to pay fine of Rs.1000/- with default stipulation.

Application for suspension of sentence and grant of bail has been filed by the applicant, but no one is appearing on behalf of him.

Looking to the date of judgment, judgment of conviction and sentence, State counsel is directed to obtain information from concerned jail authority whether applicant/accused is in jail or not and whether he has been released from jail after completion of sentence period, on next date of hearing.

List this case in the next week.

Sd/-

(N.K. Chandravanshi) JUDGE

Kamde