Arjun Singh Chaudhary vs State Of Chhattisgarh
2021 Latest Caselaw 106 Chatt

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                  HIGH COURT OF CHHATTISGARH, BILASPUR
                               Order Sheet
                              Criminal Revision No. 292 of 2021

      Arjun Singh Chaudhary S/o Shri Shankar Singh Chaudhary, aged about 27 years,
       R/o Housing Board Colony, Boriyakala, P.S. Mujgahan, District Raipur (C.G.)
                                                                                  ----- Applicant
                                           versus
      State of Chhattisgarh, through District Magistrate Raipur, District Raipur (C.G.)
                                                                              ----- Respondent

12/05/2021 Shri Awadh Tripathi, Advocate for the applicant.

Shri Ghanshyam Patel, Government Advocate for the State.

Heard.

Admit.

Also heard on I.A. No. 1 of 2021, application for suspension of sentence

and grant of bail to the applicant.

This revision has been filed under Section 397 read with Section 401 of

Cr.P.C. against the judgment dated 30.03.2021 passed by Additional Sessions

Judge (Special Judge of Special Court for trial of CBI Cases) Raipur, District

Raipur (C.G.) in Criminal Appeal No. 434/2019 whereby the judgment dated

06.08.2019 passed by the Judicial Magistrate First Class, Raipur, District Raipur

in Criminal Case No. 3670/2017 has been upheld.

By the judgment dated 06.08.2019, the applicant has been convicted for

the offence punishable under Section 420/120(B) of IPC & sentenced to undergo

R.I. for two years with fine of Rs.2,000/-, in default of payment of fine to further

undergo additional R.I. for two months.

Having heard learned counsel for the parties, having regard to the facts

and circumstances of the case, the short jail sentence awarded to the applicant,

the detention period of the applicant and that disposal of the revision is likely to

take some time due to covid-19 pandemic, without commenting anything on

merits of the case, the application (I.A. No. 1/2021) 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.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the trial

Court. He shall appear before the Trial Court on 19 th July, 2021 and thereafter

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

till disposal of this revision.

In view of the above, I.A. No. 02/2021, application for urgent hearing, and

I.A. No. 03/2021, application for hearing in summer vacation, stand disposed of.

Sd/-

(Gautam Chourdiya) Vacation Judge

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