Rakesh @ Golu Lanjewar vs State Of Chhattisgarh
2021 Latest Caselaw 3149 Chatt

HIGH COURT OF CHHATTISGARH, BILASPUR

Order Sheet

CRA No. 152 of 2021

Rakesh @ Golu Lanjewar Versus State Of Chhattisgarh

DB

Hon'ble Shri Justice Sanjay K.Agrawal & Hon'ble Shri Justice Arvind Singh Chandel

15/11/2021 Shri Sunil Sahu, counsel for the appellant/s.

Shri Avinash Singh, Panel Lawyer for the State.

Heard on I.A.No.1/21, application for suspension of sentence

and grant of bail.

The appellant has been convicted under the impugned

judgment of conviction and order of sentence dated 08/01/2021

passed by the Additional Sessions Judge, 3rd Fast Track Special

Court (POCSO Act), Durg, District - Durg, Chhattisgarh in Special

Criminal Case (POCSO Act) No.156/2017.

Learned counsel for the appellant submits that the appellant

has not committed any offence. It is submitted that the appellant is in

custody since 13/09/2017 and the testimony of prosecutrix (PW1) and

brother of the prosecutrix (PW3) are not reliable. Therefore, the

appellant deserves to be released on bail.

Learned State counsel opposes bail application.

Taking into consideration the statement of the prosecutrix

(PW1) who is a minor, statement of brother of the prosecutrix (PW3) and other material circumstances, we do not find it to be a fit case for

suspension of sentence and grant of bail.

I.A.No.1/21 is accordingly rejected.

                        Sd/-                               Sd/-

                ( Sanjay K. Agrawal)             (Arvind Singh Chandel)
                       Judge                             Judge




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