Shera Yadav vs State Of Chhattisgarh
2021 Latest Caselaw 3151 Chatt

HIGH COURT OF CHHATTISGARH, BILASPUR

Order Sheet

CRA No. 235 of 2015

Shera Yadav Versus State Of Chhattisgarh

DB

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

15/11/2021 Ms. Sareena Khan, counsel for the appellant/s.

Shri K.K.Singh, Govt. Adv. for the State.

Heard on I.A.No.1/20, 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 22/01/2015 passed by the 2 nd Additional Sessions Judge, Janjgir, Chhattisgarh in S.T. No.113/2014.

Learned counsel for the appellant would submit that the appellant is in jail since 01/04/2014 and the appeal is not likely to be heard in near future. Therefore, the application may be allowed.

On the other hand, learned State counsel opposes bail application and submits that 1st bail application was dismissed on merits and 2 nd bail application was also dismissed on the ground of no changed circumstances.

In that view of the matter, only on the ground that the appellant is in jail since 01/04/2014, we do not find it to be a fit case for suspension of sentence and grant of bail.

I.A.No1/20 is accordingly rejected.

List the matter for final hearing in due course.

                                    Sd/-                                   Sd/-

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