Deendayal @ Deenu vs State Of Chhattisgarh
2021 Latest Caselaw 2906 Chatt

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                 HIGH COURT OF CHHATTISGARH, BILASPUR
                              Order Sheet
                             Criminal Revision No. 729 of 2021

      Deendayal @ Deenu, son of Budhram Yadav, aged about 36 years, resident of
       Sevra, Police Station Pendra, District Gourela-Pendra-Marwahi, Chhattisgarh
                                                                 ----- Applicant/Petitioner
                                           versus
      The State of Chhattisgarh, Through Station House Officer, Police Station Pendra,
       District Gourela-Pendra-Marwahi, Chhattisgarh
                                                                          ----- Respondent

26/10/2021 Shri Avinash Chand Sahu, Advocate for the applicant.

Shri Chitendra Singh, Panel Lawyer 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 14.09.2021 passed by Additional Sessions

Judge, Pendraroad, District Bilaspur, (C.G.) in Criminal Appeal No. 06/2021

whereby the judgment dated 07.03.2020 passed by the Acting Chief Judicial

Magistrate, Gourela-Pendra-Marwahi in Criminal Case No. 339/2016 has been

upheld.

By the judgment dated 07.03.2020, the applicant has been convicted for

the offence punishable under Section 451 of IPC & sentenced to undergo R.I. for

six months with fine of Rs.100/-, in default of payment of fine to further undergo

R.I. for one month and Section 354 of IPC & sentence to undergo R.I. for one

year with fine of Rs.100, in default of payment of fine to further undergo R.I. for

one month. It is also directed that both the sentences to run concurrently.

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,

he was on bail during trial as well as during pendency of appeal, he did not

misuse the liberty granted to him and that disposal of the revision is likely to take

some time, 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.1,00,000/- with two sureties of Rs.50,000/- each to the satisfaction of the trial

Court. He shall appear before the Trial Court on 20th December, 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.

Certified copy today.

In view of the above, I.A. No. 03/2021, application for grant of temporary

bail is disposed of.

Sd/-

(Gautam Chourdiya) Judge

vatti