Citation : 2021 Latest Caselaw 2271 Chatt
Judgement Date : 10 September, 2021
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CRA No. 423 of 2019
Ku. Malti, D/o Dukhiram Loniya, aged about 30 Years, R/o Village Ghutku, Police
Station Koni, District - Bilaspur, Chhattisgarh.
----Appellant
Versus
State of Chhattisgarh, Through Station House Officer, Police Station
Chakarbhatha, Civil and Revenue District - Bilaspur, Chhattisgarh.
---- Respondent
10/09/2021 Ms. Gunjan Tiwari and Mr. Amit Kumar, Advocates for the appellant.
Mr. Gagan Tiwari, Deputy G.A. for the State.
Heard on I.A. No.02 of 2020, third bail application for suspension of sentence and grant of bail to the appellant.
By the impugned judgment dated 19.02.2019 passed by the First Additional Sessions Judge, Bilaspur, C.G., in Sessions Trial No.48/2015, the appellant stands convicted and sentenced as under:
Conviction Sentence
Under Section 302 read with Life Imprisonment and fine Section 120-B of IPC amount of Rs.1,000/-, in default of payment of fine amount to undergo further additional rigorous imprisonment for 3 months
The first application for suspension of sentence was dismissed on merits on 09.07.2019 and thereafter the second application was dismissed for want of prosecution on 25.08.2020.
Having heard learned counsel for the appellant and for the fact that earlier application for suspension of sentence was dismissed on merits and there is no change in the circumstances, we are not inclined to release the appellant on bail.
Accordingly, I.A. No.02/2020, third bail application for suspension of sentence and grant of bail to the appellant is dismissed.
Sd/- Sd/-
Prashant Kumar Mishra Gautam Chourdiya
Acting Chief Justice Judge
Akhilesh
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