Santram Lahre vs State Of Chhattisgarh
2021 Latest Caselaw 2322 Chatt

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                      HIGH COURT OF CHHATTISGARH, BILASPUR
                                   Order Sheet

                                   Criminal Appeal No. 743 of 2016
           Santram Lahre S/o.- Pyarelal Lahre, aged 28 years, Caste- Satnami, R/o- Village-
            Mongrapal, Police Outpost- Bastar, District Bastar (C.G.)
                                                                                    ----- Appellant
                                               versus
           State of Chhattisgarh, Through: Station House Officer- Kotwali, Bastar, District Bastar
            (C.G.)
                                                                         ----- Respondent/State

14/09/2021 Shri Akhtar Hussain, Advocate for the Appellant.

Shri Anand Verma, Deputy Government Advocate for the State. I.A. No. 01 of 2021, application for grant of bail and I.A. No. 04 of 2021, application for suspension of sentence and grant of bail :

These are the repeat applications under Section 389 of Cr.P.C. for suspension of sentence and grant of bail to the appellant.

The appellant has been convicted for the offence punishable under Section 376 of IPC & sentenced to undergo R.I. for 10 years & to pay fine of Rs.1,000/-, in default of payment of fine, additional R.I. for 6 months and under Section 4 of Protection of Children's from Sexual Offences and sentenced to undergo R.I. for 7 years & to pay fine of Rs.1,000/-, in default of payment of fine, additional R.I. for 6 months respectively vide judgment of conviction and order of sentence dated 08.03.2016 passed by the Additional Sessions Judge (FTC), Bastar at Jagdalpur (C.G.) in Special Sessions Trial No. 31/2015.

Earlier bail application was dismissed on merits on 26.02.2021 by this Court.

Considering the entire facts and circumstances of the case, I am not inclined to grant bail by taking different view in the matter. Therefore, prayer for suspension of sentence and grant bail to the appellant is dismissed. However, the appellant would be at liberty to move application for early hearing of the appeal.

Accordingly, I.A. No. 01 of 2021 & I.A. No. 04 of 2021 are dismissed.

Sd/-

(Gautam Chourdiya) Judge vatti