Rishi Verma vs State Of Chhattisgarh
2021 Latest Caselaw 2439 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR

                                Order Sheet

                              CRA No. 954 of 2021

• Rishi Verma, S/o Tijuram Verma, Aged about 31 years, R/o Village Bitkuli, Police
  Station City Kotwali, Baloda Bazar, District Baloda Bazar Bhatapara (C.G.).

                                                                      ---- Appellant

                                    Versus

• State of Chhattisgarh, Through- Station House Officer, City Kotwali Baloda Bazar,
  District Baloda Bazar Bhatapara (C.G.).

                                                                     ---- Respondent

21/09/2021 Mr. C.R. Sahu, Counsel for the Appellant.

Mr. Sushil Sahu, P.L. for the State/Respondent.

Heard I.A. No. 01/2021, an application for suspension

of sentence and grant of bail to the appellant.

By the impugned judgment dated 26.08.2021 passed

in Special Sessions Case No. 22/2019 by Special Judge

(Atrocities), Baloda Bazar, District- Baloda Bazar (C.G.) the

appellant stands convicted as mentioned below:

                   Conviction            Sentence                In Default

               U/s 354 of IPC       RI for 02 years In        default    of
                                    with a fine amount payment of fine
                                    of Rs. 3,000/-     amount additional
                                                       RI for 06 months.

Learned counsel for the appellant submits that the appellant has been wrongly convicted by the trial Court in

the judgment without there being any sufficient evidence

available on record. He further submits that the appellant

was on bail during trial and after the judgment of the trial

Court he was granted temporary bail. Hence, it is prayed

that his application be allowed.

On the other hand, learned counsel for the State has

opposed the bail application and submissions made in this

respect.

Heard both the parties and perused the record of the

trial Court.

After perusing the impugned judgment and

considering this fact that the appellant was on bail during the

pendency of trial and has not misused the liberty, for these

reasons, I am of this opinion that it will be proper to release

the appellant on bail during the pendency of this appeal.

Execution of substantive jail sentences imposed upon

the appellant shall remain suspended during the pendency

of this appeal and he shall be released on bail on executing

a personal bond for a sum of Rs. 25,000/- with one solvent

surety for the like sum to the satisfaction of the trial Court for

his appearance before the Registry of this Court on

14.12.2021. He shall thereafter appear before the trial Court

on a date to be given by the Registry of this Court and shall continue to appear there on all such subsequent dates as

are given to him by the said Court, till the disposal of this

appeal.

List this case for final hearing in its due course.

Sd/-

(Arvind Singh Chandel) Judge

Vasant