Shyamlal Banjare vs State Of Chhattisgarh
2022 Latest Caselaw 2216 Chatt

Citation : 2022 Latest Caselaw 2216 Chatt
Judgement Date : 6 April, 2022

Chattisgarh High Court

Shyamlal Banjare vs State Of Chhattisgarh on 6 April, 2022

                       HIGH COURT OF CHHATTISGARH, BILASPUR

                                          Order Sheet

                                  CRA No. 827 of 2021

  • Shyamlal Banjare S/o Naindas Banjare Aged About 55 Years R/o Village -
    Khairjhiti, Police Station - Pathariya, District - Mungeli, Chhattisgarh.

                                                                              ---- Appellant

                                            Versus

  • State of Chhattisgarh, Through Police Station Pathariya, District Mungeli,
    Chhattisgarh.

                                                                             ---- Respondent

06/04/2022 Dr. Shailesh Ahuja, counsel for the Appellant.

Mr. Kapil Maini, P.L. for the State/respondent.

Heard on I.A. No. 02/2022, which is an application for grant of ad-interim bail to the appellant.

By the impugned judgment dated 14.07.2021 passed by learned Sessions Judge, Mungeli, District Mungeli (C.G.), in Sessions Trial No. 19/2021, the appellant stands convicted under Section 302 of IPC and sentenced to undergo imprisonment for life.

Learned counsel for the appellant submits that the appellant's father-in-law namely Ram Pyare has died on 01.04.2022 and the last rites of departed soul is going to perform on 10.04.2022. Death certificate (Annexure A-3) to this effect has also been filed.

On instruction, learned State counsel has confirmed that appellant's father-in-law namely Ram Pyare has died on 01.04.2022.

In that view of the matters, in order to facilitate the appellant to participate in the last rites of the deceased on 10.04.2022, it is directed that the appellant shall be released on ad-interim bail for a period of 07 days on his furnishing a personal bond in sum of Rs. 25,000/- with one surety in like sum to the satisfaction of the trial Court concerned. He shall be released on temporary bail on 08.04.2022 and shall surrender before the trial Court on 14.04.2022 before noon positively.

In view of above, I.A.No.02/2022 stands disposed of.

Certified copy today itself.

Copy of the order be sent to the trial Court concerned by E-mail and fax.

                        Sd/-                                      Sd/-
                  (Sanjay K. Agrawal)                       (Rajani Dubey)
                        Judge                                   Judge

H.L. Sahu