Umesh Sahu vs State Of Chhattisgarh
2022 Latest Caselaw 2544 Chatt

                                                1

                 HIGH COURT OF CHHATTISGARH, BILASPUR
                              Order Sheet
                             Criminal Appeal No. 1151 of 2021

      Umesh Sahu S/o Gautam Sahu, aged about 24 years, Village Jheekadah, Police
       Station & Tehsil-Khairagarh, District Rajnandgaon (C.G.)
                                                                           ----- Appellant
                                            versus
      State of Chhattisgarh, Through- Police Station Khairagarh, District Rajnandgaon
       (C.G.)
                                                                       ----- Respondent

20/04/2022 Shri Gopal S. Gupta, Advocate for the Appellant.

Ms. Binu Sharma,, Panel Lawyer for the State.

An application (I.A. No. 03 of 2022) for grant of ad-interim bail has been

filed on the ground that sister of the appellant is getting married on 02.05.2022.

The application is supported by marriage card of sister of the appellant and the

affidavit of father of the appellant as well.

Learned counsel for the State has verified the above fact and she has no

objection to release of the appellant on ad-interim bail.

By the impugned judgment dated 07.09.2021 passed by the Additional

Sessions Judge, Khairagarh, District Rajnandgaon (C.G.) in Special Sessions

Case No. 13/2019, the appellant stands convicted and sentenced as under:

                         Conviction                                Sentence
                  Under Section 452 of the Indian            R.I. for five years and fine of
                  Penal Code (hereinafter referred           Rs.500/-, in default of payment of
                  to as the 'IPC')                           fine    to     further     undergo
                                                             imprisonment for three months
                  In violation of Section 7                  R.I. for three years and fine of
                  punishable under Section 8 of              Rs.500/-, in default of payment of
                  POCSO Act                                  fine     to    further     undergo
                                                             imprisonment for three months
                                      Both the sentences to run currently

Considering the facts and circumstances of the case, it is directed that the

appellant shall be released on temporary bail from 25.04.2022 to 05.05.2022 on

his furnishing a personal bond in the sum of Rs.50,000/- with two sureties of

Rs.25,000/- each to the satisfaction of the trial Court. The appellant shall

surrender before the Trial Court positively on 06 th of May, 2022. After the

surrender of the appellant, the trial Court shall inform about the same to this

Registry.

List this appeal in the week commencing 09.05.2022.

Certified copy as per rules.

Sd/-

(Gautam Chourdiya) Judge

vatti