Nahar Singh vs State Of Chhattisgarh
2022 Latest Caselaw 4942 Chatt

          HIGH COURT OF CHHATTISGARH, BILASPUR
                             CRA No. 1574 of 2016
     1. Rajnath S/o Late Sagarsai Gond, Aged About 22 Years R/o Village
        Maniharidand, Police Station Prem Nagar, District Surajpur, Chhattisgarh.
     2. Jageshwar S/o Dayal Gond, Aged About 22 Years R/o Village Maniharidand,
        Police Station Prem Nagar, District Surajpur, Chhattisgarh.
                                                                       ---- Appellants
                                     Versus

      State Of Chhattisgarh Through Station House Officer, Police Station Prem
       Nagar, District Surajpur, Chhattisgarh.
                                                                      ---- Respondent

CRA No. 27 of 2017

1. Nahar Singh S/o Siyaram Gond, Aged About 20 Years R/o Village Maniharidand, Police Station Prem Nagar, District Surajpur, Chhattisgarh.

2. Munna @ Prabhu S/o Basantram Gond, Aged About 20 Years R/o Village Maniharidand, Police Station Prem Nagar, District Surajpur, Chhattisgarh.

---- Appellants Versus

 State Of Chhattisgarh Through Station House Officer, Police Station Prem Nagar, District Surajpur, Chhattisgarh.

---- Respondent Division Bench:-

Hon'ble Shri Justice Sanjay K. Agrawal & Honb'le Shri Justice Sanjay S. Agrawal

02/08/2022 Shri A.K. Yadav, counsel for the appellants.

Shri Arijit Tiwari, Panel Lawyer for the State/respondent. Heard on I.A. No.1/2020 in CRA No.1574/2016 and I.A.No.2/2020 in CRA No.27/2017, which are the second bail applications filed under 389 of Cr.P.C. for suspension of sentence and grant of bail to the appellants.

By the impugned judgment of conviction and order of sentence dated 26.11.2016, passed by the Second Additional Sessions Judge, Surajpur, Place Surajpur(CG) in S.T. No. 72/2016, the appellants stand convicted for the offence punishable under Section 302 read with Section 34 of the IPC and sentenced to imprisonment for life and to pay fine of Rs.100/-, in default of payment of fine to further undergo R.I. for 2 months each respectively.

First bail applications of the appellants were rejected on merits vide common order dated 07.04.2017, therefore, we are not inclined to entertain these second bail applications finding no change in the circumstance.

The bail applications(I.A.Nos.1/2020 and 2/2020) are accordingly rejected.

However, the appellants are at liberty to file urgent hearing application to hear the appeals.

                            Sd/-                              Sd/-
                (Sanjay K. Agrawal)                 (Sanjay S. Agrawal)
                     JUDGE                                JUDGE




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