Bittu Tandon vs State Of Chhattisgarh
2022 Latest Caselaw 5149 Chatt

                HIGH COURT OF CHHATTISGARH, BILASPUR

                                   Order Sheet

                                  CRA No. 156 of 2022

          Bittu Tandon S/o Shri Ramesh Tandon Aged About 28 Years R/o
           Village Tikari, P. S. Masturi, District Bilaspur Chhattisgarh

                                                                       ----Appellant

                                         Versus

          State of Chhattisgarh Through Police of Police Station Masturi,
             District Bilaspur Chhattisgarh

                                                                  ---- Respondent

12/08/2022 Shri A.K. Samantray, Advocate for the Appellant.

Ms. Ruchi Nagar, Dy. GA for the State.

Heard on I.A. No.2/2022, which is an application for grant of

Ad-interim bail under Section 389 of the Code of Criminal Procedure.

The appellant stands convicted under Section 302 of IPC and

sentenced to undergo R.I. for life and fine amount of Rs.100/- and in

default of fine amount, additional R.I. for 10 days vide judgment dated

13.01.2022 passed by the Fifth Additional Sessions Judge, Bilaspur,

District Bilaspur, C.G. in S.T. No.112/2019.

Temporary bail has been sought for on the ground that the

father of the appellant has expired on 09.08.2022 and he is required

to perform the last rites therefore, the jail sentence of the appellant

may be suspended for a temporary period and he may be enlarged on bail.

Considering the fact that the father of the appellant has

expired on 09.08.2022 and the holidays are intervening in between,

under the circumstances, we are inclined to grant temporary bail to

the appellant for a period of 10 days.

Accordingly, I.A. No.2/2022 application for grant of temporary

bail on behalf of appellant is allowed and he is directed to be released

on bail for a period of 10 days from the date of his release on his

executing a personal bond for a sum Rs.25,000/- with one surety for

the like sum to the satisfaction of the trial Court. He shall surrender

before the trial court immediately after completion of 10 days.

Certified copy today.

                  SD/-                                        SD/-

          (Goutam Bhaduri)                           (Radhakishan Agrawal)
                Judge                                      Judge
ashu