Ganesh Das Mahant @ Ganesh Lohar vs State Of Chhattisgarh
2022 Latest Caselaw 5255 Chatt

                                                                        NAFR

             HIGH COURT OF CHHATTISGARH, BILASPUR

                           CRA No. 1618 of 2018

 1. Ganesh Das Mahant @ Ganesh Lohar, S/o Late Tulsidas Mahant, Aged
   About 26 Years, R/o Nearby I.B.P. Vikas Nagar Police Station- Kusmunda,
   District- Korba Chhattisgarh., District : Korba, Chhattisgarh.

 2. Bablu @ Rajnikant Vaishnav, S/o Late Iswar Das Vaishnav, Aged About
   28 Years, R/o Kalmi, Police Station- Malkharouda, presently residing at
   Imlichhapar, Police Station Kusmunda, District Korba Chhattisgarh.,
   District : Korba, Chhattisgarh.

                                                               ---- Appellants

                                   Versus

 • State of Chhattisgarh Through Station House Officer, Police Of Police
   Stastion Kusmunda, District Korba Chhattisgarh., District : Korba,
   Chhattisgarh.

                                                             ---- Respondent

18/08/2022 Shri Anil Gulati, Counsel for the Appellants.

Shri Ishwar Jaiwal, P.L. for the State.

Heard on I.A. No. 03/2022 which is an application for modification of the order dated 27.11.2018 and appellants may be permitted to execute a personal bond instead of bail bonds.

Learned counsel for the appellants has placed reliance on the judgment rendered by Hon'ble Supreme Court in the matter of Moti Ram and others v. State of Madhya Pradesh, (1978) 4 SCC 47 and prays for modification of the order dated 27.11.2018.

For the reasons stated in the application, the same is allowed. The order dated 27.11.2018 is modified to the extent that the appellants shall be released on bail on their executing a personal bond for a sum of Rs.25,000/- only to the satisfaction of the trial Court.

Now the appellants shall appear before Registry of this Court on 10th October, 2022 and thereafter they shall 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 them by the said Court, till the disposal of this appeal.

List this case for final hearing in due course.

Certified copy as per rules.

Sd/-

(Rajani Dubey) Judge

Ruchi