Ajay Solanki vs State Of Chhattisgarh
2022 Latest Caselaw 5286 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR

                                  Order Sheet

                            CRA No. 1127 of 2021

 • Ajay Solanki S/o Shri Ramesh Solanki Aged About 21 Years R/o Village -
   Chandawat, Thana - Un, District Khargoun, Madhya Pradesh.

                                                                     ---- Appellant

                                     Versus

 • State of Chhattisgarh Through The District Magistrate, Balodabazar, District :
   Balodabazar-Bhathapara, Chhattisgarh.

                                                                   ---- Respondent

22/08/2022 Mr. Sumit Shrivastava, counsel for the appellant.

Mr. Roshan Dubey, P.L. for the State.

Heard on I.A. No. 02/2022, application for appropriate direction to release the appellant on personal bond.

Learned counsel for the appellant submits that vide order dated 17.12.2021, the appellant was directed to be released on bail on his furnishing a personal bond in the sum of Rs. 1,00,000/- with tow sureties of rs. 50,000/- each to the satisfaction of the trial Court. He shall appear before the Registry of this Court on 25.04.2022. He further submits that the appellant is a poor person and his family resides outside the State of Chhattisgarh and they are not in a position to arrange for sureties, therefore, he could not be released on bail and he is still serving sentence at Central Jail Raipur. He placed reliance on the judgment passed by Division Bench of this Court in the matter of Bhawan Singh & Others vs. State of Chhattisgarh in Criminal Appeal No. 1607/2015 vide order dated 11.05.2022 and prays for modification of the terms and condition of the order dated 17.12.2021, enabling him to furnish bail bond.

For the reasons stated in the application, I.A. No. 02/2022 is allowed.

The order dated 17.12.2021 is modified to the extent that the appellant shall be released on bail on his executing a personal bond for a sum of Rs. 1,00,000/- only to the satisfaction of the trial Court.

Now the appellant shall appear before the Registry of this Court on 26th September, 2022 and thereafter 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 him by the said Court, till the disposal of this appeal.

A copy of this order be communicated to the jail authorities.

List this case for final hearing in its due course.

Sd/-

(Rajani Dubey) Judge H.L. Sahu