Gulab Ratre vs State Of Chhattisgarh
2022 Latest Caselaw 623 Chatt

                                                                                NAFR

              HIGH COURT OF CHHATTISGARH, BILASPUR

                 Proceedings Through Video Conferencing

                               CRA No. 1556 of 2019

 Gulab Ratre, S/o Panchram Ratre, aged about 45 Years, R/o Chhote Amakoni,
  Police Station Sariya, District - Raigarh Chhattisgarh.

                                                                           ----Appellant

                                       Versus

 State of Chhattisgarh, Through Station House Officer, Police Station Sariya, Civil
  and Revenue District - Raigarh, Chhattisgarh.

                                                                        ---- Respondent

04/02/2022 Ms. Itu Rani Mukherjee, counsel for the appellant.

Mr. Shreshta Gupta, P.L. for the State.

Heard on I.A. No.03/2022, application under Section 389 of Cr.P.C. for suspension of sentence and grant of bail.

Appellant has been convicted by the judgment of conviction and order of sentence dated 23.01.2012 passed by the Additional Sessions Judge, Sarangarh, District Raigarh, C.G. in S.T. No.20/2011 in the following manner:-

Conviction Sentence

Under Section 302 of Indian Penal Life Imprisonment and fine of Code Rs.2,000/-, in default of payment of fine, further undergo simple imprisonment for six months

Under Section 201/34 of Indian R.I. for seven years and fine of Penal Code Rs.1,000/-, in default of payment of fine, further undergo simple imprisonment for four months.

The earlier application filed on behalf of the appellant has been

dismissed by this Court vide order dated 08.01.2020.

After hearing the submissions made by learned counsel for the

appellant which have been opposed by the State counsel, we are of the

view that there is no new ground to entertain the present bail application.

Hence, this application (I.A. No.03/2022) is dismissed.

Counsel for the appellant is granted liberty to file application for

urgent hearing of the appeal itself.

                      Sd/-                                 Sd/-
                 (R.C.S. Samant)                      (Gautam Chourdiya)
                     Judge                                 Judge




Akhilesh