Ram Singh vs State Of Chhattisgarh
2022 Latest Caselaw 116 Chatt

                                                                                 NAFR

                 HIGH COURT OF CHHATTISGARH, BILASPUR

                                    CRA No. 32 of 2022

   Ram Singh, S/o Late Somar Sai Gond, aged about 35 Years, R/o Village
    Tiwragadhi (Chhaparpara), P.S. Ramanujnagar, District Surajpur, Chhattisgarh.

                                                                           ----Appellant

                                          Versus

   State of Chhattisgarh, Through Police Station Incharge, P.S. Ramanujnagar
    (Shrinagar), District Surajpur (Chhattisgarh).

                                                                        ---- Respondent

07/01/2022 Ms. Soniya Kuldeep, counsel for the appellant.

Ms. Binu Sharma, P.L. for the State.

Heard on admission.

The appeal is admitted for hearing.

Call for the record of the trial Court.

Also heard on I.A. No.01 of 2022, application for suspension of

sentence and grant of bail to the appellant.

By the impugned judgment dated 10.12.2021 passed by the

Additional Sessions Judge, Fast Track Special Court Surajpur, District

Surajpur, C.G., in Special Sessions Trial No.15/2019, the appellant stands

convicted and sentenced as under:

Conviction Sentence

Under Section 457 of Indian Penal Rigorous Imprisonment for one Code year and fine of Rs.500/-, in default of payment of fine amount to undergo further additional rigorous imprisonment for four months

Considering the facts and circumstances of the case, in particular

the fact that the maximum sentence awarded to the appellant is of one

year and that disposal of the appeal is likely to take some time, without

expressing any opinion on the merits of the case, I am of the opinion that

present is a fit case to suspend the jail sentence imposed upon the

appellant and to release him on bail.

Accordingly, the application (I.A. No.01 of 2022) is allowed.

It is directed that the execution of substantive jail sentence imposed

upon the appellant shall remain suspended during the pendency of this

appeal and he shall be released on bail on his furnishing a personal bond

in the sum of Rs.1,00,000/- with two sureties of Rs.50,000/- each to the

satisfaction of the trial Court. He shall appear before the Registry of this

Court on 03.05.2022 and thereafter appear before the trial Court on a date

to be given by the Registry and thereafter continue to appear before the

trial Court on all such dates as are given to him by the said Court till

disposal of this appeal.

List the case for final hearing in due course.

Sd/-

Gautam Chourdiya Judge

Akhilesh