Rajesh Netam vs State Of Chhattisgarh
2022 Latest Caselaw 247 Chatt

                                                                              NAFR

               HIGH COURT OF CHHATTISGARH, BILASPUR

                 Proceedings Through Video Conferencing

                                CRA No. 1369 of 2021

 Rajesh Netam, S/o Devnarayan Netam, aged about 23 Years, R/o Village
  Fudhardhab, Police Station Keregaon, District Dhamtari, Chhattisgarh.

                                                                         ----Appellant

                                         Versus

 State of Chhattisgarh, Through Station House Office, Police Station Keregaon,
  District Dhamtari, Chhattisgarh.

                                                                      ---- Respondent

13/01/2022 Mr. Ravindra Sharma with Mr. Anil Gulati, Advocates for the appellant.

Mr. Kashif Shakeel, Deputy A.G. for the State.

Heard on I.A. No.01 of 2021, application for suspension of sentence and grant of bail to the appellant.

By the impugned judgment dated 27.10.2021 passed by the

Sessions Judge, Dhamtari, C.G., in Sessions Trial No.35/2019, the

appellant stands convicted and sentenced as under:

Conviction Sentence

Under Section 306 of Indian Rigorous Imprisonment for five Penal Code years and fine of Rs.500/-, in default of payment of fine amount to undergo further additional rigorous imprisonment for one month Considering the facts and circumstances of the case, the

evidence available on record, the fact that the appellant was on bail during trial and did not misuse the liberty granted to him, the appellant

has already deposited the entire fine amount with the concerned trial

Court and that due to COVID-19 pandemic, 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 2021) 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 09.05.2022 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