Amarnath Mane vs State Of Chhattisgarh
2022 Latest Caselaw 249 Chatt

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                 HIGH COURT OF CHHATTISGARH, BILASPUR

                        Proceeding through Video Conferencing

                                      Order Sheet
                            Criminal Appeal No. 384 of 2009

     Amarnath Mane S/o Bapu Rao Mane, aged about - 39 years, R/o Khawaspur Tahsil
      Sangora, Sholapur (Maharashtra), Present Address - Gondpara, in front of - Ambika
      Jewellers, Bilaspur (Chhattisgarh)

                                                                               ----- Appellant   s




                                          versus
     State of C.G., Through Police Station - Mungeli, District - Bilaspur (Chhattisgarh)
                                                                            ----- Respondent

13/01/2022 None for the appellant.

Ms. Binu Sharma, Panel Lawyer for the State.

Pursuant to the non-bailable warrant issued by this Court on 27.10.2021, the appellant is produced in person before this Court by Kekam Singh Aahire, Head Constable, Police Station Mungeli.

Additional Registrar (Judicial) is directed to mark the presence of the appellant and prepare a jail warrant to send the appellant back to the concerned jail.

Since counsel for the appellant has not appeared, Shri Dhirendra Pandey, Advocate, connected through video conferencing with the Court, empaneled Lawyer of High Court Legal Services Committee, on being asked by this Court, he is ready to argue the matter. Therefore, this Court appoints Shri Dhirendra Pandey, Advocate to argue the matter on behalf of the appellant. Registry is directed to inform High Court Legal Services Committee in this regard for doing the needful.

Additional Registrar (Judicial) is directed to take necessary action for appointment of counsel to argue this criminal appeal through High Court Legal Services Committee. It is also directed that the copies of entire documents of this appeal be supplied to the newly appointed counsel.

Heard on I.A. No. 01 of 2022, application under Section 389 of Cr.P.C. for suspension of sentence and grant of bail to appellant.

By the impugned judgment dated 30.04.2009 passed by the Second Additional Sessions Judge, F.T.C., Mungeli, District Bilaspur (C.G.) in Sessions

Trial No. 20/2008, the appellant stands convicted and sentenced as under:

                          Conviction                              Sentences
              Under Section 201 of IPC                R.I. for four years and fine of
                                                      Rs.500/-, in default of payment
                                                      of fine to further undergo R.I. for
                                                      six months.

On due consideration, the application (I.A. No. 01 of 2022) is allowed and

execution of substantive jail sentence imposed upon the appellant is suspended.

The appellant shall be released on bail if he furnishes a personal bond in the sum

of Rs.10,000/- with one surety in the like sum to the satisfaction of the trial Court.

The appellant shall appear before the Registry of this Court on 04th May, 2022 and

thereafter shall appear before the trial Court on a date to be given by the Registry

and shall continue to appear there on all such dates as are given to him by the

said Court till disposal of this appeal.

Certified copy as per rules.

List this appeal for final hearing in due course.

Sd/-

(Gautam Chourdiya) Judge

vatti