Balkrishna vs State Of C.G
2022 Latest Caselaw 38 Chatt

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                                                                                NAFR
                HIGH COURT OF CHHATTISGARH, BILASPUR

                                CRA No. 846 of 2002


1.    Balkrishna S/o Suklal Sarthi, Aged About 24 Years, R/o R/o Village Pusalda
      P.S.H. Poosaur, District Raigarh (C.G.) P.A. - Village Chouki Duldula, P.S.H.
      Kunkuri, Tehsil Kunkuri, District Jashpur (C.G.).
                                                                          ----Appellant


                                         Versus
2.    State Of Chhattisgarh, Through P.H.S. Officer, P.S.H. Kunkuri, District
      Jashpur (C.G.).
                                                                       ---- Respondent

04/01/2022 Mr. Roop Naik, Counsel for the appellant.

Mr. C.B. Kesharwani, P.L. for the State/respondent.

Heard on I.A. No. 03/2021, application for suspension of sentence and grant of bail to the appellant.

By the impugned judgment dated 01/08/2002 passed by Additional Sessions Judge, Jashpur, District Jashpur (C.G.) in Sessions Trial No. 73/2002, the appellant stands convicted and sentenced as under:

Conviction Sentence Under Section 342 of Indian Penal R.I. for 1 year Code (in short "IPC").

               Under Section 506 of IPC             R.I. for 1 year
               Under Section 354 of IPC             R.I. for 2 years

(All sentence were directed to run concurrently)

Pursuant to order dated 08/11/2021 of this Court, the appellant has been produced before this Court. The appellant to appear before the Additional Registrar(Judicial) who in turn shall do the needful to sending him back to the concerned jail.

Considering the facts and circumstances of the case, the fact that the appellant was released on bail by the Co-ordinate Bench of this Court on 30/08/2002, pursuant to the non- bailable warrant as per order dated 08/11/2021 he has been produced before this Court, the application (I.A. No. 03/2021) 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 for his appearance before the Registry of this Court 11th April, 2022. He shall 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 disposal of this appeal.

List this case for final hearing in its due course.

-Sd/-

(Gautam Chourdiya) Judge

Chandrakant