Pramod @ Pratap Rajput vs State Of Chhattisgarh
2022 Latest Caselaw 393 Chatt

                  HIGH COURT OF CHHATTISGARH, BILASPUR
                                      Order Sheet
                        Proceeding through video conference
                                    CRA No. 447 of 2021
  Pramod @ Pratap Rajput S/o Durga Singh Rajput Aged About 22 Years R/o Station
  Baakal, Police Station Lalbagh, District Rajnandgaon Chhattisgarh. ---- Appellant
                                            Versus

State Of Chhattisgarh Through Police Station Lalbagh, District Rajnandgaon Chhattisgarh
                                                                         ---- Respondent

24/01/2022 Smt. Aditi Shighvi, counsel for the Appellant.

Ms. Beenu Sharma, P.L. for the State/Respondent.

Heard on I.A. No.01/2021, an application for suspension of sentence and grant of bail.

By the impugned judgment dated 12.03.2021 passed by the Special Judge Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, Rajnandgaon, Chhattisgarh, in Special Case No. 06 of 2019, the appellant stands convicted and sentenced as under:

                           Conviction                               Sentence

              Under Section 450 IPC                  Rigorous Imprisonment for 05
                                                     years and fine of Rs.1000/- in
                                                     default   of    payment   of    fine
                                                     additional R.I. for 02 months

              Under Section 342 IPC                  Rigorous Imprisonment for 01
                                                     years.

Under Section 4 of POCSO Act and Rigorous Imprisonment for 10 Section 376(2) (झ) of Indian Penal years and fine of Rs.1000/- in Code & default of payment of fine additional R.I. for 02 months (All the sentences were directed to run concurrently) Considering the facts and circumstances of the case, the evidence of PW-1 PW-3 & PW-4 and the other material available on record, I am not inclined to release the appellant on bail.

Accordingly, I.A. No.01/2021, application for suspension of sentence and grant of bail to the appellant is dismissed.

List this case for final hearing in its due course.

Sd/-

(Gautam Chourdiya) Judge

vivek