Tilak Ram Dewangan vs State Of Chhattisgarh
2022 Latest Caselaw 4194 Chatt

              HIGH COURT OF CHHATTISGARH, BILASPUR
                                   Order Sheet
                             CRA No. 1503 of 2019
              Tilak Ram Dewangan Versus State of Chhattisgarh




04.07.2022         Smt. Sareena Khan, counsel for the appellant.


                   Shri Kashif Shakeel, Dy. A.G. for the State/Respondent.

Heard on I.A. No.2/2022, application for modification of the order

dated 13.01.2020.

This Court vide order dated 13.01.2020 was pleased to grant bail

to the appellant and directed that he be released on bail by furnishing his

personal bond for a sum of Rs. 25,000/- with one surety for the like sum

to the satisfaction of the trial Court.

Ms. Sareena Khan, submits that appellant could not furnish the

surety because his relatives are not in contact with him and also due to

his poverty. As such, he is still in jail, therefore, she moved the above

application. She also relied upon the judgment of Division Bench of this

Court, passed on 11.05.2022 in CRA No. 1607 of 2015 in support of

modification of the order dated 13.01.2020.

Learned State counsel submitted that looking to facts &

circumstances appropriate order may be passed. Considering the facts & circumstances of the case, the

submissions made by the appellant counsel regarding non-furnishing of

bail bond surety, judgment of Division Bench of this Court passed in CRA

No. 1607 of 2015, I am inclined to modify the order dated 13.01.2020.

Now, the appellant shall be released on bail forthwith on his

executing only personal bond of Rs. 25,000/- and he shall appear

before the Registry of this Court on 15.09.2022. He shall thereafter

appear before the concerned 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.

Accordingly, I.A. No.2/2022 is allowed.

List the case for final hearing in its due course.

Sd/-

(Sachin Singh Rajput) Judge

Nadim