Anil Jaiswal vs State Of Chhattisgarh
2022 Latest Caselaw 4615 Chatt

                     HIGH COURT OF CHHATTISGARH, BILASPUR

                                               Order Sheet

                                         CRA No. 1138 of 2022
  Anil Jaiswal S/o Rajendra Jaiswal Aged About 42 Years R/o Pratappur, Police Station
  Pratappur, District - Surajpur Chhattisgarh.
                                                                                   ---- Appellant
                                                 Versus
  State Of Chhattisgarh Through - Station House Officer, Police Of Police Station - Ajak Surajpur,
  District Surajpur Chhattisgarh.
                                                                                 ---- Respondent

20/07/2022 Shri Anil Gulati, counsel for the appellant.

Shri R.M. Solapurkar, Govt. Advocate for the State.

Heard.

Admit.

Call for the records.

Also heard on I.A. No.1 of 2022, application for suspension of sentence and grant of bail to the appellant.

By the impugned judgment dated 30/06/2022 passed by the Special Judge, Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act, Surajpur, District Surajpur (C.G.) in Special Case No. 20/2020, the appellant stands convicted and sentenced as under :-

                  Conviction                                 Sentence

                  Under Section 323 of Indian                R.I. for four moths and fine
                  Panel Code.                                amount of Rs.600/-. In default of
                                                             payment of fine further R.I. for
                                                             fifteen days.

                                                             (Fine amount has been deposited
                                                             before the Court below)
               [

Considering the short sentence awarded to the appellant i.e. four months R.I. he was on bail during trial, he did not misuse the liberty so granted and disposal of this appeal is likely to take some time, without further commenting on merit, 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.1 of 2022) 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.25,000/- with one surety to the satisfaction of the concerned trial Court. He shall appear before the Registry of this Court on 28/09/2022 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 this appeal for final hearing.

Sd/-

(Sachin Singh Rajput) JUDGE

Kamde