Citation : 2022 Latest Caselaw 4692 Chatt
Judgement Date : 22 July, 2022
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
CRA No. 436 of 2018
Badrika Das S/o Bhaggun Das, Aged about 43 years, R/o Village Sons, Thana
Khadhgawan, Distt. Korea, Chhattisgarh. ---- Appellant
Versus
State of Chhattisgarh through the Police Station Khadgawan, Distt. Korea, Chhattisgarh.
--- Respondent
DB Hon'ble Shri Justice Sanjay K. Agrawal Hon'ble Shri Justice Sanjay S. Agrawal
22/07/2022 Mr. Sangeet Kumar Kushwaha, counsel for the appellant.
Mr. Anmol Sharma, P.L. for the State.
Heard on I.A. No. 2, third bail application filed under Section 389 of CrPC for suspension of sentence and grant of bail to the appellant.
Vide impugned judgment of conviction and order of sentence dated 09/03/2018 passed by learned 2nd Additional Sessions Judge, Manendragarh, Distt. Korea (C.G.) in Sessions Trial No. 03/2016, the appellant has been convicted for offence punishable under Section 302 of IPC and he has been sentenced to undergo life imprisonment and fine of Rs. 2,000/- in default of payment of fine additional S.I. for 6 months.
The first bail application filed by the appellant was dismissed on merits vide order dated 25/07/2018 and thereafter, the second bail application was disposed of with liberty to file afresh as and when need so arises.
Taking consideration of the submissions made by learned counsel for the parties and the material available on record particularly considering that the first bail application has already been rejected on merits, we do not find any good ground to entertain the third bail application for suspension of sentence and grant of bail to the applicant.
Accordingly, I.A. No. 2 is hereby dismissed.
Sd/- Sd/-
(Sanjay K. Agrawal) (Sanjay S. Agrawal)
JUDGE JUDGE
Harneet
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