Lala Verma vs State Of Chhattisgarh
2022 Latest Caselaw 3726 Chatt

               HIGH COURT OF CHHATTISGARH, BILASPUR
                                    Order Sheet
                                 CRA No. 19 of 2022


   Lala Verma S/o Radhika Verma, Aged About 20 Years R/o. Chief House,
    Gadaripara, Chirmiri, District Koriya Chhattisgarh., District : Koriya
    (Baikunthpur), Chhattisgarh.                              ---- Appellant
                                       Versus
   State of Chhattisgarh, Through - Police Station Chirmiri, District Koriya
    Chhattisgarh, District : Koriya (Baikunthpur).         ---- Respondent

14.06.2022 Shri Akhtar Hussain, counsel for the appellant.

Shri Raghvendra Verma, G.A. for the State.

Prosecutrix has appeared through VC alongwith her mother before this Court with the aid of DLSA, Manendragarh, District- Korea. Both have raised 'no objection' to release of the appellant on bail.

Heard on I.A. No.1, application for suspension of sentence and grant of bail.

The appellant has been convicted and sentenced by the judgment of conviction and order of sentence dated 15.12.2021 passed in Special Criminal Case No.21/2019 by the Additional Sessions Judge FTSC (POCSO) Manendragarh, District- Korea (C.G.) as under:-

             Conviction                             Sentence
             U/s. 354 of IPC                        R.I. for 2 years and fine of Rs.
                                                    500/-, default in payment of
                                                    fine amount additional R.I. for
                                                    1 month.
             U/s. 354 (D) of IPC                    R.I. for 1 year and fine of Rs.
                                                    500/-, default in payment of
                                                    fine amount additional R.I. for
                                                1 month.
        U/s. 8 of POCSO Act                    R.I. for 3 years and fine of Rs.
                                               500/-, default in payment of
                                               fine amount additional R.I. for
                                               1 month.

Considering the facts & circumstances of the case, the short sentence has been imposed upon the appellant i.e. 3 years, prosecutrix alongwith her mother appeared before this Court through VC, both have raised 'no objection' to release of the appellant on bail, he was on bail during trial and after conviction, he did not misuse the liberty granted to him, age of the appellant, who is 20 years old, final disposal of this appeal is likely to take some time, without commenting anything on merits of the case, the application (I.A. No.1) 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.

He shall appear before the Registry of this Court on 24.08.2022 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 the case for final hearing in due course.

Sd/-

(Gautam Chourdiya) Judge

Nadim