Shrawan Singh vs State Of Chhattisgarh
2022 Latest Caselaw 3790 Chatt

                                              1

                 HIGH COURT OF CHHATTISGARH, BILASPUR
                              Order Sheet
                             Criminal Appeal No. 787 of 2022

      Shrawan Singh S/o Late Dhanush Singh Gahlot, 65 years, R/o Village Bhaisda,
       Tahsil Janjgir, District Janjgir-Champa (C.G.)
       The Then Nodal Officer Co-operative Bank Janjgir-Champa
                                                                             ----- Appellant
                                            versus
      State of Chhattisgarh, Through : The State Economic Crime Investigation Bureau/Anti
       Corruption Bureau, Raipur, District Raipur (C.G.)
                                                                         ----- Respondent

15/06/2022 Shri Pafull Bharat, Senior Advocate with Shri Keshav Dewangan, Advocate

for the Appellant.

Shri Kashif Shakeel, Deputy Advocate General for the State.

Heard on I.A. No. 01 of 2022, application under Section 389 of Cr.P.C. for

suspension of sentence and grant of bail to appellant.

By the impugned judgment dated 20.04.2022 passed by the Special Judge

(Prevention of Corruption Act, 1988), Janjgir, District Janjgir-Champa (C.G.) in

Special Case (Corruption) No. 2/2018, the appellant stands convicted and

sentenced as under:

                        Conviction                             Sentence
                 Under Section 13(2) read with          R.I. for five years and fine of
                 Section 13(1)(e) of Prevention of      Rs.5,00,000/-,    in   default   of
                 Corruption Act, 1988                   payment of fine to further undergo
                                                        S.I. for one year

Considering the material available on record, in particular the fact that

maximum sentence awarded to the appellant is of five years, the age of the

appellant i.e. 65 years, the appellant was on bail during trial & after conviction he

is in jail, 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. 01 of 2022) is allowed.

It is directed that the execution of substantive jail sentence imposed upon

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.2,00,000/-

with two sureties of Rs.1,00,000/- each to the satisfaction of the trial Court. He

shall appear before the Registry of this Court on 22nd August, 2022 and thereafter

shall appear before the trial Court on a date to be given by the Registry and shall

continue to appear there on all such dates as are given to him by the said Court

till disposal of this appeal.

Learned senior counsel submitted that the appellant is suffering from some

ailment, therefore, he prays for certified copy of this order today itself.

Certified copy today as per rules.

List this appeal for final hearing in due course.

Sd/-

(Gautam Chourdiya) Judge

vatti