Kaushik Sahu vs State Of Chhattisgarh
2022 Latest Caselaw 3826 Chatt

                                              1

                  HIGH COURT OF CHHATTISGARH, BILASPUR
                               Order Sheet
                               Criminal Appeal No. 464 2019

       Kaushik Sahu son of Lal Bahadur Sahu, aged about 24 years, resident of Village
        Parmauda, Thana- Jharband, District Bargarh (Odisha) (C.G.)
                                                                          ----- Appellant
                                         versus
       State of Chhattisgarh, Through: Station House Officer, Police Station Saraipali,
        District Mahasamund (C.G.)
                                                                      ----- Respondent

Alongwith

Criminal Appeal No. 474 of 2019

Jitendra Bhaskar Versus State of Chhattisgarh

16/06/2022 Shri Ravindra Sharma, Advocate for Appellant Kaushik Sahu.

Shri Raghvendra Verma, Government Advocate for the State.

Criminal Appeal No. 464 of 2019 :

Heard on I.A. No. 05 of 2022 application for grant of interim bail.

Learned counsel for the State has no objection to release of appellant

Kaushik Sahu on interim bail.

By the impugned judgment dated 11.03.2019 passed by the Special Judge

(N.D.P.S. Act), Saraipali, District Mahasamund (C.G.) in Special Criminal Case

No. 18/2017, the appellant stands convicted and sentenced as under:

                         Conviction                            Sentence
                  Under Section 20 (b) (ii) (C) of      R.I. for ten years and fine of
                  N.D.P.S. Act                          Rs.1,00,000/-,     in  default   of
                                                        payment of fine to further undergo
                                                        R.I. for two years

Considering the facts and circumstances of the case, the fact that the

marriage ceremony of sister of appellant Kaushik Sahu commences from

22.06.2022 which is evident from the marriage card of sister of the appellant filed

as Annexure-A/2 alongwith I.A. No. 05/2022, the said fact has not been disputed

by the State counsel, this Court is of the opinion that present is a fit case for grant

of interim bail to the appellant for attending marriage of his sister. Accordingly, the

application (I.A. No. 05/2022) is allowed.

It is directed that appellant Kaushik Sahu shall be released on temporary

bail from 20.06.2022 to 27.06.2022 on his furnishing a personal bond in the sum

of Rs.2,00,000/- with one local surety for the like sum to the satisfaction of the trial

Court. The appellant shall surrender before the Trial Court positively on 28 th of

June, 2022. After the surrender of the appellant, the trial Court shall inform about

the same to this Registry.

List this appeal on 29.06.2022 alongwith Cr.A. No. 474/2019.

Certified copy today as per rules.

Sd/-

(Gautam Chourdiya) Judge

vatti