Ajit Tiwari @ Vikas Narwani @ ... vs State Of Chhattisgarh
2022 Latest Caselaw 1225 Chatt

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                      HIGH COURT OF CHHATTISGARH, BILASPUR
                                        Order Sheet
                                       CRR No. 258 of 2022

 Ajit Tiwari @ Vikas Narwani @ Ashish Tiwari S/o Ravindra Nath Tiwari Aged About 25
  Years R/o Sakin Gudh, Post Gudh, Tehsil And P.S. Gudh, District- Rewa (M.P.)

                                                                                ---- Applicant

                                           Versus

 State Of Chhattisgarh Through- District Magistrate, District- Kabirdham (C.G.)

                                                                            ----Non-Applicant




09.03.2022

Shri Shakti Raj Sinha, counsel for the applicant.

Shri C.B. Kesarwan, P.L. for the State/Non-applicant.

Heard.

Admit.

Call for the record of the Courts below

Heard on I.A. No.01/2022, an application for suspension of sentence and

grant of bail.

The applicant stands convicted under Section 419, 420, 467, 468 and 471

IPC and sentenced to undergo rigorous imprisonment for three years with fine of

Rs.500/- and in default to undergo additional RI for one month on each count, by

way of judgment of conviction and order of sentence dated 25.02.2022 passed in

Criminal Appeal No. 26/2020 by the Additional Judge to the Court of Additional

Sessions Judge, Kabirdham (C.G.)

Learned counsel appearing for the applicant submits that the Applicant

was on bail during trial for about 1 year three months and he has never misused

the liberty granted to him. On these premises he prays for grant of bail to the

applicant.

On the other hand, learned counsel appearing for the state has opposed

the application for grant of interim bail.

Having considered the facts and circumstances of the case and

considering the detention period of the accused/applicant and also considering

the fact that he was granted bail during the course of trial and that he has never

misused the liberty granted to him, I am of the opinion that this is the fit case in

which the applicant should be enlarged on bail.

Accordingly, I.A.No.01/2022 is allowed and it is directed that the

substantive jail sentence imposed upon the applicant shall remain suspended

and he shall be released on bail on his furnishing a personal bond of Rs.20,000/-

along with one surety for the like sum to the satisfaction of the trial Court for his

appearance before the said Court on 17.06.2022 and thereafter to continue to

appear on all such dates as are given to him till final disposal of the revision.

Sd/-

(Arvind Singh Chandel) Judge

Vivek