Rupesh Kumar Puri vs State Of Chhattisgarh
2022 Latest Caselaw 1536 Chatt

                      HIGH COURT OF CHHATTISGARH, BILASPUR
                                           Order Sheet
                                     CRA No. 386 of 2022

        Rupesh Kumar Puri S/o Sonadhar Puri Aged About 25 Years R/o Village Mongrapal,
         P.S.Bastar, District Bastar (C.G.)
                                                                             ---- Petitioner
                                             Versus

        State Of Chhattisgarh Through Police Station - Bastar District Bastar Place
         Jagdalpur (C.G.)
                                                                           ---- Respondent

24.3.2022 Mr. PK Tulsyan, Counsel for the appellant.

Mr. Sudhir Sahu, Panel Lawyer for the State.

Heard on admission.

Admit.

Learned counsel appearing for the State accepts notice on behalf of the

State.

Heard on IA No.1, an application for suspension of sentence and grant of

bail to the appellant.

This appeal is arising out of the judgment dated 21.2.2022 passed by the

Additional Sessions Judge (FTC), Additional Charge, Bastar, Place

Jagdalpur in S.T. No.50/2020.

The appellant has been convicted under Section 376(2)(n) of the IPC and

sentenced to undergo RI for 10 years with fine of Rs.10,000/- in default of

payment of fine, to undergo further RI for 5 months. The prosecutrix is a major lady and on refusal by the appellant to marry

her, she has lodged the FIR.

Having heard learned counsel for the parties and considering the order of

sentence awarded, I am of the opinion that present is a fit case to suspend

the jail sentence imposed against the appellant and release him on bail.

Accordingly, the application is allowed.

Execution of the substantive jail sentence imposed on the appellant shall

remain suspended and he is directed to be released on bail on his

furnishing a personal bond for a sum of Rs.10,000/- with one surety in the

like sum to the satisfaction of the trial Court for his appearance before the

Registry of this Court on 25th of April 2022. He shall thereafter appear

before the trial Court on a date to be given by the Registry of this Court

and shall continue to appear there on all such subsequent dates as are

given to him by the said Court, till the disposal of this appeal.

Certified copy as per rules.

Sd/-

( Deepak Kumar Tiwari) Judge

Shyna