Ramkrishna @ Krishna Jaiswal vs State Of Chhattisgarh
2022 Latest Caselaw 1596 Chatt

                   HIGH COURT OF CHHATTISGARH, BILASPUR
                                     Order Sheet
                                 CRA No. 655 of 2017

      Ramkrishna @ Krishna Jaiswal S/o Dukhiram Jaiswal Aged About 22 Years
      R/o Village Jamunahi, Police Station Ratanpur, District Bilaspur, Chhattisgarh.

                                                                         ---- Appellant

                                           Versus

      State Of Chhattisgarh Through The Police Station Ratanpur, District Bilaspur,
      Chhattisgarh.
                                                             ----Respondent

25/03/2022 Shri Goutam Khetrapal and Smt. M. Asha, counsel for the appellant.

Shri Ashutosh Mishra, PL for the State.

Heard on I.A. No.2 and I.A. No.3 application for suspension of

sentence and grant of bail.

Appellant has been convicted by the judgment dated 25/04/2017

passed in Sessions Case No.169/16 passed by the Second Additional

Sessions Judge, Bilaspur (C.G.) in the following manner:

U/s 307 of IPC : RI for 10 years and fine of Rs.3000/-, in default of payment of fine, to undergo additional RI for 6 months.

Learned Counsel for the appellant submits that the appellant is in jail

since 3/08/2016 and he has suffered more than 50% of the jail sentence,

appeal is of the year 2017 and hearing of the appeal may take some time,

therefore the appellant may be released on bail.

Learned State Counsel do not dispute the fact that the appellant has

suffered more than 50% of the jail sentence. Considering the fact that the appellant is in jail since 3/08/2016 and

he has suffered more than 50% of the jail sentence and hearing of the

appeal will take some time, therefore I am inclined to release the appellant

on bail.

Accordingly, I.A. No.2 and I.A. No.3 bail application for suspension of

sentence and grant of bail is allowed.

Execution of further substantive jail sentence imposed on appellant

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

executing a personal bond for a sum Rs.25,000/- with one surety for the like

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

Registry of this Court on 14th June, 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.

Sd/-

(Goutam Bhaduri) Judge

gouri