Sunil Mandal @ Bablu vs State Of Chhattisgarh
2022 Latest Caselaw 3265 Chatt

                      HIGH COURT OF CHHATTISGARH, BILASPUR

                                      Order Sheet

                                CRA No. 1114 of 2017

   • Sunil Mandal @ Bablu S/o Dhaneshwar Mandal, Aged About 25 Years R/o
     Danteshwari Ward Jagdalpur, District Bastar, Chhattisgarh.

                                                                       ---- Appellant

                                          Versus

   • State Of Chhattisgarh, Through The Police Station Kotwali, Jagdalpur, District
     Bastar, Chhattisgarh.

                                                                     ---- Respondent

CRA No. 1549 of 2017

• Kishan Lohana S/o Chunnilal Lohana Aged About 20 Years R/o Dharampura Navoday Vidyalaya Jagdalpur District Bastar Chhattisgarh.

---- Appellant

Versus

• State Of Chhattisgarh Through Station House Officer Police Station Kotwali Jagdalpur District Bastar Chhattisgarh.

---- Respondent

Division Bench :-

Hon'ble Shri Justice Sanjay K. Agrawal & Hon'ble Smt. Justice Rajani Dubey

05/05/2022 Mr. Govind Ram Miri, Sr. Advocate with Mr. Abhishek Banjare, counsel for the Appellants.

Mr. Sunil Otwani, Additional A. G. for the State/respondent.

Heard on I.A. No. 04/2022 filed in Cr.A. No.1114/2017, which is an application for grant of ad-interim bail to the appellant - Sunil Mandal.

By the impugned judgment dated 19.06.2017 passed by learned 3rd Additional Sessions Judge, Bastar, Jagdalpur (C.G.), in Sessions Trial No. 10/2017, the appellant in Cr.A. No. 1114/2017 stands convicted under Section 302/34 of IPC and sentenced to undergo imprisonment for life.

Mr. Govind Ram Miri, learned Sr. Advocate for the appellant in Cr.A.No.1114/2017 submits that the marriage of Ku. Arti, sister of appellant Sunil Mandal, is going to solemnized on 11.05.2022 at Jagdalpur, and the presence of appellant, being her brother, is required to perform necessary rituals in the marriage of his sister, therefore, the appellant may be granted temporary bail for the period of 10 days. In support of this, marriage card along with affidavit sworn in by appellant's sister has been filed.

On instruction, learned State counsel has verified the fact and submits that the marriage of the appellant's sister namely Ku. Arti will be solemnized on 11th May, 2022.

Heard learned counsel for the parties.

Taking into consideration that the marriage of the appellant's sister is going to perform on 11.05.2022 and in support of this, marriage card and affidavit of appellant's sister has been filed along with the application, we deem it appropriate to grant 05 days temporary bail to the appellant in Cr.A.No.1114/2017.

It is directed that the appellant in Cr.A.No.1114/2017 shall be released on ad-interim bail for a period of 05 days on his furnishing a personal bond in sum of Rs. 25,000/- with one surety in like sum to the satisfaction of the trial Court concerned. He shall be released on temporary bail on 09.05.2022 and shall surrender before the trial Court concerned on 13.05.2022 before noon positively.

In view of above, I.A.No.04/2022 filed in Cr.A.No.1114/2017 stands disposed of.

Certified copy today itself.

Copy of this order be sent to the trial Court concerned by E- mail and fax.

List this case along with Cr.A.No.1549/2017.

                       Sd/-                                     Sd/-
                 (Sanjay K. Agrawal)                      (Rajani Dubey)
                       Judge                                  Judge




H.L. Sahu