Satish Sablok vs State Of Chhattisgarh
2022 Latest Caselaw 3298 Chatt

                       HIGH COURT OF CHHATTISGARH, BILASPUR

                                          Order Sheet
                                    CRA No. 703 of 2022
        Satish Sablok S/o Late Omprakash Sablok Aged About 68 Years R/o Undri
         Pune (Maharashtra), Occupation Business, R/o Shailendra Vihar, Napier
         Town, Jabalpur (M.P.)
                                                                                 ---- Appellant
                                               Versus
        State of Chhattisgarh Through Police Station City Kotwali Raigarh, District
         Raigarh Chhattisgarh.


                                                                               -----Respondent

06.05.2022 Mr. Arvind Shrivastava, counsel for the Appellant.

Ms. Deepti Shukla, P.L. for the State/Respondent.

Mr. Hari Agrawal, counsel for the Objector.

Heard on I.A. No. 01/2022, application for suspension of sentence and grant of bail to the appellant.

By the impugned judgment dated 16.03.2022 passed by the First Additional Sessions Judge, Raigarh (C.G.) in Session Trial No. 373/2003, the appellant stands convicted and sentenced as under:-

Conviction Sentences Section 306 of Indian Penal Code Rigorous Imprisonment for 3 years and fine of Rs. 10,000/- in default of payment of which an additional S.I. of 3 months

Considering the facts and circumstances of the case, looking to the age of the appellant i.e. 68 years, the incident happened in the year 1998, he also on bail during trial and never misused the liberty so granted, even after pronouncement of the impugned judgment he has been granted bail for a limited period, the fact that the maximum sentence awarded to the appellant is of three years, the appellant has already deposited the entire fine amount with the concerned trial Court, the disposal of the appeal is likely to take some time, without commenting anything on the merits of the case, I am of the opinion that present is a fit case to suspend the jail sentence imposed upon the appellant and to release him on bail.

Accordingly, the application (I.A. No. 01/2022) is allowed.

It is directed that the execution of substantive jail sentence imposed upon the appellant shall remain suspended during the pendency of this appeal and he shall be released on bail on his furnishing a personal bond in the sum of Rs. 1,00,000/- with two sureties of Rs. 50,000/- each to the satisfaction of the trial Court. He shall appear before the Registry of this Court on 14.07.2022 and thereafter appear before the trial Court on a date to be given by the Registry and thereafter continue to appear before the trial Court on all such dates as are given to him by the said Court till disposal of this appeal.

List this case for final hearing in the week commencing 19.09.2022.

Sd/-

(Gautam Chourdiya) Judge

vaishali