Muneshwar @ Dewar vs State Of Chhattisgarh
2022 Latest Caselaw 6464 Chatt

                    HIGH COURT OF CHHATTISGARH, BILASPUR
                                        Order Sheet
                                   CRA No. 440 of 2017
        Muneshwar @ Dewar S/o Hari Prasad Yadaw, Aged About 25 Years R/o
        Village Mahudand Junapara, Police Station Pasta, District Balrampur
        Ramanujganj, Chhattisgarh.                            ---- Appellant

                                             Versus

        State Of Chhattisgarh Through Police Station Pasta, District Balrampur
        Ramanujganj (CG) Civil District Surguja, Chhattisgarh.

                                                                           ---Respondent

21/10/2022 Shri Basant Dewangan, advocate for the appellant.

Shri Ashutosh Mishra, Panel Lawyer for the State.

Heard on I.A. No.1/2022 & I.A. No.2/2022 repeat application for

suspension of sentence and grant of bail.

Appellant has been convicted by the judgment dated 07/02/2017

passed by the learned Court below in Sessions Case No.44/2014 in the

following manner:-

U/s 304-B of IPC : R.I. for 10 years and fine of Rs.500/-, in default of payment of fine, to undergo additional RI for one month.

Learned Counsel for the appellant submits that the appellant has

suffered more than half of the jail sentence out of the total sentence awarded

to him. He would submit that appeal is of the year 2017 and hearing of the

appeal may take some time, therefore appellant may be released on bail.

Learned State Counsel do not dispute the fact that appellant has

suffered more than half of the jail sentence. Considering the fact that the appellant has suffered more than half 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.1/2022 & I.A. No.2/2022 repeat 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 15th December, 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