Chhotelal Yadav And Anr vs State Of Chattisgarh
2022 Latest Caselaw 5518 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR

                                  Order Sheet

                              CRA No. 9 of 2008

 1. Chhotelal Yadav S/o Lachhiram Yadav aged about 35 years, R/o Barpali,
    Chouki Uarga, Distt.-Korba, C.G.

 2. Smt. Samara Bai @ Damkhchahin Bai W/o nankiram, Aged about 45 years, R/o
    Barpali, Chouki Uarga, District - Korba, C.G.

                                                                        ---- Appellants

                                    Versus

 • State of Chhattisgarh, Through P.S. Kotwali, Distt.-Korba, C.G.

                                                                   ---- Respondent

05/09/2022 Ms. Kiran Jain, counsel for the appellants.

Mr. Shrestha Gupta, P.L. for the State.

Pursuant to the order dated 22.06.2022 of this Court, appellant No. 1 Namely Chhotelal Yadav is produced today before this Court by Suryakant Shukla, Head Constable No. 79 and Rajesh Upadhyay, Constable No. 214, from District Jail Korba, C.G.

Appellant No. 1- Chhotelal Yadav be sent back to jail.

Heard on I.A. No.01/2022, which is an application for suspension of sentence and grant of bail.

By the impugned judgment dated 19.12.2007 passed by learned 2nd Additional Sessions Judge (F.T.C.), Korba, (C.G.) in S.T. No. 107/2006, the appellant No. 1 has been convicted for the offence punishable under Section 354 of IPC and sentenced him to undergo R.I. for 1 year and to pay fine of Rs. 5000/- and in default of payment of fine amount additional R.I. for 1 month.

On due consideration, and particularly taking into consideration the fact that earlier appellant No. 1 was granted bail on 07.01.2008 by this Court, I am inclined to release the appellant No. 1- Chhotelal Yadav on bail. The application I.A. No.1/2022 is allowed and it is directed that the substantive jail sentence imposed upon the appellant shall remain suspended and he shall be released on bail on his executing a personal bond for a sum of 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 17th October, 2022. He shall thereafter appear before the concerned trial Court on a date to be given by the Registry of this Court and thereafter, continue to appear before the trial Court on all such subsequent dates as are given to him by the said Court till disposal of this appeal.

List this case for final hearing in its due course.

Certified copy as per rules.

Sd/-

(Rajani Dubey) Judge H.L. Sahu