Sampuran Singh Munna Gond vs State Of Chhattisgarh
2022 Latest Caselaw 5711 Chatt

HIGH COURT OF CHHATTISGARH, BILASPUR

Order Sheet

CRA No. 1305 of 2014

Sampuran Singh Gond Versus State of Chhattisgarh

DB Hon'ble Shri Justice Sanjay K. Agrawal Hon'ble Shri Justice Sachin Singh Rajput

12.09.2022 Mr. Ashutosh Shukla, counsel for the appellant.

Mr. Arjit Tiwari, P.L. for the State.

Heard on I.A. No. 2, repeat application for suspension of sentence and grant of bail.

The appellant herein has been convicted for offence punishable under Section 302 of IPC and sentenced to undergo imprisonment for life and fine of Rs. 5000/- vide impugned judgment dated 28/11/2014 passed by learned 2nd Upper Sessions Judge, District Korba.

The first bail application filed by the appellant has been dismissed on merit vide order dated 22/04/2015.

After hearing learned counsel for the parties and after considering the evidence available on record and in view of the fact that first bail application filed by the appellant has already been dismissed on merits, we do not find any good ground to grant bail to the appellant.

Accordingly, I.A. No. 2 stands rejected.

However, since the appellant is in jail since 28/07/2013, list the matter for final hearing in the week commencing 26/09/2022.

Sd/- Sd/-

(Sanjay K. Agrawal) (Sachin Singh Rajput) Judge Judge

Harneet