Dinesh Yadav vs State Of Chhattisgarh
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Chattisgarh High Court

Dinesh Yadav vs State Of Chhattisgarh on 20 June, 2024

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                   HIGH COURT OF CHHATTISGARH, BILASPUR
                                        Order Sheet
                                 CRA No. 1132 of 2022
  • Dinesh Yadav S/o Ramsarikh Yadav Aged About 50 Years R/o Village
    Mahendra (Barhad Bazar), P.S. Barhad Bazar, Distt. Gorakhpur (U.P),
    Present Address - Sector 02, Street No. 03, Qr. No. - 33, Bhilai, Police
    Station - Bhilai Bhatti, Distt. - Durg (C.G.).
                                                                         ---- Appellant
                                        Versus
  • State Of Chhattisgarh Through - Police Station Supela, Distt. Durg (C.G.).
                                                                        ---- Respondent

20.06.2024 Ms. Renu Kochar, Counsel for the Appellant.

Mr. Ajit Sigh, Govt. Advocate for the State/Respondent.

Heard on I.A. No.03/2024, an application for grant of

interim/temporary bail to the appellant.

By the impugned judgment of conviction and order of

sentence dated 03.06.2022 passed by the Additional Sessions

Judge, First Fast Track Court, Special Judge (POCSO Act), Durg,

District Durg (C.G.) in Special Sessions Case (POCSO)

No.20/2019, the Appellant stands convicted under Section 377/511

of IPC and sentenced to undergo RI for 05 years and to pay fine of

Rs.500/- and RI for 01 month in case of default of payment of fine

amount, under Section 506 (B) of the IPC and sentenced to

undergo RI for 06 months and to pay fine of Rs.100/- and RI for 01

month in case of default of payment of fine amount and under

Section 4/18 of the POCSO Act, 2012 and sentenced to undergo RI

for 05 years and to pay fine of Rs.2,000/- and RI for 01 month in

case of default of payment of fine amount.

Learned counsel appearing for the appellant submits that the

ground for interim/temporary bail is that father of the appellant has

died on 19.06.2024 and the death ceremony has to be done by the

son and the appellant is in jail since 28.01.2019 to 18.04.2019 and

from 03.06.2022. Copy of 'Shok Sandesh Patra' and hospital bed

head ticket is annexed as Annexure-C/1, therefore, it is prayed that

the appellant may be released on interim bail from 20.06.2024 to

04.07.2024.

Learned counsel for the State opposes the prayer made by

learned counsel for the appellant.

Considering the facts and circumstances of the case,

submission made by learned counsel for the appellant and on

perusal of the documents, I have found that father of the appellant

namely Ramsarikh Yadav had died on 19.06.2024. It is directed that

appellant be released on interim/temporary bail from 20.06.2024 to

04.07.2024 his furnishing a personal bond for a sum of Rs.10,000/-

with one surety of the like sum to the satisfaction of the concerned

Trial Court. He shall positively surrender before the concerned Trial

Court on 05.07.2024 by 01:00 PM.

List this case for final hearing after four weeks.

Learned State counsel is directed to submit reply on the next

date of hearing.

C.C. Today.

Sd/-

(Arvind Kumar Verma) Judge

Vasant