Lalesh Kumar Sahu vs State Of Chhattisgarh
2025 Latest Caselaw 3451 Chatt

Chattisgarh High Court

Lalesh Kumar Sahu vs State Of Chhattisgarh on 2 April, 2025

                                                                                NAFR
                HIGH COURT OF CHHATTISGARH AT BILASPUR

                                     CRR No. 412 of 2025

    Lalesh Kumar Sahu S/o Gita Ram Sahu Aged About 49 Years R/o Village- Gagra,
    P.S. Arjuni, District- Dhamtari (C.G.)          ... Applicant

                                            versus

    State Of Chhattisgarh Through Police Station Officer-In-Charge, P.S. Arjuni, District-
    Dhamtari (C.G.)                                        ...Respondent

(Cause-title taken from the CIS)

02.04.2025 Shri Kunal Das, counsel for the applicant.

Ms Sunita Sahu, PL for the State.

Revision is admitted for hearing.

Call for the record of the trial Court, as well as the appellate

Court.

Also heard on IA-1 of 2025, application for suspension of

sentence and grant of bail to the applicant.

This Criminal Revision is filed being aggrieved by the judgment Crr 412 of 2025

dated 21.03.2025 passed in Criminal Appeal-29 of 2024, by the

learned Sessions Judge, District- Dhamtari (CG), whereby the

applicant has been convicted and sentenced in the following manner

with default stipulation:

        Conviction                  Sentence
        Under Section 279 of the    Penalty of Rs.500/-
        IPC
        Under Section 304-A of      RI for one year with fine of
        the IPC                     Rs.500/-

Learned counsel for the applicant would submit that maximum

sentence awarded to the applicant is of one year. Applicant is in jail

since 21.03.2025. There is no minimum sentence provided for the

offence under Section 304-A of the IPC. Applicant is the bread

winner of his family, and he is 49 years of age. Revision is of the

year 2025, and final adjudication of the case will take its own time.

Hence the application for grant of bail may be allowed.

Learned counsel for the State opposes the bail application.

Considering the submission of learned counsel for the parties,

also considering the nature of allegation, as also the fact that there is

no minimum sentence for the offence under Section 304-A of the

IPC, the revision is of the year 2025, and final adjudication of the Crr 412 of 2025

case will take its own time, I am inclined to allow the application for

suspension of sentence and grant of bail to the applicant.

Accordingly, IA-1 of 2025, application for suspension of

sentence and grant of bail is allowed and it is directed that execution

of further substantive jail sentence of the applicant- Lalesh Kumar

Sahu shall remain suspended and he shall be released on bail on his

executing personal bond in sum of Rs.25,000/- with one surety in the

like sum to the satisfaction of trial Court for his appearance before

the Registry of this Court on 8th May, 2025. Thereafter, he shall

appear before the trial Court on a date to be given by the Registry,

and shall 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 Revision petition.

Sd/-

(Ravindra Kumar Agrawal) JUDGE

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