Kailash Ram vs State Of Chhattisgarh
2025 Latest Caselaw 3528 Chatt

Chattisgarh High Court

Kailash Ram vs State Of Chhattisgarh on 7 April, 2025

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                                                                                               NAFR

                              HIGH COURT OF CHHATTISGARH AT BILASPUR


                                               CRR No. 441 of 2025

                   Kailash Ram S/o Bhola Ram Aged About 32 Years R/o Village- Chadia,
                   Out-Post And Tehsil- Manora, District- Jashpur (C.G.)
                                                                                         ... Applicant
                                                       versus
                   State Of Chhattisgarh Through- District Magistrate, P.S.- Jashpur, District-
                   Jashpur (C.G.)
                                                                                       ... Respondent

(Cause title taken from Case Information System)

Order Sheet

07/04/2025 Mr. Pushkar Sinha, Advocate for the applicant.

Mr. Vivek Sharma, Panel Lawyer for the State.

The revision is admitted for hearing.

Call for the records of the trial Court as well as VEDPRAKASH Appellate Court.

DEWANGAN

Also heard on I.A. No. 1 of 2025, which is an application for suspension of sentence and grant of bail.

By the impugned judgment of conviction and sentence dated 29.03.2025, passed by learned Additional Sessions Judge, F.T.C. Jashpur, District Jashpur, in Criminal Appeal No. 03 of 2025, the applicant has been convicted and sentenced as under:

Conviction Sentence U/s. 325 of IPC S.I. for 06 months and fine of Rs. 2000/-, in default of payment of fine further S.I. for one month.

Learned counsel for the applicant would submit that the learned trial Court has awarded the sentence of R.I. for one year for the offence under Section 325 of IPC, whereas in appeal the sentence has been reduced for Simple Imprisonment for 06 months for the offence under Section 325 of IPC. The applicant was on during the trial as well as the appeal and has not misused the liberty. The revision is of the year 2025 and final adjudication of the same will take its own time. Presently the applicant is in jail since 29.03.2025 and therefore, he may be enlarged on bail.

On the other hand, learned counsel for the State opposes.

Considering the the submissions made by learned counsel for the applicant, considering the total period of sentence awarded to him and further that during the trial as

well as during the appeal, he was on bail and the present revision will take its own time, I am inclined to release him on bail.

Accordingly, I.A. No. 1 of 2025 (application for suspension of sentence and grant of bail) is allowed.

It is directed that execution of further substantive jail sentence of the applicant shall remain suspended and he shall be released on bail on 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 10th of June, 2025. Thereafter, he shall appear before the trial Court on a date to be given by the Registry of this Court and shall continue to appear before the trial Court on all such subsequent dates as are given to him by the said court, till the disposal of this revision.

List this case for final hearing in due course.

Sd/-

(Ravindra Kumar Agrawal) Judge

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