Satpal Ghritlahre vs State Of Chhattisgarh
2025 Latest Caselaw 3561 Chatt

Chattisgarh High Court

Satpal Ghritlahre vs State Of Chhattisgarh on 8 April, 2025

                                        1




          HIGH COURT OF CHHATTISGARH AT BILASPUR

                             CRR No. 454 of 2025

1 - Satpal Ghritlahre S/o Maniram Ghritlahre Aged About 29 Years R/o Village
Rasota, Police Station- Palari, District : Balodabazar-Bhathapara, Chhattisgarh

                                                                   ... appellant



                                     versus


1 - State Of Chhattisgarh Through The Police Station Palari, District :
Balodabazar-Bhathapara, Chhattisgarh
                                                              ... Respondent(s)

Order on Board

08/05/2025 Mr. Rahul Agrawal, learned counsel for the applicants.

Ms. Pragya Shrivastava, Dy. Govt. Advocate for the

Respondent/ State.

The Criminal Revision is admitted for hearing.

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

Court.

Also heard on I.A. No. 01/2025 which is application for

suspension of sentence and grant of bail.

Learned counsel for the applicant would submit that the

total period of sentence awarded to the applicant is of three

months. The applicant was on bail during the trial as well as

during the appeal and presently he is in jail since the date of

judgment passed by the appellate Court i.e. 28.03.2025. The final

adjudication of the case will take its own time, therefore, he may

be enlarged on bail.

On the other hand, the learned counsel for the State

opposes the submissions made by learned counsel for the

applicant.

I have heard learned counsel for the parties.

It transpires from perusal of the impugned judgment that

the applicant has been convicted for the offence under Section

341 and 354 of IPC. Section 354 of IPC is provided the minimum

sentence of 01 year which may extend to 05 years yet the

learned appellate Court has awarded the sentence of simple

imprisonment of three months of the applicant. It also transpires

that no reason has been assigned by the learned appellate Court

while imposing the lesser sentence than the minimum sentence

provided for the offence.

Considering the period of sentence awarded to the

applicant, and further that the revision is of the year 2025 and it

will take its own time for final adjudication, I am inclined to

release the appellant on bail.

The I.A. No. 01 of 2025 is allowed.

The appellant shall be released on bail on his furnishing a

personal bond for a sum Rs. 25,000/- with one surety in like sum

to the satisfaction of the Trial Court for his appearance before

Registry of this Court on 11.06.2025. He shall thereafter, appear

before the trial Court on a date to be given by the Registry of this

Court and shall continue to appear there 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.

Sd/-

(Ravindra Kumar Agrawal) Judge

sagrika

SAGRIKA AGRAWAL AGRAWAL Date:

2025.04.09 10:23:59 +0530