Vinod Kumar Chandra vs State Of Chhattisgarh
2025 Latest Caselaw 3564 Chatt

Chattisgarh High Court

Vinod Kumar Chandra vs State Of Chhattisgarh on 8 April, 2025

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              HIGH COURT OF CHHATTISGARH AT BILASPUR


                              CRA No. 720 of 2025


1 - Vinod Kumar Chandra S/o Maniram Chandra Aged About 37 Years R/o
Guchkuliya, P.S. Jaijaipur, District Sakti, Chhattisgarh, Present R/o Bamdi Bazar,
House Of Baddoshah 05, Near Bus Stand P.S. Riyasi, Riayasi, District Jammu.
                                                                  ... Appellant(s)


                                     versus


1 - State of Chhattisgarh Through P.S. Baradwar, District Sakti, Chhattisgarh.
                                                               ... Respondent(s)

                                   Order Sheet



 08/04/2025          Mr. Sunil Kumar Soni, learned counsel for the appellant.

                     Ms. Sunita Manikpuri, learned Dy. G.A. appearing for the

               respondent/State.

                     The appeal is admitted for hearing.

                     Call for the record of the trial Court.
                     Heard on I.A. No. 01/2025, which is an application under

               Section 430 of Bharatiya Nagarik Suraksha Sanhita, 2023 for

               suspension of sentence and grant of bail.
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       The appellant has been convicted and sentenced by the

judgment of conviction and order of sentence dated 11.03.2025,

passed by First Additional Session Judge, Sakti In Sessions Trial

No. 58/2023, in the following manner with a direction to run all the

sentences concurrently:-

           Conviction                           Sentence
Under Section 457/34 of IPC        02 year R.I. with fine of Rs.
                                   500/- in default whereof 02
                                   month R.I.
Under Section 380/34 of IPC        02 year R.I. with fine of Rs.
                                   500/- in default whereof 02
                                   month R.I.


                  Sentences to run concurrently.


       Learned counsel for the appellant would submit that the

maximum sentence awarded to the appellant is of 02 years and

out of which he has already undergone about 01 year and 04

month, the appeal is of the year 2025 and final adjudication of the

appeal will take its own time, therefore, the sentence awarded to

him may be suspended and he may be released on bail.

       On the other hand, learned counsel for the State opposes

and have submitted that the appellant is not entitled for bail.

       Considering the submissions made by learned counsel for

the parties, considering the nature of offence and evidence

available in the case and further that the appellant was sentenced
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                      for total period of 02 years out of which he has already undergone

                      01 year and 04 months, further that the final hearing of the appeal

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

                      release the appellant on bail.

                            Accordingly, I.A. No. 01/2025, is allowed.
                            It is directed that the substantive jail sentence

                      imposed upon the appellant shall remain suspended during

                      the pendency of this appeal and he shall be released on bail

                      on his furnishing a personal bond in the sum of Rs. 25,000/-

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

                      concerned trial Court for his appearance before the Registry

                      of this Court on 09.05.2025 and thereafter appear before the

                      concerned trial Court on a date to be fixed 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
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disposal of this appeal.

List this case for final hearing in due course.

Sd/-

(Ravindra Kumar Agrawal) Judge

Alok

Digitally signed by ALOK ALOK SHARMA SHARMA Date:

2025.04.09 10:51:37 +0530