Ali Ahmed vs State Of Chhattisgarh
2025 Latest Caselaw 3897 Chatt

Chattisgarh High Court

Ali Ahmed vs State Of Chhattisgarh on 23 April, 2025

                                         1




          HIGH COURT OF CHHATTISGARH AT BILASPUR

                              CRR No. 524 of 2025

1 - Ali Ahmed S/o Late Abdul Majid Aged About 45 Years R/o Ghutaritola, Ward
No. 1, Manendragarh, District- Koriya (C.G.)
                                                                    ... Petitioner(s)


                                      versus


1 - State Of Chhattisgarh Through District Magistrate Koriya Place Baikunthpur,
District- Koriya (C.G.) Present District M.C.B. (C.G.)
                                                                 ... Respondent(s)

Order Sheet

23/04/2025 Mr. Awadh Tripathi, learned counsel for the applicant.

Ms. Sunita Manikpuri, Dy. Govt. Advocate, for the Respondent/ State.

The Criminal Revision is admitted for hearing.

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

Also heard on I.A. No. 01/2025 which is an application for suspension of sentence and grant of bail.

Learned counsel for the applicant would submit that the applicant was on bail during the trial as well as during the pendency of appeal. Presently, he is in jail since 11.04.2025 i.e. from the date of judgment passed by learned appellate Court. He would further submit that there are inconsistency in the evidence of prosecution witnesses and none of the witnesses have proved the alleged receipts have been issued by the present applicant. Even, there is no handwriting expert examined by the prosecution that he manipulated or created forged document. The present revision petition is of the year 2025, and final adjudication of the case will take its own time, therefore, the applicant may be released on bail.

On the other hand, learned State counsel has opposes the submissions made by learned counsel for the applicant.

Considering the submissions made by learned counsel for the parties, considering the nature of allegation and the evidence produced by the prosecution, further that the applicant was on bail during trial as well as appeal and final adjudication of the case will take its own time, I am inclined to release the applicant on bail.

Accordingly, the I.A. No. 01/2025 is allowed.

It is directed that the substantive jail sentence awarded to the applicant shall be suspended and the applicant 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 24.06.2025. 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 in due course.

Sd/-

(Ravindra Kumar Agrawal) Judge

sagrika

SAGRIKA AGRAWAL AGRAWAL Date:

2025.04.24 10:21:11 +0530