Dhansai vs State Of Chhattisgarh
2025 Latest Caselaw 4001 Chatt

Chattisgarh High Court

Dhansai vs State Of Chhattisgarh on 28 April, 2025

                                        1




          HIGH COURT OF CHHATTISGARH AT BILASPUR

                              CRR No. 537 of 2025


1 - Dhansai S/o Rupsai Chouhan Aged About 38 Years R/o Village Vijay Nagar
Ward No. 12, Dipka Police Station Dipak Tahsil Katghora District - Korba (C.G.)

                                                                       ... applicant



                                     versus


1 - State Of Chhattisgarh Through District - Magistrate Korba District - Korba
(C.G.)
                                                                ... Respondent(s)

Order on Board

28/04/2025 Mr. Chandradeep Prasad, 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

maximum sentence awarded to the applicant is of one year. 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. 04.04.2025. The revision is of the year

2025, 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.

Considering the submission made by learned counsel for

the parties, considering the nature of allegation and the period of

jail sentence awarded to the applicant and the facts that the

present criminal revision is of the year 2025 and it will take its

own time for final adjudication, I am inclined to allow the

application filed for suspension of sentence and grant of bail

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

It is directed that the substantive jail sentence imposed

upon the applicant shall remain suspended during pendency of

this criminal revision 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 25.06.2025. 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 its due course.

Sd/-

(Ravindra Kumar Agrawal) Judge

sagrika

SAGRIKA by SAGRIKA AGRAWAL AGRAWAL Date: 2025.04.29 10:18:34 +0530