Chattisgarh High Court
Chandrashekhar Khunte vs State Of Chhattisgarh on 11 August, 2025
1
Digitally signed
by SHUBHAM
SHUBHAM SINGH
SINGH RAGHUVANSHI
RAGHUVANSHI Date:
2025.08.12
16:10:05 +0530
HIGH COURT OF CHHATTISGARH AT BILASPUR
CRR No. 879 of 2025
Chandrashekhar Khunte S/o Lachchharam Khunte, aged
about 27 years, R/o Bhalwahi, Police Station Mulmula,
District Janjgir Champa Chhattisgarh
... Applicant
versus
State of Chhattisgarh, through District Magistrate Janjgir,
District Janjgir Champa Chhattisgarh
... Respondent
11.08.2025
Mr. Vivek Singhal, Advocate for the applicant.
Ms. Sunita Manikpuri, Dy. G.A. for the
State/respondent.
Heard on admission.
Admit.
Also heard on I.A. No.01/2025, application
under Section 438 of BNSS for suspension of
sentence and grant of bail to the applicant.
By the judgment dated 26.10.2024 passed by
Judicial Magistrate First Class, Pamgarh, District
Janjgir-Champa (C.G.) in Criminal Case No.
74/2018, the applicant stands convicted as under:
Conviction Sentence In Default
U/s 279 of IPC SI for 1 month and SI for 15 days
fine of Rs.500/-
U/s 337 of IPC SI for 1 month and SI for 15 days
fine of Rs.500/-
U/s 304-A of SI for 6 months and SI for 15 days
IPC fine of Rs.500/-
Being aggrieved by the said judgment, the
applicant preferred an appeal, i.e. Criminal Appeal
No. 122/2024, and vide impugned order dated
10.07.2025, the learned 1st Additional Sessions
Judge, District - Janjgir-Champa (C.G.) affirmed
the conviction and sentence of the applicant.
Learned counsel for the applicant submits
that the applicant is innocent and has been
wrongly convicted. There is no material evidence
available on record against him. He further
submits that the applicant is in jail since
10.07.2025, thereby, out of 6 months of jail
sentence, he has already served about a month, the
revision will take considerable time to be finalized,
therefore, the application may be allowed and the
applicant may be enlarged on bail.
On the other hand, learned State counsel
opposes the bail application.
Considering the facts and circumstances of
the case and also considering the detention period
of the applicant, final disposal of the case is likely
to take time, looking to the short sentence of the
applicant, without commenting on merits of the
case, the application (IA no.01/2025) is allowed.
It is directed that the substantive jail sentence
imposed upon the applicant shall remain
suspended till final disposal of this revision, subject
to the depositing of the fine amount imposed upon
the applicant, and he shall be released on bail on
his executing a personal bond for a sum of Rs.
25,000/- with one surety for the like sum to the
satisfaction of the trial Court for his appearance
before the Registry of this Court on 6th October,
2025. He shall thereafter appear before the
concerned 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 disposal of
this petition.
Records of the trial Court is received.
List this case for final hearing in its
chronological order.
Certified copy as per rules.
Sd/-
(Sanjay Kumar Jaiswal)
-Shubham Judge
