Nohar Dewangan vs State Of Chhattisgarh
2025 Latest Caselaw 1680 Chatt

Chattisgarh High Court

Nohar Dewangan vs State Of Chhattisgarh on 13 August, 2025

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                                                                 by BHOLA
                                                                 NATH KHATAI
                                                                 Date:
                                                                 2025.08.13
                                                                 16:08:49 +0530




        HIGH COURT OF CHHATTISGARH AT BILASPUR

                           CRA No. 692 of 2025

1 - Nohar Dewangan S/o Kanhaiya Lal Dewangan Aged About 49 Years
R/o Village Mongara, Police Station- Mahasamund, District Mahasamund,
Chhattisgarh.
2 - Tarachand Dewangan S/o Nohar Dewangan Aged About 27 Years R/o
Village Mongara, Police Station- Mahasamund, District Mahasamund,
Chhattisgarh.
3 - Pokhan Dewangan S/o Kanhaiya Lal Dewangan Aged About 33 Years
R/o Village Mongara, Police Station- Mahasamund, District Mahasamund,
Chhattisgarh.
                                                        ... Appellants
                                  versus
1 - State Of Chhattisgarh Through Police Station- Mahasamund, District :
Mahasamund, Chhattisgarh
                                                       ... Respondent

Order Sheet

13/08/2025 Mr. Raghvendra Pradhan, counsel for appellants.

Mr. Karan Kumar Baharani, P.L. for State.

Heard on I.A. No.01/2025, application under Section 430 of BNSS 2023 for suspension of sentence and grant of

bail.

By the impugned judgment dated 19.03.2025 passed by learned 2nd Additional Sessions Judge, Mahasamund (CG) in S.T. No. H-45/2020, the appellants have been convicted and sentenced as under:-

        Conviction                     Sentence
 U/s 307/34 of IPC      R.I. for 7 years and fine of Rs.

1,000/-, in default of payment of fine, additional R.I. for 3 months.

Learned counsel for appellants submits that the appellants are innocent and they have been falsely implicated in this case. He submits that there was no intention on the part of the appellants to assault the injured as the injured himself has stated in para-22 of his court statement that a sudden dispute took place at the spot. He further submits that the appellants are in jail since the date of pronouncement of the impugned judgment i.e. 19.03.2025 and there is no likelihood of early final disposal of the appeal, therefore, considering all these facts the jail sentence of the appellants may be suspended till the final disposal of the appeal.

On the other hand, learned State counsel opposes the bail application.

Heard learned counsel for the parties and perused the record.

Considering the facts and circumstances of the case, particularly the nature and gravity of offence and the overall material available on record against the

appellants, this Court is not inclined to grant bail to the appellants.

Accordingly, I.A. No.01 for suspension of sentence and grant of bail stands rejected.

List the case for final hearing in the month of September, 2025.

Sd/-

(Sanjay Kumar Jaiswal) Judge

Khatai