Chattisgarh High Court
Ballu @ Gulabchand vs The State Of Chhattisgarh on 19 August, 2025
1
Digitally signed
by SHUBHAM
SHUBHAM SINGH
SINGH RAGHUVANSHI
RAGHUVANSHI
Date: 2025.08.20
17:46:59 +0530
HIGH COURT OF CHHATTISGARH AT BILASPUR
CRA No. 1656 of 2025
1 - Ballu @ Gulabchand S/o Late Babu Lal @ Somaru Aged About
40 Years R/o Village Barhol (Patarapara) P.S. And Tahsil
Ramanujnagar, District : Surajpur, Chhattisgarh
2 - Akilchand @ Nanu S/o Late Babu Lal @ Somaru Aged About 35
Years R/o Village Barhol (Patarapara) P.S. And Tahsil
Ramanujnagar, District : Surajpur, Chhattisgarh
3 - Late Babu Lal @ Somaru S/o Late Ranjeet Aged About 56 Years
R/o Village Barhol (Patarapara) P.S. And Tahsil Ramanujnagar,
District Surajpur (C.G.) (Dead And Abated)
... Appellants
versus
The State Of Chhattisgarh Through The Police Station
Ramanujnagar, District : Surajpur, Chhattisgarh
... Respondent
Order Sheet
19.08.2025 Mr. Ashok Kumar Shukla, Advocate for
Appellants No.1 & 2.
Ms. Binu Sharma, P.L. for the State/Respondent.
Heard.
Admit.
Also heard on I.A. No.01/2025, application
seeking suspension of sentence and grant of bail to
Appellants No.1 & 2.
By the impugned judgment dated 15.07.2025
passed by learned Additional Sessions Judge(Fast
Track Court) Surajpur, District Surajpur (C.G.) in
Sessions Case No.18/2022, whereby Appellants No.1
& 2 have been convicted and sentenced as under:-
Conviction Sentence & fine
324/34 of IPC RI for 6 months and fine of Rs.
1000/- each, in default, 1
months' additional RI
Learned counsel for the appellants submits that
this appeal is only filed for Appellant No.1 & 2.
Appellant No.3 died during pendency of trial and as he
was made shown to be the accused before the Trial
Court, hence his name has been shown in cause-title
of this appeal. He further contended that maximum
jail sentence awarded to Appellants No.1 & 2 is of 6
months. The appellants 1 & 2 suffered jail sentence of
about 14 days during trial thereafter they were on bail
during trial and not misused the liberty granted in
their favour. The appeal is likely to take time to be
finalized, therefore, the substantive jail sentence
imposed upon Appellants No.1 & 2 may be suspended
during pendency of this appeal and they may be
released on bail.
On the other hand, learned State counsel
opposes the bail application.
On due consideration of submissions of learned
Counsel appearing for the parties and further
considering the short sentence awarded to Appellants
No.1 & 2 of 6 months only, the application (IA
no.01/2025) is allowed.
It is directed that the substantive jail
shall be suspended till final disposal of this appeal
and they shall be released on bail on their
executing a personal bond for a sum of Rs.
25,000/- each with one surety for the like sum to
the satisfaction of the trial Court for their
appearance before the Registry of this Court on
13th October, 2025. They 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 them by the
said Court till disposal of this petition.
Call for record of the Trial Court.
List this case after 8 weeks.
Certified copy as per rules.
Sd/-
(Parth Prateem Sahu)
Shubham Judge
