Harish Dewangan And Anr vs State Of Chhattisgarh
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Chattisgarh High Court

Harish Dewangan And Anr vs State Of Chhattisgarh on 20 August, 2025

                                       1                            Digitally signed
                                                                    by SHUBHAM
                                                        SHUBHAM     SINGH
                                                        SINGH       RAGHUVANSHI
                                                        RAGHUVANSHI Date:
                                                                    2025.08.20
                                                                    17:57:28 +0530




        HIGH COURT OF CHHATTISGARH AT BILASPUR


                         CRA No. 364 of 2025



1 - Harish Dewangan S/o Arun Kumar Dewangan Aged About 29
Years R/o - Nayapara, Ward No. 11 Sirgitti, Police Station Sirgitti,
District Bilaspur (C.G.)
2 - Koushal Dewangan S/o Arun Kumar Dewangan Aged About 23
Years R/o - Nayapara, Ward No. 11 Sirgitti, Police Station Sirgitti,
District Bilaspur (C.G.)
                                                                 ... Appellants
                                    versus
State Of Chhattisgarh Through The Station House Officer, Police
Station Sirgitti, District Bilaspur (C.G.)
                                                             ... Respondent

Order Sheet

20.08.2025 Mr. Shubham Tripathi, Advocate for the Appellants.

Ms. Pragya Shrivastava, Dy. G.A. for the State/Respondent.

Heard on I.A. No.01/2025, application for

suspension of sentence and grant of bail to the appellants.

By the impugned judgment dated 29.01.2025, passed by learned VIth Additional Sessions Judge, District Bilaspur (C.G.) in Session Trial No.134/2022, whereby the appellants have been convicted and sentenced as under:-

        Conviction                Sentence & fine
307 of IPC                 RI for 5 years and fine of Rs.
                           500/-, in default, 3 months'
                           additional RI

Learned counsel for the appellants submits that the appellants are innocent and wrongly convicted, there is no material evidence against the appellants. Further, there is no previous enmity with the complainant. He also submits that out of 5 years of jail sentence, the appellants have already served about 6 months 22 days in jail, therefore, looking to the jail sentence of the appellants, they may be enlarged on bail.

The State counsel opposes bail, arguing the appellants' clear intention to commit the offense, and requests denial of bail.

Considering the facts and circumstances of the case, evidence collected by the prosecution against the appellants and also considering the statements of

injured Ajay Sahu (PW-6), Dr. Ashish Sharma (PW-3) and Dr. Nishant Dubey (PW-7), without further commenting on merits of the case, at this stage, I am not inclined to release the appellants on bail.

Accordingly, the bail application (I.A. No. 01/2025) is rejected.

Record of the Trial Court is received.

List this case for final hearing after two weeks.

Sd/-

-Shubham (Sanjay Kumar Jaiswal) Judge