Khomchand Chandravanshi vs The State Of Chhattisgarh
2025 Latest Caselaw 3393 Chatt

Chattisgarh High Court

Khomchand Chandravanshi vs The State Of Chhattisgarh on 25 August, 2025

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              HIGH COURT OF CHHATTISGARH AT BILASPUR

                          CRR No. 956 of 2025

KHOMCHAND CHANDRAVANSHI versus THE STATE OF CHHATTISGARH

                              Order Sheet




 25/08/2025        Mr. Parag Kotecha, counsel for the applicant.
                   Mr. Vivek Sharma, Panel Lawyer, for the State.
                   Heard on admission.
                   Admit.
                   Also heard on        I.A.No.1 for suspension of
              sentence and grant of bail to the applicant.
                   By order dated 26.03.2025 passed in Criminal
              Case no. 960 of 2019, the learned JMFC, Dongargarh
              convicted and sentenced the applicant as follows:


                U/s 279 of IPC      RI for 3 months and fine
                                    amount of Rs.100/-, in default
                                    of payment of fine additional RI
                                    for 7 days.
                U/s 304-A IPC       RI for 1 year and fine amount
                                    of Rs.100/-, in default of
                                    payment of fine, additional RI
                                    for 7 days.
                U/s     146/196     Fine amount of Rs.1000/-, in
                                    default of payment of fine,
                IPC
                                    additional RI for 10 days.
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        Against the said order of JMFC, appeal was
preferred. By impugned judgment dated 28.07.2025
passed in Criminal Appeal No. 07/2025, the learned
Additional    Sessions       Judge,    Dongargarh,   District
Rajnandgaon      affirmed the conviction and sentence
imposed by the JMFC and rejected the appeal of the
applicant.
        Learned counsel for the applicant submits that
the maximum jail sentence awarded is RI for 1 year
and the fine amounts have been deposited. The
applicant was on bail during trial and pendency of
appeal and did not misuse the liberty granted to him.
He further submits that the applicant is in jail since
28.07.2025

that is from the date of judgment passed by the appellate Court and the hearing of revision is likely to take time, therefore, he prays for releasing the applicant on bail.

Per contra, learned State Counsel opposes the prayer.

Having considered the submissions made by learned counsel for the applicant as also the fact that there is no immediate possibility of hearing the revision on merits and further looking to the short term sentence, I am inclined to suspend the remaining jail sentence and release the appellant on bail.

Accordingly, I.A.No.1 is allowed and it is directed that the execution of further substantive jail sentence of the appellant shall remain suspended and

he shall be released on bail on his executing a personal bond in sum of Rs.25,000/- with one surety in the like sum to the satisfaction of the trial Court for his appearance before the Registry of this Court on 10th November, 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 the disposal of this appeal.

Cc as per rules.

Sd/-

                                   (Sanjay Kumar Jaiswal)
Rao                                        Judge