Smt. Jyoti Singh vs State Of Chhattisgarh
2025 Latest Caselaw 3424 Chatt

Chattisgarh High Court

Smt. Jyoti Singh vs State Of Chhattisgarh on 26 August, 2025

SYED HIGH COURT OF CHHATTISGARH AT BILASPUR ROSHAN ZAMIR ALI CRR No. 1057 of 2025

ROSHAN ZAMIR Smt. Jyoti Singh versus State of CG

Order on Board

26/08/2025 Mr. P.K. Patel, Advocate for the applicant.

Mr. Sanjeev Pandey, Dy. Govt. Advocate for the State.

Heard.

Admit.

Call for record of trial Court as also appellate Court.

Also heard on I.A. No.1/2025, application for suspension of sentence, grant of bail to applicant and suspension of fine amount.

Learned counsel for applicant submits that by the impugned judgment dated 12.6.2025, applicant stands convicted under Section 420 of the Indian Penal Code and sentenced to undergo RI for 03 years and to pay a fine of Rs.17,00,000/-. He further submits that applicant was on bail during trial as also appeal and she has not misused the liberty granted to her. Applicant is a lady and she is in jail since the date of judgment passed by learned appellate Court i.e. 12.6.2025, there is no likelihood of coming up of

this revision for final hearing in near future, hence, the jail sentence imposed upon applicant be suspended and she be released on bail.

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

Considering the facts and circumstances of case, in particular short sentence imposed upon applicant and that disposal of this revision may take time, I am inclined to suspend substantive sentence imposed upon applicant and release her on bail.

Accordingly, it is directed that execution of substantive jail sentence of applicant shall remain suspended during pendency of this revision and she is directed to be enlarged on bail on her furnishing a personal bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand Only) and a surety bond in the like amount to the satisfaction of trial Court concerned for her appearance before the Registry of this Court on 6.10.2025. She shall thereafter appear before the trial Court concerned on a date to be given by the Registry of this Court and continue to appear there on all such dates as are given to her by the said Court till final disposal of this revision.

List the matter for final hearing in its due course. Certified copy as per rules.

Sd/-

(Parth Prateem Sahu) Judge roshan/-