Moiz Ahmad vs State Of Chhattisgarh
2025 Latest Caselaw 3731 Chatt

Chattisgarh High Court

Moiz Ahmad vs State Of Chhattisgarh on 26 August, 2025

SYED HIGH COURT OF CHHATTISGARH AT BILASPUR ROSHAN ZAMIR ALI Digitally CRR No. 913 of 2025 signed by SYED ROSHAN ZAMIR ALI MOIZ AHMAD versus STATE OF CHHATTISGARH

Order on Board

26/08/2025 Mr. Anil Gulati, Advocate for the applicant.

Ms. Sunita Manikpuri, Govt. Advocate for the State. Heard.

Admit.

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

Learned counsel for applicant submits that by the impugned judgment, 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.10,000/-, which has already deposited by the applicant. He further submits that applicant has already served more than one year of jail sentence out of maximum sentence of three years. Applicant was on bail during pendency of appeal and he has not misused the liberty granted to him. Applicant is in jail since the date of judgment passed by learned appellate Court i.e. 9.7.2025, 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 he 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 him on bail.

Accordingly, I.A. No.1/2025 is allowed. Execution of substantive jail sentence of applicant shall remain suspended during pendency of this revision and he is directed to be enlarged on bail on his 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 his appearance before the Registry of this Court on 6.10.2025. He 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 him 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/-