Meghnath @ Pappu Kenwat vs State Of Chhattisgarh
2025 Latest Caselaw 3733 Chatt

Chattisgarh High Court

Meghnath @ Pappu Kenwat vs State Of Chhattisgarh on 26 August, 2025

SYED HIGH COURT OF CHHATTISGARH AT BILASPUR ROSHAN ZAMIR ALI Digitally signed CRA No.1419 of 2025 by SYED ROSHAN ZAMIR ALI Meghnath @ Pappu Kenwat versus State of CG

Order on Board

26/08/2025 Mr. Aditya Sharma, Advocate for the appellant.

Mr. K.K. Baharani, Panel Lawyer for the State. Heard on I.A. No.1/2025, application for suspension of sentence and grant of bail.

Learned counsel for appellant submits that by the impugned judgment dated 27.6.2025, appellant stands convicted under Sections 354d (1) (i), 354 of IPC and Section 3 (1) (w) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and sentenced to undergo RI for 2 years and to pay fine of Rs.500/- for each offence, with usual default stipulation. He further submits that appellant was on bail during trial and after passing of impugned judgment, appellant has been granted bail to enable him to file appeal and hearing on application for suspension of sentence and grant of bail. He submits that there is no likelihood of coming up of this appeal for final hearing in near future, hence, the jail sentence imposed upon applicant be suspended and he be granted 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, I am inclined to suspend substantive sentence imposed upon applicant and to grant him bail.

Accordingly, I.A. No.1/2025 is allowed. it is directed that execution of substantive jail sentence of applicant shall remain suspended during pendency of this appeal 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/-