Ajit Lakda vs State Of Chhattisgarh
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Chattisgarh High Court

Ajit Lakda vs State Of Chhattisgarh on 28 August, 2025

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                                 HIGH COURT OF CHHATTISGARH AT BILASPUR


                                                  CRA No. 1171 of 2025

                      Ajit Lakda S/o Aetwa Ram Aged About 30 Years R/o Village Damodarpur,
                      Kharapara, Police Station Shankagarh, District Balrampur Ramanujganj
                      Chhattisgarh
                                                                                  ... Appellant
                                                         versus
                      State Of Chhattisgarh Through Police Station Shankargarh, District
                      Balrampur Ramanujganj Chhattisgarh
                                                                               ... Respondent

Order on Board

28/08/2025 Mr. Anurag Singh, counsel for appellant.

Mr. Pranjal Shukla, P.L. for Resp-State. Heard.

Appeal is admitted for hearing. Also heard on I.A. No.01/2025, which is an application U/s. 430 of BNSS, 2023 for suspension of sentence and

Digitally grant of bail.

signed by

Appellant has been convicted by the judgment of BALRAM BALRAM PRASAD PRASAD DEWANGAN DEWANGAN Date:

2025.08.29

conviction and order of sentence dated 15.05.2025, passed 10:24:01 +0530

in Sessions Trial No. 125/2024 by the learned Sessions Judge, Balrampur, Place Ramanujganj, District Balrampur-

Ramanujganj in the following manner :-

U/s. 109 (1) of : R.I. for 7 years with fine of Bhartiya Nyaya Rs.500/- failing which, further Sahinta undergo R.I. for 15 days Learned counsel for appellant submits that incident occurred in sudden and grave provocation and there is no intention or pre-planning of appellant to cause such injuries to complainant/injured. He submits that appellant is in jail since 25.07.2024 and has completed about one year and one month of his substantive jail sentence. He further submits that appeal may take sometime for its final hearing and appellant is having prima-facie good case in his favour, hence, application for suspension of sentence and grant of bail may be allowed and appellant may be released on bail.

Learned State counsel opposes the submission of learned counsel for appellant.

Considering the submission of learned counsel for respective parties and taking into consideration the fact that appellant is in jail since 25.07.2024 and he has completed 1 year and one month of his jail sentence, the appeal may take some time for its hearing finally, I find that it is a fit case to suspend the sentence and release the appellant on bail.

Accordingly, I.A. 01/2025 is allowed. It is directed that substantive jail sentence of appellant shall remain suspended during pendency of this appeal and he be released on bail upon furnishing bail bond in the sum of ₹ 25,000/- with one surety in the like sum to the satisfaction of concerned Court below, for his appearance

before the Registry of this Court on 08.10.2025. Thereafter, He shall appear before the trial Court on the date given by the Registry of this Court and will continue to appear there on all such dates before trial Court till disposal of this appeal.

Certified copy as per rules.

Sd/-

(Parth Prateem Sahu) JUDGE

Balram