Chattisgarh High Court
Chowram Pisda vs State Of Chhattisgarh on 28 August, 2025
1
HIGH COURT OF CHHATTISGARH AT BILASPUR
CRA No. 1634 of 2025
Chowram Pisda S/o Late Balduram Pisda Aged About 64 Years R/o Village
Kharthuli, Post Badgaon, Tehsil Dandi Lohara, District Balod, C.G. Posted
As Executive Engineer, Public Works Department Sukma, District :
Sukuma, Chhattisgarh
... Appellant
versus
State Of Chhattisgarh Through The Anti-Corruption Bureau Unit,
Jagdalpur, Bastar Division, District : Bastar(Jagdalpur), Chhattisgarh
... Respondent
Order on Board
28/08/2025 Mr. Manoj Paranjpe, Sr. Advocate with Mr. Abhyuday
Singh, counsel for appellant.
Mr. Akhilesh Kumar, Govt. Advocate for Resp-State.
Heard on I.A. No.01/2025, which is an application U/s.
430 of BNSS, 2023 for suspension of sentence and grant of
bail.
Appellant has been convicted by the judgment of
conviction and order of sentence dated 16.07.2025, passed
in Special Case No. 01/2019 by the learned Special Judge
Digitally
(Prevention of Corruption Act), South Bastar, Dantewada
signed by
(C.G.) in the following manner :-
BALRAM
BALRAM PRASAD
PRASAD DEWANGAN
DEWANGAN Date:
2025.08.29
10:24:01
+0530
U/s. 13 (2) of the : R.I. for 2 years with fine of
Prevention of Rs.1000/- failing which, further
Corruption Act, 1988 undergo R.I. for 1 month
U/s. 120-B of I.P.C. : R.I. for 1 year with fine of
Rs.1000/- failing which further
undergo, R.I. for 1 month
U/s. 420-B of I.P.C. : R.I. for 3 years with fine of
Rs.5000/- failing which further
undergo 3 months R.I.
U/s. 467 of I.P.C. : R.I. for 3 years with fine of
Rs.5000/- failing which further
undergo 3 months R.I.
U/s. 468 of I.P.C. : R.I. for 3 years with fine of
Rs.5000/- failing which further
undergo 3 months R.I.
U/s. 471 of I.P.C. : R.I. for 3 years with fine of
Rs.5000/- failing which further
undergo 3 months R.I.
All the sentences are directed to
run concurrently.
Learned counsel for appellant submits that
considering the period of jail sentence awarded to appellant
maximum of three years, appellant filed an application for
grant of bail U/s. 430 (3) of BNSS enabling appellant to file
appeal and obtaining the order of suspension of sentence
and grant of bail from Appellate Court. The said application
was allowed, pursuant to that appellant is on bail. He
submits that as per his information, last date for submitting
the order under Section 430 (1) of BNSS is 30 th of August,
2025. He also pointed out that on the last date of hearing,
State counsel was directed to seek instruction and file reply
to application for suspension of sentence, however, till date
reply has not been filed. 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 submits that reply could not be
filed to the application for suspension of sentence.
Considered the submission of learned counsel for
respective parties, primarily the submission of learned
counsel for appellant that appellant was extended benefit of
bail enabling him to file an appeal to obtain the order U/s.
430 (1) of BNSS, I am inclined to allow I.A. No. 01/2025.
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 their 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
