Vikash Kumar Kushwaha @ Vicky vs State Of Chhattisgarh
2025 Latest Caselaw 1763 Chatt

Citation : 2025 Latest Caselaw 1763 Chatt
Judgement Date : 5 February, 2025

Chattisgarh High Court

Vikash Kumar Kushwaha @ Vicky vs State Of Chhattisgarh on 5 February, 2025

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                                      HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                        CRA No. 1923 of 2024

                              1 - Vikash Kumar Kushwaha @ Vicky S/o Bhuleshwar Prasad Aged About
                              19 Years R/o Village Kewra Khesaridand, P.S. Jhilmili, District Surajpur,
                              C.G.
                                                                                          ... Appellant

                                                                versus

                              1 - State of Chhattisgarh Through The Station House Officer, Police Station
                              Surajpur, District Surajpur, C.G.
                                                                                         ... Respondent

Order Sheet

05/02/2025 Mr. T.K. Jha, Advocate for the Appellant.

Ms. Sunita Sahu, PL for the State.

Heard on I.A. No.01/2025, which is an application for

grant of temporary bail.

The appellant stands convicted under Section 21 (C) of

the N.D.P.S. Act and sentenced to undergo R.I. for 10 years

and fine amount of Rs.1,00,000/- and in default of fine

amount, additional R.I. for two months vide judgment dated

25/09/2024 passed by the Special Judge, N.D.P.S. Act by ASHUTOSH ASHUTOSH MISHRA Date:

MISHRA 2025.02.06 12:57:41 +0530

Surajpur, District Surajpur in Special NDPS Case

No.37/2023.

Temporary bail has been sought for on the ground that

there is wedding of the elder sister of the appellant (namely

Jyoti Kushwaha) and the pre wedding rituals are starting from

10/02/2025 and the marriage is scheduled to be held on

14/02/2025, wherein the presence of brothers/appellant is

required, therefore, the jail sentence of the appellant may be

suspended for a temporary period and he may be enlarged on

bail.

Considering the fact that the marriage of the sister of

the appellant is scheduled to be held on 14/02/2025 and the

appellant being the brother his presence is required, under the

circumstances, I am inclined to grant temporary bail to the

appellant for a period of 08 days (from 09/02/2025 to

16/02/2025).

Accordingly, I.A. No.01/2025 application for grant of

temporary bail on behalf of appellant is allowed and he is

directed to be released on bail for a period of 08 days from

the date of his release on his executing a personal bond for a

sum Rs.10,000/- with one surety for the like sum to the

satisfaction of the trial Court. He shall be released on

temporary bail on 09/02/2025 and shall surrender before the

trial Court on 17/02/2025 till 11.00 A.M. positively.