Bhimsen Bhaskar vs State Of Chhattisgarh
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Chattisgarh High Court

Bhimsen Bhaskar vs State Of Chhattisgarh on 20 February, 2025

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          HIGH COURT OF CHHATTISGARH AT BILASPUR



                               CRA No. 359 of 2025


1 - Bhimsen Bhaskar S/o Deva Bhaskar Aged About 39 Years R/o Village Siyanar
Dongripara Police Station Faraspal District - Dantewada (C.G.) (On Bail)
                                                                   ... Appellant


                                        versus


1 - State Of Chhattisgarh Through Police Station Faraspal District - Dantewada (C.G.)
                                                                     ... Respondent(s)

Order Sheet

20/02/2025 Mr. Bharat Sharma, Counsel for the appellant.

Mr. Vivek Sharma, Panel Lawyer for the State. Heard on I.A. No. 01/2025, an application for suspension of sentence and grant of bail.

By the impugned judgment and conviction dated 25.01.2025 passed by the Sessions Judge, South

Bastar, District- Dantewada (C.G.) passed in Sessions Trial No. 33/2022, the appellant stands convicted as under:

         Conviction                   Sentence
U/s 326 of IPC                RI for 3 years and fine of
                              Rs. 1000/-, in default of
                              fine additional sentence of
                              3 months.

Learned Counsel for the Appellant contended that the appellant has prima facie good case in his favor and he is hopeful to succeed on it. The applicant was on bail during trial. The disposal of this Criminal Revision is likely to take long time. The applicant is ready to abide all the terms and conditions which may be imposed by this Hon'ble Court while suspending the jail sentence of the applicant.

Learned State Counsel objected the prayer stating that in the judgment rendered by the Trial Court all incriminating circumstances are against the accused/applicant which connects him with the crime and chain of circumstances are fully linked and completed with each other.

I have heard learned Counsel for the parties and perused the record with utmost circumspection.

Considering the totality of the facts, in particular the short sentence awarded to the applicant and he has

not misused the liberty granted by the concerned Court and the period of detention without further commenting on merits, I am of the opinion that present is a fit case to suspend the jail sentence imposed upon the appellant.

Accordingly, the substantive jail sentence imposed upon the Applicant by the learned Trial Court is hereby suspended. The Applicant by the learned Trial Court is hereby suspended. The applicant shall be released on bail on his executing a bail bond of Rs. 25,000/- with one surety in the like amount to the satisfaction of the concerned Trial Court for his appearance before the Registry of this Court on 10.03.2025. Thereafter, he shall appear before the concerned Trial Court on a date to be given by the Registry of this Court and shall continue to appear there on all such subsequent dates as are given to him by the Trial Court, till final disposal of this appeal.

Consequently, I.A. No. 01/2025 stands allowed. Call for the records from the concerned Trial Court.

List this case for final hearing in due course.

Sd/-

(Arvind Kumar Verma) Judge

Madhurima