Chattisgarh High Court
Shashikant Shukla @ Pappi vs State Of Chhattisgarh on 20 February, 2025
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HIGH COURT OF CHHATTISGARH AT BILASPUR
CRA No. 363 of 2025
1 - Shashikant Shukla @ Pappi S/o Vijay Kumar Shukla Aged About 41 Years R/o
Village Hasaud, P.S. Hasaud, District- Janjgir- Champa ( C.G. ).
2 - Rajnikant Shukla S/o Vijay Kumar Shukla Aged About 42 Years R/o Village Hasaud,
P.S. Hasaud, District- Janjgir- Champa ( C.G. ).
... Appellants
versus
1 - State Of Chhattisgarh Through- Station House Officer, Police Station Navagarh,
District- Janjgir-Champa ( C.G. ).
... Respondent(s)
Order Sheet
20/02/2025 Mr. Shyam Kumar, Counsel for the appellants.
Ms. Sunita Manikpuri, Dy. G.A. for the State.
Heard on I.A. No. 01/2025, an application for
suspension of sentence and grant of bail.
By the impugned judgment dated 07.01.2025
passed in Special Criminal (STSC) Case No. 47/2022
by the learned Special Judge (Atrocities) Janjgir-
Champa (C.G.) convicted the appellants as under:
Conviction Sentence
U/s 294 of IPC Fine of Rs. 500/- each, in
default of fine, RI for 15
days to each appellant.
U/s 506(Part-II) of IPC RI of 6 months and fine of
Rs. 500/- to each
appellant, in default of fine
RI for 15 days to each
appellant.
U/s 25(1-b)(b) of Arms Act RI of 2 years to each
appellant and fine of Rs.
500/- to each appellant, in
default of fine RI for 15
days to each appellant.
Learned Counsel for the Appellants contended
that the appellants have prima facie good case in their
favor and they are hopeful to succeed on it. The
appellants were on bail during trial. The disposal of this
Criminal Appeal is likely to take long time. The
appellants are ready to abide by all the terms and
conditions which may be imposed by this Hon'ble Court
while suspending the jail sentence of the appellants.
Learned State Counsel objected the prayer
stating that in the judgment rendered by the Trial Court
all incriminating circumstances are against the
appellants which connects them 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 appellants and they
have 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 Appellants by the learned Trial Court
is hereby suspended. The appellants shall be released
on bail on their executing a bail bond of Rs. 25,000/-
by each appellant with one surety in the like amount to
the satisfaction of the concerned Trial Court for their
appearance before the Registry of this Court on
10.03.2025. Thereafter, they 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
