Mahendra Prasad Rajvade vs State Of Chhattisgarh
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Chattisgarh High Court

Mahendra Prasad Rajvade vs State Of Chhattisgarh on 21 February, 2025

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                                          HIGH COURT OF CHHATTISGARH AT BILASPUR


                                                            CRA No. 2223 of 2024

                             1 - Mahendra Prasad Rajvade, S/o Ghanshyam Rajvade, aged about 31 years, R/o Karji,
                             P.S. Patna, District Koriya (C.G.)
                                                                                                   ... Appellant (s)
                                                                     versus
                             1 - State Of Chhattisgarh Through Station House Officer P.S. Patna, District Koriya
                             (C.G.).
                                                                                              ... Respondent(s)

21/02/2025 Shri Vivek Singhal, counsel for the appellant.

Ms. Pragya Shrivastava, Dy. G.A. for the State.

Heard on I.A. No.1 of 2024, application for suspension of sentence and grant of bail to the appellant.

By the impugned judgment dated 27/11/2024, passed by the learned Additional Sessions Judge Baikunthpur, District Koriya (C.G.) in Sessions Trial No 33/2024, the appellant stands convicted and sentenced as under :-

                                              Conviction                      Sentence

                                              Under Section 294               R.I. for 3 months.

NARESH KUMAR
       by NARESH
KUMAR Date:
               KAMDE
                                              of IPC
KAMDE 2025.02.25
       11:59:48 +0530


        Under Section 506              R.I. for 6 months.
        Part II of IPC

        Under Section 307              R.I. for 5 years and fine amount of

Rs.1000/-, in default of payment of of IPC fine additional RI for 1 month.

                                       All the sentences           shall   run
                                       concurrently.

Learned counsel for the appellant submits that appellant is in jail since 17/02/2024, the appeal is likely to take more time for its final adjudication and he furnish adequate security and shall abide all the directions and conditions imposed by the Court, hence he may be enlarged on bail.

On the other hand, learned State counsel has opposes the submission made by counsel for the appellant and submits that the injured was admitted in the hospital for about 18-20 days and was not able to speak properly, therefore his application may not be allowed.

Considering the maximum sentence awarded to the appellant i.e. five years R.I. and he served the sentence of one year, the injury caused by the appellant is serious in nature, therefore, the application I.A. No.1/2024, deserves to be and is hereby rejected.

List this case for final hearing.

Sd/-

(Arvind Kumar Verma) Judge Kamde