Mukesh Basore @ Sanjay Kumar vs State Of Chhattisgarh
2025 Latest Caselaw 1286 Chatt

Chattisgarh High Court

Mukesh Basore @ Sanjay Kumar vs State Of Chhattisgarh on 17 January, 2025

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                                                                                    NAFR

                              HIGH COURT OF CHHATTISGARH AT BILASPUR


                                                 CRA No. 240 of 2024

                      1 - Mukesh Basore @ Sanjay Kumar S/o Panna Lal Basore Aged About 23
                      Years
                      2 - Ram Avatar Basore S/o Somaru Basore Aged About 46 Years
                      3 - Panna Lal Basore S/o Late Daya Ram Aged About 56 Years
                      4 - Rakesh Kumar Basore S/o Panna Lal Basore Aged About 20 Years
                      5 - Mithun @ Devanand Basore S/o Mohar Lal Basore Aged About 20
                      Years
                      6 - Genda Prasad Basore S/o Ram Bilas Aged About 23 Years
                      7 - Kamal Chand Basore @ Patel Basore S/o Late Dayaram Basore Aged
                      About 48 Years
                      All are R/o Village Mahewa, Chowki-Wadrafnagar, Police Station
                      Basantpur, District Balrampur-Ramanujganj (C.G.)
                                                                                  ... Appellants
                                                        versus
                      1 - State of Chhattisgarh Through The Station House Officer, Police Station
                      Basantpur, District Balrampur-Ramanujganj (C.G.)
                                                                                ... Respondent

Order Sheet

17/01/2025 Mr. Rahul Mishra, Advocate for the Appellants.

Ms. Sunita Sahu, PL for the State.

Heard on I.A. No.3/2025, which is an application for

suspension of sentence and grant of bail.

Digitally signed by ASHUTOSH The appellants stand convicted under Section 395 read ASHUTOSH MISHRA MISHRA Date:

2025.01.20 19:15:08 +0530

with Section 149 and Section 324 read with Section 149 of

IPC and sentenced to undergo R.I. for 7 years and R.I. for 2

Years, respectively and to pay fine of Rs.200-200, each, vide

judgment dated 11/01/2024 passed by the Court below in

S.T. No.31/2023.

The earlier application for suspension of sentence and

grant of bail was dismissed on 10/06/2024 on merits.

Considering the fact that within a short span of time this

application for suspension of sentence and grant of bail has

been filed and there is no substantial change in the

circumstances of the case, I am not inclined to reconsider the

repeat application for suspension of sentence and grant of

bail.

Accordingly, I.A.No.3/2025, application for suspension of sentence and grant of bail is dismissed.

SD/-

(Arvind Kumar Verma) Judge

ashu