Amar Singh vs State Of Chhattisgarh
2025 Latest Caselaw 1291 Chatt

Chattisgarh High Court

Amar Singh vs State Of Chhattisgarh on 17 January, 2025

                                            1


                   Digitally signed
                   by AKHILESH
                   BEOHAR
                   Date: 2025.01.17
                   16:17:10 +0530



                                                                          NAFR

          HIGH COURT OF CHHATTISGARH AT BILASPUR

                                  WPCR No. 9 of 2025
 •    Amar Singh, S/o Gangaram Nagvanshi, aged about 45 Years, R/o
      Village - Chhatvan, Likupali, Police Station, Rajadeori, District Baloda
      Bazar, Bhatapara Chhattisgarh.
                                                             ... Petitioner
                                         versus
1. State of Chhattisgarh, Through the Secretary, Home Department,
   Mahanadi Bhavan, Mantralaya, New Raipur, District Raipur,
   Chhattisgarh.
2. Superintendent of Jail Raipur, District Raipur, Chhattisgarh.
3. Station House Officer Police Station, Rajadeori, District Baloda Bazar
   Bhatapara Chattisgarh.
                                                                 ... Respondents

     For Petitioner                   : Mr. Akhilesh Mishra, Advcocate.
     For Respondents                  : Mr.  Sachchidanand      Yadav,     Panel
                                        Lawyer.

                  Hon'ble Shri Justice Sanjay S. Agrawal &
                 Hon'ble Shri Justice Radhakishan Agrawal
                               Order on Board
     Per Radhakishan Agrawal, J.

17/01/2025

1. By way of this petition, the petitioner seeks issuance of a direction to

respondent No.2- Jail Superintendent, Raipur to release him from jail on

his furnishing a personal bond. A perusal of writ petition, it appears that

vide judgment dated 05.08.2024 passed in CRA No.495/2020, this Court

set-aside the conviction and sentence imposed upon the

petitioner/accused and accordingly, he was acquitted of the charge under

Section 302 of IPC and directed to be released forthwith if not required in

any other case while directing the accused/petitioner to furnish a

personal bond for a sum of Rs.25,000/- with one surety in the like sum to

the satisfaction of the trial Court.

2. Along with petition, he filed an application (I.A. No.01/2025) seeking

exemption to file affidavit on the ground that he is unable to provide a

competent surety due to poor financial condition of his family and

requested to release him on personal bond.

3. On due consideration and for the reasons mentioned therein, the said

application (I.A. No.01/2025) is allowed and accused/petitioner is

exempted to file affidavit.

4. Accordingly, it is ordered that accused/petitioner, who is in jail, be

released forthwith if not required in any other case, on his furnishing a

personal bond for a sum of Rs.25,000/- to the satisfaction of the trial

Court.

5. In view of above, the present petition stands disposed of.

6. Let a certified copy of this order be transmitted to the concerned trial

Court as well as concerned Jail Superintendent today itself for necessary

information and action.

                           Sd/-                               Sd/-
                    (Sanjay S. Agrawal)               (Radhakishan Agrawal)
                          Judge                              Judge


Akhilesh