Rakesh @ Bhupendra Das vs State Of Chhattisgarh
2025 Latest Caselaw 1293 Chatt

Chattisgarh High Court

Rakesh @ Bhupendra Das vs State Of Chhattisgarh on 17 January, 2025

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                                                                                            NAFR

                               HIGH COURT OF CHHATTISGARH AT BILASPUR


                                                 CRA No. 1030 of 2024
                      1 - Rakesh @ Bhupendra Das S/o Late Shri Kulmani Das Aged About 26
                      Years

                      2 - Smt. Sewati Das W/o Late Shri Kulmani Das Aged About 49 Years
                      Both are R/o Village Chattigirola, Thana- Saraypali, District : Mahasamund,
                      Chhattisgarh
                                                                                      ... Appellants

                                                       versus
                      1 - State of Chhattisgarh Through The District Magistrate, Mahasamund,
                      District : Mahasamund, Chhattisgarh
                                                                               ... Respondent

Order Sheet

17/01/2025 Mr. Sumit Shrivastava, Advocate for the Appellants.

Ms. Binu Sharma, PL for the State.

Heard on I.A. No.2/2025, which is an application for

suspension of sentence and grant of bail.

The appellants stand convicted under Section

304-B/34 IPC and sentenced to undergo R.I. for 7 years vide

judgment dated 25/05/2024 passed by the Court below in

S.T. No.55/2020.

Digitally signed by ASHUTOSH ASHUTOSH MISHRA MISHRA Date:

2025.01.20 19:15:07 +0530

The earlier application for suspension of sentence and

grant of bail was dismissed on 05/09/2024 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, I am not inclined to reconsider the repeat

application for suspension of sentence and grant of bail.

Accordingly, I.A.No.2/2025, application for suspension of sentence and grant of bail is dismissed.

List it for final hearing on 28th of January, 2025 before the Bench having the roster.

SD/-

(Arvind Kumar Verma) Judge

ashu