Shiv Singh vs State Of Chhattisgarh
2025 Latest Caselaw 1295 Chatt

Chattisgarh High Court

Shiv Singh vs State Of Chhattisgarh on 17 January, 2025

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                  HIGH COURT OF CHHATTISGARH, BILASPUR

                                    Order Sheet


                                CRR No. 81 of 2025

Shiv Singh S/o Sitaram Singh, presently Aged About 56 Years R/o Gajra Basti,
Bankimongra, Thana Bankimongra, Present Address Premnagar, Jhopadpatti,
Chowki Rajgamar, Thana Balco, District Korba (Chhattisgarh).
                                                               ... Applicant

                                      versus

State Of Chhattisgarh Through- District Magistrate, Korba, District Korba
(Chhattisgarh).
                                                         ---- Respondent

17.01.2025 Mr. Vikas Kumar Pandey, counsel for the Applicant.

Ms. Binu Sharma, P.L. for the State/Respondent.

Heard on admission as well as I.A. No. 01/2025,

application for suspension of sentence and grant of bail.

Admit.

By the impugned judgment of conviction and sentence

dated 05.12.2024 passed in Criminal Appeal No.71/2018 by the

learned Second Additional Sessions Judge, Katghora, District

Korba (C.G.), the applicant stands convicted and sentenced as

mentioned below :

Conviction Sentence In Default

Under Section 420 RI for 03 years and In default of payment of IPC fine amount of of fine amount Rs.1,000/- additional imprisonment for 03 months

Under Section 467 RI for 03 years and In default of payment of IPC fine amount of of fine amount Rs.1,000/- additional imprisonment for 03 months

Under Section 468 RI for 03 years and In default of payment of IPC fine amount of of fine amount Rs.1,000/- additional imprisonment for 03 months

Under Section 471 RI for 03 years and In default of payment of IPC fine amount of of fine amount Rs.1,000/- additional

imprisonment for 03 months

(All sentences are directed to run concurrently)

Learned counsel appearing for the applicant submits that

during trial, the applicant is on bail and sentence awarded by the

trial Court is only for three years and the revision is likely to take

some time for hearing on merits. Hence, it is prayed that I.A.

No.01/2025 may be allowed.

On the other hand, learned counsel for the State opposes

the application for suspension of sentence and grant of bail and

supported the impugned judgment.

I have heard learned counsel for the parties and order

passed by the learned trial Court and other material available on

record with utmost circumspeciton.

Considering the totality of the facts, particular the short

sentence awarded to the applicant and the revision is likely to

take some time for hearing on merits, without further commenting

on other merits of the case, I am inclined to allow I.A.

No.01/2025.

On execution of substantive jail sentences imposed upon

the applicant shall remain suspended during the pendency of this

revision and he shall be released on bail on executing a personal

bond for a sum of Rs.10,000/- with one surety for the like sum to

the satisfaction of the concerned trial Court for his appearance

before the Registry of this Court on 04.04.2025. He shall

thereafter appear before the 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 said Court, till

the disposal of this appeal.

List this case for final hearing in its due course.

Sd/-

(Arvind Kumar Verma) Judge

Vasant