Vinod Verma vs State Of Chhattisgarh
2025 Latest Caselaw 1496 Chatt

Chattisgarh High Court

Vinod Verma vs State Of Chhattisgarh on 28 January, 2025

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                HIGH COURT OF CHHATTISGARH, BILASPUR
                              Order Sheet
                         CRR No. 23 of 2025

     Vinod Verma S/o Narayan Verma Aged About 34 Years R/o Village
      Sipalti, P.S. Chuikhadan, District Khairagarh, Present Address - Ward
      No. 51, Shahid Virnarayan Nagar, Near Shankar Mandir, P.S.
      Khursipar, District Durg (C.G.).
                                                              -- Applicant(s)

                                           versus

     State of Chhattisgarh Through The P.S. Bhilai Bhatti, District Durg
      (C.G.).
                                                      ---- Respondent

28/01/2025 Mr. Purnendra Khichariya, Advocate for the Applicant.

Ms. Vaishali Mahilong, PL for the State.

Heard on I.A. No.1, application for suspension of sentence and

grant of bail to the applicant.

By the impugned judgment of conviction, the applicant stands

convicted as under:-

                           Conviction                         Sentence

                 U/s 379 of the IPC             : Rigorous imprisonment for 06.

Learned counsel for the applicant submits that applicant has been

falsely implicated in this case, he has not committed any offence as

alleged against him. Maximum jail sentence awarded to applicant is of

06 months. During trial, applicant was on bail and has not misused the

liberty granted to him earlier. There is no material/evidence available to

connect this applicant in the alleged crime/offence. Final conclusion of

this case may take time, hence, sentence awarded to applicant may be

suspended and he be enlarged on bail.

Learned State Counsel opposing the submission of counsel for the

applicant, would submit that as per evidence available on record,

applicant is not entitled for grant of bail.

Heard counsel for the parties.

Considering facts of the case, submissions of counsel for the

parties, maximum period of jail sentence awarded to applicant, applicant

has not mis-used the liberty granted to him earlier, final hearing of this

case may take some time, I am of the view that present is a fit case to

suspend sentence and release the applicant on bail.

Accordingly, I.A. No.1, application for suspension of sentence and

grant of bail to applicant is allowed. It is directed that execution of

substantive jail sentences imposed on applicant shall remain suspended

and he be released on bail on his executing a personal bond for a sum

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

Trial Court for his appearance before the Registry of this Court on

25.03.2025. 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 other subsequent dates as are given to him by the said

Court, till disposal of this appeal.

Certified copy, as per rules.

Sd/-

(Arvind Kumar Verma) Judge

J/-