Vinod Uraon vs State Of Chhattisgarh
2025 Latest Caselaw 1554 Chatt

Chattisgarh High Court

Vinod Uraon vs State Of Chhattisgarh on 30 January, 2025

                                           1




          HIGH COURT OF CHHATTISGARH AT BILASPUR

                                  CRA No. 683 of 2004

Vinod Uraon S/o Sohor Uraon, aged about 30 years, R/o Village Bhakurma, P.S.
Lakhanpur, District Surguja, CG                                       ... Appellant


                                        versus


The State Of Chhattisgarh, through P.S. Lakhanpur, District Surguja, CG.
                                                                      ... Respondent

Order Sheet

30/01/2025 Later on

Mr. Anand Gupta, counsel for appellant.

Mr. Aman Tamboli, PL for the State/respondent.

Heard on IA No. 01 application for suspension of sentence

and grant of bail.

By the impugned judgment of conviction and order of

sentence dated 04.08.2004 passed by the Sessions Judge Surguja,

Ambikapur, CG in Sessions Trial No. 179/2004 appellant has been

convicted for the offence punishable under Sections 376 and 450

IPC and sentenced to undergo RI for 7 years with fine of Rs. 500/-

u/s 376 and RI for 3 years with fine of Rs. 500/- u/s 450 IPC, plus

default stipulations.

Learned counsel for the appellant submits that this Court by

order dated 21.09.2004 had suspended the sentence imposed on the

appellant and granted him bail. Thereafter, the appellant was

released from jail as well. However, as no representation was made

on behalf of the appellant, a non-bailable warrant was issued

against the appellant for his appearance before this Court on

11.12.2024. Further, as the appellant was not produced on that day,

again on 11.12.2024 a fresh non-bailable warrant was issued

against him for his appearance before this Court and in compliance

thereof he has been produced before this Court today.

Counsel for the appellant submits that looking to the facts

and circumstances of the case, the application may be allowed and

the sentence of the appellant may be suspended and he may be

released on bail.

State counsel however opposes the said application.

After hearing counsel for the parties and considering the

facts and circumstances of the case, this Court is of the opinion

that it is a fit case for suspension of sentence and grant of bail.

Accordingly, IA No. 1 is allowed. The substantive sentence

imposed on the appellant is directed to remain suspended and he is

directed to be released on bail on his furnishing a bond in the sum

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

of the trial Court for his appearance before this Court on

28.02.2025 and thereafter on the dates so fixed in this regard, till

the disposal of this appeal. Order accordingly.

As this appeal is of the year 2004, let it be listed for final

hearing in the next week.

Sd/-

(Sachin Singh Rajput)

Judge

Jyotishi/P