Narendra Ram vs State Of Chhattisgarh
2025 Latest Caselaw 766 Chatt

Chattisgarh High Court

Narendra Ram vs State Of Chhattisgarh on 25 July, 2025

                                        1/3

                                           Digitally
                                           signed by A
                                 A       ANNAJEE
                                         RAO
                                 ANNAJEE Date:
                                 RAO     2025.07.26
                                           13:18:44
                                           +0530




             HIGH COURT OF CHHATTISGARH AT BILASPUR

                          CRA No. 1151 of 2025

         NARENDRA RAM versus STATE OF CHHATTISGARH

                                 Order Sheet



25/07/2025

Mr. Jitendra Kumar Saxena, counsel for the appellant.

Mr. Pranjal Shukla, Panel Lawyer, for the State.

Heard.

Admit.

Heard on I.A.No.1/2025 for suspension of sentence and

grant of bail.

Victim has appeared through concerned DLSA and

objected to grant of bail.

By the impugned judgment dated 05.05.2025 passed

by the learned Additional Sessions Judge (FTC) Jashpur

(C.G) in Special Sessions Trial No.44/2021, the appellant

stands convicted and sentenced as under :

U/s 457 of IPC : RI for 5 years and fine of Rs.1000/-, in default of payment of fine, additional SI for 5 months U/s 354 (twice) read RI for 5 -5 years and fine of with section 354/34 Rs.1000/- in default of payment of IPC fine, additional SI for 04 - 04

months U/s 354-D of IPC RI for 3 years and fine of Rs.1000/-, r/w Section 354-D in default of payment of fine, of IPC additional SI for 4 months

Learned counsel for the appellant submits that the

maximum jail sentence awarded is RI for 5 years and the

appellant is in jail since 25.09.2021 thereby he has already

undergone the jail sentence of 3 years and 10 months and

there is no immediate possibility of hearing this appeal on

merits, therefore, the appellant may be released on bail.

Per contra, learned State Counsel opposes the prayer.

Considering the fact that the appellant is in jail since

25.09.2021 and by now he has already undergone more than

half of the jail sentence and the fact that hearing of appeal is

likely to take time, I am inclined to suspend the remaining

sentence and release the appellant on bail.

Accordingly, I.A.No. 1 is allowed and it is directed that

the execution of further substantive jail sentence of the

appellant shall remain suspended and he shall be released

on bail on his executing a personal bond in sum of

Rs.25,000/- with one surety in the like sum to the

satisfaction of the trial Court for his appearance before the

Registry of this Court on 15.10.2025. 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.

Registry is directed to inform the fact as to whether co-

accused Rajesh Ram Chauhan has filed any appeal or not.

Cc as per rules.

Sd/-

(Sanjay Kumar Jaiswal) Rao Judge