Chattisgarh High Court
Pandru Veko vs State Of Chhattisgarh on 28 July, 2025
Digitally
signed by
SOURABH
SOURABH PATEL
PATEL Date:
2025.07.30
10:14:19
+0530
1/4
HIGH COURT OF CHHATTISGARH AT BILASPUR
CRR No. 911 of 2025
1 - Pandru Veko S/o Fagnu, Aged About 27 Years, R/o Mathadi,
P.S. Katekalyan, District South Bastar Dantewada (C.G.).
2 - Hando Veko S/o Kosa, Aged About 48 Years, R/o Mathadi, P.S.
Katekalyan, District South Bastar Dantewada (C.G.).
3 - Mangalu Veko S/o Hando Veko, Aged About 40 Years, R/o
Mathadi, P.S. Katekalyan, District South Bastar Dantewada (C.G.).
4 - Budhram Veko S/o Joga, Aged About 38 Years, R/o Mathadi,
P.S. Katekalyan, District South Bastar Dantewada (C.G.).
... Applicants
versus
1 - State Of Chhattisgarh Through - Collector And District
Magistrate District Office Jagdalpur, District- Bastar (C.G.).
... Respondent
Order Sheet
28/07/2025 Ms. Sangeeta Soni, Advocate for the
Applicant.
Mr. Karan Kumar Baharani, P.L. for the State.
Heard on admission.
Admit.
Also heard on IA No.01/2025 application for
suspension of sentence and grant of bail.
By the impugned judgment dated 16.07.2025
passed by learned 02nd Additional Sessions Judge,
Bastar Place Jagdalpur (C.G.) in Criminal Appeal
No. 11/2025, the learned ASJ has affirmed the
judgment dated 19.02.2025 passed by the learned
JMFC, Jagdalpur, District-Bastar (C.G.) in Criminal
Case No. 1949/2023 and dismissed the appeal.
The conviction and sentence of the applicants are
as under :
Conviction Sentence
u/s 323/34 of the Rigorous imprisonment for
IPC 06 months and fine of
Rs.100/- and in default of
payment of fine amount, S.I.
for 10 days to each
applicants.
U/s 341 of the IPC Rigorous Imprisonment for
one month and fine of
Rs.100/-, in default of
payment of fine amount, S.I.
for 10 days to each
applicants.
(Both the sentences shall run concurrently)
Learned counsel for the applicants submits
that the applicants are innocent and have been
falsely implicated in the case, and there is no
material evidence against them. She further
submits that the short sentence awarded to the
applicants i.e., RI for 06 months, out of which they
have already served the jail sentence of about 12
days and have already deposited the imposed fine
amount, the revision is likely to take considerable
time for final disposal, therefore, the application
may be allowed and the applicants may be enlarged
on bail.
On the other hand, learned State counsel
opposes the bail application.
Considering the facts and circumstances of
the case and the fact that the short sentence
awarded to the applicants i.e., RI for 06 months out
of which they have already served the jail sentence
of about 12 days and have deposited the imposed
fine amount, the final disposal of this case is likely
to take considerable time, therefore, the application
is allowed and it is directed that the substantive
jail sentence imposed upon the applicants shall
remain suspended till final disposal of this revision,
and they shall be released on bail on their
executing a personal bond for a sum of Rs.
25,000/- each with one surety for the like sum to
the satisfaction of the trial Court for their
appearance before the Registry of this Court on
25.09.2025. They shall thereafter appear before
the concerned trial Court on a date to be given by
the Registry of this Court and thereafter, continue
to appear before the trial Court on all such
subsequent dates as are given to them by the said
Court till disposal of this revision.
Call for the records of the trial Court.
List this case thereafter.
Sd/-
(Sanjay Kumar Jaiswal)
Judge
Sourabh P.
