Kailash Gayakwad vs The State Of Chhattisgarh
2025 Latest Caselaw 579 Chatt

Chattisgarh High Court

Kailash Gayakwad vs The State Of Chhattisgarh on 5 June, 2025

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                   HIGH COURT OF CHHATTISGARH AT BILASPUR

                                      CRA No. 1043 of 2025

            Kailash Gayakwad S/o Rajaram Gayakwad Aged About 31 Years R/o
            Village Temri, Police Station Nandghat District Bemetara (C.G.)
                                                                      ... Appellant
                                            versus
            The State of Chhattisgarh Through The S.H.O. at Police Station
            Nandghat District Bemetara (C.G.)
                                                                   ... Respondent

Order Sheet

05/06/2025 Ms. Pratibha Sahu, learned counsel for the

appellant.

Ms. Sunita Manikpuri, G. A. for the State.

Heard on admission.

Admit.

Call for the records.

Also heard learned counsel for the parties on

I.A.No.01/2025, which is an application for suspension of Digitally signed by RAHUL DEWANGAN

sentence and grant of bail to the appellant.

By the impugned judgment of conviction and

order of sentence dated 23.05.2025 passed by the

learned Special Judge, S.C. and S.T. (Prevention of

Atrocities) Act, 1989, Bemetara, District- Bemetara

(C.G.), in Special Session Case No. 07/2023, whereby

the appellant has been convicted and sentenced in the

following manner:

Sentence Conviction Offence Under Section Simple Imprisonment for 01 294 of Indian Penal month and fine of Rs. 500/- in Code. default of payment of fine amount further S.I. for 15 days in additional.

Offence Under Section Simple Imprisonment for 01 186/34 of Indian Penal month and fine of Rs. 500/- in Code. default of payment of fine amount further S.I. for 15 days in additional.

Both the sentences will run concurrently

Considering the short sentence awarded to the

appellant i.e. SI for one month on each count, this Court

deems it appropriate to allow the application for

suspension of sentence and grant of bail moved on

behalf of the appellant.

Accordingly, I.A. No.01/2025 is allowed and the

substantive jail sentence awarded to appellant- Kailash

Gayakwad by the learned trial Court is hereby

suspended. He shall be released on bail on his executing

bail bond with two sureties to the satisfaction of the

concerned trial Court for his appearance before the

Registry of this Court on 29.07.2025. He shall thereafter,

appear before the concerned 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, interval being not less than 06

months, till final disposal of this appeal.

List this matter for final hearing.

Certified copy, as per rules.

Sd/-

(Amitendra Kishore Prasad) Judge

Rahul Dewangan