Hamir Singh vs State Of Chhattisgarh
2025 Latest Caselaw 2682 Chatt

Chattisgarh High Court

Hamir Singh vs State Of Chhattisgarh on 26 March, 2025

                                       1




             HIGH COURT OF CHHATTISGARH, BILASPUR

                                  Order Sheet


                             CRR No. 393 of 2025

Hamir Singh S/o Shri Firan Singh Aged About 35 Years R/o Vill- Bhaisda, P.S.
Nawagarh, Dist- Janjgir-Champa (C.G.).
                                                              ... Applicant

                                     versus

State Of Chhattisgarh Through- S.H.O., P.S. Nawagarh, Dist- Janjgir-Champa
(C.G.).
                                                            ---- Respondent

26.03.2025 Mr. Ravindra Sharma, counsel for the applicant.

Mr. Neeraj Sharma, Dy. A.G. for the State/Respondent.

Heard on admission as well as I.A. No. 01/2025 application for

suspension of sentence and grant of bail.

Admit.

By the impugned judgment dated 18.03.2025 (Annexure A-1)

passed in Criminal Appeal No.09/2024 by the the Court of 3 rd Additional

Sessions Judge, (FTC), Janjgir, District Janjgir-Champa (C.G.), the

applicant stands convicted and sentenced as mentioned below :

Conviction Sentence In Default

Under Section 354 SI for 01 year and In default of payment of IPC fine amount of of fine amount Rs.500/- additional imprisonment for 15 days

Learned counsel appearing for the applicant contended that the

appellicant has been wrongly convicted by the trial Court and affirmed

by the revisional Court in the judgment without there being any

sufficient evidence available on record. He further contended that the

sentence which has been awarded to the applicant is of only one year

and the applicant is in jail since 18.03.2025 and it is likely to take some

more time to be finalized. Hence, it is prayed that I.A. No.01/2025 may

be allowed.

On the other hand, learned counsel for the State opposes the

application for suspension of sentence and grant of bail.

I have heard learned counsel for the parties and order passed by

the learned Courts below and other material available on record with

utmost circumspeciton.

Considering the totality of the facts, particular the short sentence

awarded to the applicant and the instant case is likely to take more time

to be finalized, without further commenting on other merits of the case,

I am of this opinion that it will be proper to release the appicant on bail

during the pendency of this case.

Substantive jail sentences imposed upon the applicant shall

remain suspended during the pendency of this case and he shall be

released on bail on executing a personal bond for a sum of Rs.10,000/-

with one surety for the like sum to the satisfaction of the concerned trial

Court for his appearance before the Registry of this Court on

05.05.2025. 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 case.

List this case for final hearing in its due course.

Sd/-

(Arvind Kumar Verma) Vasant Judge