Ravishankar Kurre vs State Of Chhattisgarh
2025 Latest Caselaw 2713 Chatt

Chattisgarh High Court

Ravishankar Kurre vs State Of Chhattisgarh on 28 March, 2025

                                             1




                   HIGH COURT OF CHHATTISGARH, BILASPUR

                                        Order Sheet

                                    CRR No. 408 of 2025

Ravishankar Kurre S/o Milauram Kurre Aged About 31 Years Resident- Gram Gangori,
Thana Sarsiwa District Baloda Bazar C.G. Hallmukam- Gram Dumarpali, Station
Bhatgaon, District Baloda Bazar (C.G.).
                                                                    ... Applicant

                                          versus

State Of Chhattisgarh Through- District Magistrate, Janjgir-Champa (C.G.).
                                                                         ---- Respondent

28.03.2025 Ms. Neelam Sawargaonkar & Mr. Shiva Nand Shende, counsel

for the applicant.

Ms. Prabha Sharma, PL for the State/Respondent.

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

under Section 324 of BNSS for grant of bail.

Admit.

By the impugned judgment dated 11.03.2025 passed in Criminal

Appeal No.32/2024 by the 4th Additional Sessions Judge, Janjgir,

District Janjgir-Champa (C.G.), the applicant stands convicted and

sentenced as mentioned below :

            Conviction                           Sentence

 Under Section 279 of IPC            Fine amount of Rs.1,000/-, in
                                     default of payment of fine, SI for
                                     one month

 Under Section 304-A of IPC          RI for 01 year and fine amount of
                                     Rs.2,000/-, in default of payment
                                     of fine, SI for 02 months

Under Section 146/196 of the Fine amount of Rs.1,000/-, in Motor Vehicels Act default of payment of fine, SI for one month

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 was on bail during trial has deposited the fine amount

and this revision 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