Farookh Ahmad vs State Of Chhattisgarh
2025 Latest Caselaw 221 Chatt

Chattisgarh High Court

Farookh Ahmad vs State Of Chhattisgarh on 9 May, 2025

Digitally signed by RAVVA UTTEJ KUMAR RAJU

HIGH COURT OF CHHATTISGARH AT BILASPUR

Order Sheet

CRA No. 1041 of 2007 Farookh Ahmad Versus State of Chhattisgarh

CRA/1048/2007

09/05/2025 Mr. Pushkar Sinha, learned counsel for the appellants.

Mr. Ajay Pandey, learned G.A. for the State.

In compliance of order dated 15.04.2025 of this Court, the appellant No. 3- Santosh is produced before this Court by Constable No. 245 Kamalkant Pandey, Constable No. 619 Rajendra Prasad and Head Constable No. 69 Anil Vijay Lakda, P.S. Baikunthpur, Koriya (C.G.).

Appellant No. 3 be sent back to concerned jail.

With the consent of learned counsel for the parties, both the appeals are heard finally.

Judgment passed separately.

These appeals are partly allowed, conviction of the

appellants under Section 136 of Electricity Act, 2003 & Section 3 of Prevention of Damage to Public Property Act, 1984 is maintained and they are sentenced to the period already undergone by them.

Appellant No. 1 in CRA No. 1041/2007, appellants No. 1,2 & 4 in CRA No. 1048/2007 are reported to be on bail and their bail bond shall remain in operation for a period of six months from today in view of provision of Section 481 of BNSS, 2023. However, appellant No. 3 Santosh in CRA No. 1048/2007 is confined in jail and pursuant to non bailable warrant issued by this Court dated 15.04.2025 he is present before this Court. Let his presence be marked.

Learned counsel for the appellants submits that so far as appellant No. 5 in CRA No. 1048/2007 is concerned, he has reached heavenly abode and the appeal in respect of appellant No. 5 stands abated and it is accordingly dismissed as abated.

The appellant No. 3 is directed to be released forthwith if not required in any other case.

Sd/-

(Rajani Dubey) Judge

U.K. Raju