Chattisgarh High Court
Shivam Dewangan vs State Of Chhattisgarh on 22 May, 2025
HIGH COURT OF CHHATTISGARH AT BILASPUR
CRR No. 643 of 2025
SHIVAM DEWANGAN versus STATE OF CHHATTISGARH
Order Sheet
22/05/2025 Shri Ramsajiwan, counsel for the petitioner.
Shri Ajay Kumar Pandey, Govt. Advocate for State.
Heard.
Revision is admitted for hearing.
Call for the record of the trial Court as well as
appellate Court.
Also heard on I.A. No.1/2025, which is an application
for suspension of sentence and grant of bail.
Learned counsel for the petitioner would submit that
vide judgment dated 24.04.2025 passed in Criminal Appeal
case No.08/2024 by Additional Sessions Judge (FTC), Sakti
distt. Janjgir Champa (C.G.), petitioner has been convicted
and sentenced as mentioned below with a direction that jail
sentences would run concurrently:-
Conviction Sentence
under Section 457 of IPC RI for 1 year and fine amount
of Rs.200/-, in default of
payment of fine amount,
Digitally
signed by
AVINASH
AVINASH SHARMA
SHARMA Date:
2025.05.22
15:14:23
+0530
additional SI for 01 month.
under Section 354 of IPC RI for 1 year and fine amount
of Rs.200/-, in default of
payment of fine amount,
additional SI for one month.
under section 323 of IPC RI for 6 months and fine
amount of Rs.100/-, in
default of payment of fine
amount, additional SI for 1
month.
under section 427 of IPC RI for 6 months and fine
amount of Rs.100/-, in
default of payment of fine
amount, additional SI for one
month.
Learned counsel for the petitioner would submit that
total period of sentence awarded to the petitioner is of 1
year and during the trial as well as during pendency of the
appeal, petitioner was on bail and had not misused the
liberty. Presently, he is in jail since 24.04.2025 and final
adjudication of the revision will take its own time, therefore,
he may be enlarged on bail.
On the other hand, learned State counsel opposes.
Considering the submissions made by learned
counsel for the parties and total period of sentence awarded
to the petitioner and further, the fact that during the trial and
during pendency of appeal, he was on bail and final
adjudication of the revision will take its own time, therefore,
I am inclined to release the petitioner on bail.
It is directed that execution of further substantive jail
sentence of the petitioner shall remain suspended and he
shall be released on bail on his executing a personal bond
in sum of Rs. 25,000/- with one surety in the like sum to the
satisfaction of trial Court for his appearance before the
Registry of this Court on 21th July, 2025. Thereafter, he
shall appear before the trial Court on a date to be given by
the Registry of this Court and shall continue to appear
before the trial Court on all such subsequent dates as are
given to him by the said court, till the disposal of this
revision.
Accordingly, I.A. No.1/2025, which is an application
for suspension of sentence and grant of bail is allowed.
I.A. No.2/2025, application for urgent hearing and I.A.
No.3/2025, application for hearing the case during summer
vacation, stand disposed of.
Sd/-
Avinash (Ravindra Kumar Agrawal)
Judge
