Karan Patel vs State Of Chhattisgarh
2025 Latest Caselaw 4134 Chatt

Chattisgarh High Court

Karan Patel vs State Of Chhattisgarh on 1 September, 2025

SYED ROSHAN ZAMIR ALI Digitally HIGH COURT OF CHHATTISGARH AT BILASPUR signed by SYED ROSHAN ZAMIR ALI CRA No.1632 of 2025

Karan Patel versus State of CG

Order on Board

01/09/2025 Mr. Vivek Singhal, Advocate for the appellant.

Ms. Laxmin Kashyap, Panel Lawyer for the State. Mr. Vishwanath Sriwas, Advocate for the Objector. Heard.

Admit.

Also heard on I.A. No.1/2025, application for suspension of sentence and grant of bail to appellant.

Learned counsel for appellant submits that by the impugned judgment dated 18.7.2025, appellant stands convicted under Sections 117 (2) and 115 (2) of Bharatiya Nyay Sanhita, 2023 and sentenced to undergo RI for 2 years with fine of Rs.1000/- and fine of Rs.1000/-, respectively with usual default clauses. Fine amount has already been deposited vide receipt Annexure A-2. Appellant was on bail during trial and even after conviction, application filed under Section 430 (3) of BNSS seeking bail and suspension of order of sentence to file an appeal was allowed and pursuant thereto appellant is presently on bail. He submits that appellant is having prima facie good case in his favour and is

likely to succeed. There is no likelihood of coming up of this appeal for final hearing in near future, hence, the jail sentence imposed upon appellant be suspended and he be released on bail.

On the other hand, counsel for the State as also learned counsel for Objector oppose the bail application.

Considering the facts and circumstances of case, in particular short sentence imposed upon applicant and that disposal of this appeal may take some time, I am inclined to suspend substantive sentence imposed upon appellant and release him on bail.

Accordingly, it is directed that execution of substantive jail sentence imposed upon appellant shall remain suspended during pendency of this appeal and he is directed to be enlarged on bail on his furnishing a personal bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand Only) and a surety bond in the like amount to the satisfaction of trial Court concerned for his appearance before the Registry of this Court on 10.11.2025. He shall thereafter appear before the trial Court concerned on a date to be given by the Registry of this Court and continue to appear there on all such dates as are given to him by the said Court till final disposal of this appeal.

List the case after twelve weeks.

Certified copy as per rules.

Sd/-

(Parth Prateem Sahu) Judge roshan/-