Monu Sahu Alias Santosh Sahu Alias ... vs State Of Chhattisgarh
2025 Latest Caselaw 4172 Chatt

Chattisgarh High Court

Monu Sahu Alias Santosh Sahu Alias ... vs State Of Chhattisgarh on 2 September, 2025

                                             1/3




               HIGH COURT OF CHHATTISGARH AT BILASPUR

                                    CRR No. 833 of 2025

     •      Monu Sahu Alias Santosh Sahu Alias Bhutali S/o Late Raj Kumar Aged
            About 19 Years R/o Nagar Surajpur (Mandirpara), P.S. Surajpur, District
            Surajpur Chhattisgarh
                                                                               ... Applicant
                                            versus
     •      State   Of   Chhattisgarh    Through     P.S.   Surajpur,   District   Surajpur
            (Chhattisgarh)
                                                                         ... Respondent(s)

Order on Board

02/09/2025 Mr. Akash Sahu, Advocate for applicant.

Mr. Vivek Sharma, Panel Lawyer for the State.

Heard on I.A. No.01/2025, which is an application for PAWAN KUMAR JHA suspension of sentence and grant of bail. Digitally signed by PAWAN KUMAR JHA This Criminal Revision is filed against the judgment of

conviction and sentence dated 19.06.2025, passed in Criminal

Appeal No. 36/2024, by Learned Third Additional Sessions Judge,

Surajpur, C.G. arising out of judgment of conviction and sentence

dated 27.09.2024 passed in Criminal Case No. 2588/2021 passed

by learned Judicial Magistrate First Class, Surajpur, whereby

applicant has been convicted and sentenced in the following

manner:-

            Conviction                             Sentence
U/s 457, 380/34 of IPC               R.I. for 1 year and fine of Rs. 250/-

Learned counsel for applicant submits that applicant was on

bail during trial and during pendency of appeal. He has not misused

liberty granted to him. It is contended that applicant has served jail

sentence of about 79 days during trial and about 30 days during

appeal. There is likelihood of revision to take time for its final

hearing. Hence, application be allowed and substantive jail

sentence may be suspended during pendency of this revision.

Learned State counsel opposes the submission of learned

counsel for applicant and submits that in view of the nature of

offence, and findings recorded by trial court and affirmed by the

appellate court, applicant is not entitle for the relief as prayed for.

Considering the submissions made by learned counsel for

parties as also maximum sentence of 1 year and the applicant has

already served about three months of substantive jail sentence of

one year, I am inclined to allow I.A. 01/2025.

Accordingly, I.A. No. 01/2025 is allowed and It is directed

that substantive jail sentence of applicant shall remain suspended

during pendency of this revision and he be released on bail upon

furnishing a bail bond in the sum of ₹ 25,000/- with one surety in

the like sum to the satisfaction of concerned Court below, for his

appearance before the Registry of this Court on 06.11.2025.

Thereafter, he shall appear before the trial Court on the date to be

given by the Registry of this Court and will continue to appear there

on all such dates before trial Court till disposal of this appeal.

List this case after 08 weeks.

Certified copy as per rules.

Sd/-

(Parth Prateem Sahu) JUDGE

pwn