Manoj Pando vs State Of Chhattisgarh
2025 Latest Caselaw 4205 Chatt

Chattisgarh High Court

Manoj Pando vs State Of Chhattisgarh on 3 September, 2025

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               HIGH COURT OF CHHATTISGARH AT BILASPUR

                                  CRR No. 992 of 2025

      •     Manoj Pando S/o Mangalu Pando Aged About 30 Years R/o Village
            Champajhar (Murma) P.S. Patna, Distt. Korea C.G.
                                                                           ... Applicant
                                          versus
      •     State Of Chhattisgarh Through Station House Officer, Patna, Distt. Korea
            C.G.
                                                                      ... Respondent(s)

Order on Board

03/09/2025 Mr. Aditya Tiwari, Advocate for applicant.

Ms. Laxmeen Kashyap, Panel Lawyer for the State.

Heard on I.A. No. 01/2025, which is an application for

suspension of sentence and grant of bail.

This Criminal Revision is filed against the judgment of

conviction and sentence dated 03.06.2024, passed in Criminal

Appeal No. 15/2024, by Learned Additional Sessions Judge,

Baikunthpur, District Koriya, C.G. arising out of judgment of

conviction and sentence dated 17.01.2024 passed in Criminal Case PAWAN KUMAR JHA No. 114/2019 passed by learned Judicial Magistrate First Class, Digitally signed by PAWAN KUMAR JHA whereby applicant has been convicted and sentenced in the

following manner:-

Conviction Sentence U/s 326 of IPC R.I. for 3 years and fine of Rs.

1000/-; in default of payment of fine further S.I. of 6 months.

U/s 324 of IPC R.I. for 6 months and fine of Rs.

500/-; in default of payment of fine further S.I. of 1 month.

Learned counsel for applicant submits that maximum jail

sentence awarded to applicant is of 3 years. Applicant was on bail

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

liberty granted to him. It is contended that final hearing of this

revision may take some time. 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 3 years and the applicant

was on bail during trial as also during appeal, 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 07.11.2025.

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

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