Chandan Sahu vs State Of Chhattisgarh
2025 Latest Caselaw 4259 Chatt

Chattisgarh High Court

Chandan Sahu vs State Of Chhattisgarh on 4 September, 2025

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                                 HIGH COURT OF CHHATTISGARH AT BILASPUR


                                                CRA No. 1198 of 2024

                      Chandan Sahu S/o Rambharosa Sahu Aged About 20 Years R/o Indira
                      Nagar, Supela, Police Station- Supela Bhilai, District- Durg, Chhattisgarh.
                                                                                     ... Appellant
                                                           versus
                      State Of Chhattisgarh Through Station House Officer, Police Station-
                      Supela, District- Durg, Chhattisgarh.
                                                                                   ... Respondent

Order on Board

04/09/2025 Mr. Veer Verma, counsel for appellant.

Ms. Sunita Manikpuri, Dy.G.A. for Resp-State. Heard on I.A. No.01/2024, which is an application for suspension of sentence and grant of bail.

Appellant has been convicted by the judgment of

BALRAM conviction and order of sentence dated 14.05.2024, passed PRASAD DEWANGAN in Sessions Trial No. 93/2021 by the learned Sessions

Judge, Durg, District Durg in the following manner :-

U/s. 307 of the : R.I. for 7 years with fine of Indian Penal Rs.1,000/- failing which, further Code undergo R.I. for 1 month

Learned counsel for appellant submits that appellant has been falsely implicated in this case. Appellant is first offender of like nature. He is aged about 20 years of young boy, he has already undergone about one and half years of his substantive jail sentence. Appellant was on bail during trial he has not misused liberty granted to him. The appeal may take sometime for its final hearing and appellant is having prima-facie good case in his favour, hence, application for suspension of sentence and grant of bail may be allowed and appellant may be released on bail.

Learned State counsel opposes the submission of learned counsel for appellant. She submits that there is one criminal antecedents against appellant U/s. 36 (f) of Excise Act of the year 2021.

Considering the submission of learned counsel for respective parties and taking into consideration the fact that appellant has already undergone about one and half years of his substantive jail sentence, appeal may take some time for its hearing finally, I find it a fit case to suspend the substantive jail sentence and release the applicant on bail.

Accordingly, I.A. 01/2024 is allowed. It is directed that substantive jail sentence of appellant shall remain suspended during pendency of this appeal and he be released on bail upon furnishing 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 10.11.2025. 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.

Certified copy as per rules.

Sd/-

(Parth Prateem Sahu) JUDGE

Balram