Komaldas Manikpuri vs State Of Chhattisgarh
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Chattisgarh High Court

Komaldas Manikpuri vs State Of Chhattisgarh on 4 September, 2025

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                      HIGH COURT OF CHHATTISGARH AT BILASPUR

                                      CRA No. 557 of 2025

             Komaldas Manikpuri S/o Late Gainddas Aged About 49 Years R/o Village-
             Mohandi, Police Station- Magarlod, District- Dhamtari (C.G.)
             Present R/o Behind District Jail, Amdi M., Police Station And District-
             Gariyaband (C.G.)
                                                                     ... Appellant (s)

                                             versus

             State Of Chhattisgarh Through The District Magistrate, Gariyaband, District-
             Gariyaband (C.G.)
                                                                        ... Respondent(s)

04/09/2025 Mr. Shivendu Pandya, counsel for the appellant.

Mr. K.K. Baharani, Panel Lawyer for the State. Heard on IA No.1 which is an application for suspension of sentence and grant of bail.

Appellant has been convicted under Section 306 of IPC and sentenced to undergo RI for 7 years and fine of Rs.2,000/- vide judgment of conviction and order of sentence dated 15.01.2025 passed in S.T. No.02 of 2024 by learned Additional Sessions Digitally signed by PRAVEEN Judge, Gariyaband (CG).

KUMAR SINHA Date: Learned counsel for the appellant submits that appellant is 2025.09.06 10:54:52 +0530 having prima facie good case in his favour and he is likely to

succeed in appeal. He is in jail since 03.11.2023 till date and thereby he has completed about 1 year and 10 months of substantive jail sentence. Hearing of appeal may take some time, hence, during pendency of this appeal, substantive jail sentence imposed upon appellant be suspended and he may be released on bail.

On the other hand, learned counsel for the State opposes the submission of learned counsel for the appellant.

On due consideration of submissions of learned counsel for respective parties, considering that appellant is in jail since 03.11.2023 and hearing of appeal may take some time, I consider it to be an appropriate case to suspend the substantive jail sentence imposed on the appellant.

Accordingly, IA No.1 is allowed. It is directed that the substantive jail sentence imposed upon the appellant shall remain suspended during pendency of the appeal and he shall be released on bail on his furnishing a personal bond of Rs.25,000/- with one local surety in the like sum to the satisfaction of the concerned trial Court, for his appearance before the Registry of this Court on 10th November 2025. Thereafter, he shall appear before the concerned trial Court on the date given by the Registry of this Court and continue to appear there till final disposal of this appeal.

Certified copy as per rules.

Sd/--/-/---/-/-

(Parth Prateem Sahu) Judge Praveen