Pranjal Gupta And Anr vs State Of Chhattisgarh
2025 Latest Caselaw 4293 Chatt

Chattisgarh High Court

Pranjal Gupta And Anr vs State Of Chhattisgarh on 8 September, 2025

SYED ROSHAN ZAMIR ALI Digitally signed by SYED HIGH COURT OF CHHATTISGARH AT BILASPUR ROSHAN ZAMIR ALI

CRA No. 1674 of 2025

PRANJAL GUPTA AND ANR. versus STATE OF CHHATTISGARH

Order on Board

08/09/2025 Mr. Pushkar Sinha, Advocate for the appellants.

Mr. Vivek Sharma, Panel Lawyer for the State. Heard on I.A. No.1/2025, application for suspension of sentence and grant of bail to appellants.

Learned counsel for appellants submits that by the impugned judgment dated 4.8.2025, both the appellants stand convicted under Sections 294, 506 Part II and 323 of IPC and Section3 (1) (r) and 3 (1) (s) of the Scheduled Tribes and Scheduled Castes (Prevention of Atrocities) Act, 1989 and sentenced to undergo RI for 1 month & fine of Rs.200/-, RI for 01 month & fine of Rs.200/-; RI for 1 month & fine of 200/-; RI for 6 months & fine of Rs.200/- and RI for 6 months & fine of 200/-, with usual default stipulations, respectively. He submits that appellants were on bail during trial and after passing of impugned judgment, looking to period of sentences, they have been extended benefit under Section 430 (3) of the BNSS, granting bail for filing of appeal against the judgment

of conviction and to obtain an order under Section 430 (1) of the BNSS. As of now, appellants are on bail and they have not misused the liberty granted to them. He submits that appellants are having prima facie good case in their favour and are likely to succeed. There is no likelihood of coming up of this appeal for final hearing in near future, hence, the jail sentences imposed upon appellants be suspended and they be released on bail.

On the other hand, counsel for the State opposes the bail application. He, however, submits that there is no criminal antecedent against the appellant.

Pursuant to notice, victim/complainant appeared virtually through concerned DLSA and raised objection to application for suspension of sentence and grant of bail.

Considering the facts and circumstances of case, in particular that maximum jail sentence imposed upon appellants is of 6 months RI, and further considering that disposal of this appeal may take some time, I am inclined to suspend substantive sentences imposed upon appellants and release them on bail.

Accordingly, I.A. No.1/2025 is allowed. It is directed that execution of substantive jail sentences imposed upon appellants shall remain suspended during pendency of this appeal and they are directed to be enlarged on bail on their furnishing a personal bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand Only) each and a surety bond in the like amount to the satisfaction of trial Court concerned for their appearance before the Registry of this Court on 24.11.2025. They 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 them by the said Court till final disposal of this appeal.

List the matter after eight weeks.

Certified copy as per rules.

Sd/-

(Parth Prateem Sahu) Judge

roshan/-