Tameshwar Das Vaishnav vs Devesh Singh
2025 Latest Caselaw 4298 Chatt

Chattisgarh High Court

Tameshwar Das Vaishnav vs Devesh Singh on 8 September, 2025

ALFIZA
BAIG
Digitally signed
by ALFIZA BAIG
Date: 2025.09.09
                                                       1/2
11:14:27 +0530




                           HIGH COURT OF CHHATTISGARH AT BILASPUR

                                             CRR No. 1106 of 2025
                                TAMESHWAR DAS VAISHNAV versus DEVESH SINGH

                                                  Order Sheet


                   08/09/2025          Mr. Siddharth Pandey, Counsel for the Applicant.
                                       Heard on admission.
                                       Case is admitted for hearing.
                                       Issue notice to respondent on payment of process

fee, as per rules. Notice be made returnable with three weeks.

Also heard on IA No. 01/2025, an application for suspension of sentence and grant of bail to the applicant.

By the impugned judgment passed by the learned Additional Sessions Judge, Khairagarh, District- Khairagarh, Chhuikhadan Gandai, C.G., in Criminal Appeal No. 31/2024 vide order dated 30.08.2025. Applicant has been convicted and sentenced as under:-

Conviction Sentence Under Section 138 of the Fine of Rs. 1,20,000/- and simple Negotiable Instruments Act, imprisonment for 06 months, in 1881 default of payment of fine, further simple imprisonment for 02 months.

Learned counsel for the applicant submits that applicant was on bail during trial. He is in jail since the date of judgment passed by the learned trial Court i.e. from 30.08.2025. He further submits that applicant has already deposited 20% of the fine amount and he is ready to deposit further 20% of the fine amount for his release on bail.

I have heard learned counsel for the applicant. Taking into consideration the submission of counsel for the applicant as also the fact that the applicant was on bail during trial, I am inclined to allow I.A. No. 01/2025.

Accordingly, I A No. 01/2025 is allowed. It is directed that substantive jail sentence of appellant shall remain suspended during pendency of this revision and he be released on bail upon furnishing bail bond in the sum of Rs. 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 28th October, 2025. Thereafter, he shall appear before the trial Court on the date 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. Applicant is also directed to deposit 20% of the fine amount before the learned trial Court within a period of one month.

Meanwhile, call for record of the criminal case.

sd/-

(Parth Prateem Sahu) Judge alfiza