Tushar Kumar Verma vs State Of Chhattisgarh
2025 Latest Caselaw 4317 Chatt

Chattisgarh High Court

Tushar Kumar Verma vs State Of Chhattisgarh on 9 September, 2025

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                              HIGH COURT OF CHHATTISGARH AT BILASPUR
         Digitally
         signed by
         ALFIZA
ALFIZA   BAIG
BAIG     Date:
         2025.09.10



                                              CRR No. 1109 of 2025
         10:37:55
         +0530




                          TUSHAR KUMAR VERMA versus STATE OF CHHATTISGARH

                                                   Order Sheet



                      09/09/2025         Mr. Krishna Tandon, Counsel for the Applicant.

                                         Mrs. Sunita Manikpuri, Deputy Government Advocate
                                   for Respondent-State.

Heard on IA No. 01/2025, an application for suspension of sentence and grant of bail.

By the impugned order dated 30.08.2025 passed by learned Special Judge (Atrocities Act), District-Raigarh, C.G. in Criminal Appeal No. 118/2024, arising out of the judgment of conviction and sentence dated 16.10.2024 passed by learned Chief Judicial Magistrate, Raigarh in Criminal Case No. 323/2018, the appellant has been convicted and sentenced as under:-

                                            Conviction                     Sentence
                                   Under    Section     304A   of R.I. for 03 months and fine
                                   Indian Penal Code.            of Rs. 1,000/-, in default of
                                                                 payment       of   further   one


                                 month   additional   rigorous
                                 imprisonment.

Learned counsel for appellant would submit that appellant is innocent and he has been falsely implicated in the case. He further submits that appellant has been convicted for only 03 months of rigorous imprisonment. He was on bail during trial and has not misused the liberty granted to him earlier. He is in jail since 30.08.2025, as also the appeal is likely to take considerable time to reach its conclusion, hence, his substantive jail sentence be suspended and appellant be enlarged on bail.

On the other hand, learned counsel for the Respondent-State opposes the submission made by learned counsel for appellant.

I have heard learned counsel for respective parties. Taking into consideration the submission of counsel for the appellant as also the fact that the appellant has been convicted for short sentence of 03 months. Also considering that final disposal of this appeal is likely to take considerable time, 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 03rd November, 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.

Certified copy as per rules.

sd/-

(Parth Prateem Sahu) Judge

alfiza