Jaikishor Singh @ Chintu vs State Of Chhattisgarh
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Chattisgarh High Court

Jaikishor Singh @ Chintu vs State Of Chhattisgarh on 9 September, 2025

SYED ROSHAN ZAMIR ALI Digitally signed by HIGH COURT OF CHHATTISGARH AT BILASPUR SYED ROSHAN ZAMIR ALI CRA No. 1512 of 2025

JAIKISHOR SINGH @ CHINTU versus STATE OF CHHATTISGARH

Order on Board

09/09/2025 Mr. Rakesh Jain, Advocate for the appellants.

Mr. Karan Kumar Baharani, Panel Lawyer for State.

Mr. K.S. Pradhan, Advocate on behalf of Mr. Vipin

Tiwari, Advocate for the Objector.

Heard on I.A. No.1/2025, application for suspension

of sentences and grant of bail.

Learned counsel for appellants submits that by the

impugned judgment dated 30.6.2025, each of appellants

stand convicted under Sections 324/34, 326/34, 307/34 of IPC

and Section 25 (1-B) (b) and 27 of Arms Act and sentenced to

undergo RI for 5 years & fine of Rs.500/-; RI for 10 years &

fine of Rs.500/-; RI for 1 year & fine of Rs.500/- and RI for 3

years & Fine of Rs.500/-, with usual default clauses,

respectively. He submits that incident occurred on a trivial

issue as the wife of complainant came to her parental house

where complainant followed her, hot talks took place between

the parties which resulted into assaults. Appellants already

underwent substantive jail sentence of about one year and six

months; they are having prima facie good case in their favour

and are likely to succeed in this appeal. However, there is no

likelihood of coming up of this appeal for final hearing in near

future, therefore, 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.

Learned counsel appearing on behalf of the Objector

also raised objection in suspending substantive jail sentence

and granting bail.

Taking into consideration facts and circumstances of

case and submission of learned counsel for respective parties,

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/-