Subham Sahu vs State Of Chhattisgarh
2025 Latest Caselaw 4354 Chatt

Chattisgarh High Court

Subham Sahu vs State Of Chhattisgarh on 10 September, 2025

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                      HIGH COURT OF CHHATTISGARH AT BILASPUR



                                       CRA No. 1703 of 2025



             Subham Sahu S/o Dayashankar Sahu Aged About 25 Years R/o Village
             Sakaria, Electricity Sub- Station, Police Station- Khadgawan District- Koriya
             Chhattisgarh.
                                                                    ... Appellant (s)

                                             versus

             State Of Chhattisgarh Through- Police Station Ajak Baikunthpur, District-
             Koriya, Chhattisgarh.
                                                               ... Respondent(s)

10/09/2025 Ms. Priya Kaiwart and Mr. Prashant Sahu, counsel for the appellant.

Ms. Pragya Shrivastava, Dy. Govt. Advocate for the State. Pursuant to notice issued, complainant/victim appeared before this Court through virtual mode from concerned DLSA and submits that he is not having any objection in suspending Digitally signed by sentence and grant of bail to appellant. PRAVEEN KUMAR SINHA Heard on IA No.1 which is an application for suspension of Date:

2025.09.11 14:18:21 sentence and grant of bail.

+0530

Appellant has been convicted under Sections 294, 323 of IPC and Section 3 (1) (r), 3 (1) (s), 3 (2) (v) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and sentenced to undergo maximum jail sentence of 6 months vide judgment of conviction and order of sentence dated 25 th July 2025 passed in Special Criminal (SC/ST Act) Case No.02 of 2022 by learned Special Judge, SC & ST (Atrocities) Act, District -Koriya (Baikunthpur) (CG).

Learned counsel for the appellant submits that maximum jail sentence imposed upon the appellant is of 6 months. Appellant is having a good case in his favour. Hearing of the appeal may take some time, therefore, substantive jail sentence imposed upon the appellant be suspended during pendency of this appeal 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 submission of learned counsel for parties, particularly considering short period of sentence awarded to the appellant, hearing of appeal may take some time for its final disposal, I consider it to be an appropriate case to suspend the substantive jail sentence of appellant.

Accordingly, IA No.1 is allowed. It is directed that 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 27th 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.

List this case after eight weeks.

Certified copy as per rules.

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

(Parth Prateem Sahu) Judge

Praveen