Rahul @ Kallu vs State Of Chhattisgarh
2025 Latest Caselaw 4356 Chatt

Citation : 2025 Latest Caselaw 4356 Chatt
Judgement Date : 10 September, 2025

Chattisgarh High Court

Rahul @ Kallu vs State Of Chhattisgarh on 10 September, 2025

                                             -1-




                      HIGH COURT OF CHHATTISGARH AT BILASPUR



                                    CRR No. 899 of 2025


             Rahul @ Kallu S/o Ramautar Sahu Aged About 21 Years Resident Of Village
             Sahugali Surajpur, District - Surajpur (C.G.)
                                                               --- Applicant (s)

                                           versus

             State Of Chhattisgarh Through The Station House Officer Police Station -
             Surajpur - District- Surajpur (C.G.)
                                                              --- Respondent(s)

CRR No. 809 of 2025

Dileep Kumar Sonwani S/o Jagdev Sonwani Aged About 23 Years R/o Village Badkapara, Surajpur, District Surajpur (C.G.)

---Applicant (s)

Versus

State Of Chhattisgarh Through Station House Officer Surajpur District Surajpur (C.G.) Digitally --- Respondent(s) signed by PRAVEEN KUMAR SINHA Date:

2025.09.11 11:12:13 +0530

Order Sheet

10/09/2025 Mr. Ram Vifal Ram Rajwade, and Mr. Nishi Kant Sinha, counsel for respective applicants.

Mr. Vivek Sharma and Mr. Pranjal Shukla, Panel Lawyer for the State.

Heard on IA No.1 applications for suspension of sentence and grant of bail filed by the applicants in both the revisions.

Applicants have been convicted under Sections 454/34, 380/34 of IPC and sentenced to undergo maximum jail sentence of RI for 1 year vide judgment of conviction and order of sentence dated 19.06.2025 passed in Criminal Appeal No.46 of 2024 and Criminal Appeal No.48 of 2024 respectively by learned Third Additional Sessions Judge, Surajpur, District- Surajpur (CG).

Learned counsel for the applicants submit that maximum jail sentence imposed on the applicants is of one year. Applicants were on bail during trial as also during pendency of appeal. They submit that applicants are having good case in their favour. Final disposal of the revision petitions may take some time, therefore, jail sentence imposed upon the applicants be suspended during pendency of this revision and they may be released on bail.

On the other hand, learned counsel for the State opposes the submission of learned counsel for the applicants.

On due consideration of submission of learned counsel for applicants, particularly considering short period of sentence of one year awarded to revisioner/applicants, considering that they were on bail during trial and appeal also, and have not misused the liberty granted to them, revision may take some time for its final disposal, I consider it to be an appropriate case to suspend the

substantive jail sentence awarded to applicants.

Accordingly, applications (IA No.1) filed in both the revision petitions are allowed. It is directed that substantive jail sentence imposed upon the applicants shall remain suspended during pendency of the revision and they shall be released on bail on each of them 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 their appearance before the Registry of this Court on 27th November 2025. Thereafter, they 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 these revisions.