Devasis Sahu vs The State Of Chhattisgarh
2025 Latest Caselaw 4357 Chatt

Citation : 2025 Latest Caselaw 4357 Chatt
Judgement Date : 10 September, 2025

Chattisgarh High Court

Devasis Sahu vs The State Of Chhattisgarh on 10 September, 2025

                                               -1-




                      HIGH COURT OF CHHATTISGARH AT BILASPUR



                                     CRR No. 1050 of 2025


             Devasis Sahu S/o Loknath Sahu Aged About 31 Years R/o Village -
             Karamdih, P.S. - Sundargarh ( Orissa )
                                                         --- Applicant (s)

                                             versus

             The State Of Chhattisgarh Through District Magistrate, District - Jashpur
             Chhattisgarh.
                                                               --- Respondent(s)

Order Sheet

10/09/2025 Mr. Aman Kesharwani, counsel for the applicant.

Mr. K.K. Baharani, Panel Lawyer for the State. Heard on IA No.1 which is an application for suspension of sentence and grant of bail.

Applicant has been convicted under Section 317 (2) of BNS and sentenced to undergo maximum jail sentence of RI for 1 year Digitally signed by vide judgment of conviction and order of sentence dated PRAVEEN KUMAR SINHA 08.08.2025 passed in Criminal Appeal No.22 of 2025 by learned Date:

2025.09.11 11:12:12 Additional Sessions Judge, FTC, Jashpur, District Jashpur (CG). +0530 Learned counsel for the applicant submits that maximum jail

sentence imposed on the applicant is of one year. Applicant was on bail during trial as also during appeal. He submits that applicant is having a good case in his favour. Final disposal of the revision may take some time, therefore, jail sentence imposed upon the applicant be suspended during pendency of this revision and he may be released on bail.

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

On due consideration of submission of learned counsel for applicant, particularly considering short period of sentence of one year awarded to revisioner/applicant, considering that he was on bail during trial and appeal also and has not misused the liberty granted to him, revision may take some time for its final disposal, I consider it to be an appropriate case to suspend the substantive jail sentence of applicant.

Accordingly, IA No.1 is allowed. It is directed that the substantive jail sentence imposed upon the applicant shall remain suspended during pendency of the revision 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 revision.