Akash Kenwat vs State Of Chhattisgarh
2025 Latest Caselaw 4565 Chatt

Chattisgarh High Court

Akash Kenwat vs State Of Chhattisgarh on 19 September, 2025

         Digitally
         signed by
         ALOK
ALOK     SHARMA
SHARMA   Date:
         2025.09.19
         19:18:43
         +0530




                                                       1




                               HIGH COURT OF CHHATTISGARH AT BILASPUR


                                            CRA No. 1941 of 2025


               1 - Akash Kenwat Son Of Shri Gokul Kenwat Aged About 25 Years Resident Of
               Ward No.4, Coal Dafai, Khanongapani, Police Station Jhagrakhand, District-
               Manendragarh- Chirmiri- Bharatpur (C.G.)

               2 - Amit Chouhatha Son Of Late Ashok Chouhatha Aged About 20 Years
               Resident Of Ward No.4, Coal Dafai, Khanongapani, Police Station Jhagrakhand,
               District- Manendragarh- Chirmiri- Bharatpur (C.G.)

               3 - Golu Paswan Son Of Late Chandrabhan Paswan Aged About 23 Years
               Resident Of Ward No.4, Coal Dafai, Khanongapani, Police Station Jhagrakhand,
               District- Manendragarh- Chirmiri- Bharatpur (C.G.)

               4 - Vaibhav Paswan Son Of Late Chandrabhan Paswan Aged About 21 Years
               Resident Of Ward No.4, Coal Dafai, Khanongapani, Police Station Jhagrakhand,
               District- Manendragarh- Chirmiri- Bharatpur (C.G.)
                                                                             ... Petitioner(s)

                                                    versus

               1 - State Of Chhattisgarh Through, The Police Station, Jhagrakhand, District-
               Manendragarh-Chirmiri-Bharatpur (C.G.)
                                                                         ... Respondent(s)

Order Sheet

19/09/2025 Mr. Ramsajiwan, learned counsel for the Appellant.

Mr. Pranjal Shukla, learned Panel Lawyer, appearing for

the Respondent/State.

The appeal is admitted for hearing.

Call for the record of the trial Court.

Heard on I.A. No. 01/2025, which is an application under

Section 430 of BNSS for suspension of sentences and grant of

bail.

This appeal has been filed being aggrieved by judgment of

conviction and sentence dated 28.08.2025 passed by the learned

First Additional Sessions Judge, Manendragarh, District Koriya

(C.G.) in S.T. No. 05/2025, whereby the appellants have been

convicted and sentenced in the following manner :-

            Conviction                                 Sentence
Under     Section     118/3(5)    of R. I. For 02-02 years and fine

Bhartiya Nyaya Sanhita (for all amount of Rs. 500-500/-, in the appellants) default of payment of fine amount, further R.I. for 06 months Learned counsel for the appellants would submit that the

total period of sentence awarded appellants is of two years.

During trial the appellants were on bail and even after their

conviction and sentence the learned trial Court has suspended

the sentence and granted bail to the appellants for a limited

period. They have not misused the liberty granted to them during

the trial. The appeal is of the year 2025 and final adjudication of

the appeal will take its own time, therefore, the appellants may be

released on bail.

On the other hand, learned counsel appearing for the

Respondent/State opposes.

Considering the submissions made by learned counsel for

the parties, considering the period of sentence awarded to the

appellants and that they were on bail during trial. The appeal is of

the year 2025 and final adjudication of the appeal will take its own

time, I am inclined to release the appellant on bail.

Accordingly, I.A. No. 01/2025, is allowed.

It is directed that the jail sentence imposed upon the

appellants shall remain suspended during the pendency of this

appeal and they shall be released on bail on their furnishing a

personal bond in the sum of Rs. 25,000/- each with one surety in

the like sum to the satisfaction of the concerned trial Court for

their appearance before the Registry of this Court on 30.10.2025

and thereafter appear before the concerned trial Court on a date

to be fixed by the Registry of this Court and shall continue to

appear there on all such subsequent dates as are given to them

by the said Court, till disposal of this appeal.

List this case for final hearing in due course.

Sd/-

                                       (Ravindra Kumar Agrawal)
Alok                                            Judge