Ram Bihari Sarthi vs State Of Chhattisgarh
2025 Latest Caselaw 4567 Chatt

Chattisgarh High Court

Ram Bihari Sarthi vs State Of Chhattisgarh on 19 September, 2025

Author: Ramesh Sinha

Bench: Ramesh Sinha

                                                           1




                                                                         2025:CGHC:48230-DB


                                                                                        NAFR

                                HIGH COURT OF CHHATTISGARH AT BILASPUR


                                               CRA No. 1574 of 2025

                      Ram Bihari Sarthi S/o Late Mukhiram Sarthi Aged About 37 Years
                      Occupation Labour, R/o Village Bardaputi P.S. Pusour, District - Raigarh
         Digitally
         signed by
         JYOTI
JYOTI    SHARMA
SHARMA   Date:
         2025.09.19
         19:13:48


                      (C.G.)
         +0530




                                                                                ... Appellant(s)
                                                         versus
                      State Of Chhattisgarh Through Station House Officer, Police Station
                      Pusour District - Raigarh (C.G.)
                                                                        ... Respondent(s)

For Petitioner : Mr. Chandrasen Chouhan, Advocate For Respondents/ State: Mr. Sangharsh Pandey, G.A.

Hon'ble Shri Ramesh Sinha, Chief Justice Hon'ble Shri Bibhu Datta Guru, Judge

Judgment on Board

Per Ramesh Sinha, Chief Justice 19/09/2025

1. Heard Mr. Chandrasen Chouhan, learned counsel for the

appellant. Also heard Mr. Sangharsh Pandey, Government

Advocate for the respondent/ State.

2. The appellant has filed this appeal praying for following relief:-

"It is therefore, prayed that this Hon'ble Court may

kindly be pleased to allow this application and set-

aside the impugned judgment of conviction and

order of sentence dated 21.04.2023 (Annexure A-1)

passed by learned Sessions Judge Raigarh (C.G.)

in Sessions Trial No. 03/2022 and the appellant may

kindly be acquitted from charges of conviction of

alleged offences, in the interest of justice."

3. It transpires from the record that against the same impugned

judgment of conviction dated 21.04.2023, an appeal has been

preferred through legal aid bearing CRA No. 1125 of 2023 which

has been admitted and application for suspension of sentence

and grant of bail has been rejected by order dated 11.09.2023.

4. In view of the aforesaid, the present petition is dismissed as

withdrawn with a liberty to Mr. Chandrasen Chouhan, learned

counsel to file his power in CRA No. 1125 of 2023.

5. Certified copies of the documents, if any, may be returned to the

appellant after retaining photocopies of the same.

                    Sd/-                                        Sd/-
            (Bibhu Datta Guru)                            (Ramesh Sinha)
                Judge                                      Chief Justice

Jyoti