Ashish Sahu vs State Of Chhattisgarh
2025 Latest Caselaw 4596 Chatt

Chattisgarh High Court

Ashish Sahu vs State Of Chhattisgarh on 22 September, 2025

                                                           1




          Digitally signed
          by SAGRIKA
SAGRIKA AGRAWAL
AGRAWAL Date:
        2025.09.23
          10:14:17 +0530




                             HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                CRR No. 1176 of 2025


      1 - Ashish Sahu S/o Ghasiram Aged About 34 Years R/o Ambedkar Nagar, Old
      State Bank Road Supela P.S. Supela District- Durg (C.G.)
                                                                                    ... Applicant(s)


                                                        versus


      1 - State Of Chhattisgarh Through Sho P.S. Pulgaon, District - Durg (C.G.)

                                                                                 ... Respondent(s)

Order on Board

22/09/2025 Ms. Anuja Sharma, learned counsel for the applicant.

Ms. Priya Sharma, Panel Lawyer for the Respondent/

State.

The revision in admitted for hearing.

Call for the record of the trial Court as well as Appellate

Court.

Also heard on I.A. No. 01/2025, which is an application for

suspension of sentence and grant of bail.

This criminal revision has been filed being aggrieved by

the judgment dated 02.09.2025 passed by the learned 8th Addl.

Session Judge Durg, District Durg (C.G) in Criminal Appeal No.

270/2024, whereby the learned Court partly allowed the appeal

preferred by the appellant and reduced the sentence awarded

from 1 year to 6 months, however, has affirmed the order passed

by the learned Magistrate imposing fine of Rs. 1000 for

commission of the offence under Section 304 A of IPC.

Learned counsel for the applicant would submit that the

applicant has been convicted for the offence under Section 304 A

of IPC and the learned trial Court has sentenced him for one year,

however, in the appeal is period of imprisonment is reduced for

six months and he is under going the jail sentence. The applicant

was on bail during trial as well as during pendency of appeal and

has not misused the liberty. The revision is of the year 2025 and

final adjudication of the revision will take its own time, therefore,

he may be enlarged on bail.

On the other hand, learned counsel for the State opposes.

Considering the submission made by learned counsel for

the applicant, sentence has been suspended and he shall be

released on bail.

Accordingly, I.A. No. 01/2025, application for suspension of

sentence and grant of bail, is allowed and it is directed that

execution of further substantive jail sentence of the applicant shall

remain suspended and he shall be released on bail on executing

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

sum to the satisfaction of trial Court for his appearance before the

Registry of this Court on 28.10.2025. Thereafter, he shall appear

before the trial Court on a date to be given by the Registry of this

Court and shall continue to appear before the trial Court on all

such subsequent dates as are given to him by the said court till

the disposal of this revision.

List this case for final hearing.

Sd/-

(Ravindra Kumar Agrawal) Judge

sagrika