Chattisgarh High Court
Ajay Sahu @ Omprakash vs State Of Chhattisgarh on 23 September, 2025
1
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
CRA No. 1726 of 2025
1 - Ajay Sahu @ Omprakash S/o Narad Lal Sahu Aged About 20 Years R/o
Bramhanpara, Near Hanuman Mandir, P.S. Aajad Chowk District Raipur
(C.G.)
... Appellant(s)
versus
1 - State Of Chhattisgarh Through Station House Officer, Police Station Aajad
Chowk Raipur District Raipur (C.G.)
... Respondent(s)
(Cause title taken from Case Information System)
Order sheet
23/09/2025 Mr. B.L. Sahu, Advocate for the appellant.
Mr. Pranjal Shukla, Panel Lawyer for the State.
Call for the record of trial Court.
Heard on I.A. No. 1 of 2025, which is an application
for suspension of sentence and grant of bail.
VED
PRAKASH
DEWANGAN
The appellant has been convicted and sentenced by
19:55:25 +0530 the judgment of conviction and order of sentence dated
22.07.2025, passed in Special Criminal Case (POCSO Act)
No. 61 of 2023, by learned Additional Sessions Judge, Fast
Track Special Judge (POCSO), District Raipur (C.G.), in the
following manner:-
Conviction Sentence
U/s. 08 of the Protection of Rigorous Imprisonment for 03 years
Children from Sexual and fine of Rs. 500/-, in default of
Offences Act, 2012 payment of fine rigorous imprisonment
for one month separately.
U/s. 354 (d) of the Indian Rigorous Imprisonment for one year
Penal Code and fine of Rs. 500/-, in default of
payment of fine rigorous imprisonment
for one month separately.
The appellant has deposited the fine
amount, which is imposed by the
learned trial Court.
Learned counsel for the appellant would submit that
the total period of sentence awarded to the appellant is of 03
years and during trial he was on bail and even after his
conviction and sentence, the learned trial Court has
suspended the sentenced and granted bail to the appellant
for a limited period. The appeal is of the year 2025 and final
adjudication of the case will take its own time, therefore, he
may be enlarged on bail.
On the other hand, learned counsel for the State
opposes.
I have heard learned counsel for the parties and
perused the material available in the case.
Considering the submissions made by learned
counsel for the parties, considering the allegation against the
appellant, further considering the period of jail sentence
awarded to the appellant and the fact that the appellant was
on bail during the trial and presently he has been bail by the
learned trial Court for a limited period, and the appeal is
likely to take its own time for final disposal, I am inclined to
release the appellant on bail.
Accordingly, I.A. No. 01 of 2025 is allowed.
It is directed that the jail sentence imposed upon the
appellant shall remain suspended during the pendency of
this appeal and he shall be released on bail on his furnishing
a personal bond in the sum of Rs. 25,000/- with one surety in
like sum to the satisfaction of the trial Court for his
appearance before the Registry of this Court on 10th of
November, 2025. He shall thereafter appear before the
Registry of this Court on all such subsequent dates as are
given to him by the Registry, till disposal of this appeal. It is
further directed that the appellant shall obey the following
conditions:
(i) The appellant shall not indulge in any
criminal activities further and shall not give any
threatening to the victim/complainant.
(ii) The appellant shall appear before the
Registry of this Court/trial Court as directed by
this order on each date fixed in this regard.
List this appeal for final hearing in due course.
Sd/-
(Ravindra Kumar Agrawal)
Judge
ved
