Sunil Gupta vs State Of Chhattisgarh
2026 Latest Caselaw 226 Chatt

Chattisgarh High Court

Sunil Gupta vs State Of Chhattisgarh on 9 March, 2026

          Digitally
          signed by
          SOURABH
SOURABH   PATEL
PATEL     Date:
          2026.03.09
          17:17:37
          +0530




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                            HIGH COURT OF CHHATTISGARH AT BILASPUR
                                             CRA No. 601 of 2026

                       1 - Sunil Gupta S/o Late Manmohan Gupta, Aged About 47 Years,
                       R/o Ward No. 06, Durga Chowk, Marwahi, District Gaurela-
                       Pendra-Marwahi (C.G.).


                       2 - Sparsh Gupta S/o Sunil Gupta, Aged About 18 Years, R/o
                       Ward No. 06, Durga Chowk, Marwahi, District Gaurela-Pendra-
                       Marwahi (C.G.).
                                                                              ... Appellants
                                                     versus

                       1 - State Of Chhattisgarh Through Police Station Marwahi, District
                       Gaurela-Pendra-Marwahi (C.G.).
                                                                          ... Respondent

Order Sheet

09/03/2026 Mr. Ghanshyam Patel, Advocate for the Appellants.

Ms. Sunita Manikpuri, G.A. for the State. Heard on admission.

Admit.

Also heard on I.A. No. 01/2026, which is an application for suspension of sentence.

By the impugned order dated 11.02.2026

passed by the learned 02nd Additional Session Judge Pendra Road, Dist. Bilaspur (C.G.) in Sessions Case No. 14/2025, the appellants have been convicted and sentenced as mentioned below :

Conviction Sentence Offence under Sections R.I. for 02 years and fine of 132/3(5), 121(2) of Rs.1,000/-, in default of BNS. payment of fine amount, R.I. for 02 months (for both the appellants).

Learned counsel for the appellants submits that the appellants are innocent and have been falsely implicated in the case. He further submits that the appellants are currently on bail and they have deposited the fine amount imposed upon them. Therefore, it is prayed that I.A. No. 01/2026 may be allowed and the jail sentence of the appellants may be suspended till the final disposal of the case.

On the other hand, learned State counsel opposes the bail application.

I have heard learned counsel appearing for the parties and perused the material available on record.

Considering the entire facts and circumstances of the case and the fact that the appellants have already on bail and they have deposited the fine amount imposed upon them, the final disposal of this appeal is likely to take considerable time, therefore, I find it appropriate to allow the

application (I.A. No. 01/2026) and suspend their jail sentence during pendency of this appeal.

Accordingly, the I.A. No. 01/2026 is allowed.

The execution of substantive jail sentence imposed upon the appellants shall remain suspended during the pendency of this appeal on executing a personal bond for a sum of Rs.25,000/- each with one surety for the like sum to the satisfaction of the concerned trial Court for their appearance before the Registry of this Court on 16.06.2026. They shall thereafter appear before the trial Court on a date to be given 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.

Call for record of the trial Court. List this matter thereafter.

Sd/-

(Sanjay Kumar Jaiswal) Judge

Sourabh P.