Surendra Kumar Keshriya vs State Of Chhattisgarh
2026 Latest Caselaw 229 Chatt

Chattisgarh High Court

Surendra Kumar Keshriya vs State Of Chhattisgarh on 9 March, 2026

          Digitally
          signed by
          SOURABH
SOURABH   PATEL
PATEL     Date:
          2026.03.09
          17:17:38
          +0530




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                            HIGH COURT OF CHHATTISGARH AT BILASPUR
                                               CRA No. 620 of 2026

                       1 - Surendra Kumar Keshriya S/o Late Sukhdev Keshriya, Aged
                       About 57 Years, R/o Khoddal P.S. Urga District- Korba (C.G.).
                                                                                    ... Appellant
                                                       versus


                       1 - State Of Chhattisgarh Through- Police Station Urga, District-
                       Korba (C.G.).
                                                                                  ... Respondent

Order Sheet

09/03/2026 Mr. V.K. Pandey, Advocate for the Appellant.

Ms. Veethika Choubey, P.L. for the State. Heard on admission.

Admit.

Also heard on I.A. No. 01/2026, which is an application under Section 430(3) of BNSS for suspension of sentence.

By the impugned order dated 16.02.2026 passed by the learned Additional Session Judge (FTC), Korba (C.G.) in Sessions Case No. 77/2025, the appellant has been convicted and sentenced as mentioned below :

Conviction Sentence Offence under Section R.I. for 02 years and fine of 75(2) of BNS. Rs.500/-, in default of payment of fine amount, additional R.I. for 02 months.

Offence under Section R.I. for 02 years and fine of 74 of BNS. Rs.500/-, in default of payment of fine amount, additional R.I. for 02 months.

Learned counsel for the appellant submits that the appellant is innocent and has been falsely implicated in the case. He further submits that the appellant remained in jail for about 04 days during trial and he is currently on bail and has deposited the fine amount imposed upon him. Therefore, it is prayed that I.A. No. 01/2026 may be allowed and the jail sentence of the appellant 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 appellant has already on bail and he has deposited the fine amount

imposed upon him, 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 his 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 appellant shall remain suspended during the pendency of this appeal on executing a personal bond for a sum of Rs.25,000/- with one surety for the like sum to the satisfaction of the concerned trial Court for his appearance before the Registry of this Court on 18.06.2026. He 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 him by the said Court, till disposal of this appeal.

Call for record of the trail Court.

Sd/-

(Sanjay Kumar Jaiswal) Judge

Sourabh P.