Banshi Lal And Ors vs State Of Chhattisgarh

Heard on I.A. No. 01/2021, which is the application for suspension of sentence and grant of bail for appellants No. 1- Banshilal, 3- Anjor Singh, 4-

Radhe, 6- Suman, 9-Smt. Surit Bai & 11-Kaushal.

The appellants were convicted by the judgment/ order dated 21.02.2002 passed by the learned Third Additional Sessions Judge, First Fast Track

Court, Bemetara Distt. Durg (C.G.) in Special Trial No. 173/2000. By order dated 22.01.2021, the above appellants were directed to be arrested for

jumping the bail bond. Subsequently, appellant No. 9-Smt. Surit Bai was produced before the Registry of this Court on 12.04.2021 by the Police. At

the same time, it was reported that appellants No. 1, 3, 4 & 11 are suffering from Covid whereas appellant No. 6 is admitted in hospital for mental

illness, therefore, they could not be produced.

On due consideration of the fact that the appellants were earlier enlarged on bail and they were directed to be arrested by order dated 22.01.2021 and

since, considerable time has been passed from the date of their arrest, I am inclined to allow the application for suspension of sentence and grant of

bail. Accordingly, I.A. No. 01/2021 is allowed.

Execution of further substantive jail sentence imposed on the appellants No. 1- Banshilal, 3- Anjor Singh, 4-Radhe, 6- Suman, 9-Smt. Surit Bai & 11-

Kaushal shall remain suspended and they are directed to be released on bail on each of them executing a personal bond for a sum of Rs.10,000/- 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 5th August,

2021. They shall thereafter appear before the concerned 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 the disposal of this appeal.

Accordingly, I.A. No. 02/2021 & 04/2021 i.e. application for urgent hearing and I.A. No. 03/2021 i.e. application for hearing the matter in summer

vacation, all stands disposed off.