Shivbalak Yadav vs State Of Chhattisgarh

Heard on I.A. No.01/2021 bail application for suspension of sentence and grant of bail.

Appellant has been convicted by the judgment dated 3/03/2008 passed in Session Case No.379/2007 passed by the Second Additional Sessions Judge

FTC, Surajpur, Sarguja (C.G.) in the following manner : U/s 326 of IPC : RI for 3 years and fine of Rs.200/-, in default of payment of fine, to undergo

further RI for 10 days The appellant was arrested pursuant to the order issued by this court as he failed to appear before the trial court.

Considering the same since the appellant was already on bail on the earlier occasion, for the reasons stated in the application, I am inclined to release

the appellant on bail.

Accordingly, I.A. No.01/2021 bail application for suspension of sentence and grant of bail is allowed.

Execution of further substantive jail sentence imposed on appellant shall remain suspended and he is directed to be released on bail on his executing a

personal bond for a sum Rs.10,000/- with one surety for the like sum to the satisfaction of the trial Court for his appearance before the Registry of this

Court on 2nd August, 2021. 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 the disposal of this appeal.

In view of the above, I.A. No.02/2021 application for urgent hearing and I.A. No.03/2021 application for hearing the case during summer vacation

stand disposed of.