Chattisgarh High Court
Nagendra Kumar Keshari vs State Of Chhattisgarh 2 Crr/475/2005 ... on 18 September, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
Criminal Appeal No. 335 of 2005
Nagendra Kumar Keshari aged about 25 years, S/o Gulab
Chand Keshari, R/o Village Balangi, P.S. Chandani, District-
Sarguja(C.G.)
Versus
The State Of Chhattisgarh Through P.S. S.T. & S.C. Ambikapur,
Sarguja(C.G.)
18.09.2019Mr. D.N. Prajapati, Counsel Along with Mr. Abhinav Shrivastava, Counsel for the appellant.
Mr. Vaibhav K. Agrawal, Panel Lawyer for the State. In the compliance of non bailable warrant issued by this Court appellant Nagendra Kumar Keshari was arrested and produced from Central Jail, Ambikapur by Constable Shri Bhola Prasad Paikra posted at Reserve Line, Ambikapur. After putting some questions this Court is satisfied that person who is brought before this Court is the appellant.
Appellant was convicted and sentenced for the offence punishable under Section 354 of the IPC and Section 3(i)(xi) SC & ST (Prevention of Atrocities Act)1989. Earlier he was released on bail by this Court and said sentence was suspended.
Heard on I.A.No.1/2019 application under Section 389 of CrPC for suspension of sentence and grant of bail.
Heard on I.A.No.1.
looking to the facts and circumstances of the case, it is ordered that if appellant furnishes two solvent sureties for a sum of Rs.25,000/- each along with a personal bond of Rs.50,000/- to the satisfaction of the concerned trial Court for his appearance before the said Court on 21.10.2019 then aforesaid jail sentences shall remain suspended. The appellant shall thereafter, continue to appear before the said Court on all such other subsequent dates as are given to him by the said Court, till disposal of this appeal and he be released on bail.
I.A.No.1 disposed off accordingly.
Send the appellant to concerned jail.
Fix this case for final argument on 24.10.2019.
Sd/-
(Sharad Kumar Gupta) Judge