Chattisgarh High Court
Jayram Singh Kashyap vs State Of Chhattisgarh 4 Cra/328/2018 ... on 28 February, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
CRA No. 327 of 2018
Jayram Singh Kashyap S/o Late Shri Jalndhar Singh Kashyap Aged About 33
Years Assistant Grade - Iii Office District Employment Officer Dantewada
District South Bastar Dantewada, Chhattisgarh. ---- Appellant
Versus
State of Chhattisgarh Through- Anti Corruption Bureau Raipur Unit Jagdalpur.
---- Respondent
28.02.2018 Mr. P.K. Tulsyan, counsel for the appellant.
Mr. S.R.J. Jaiswal, Panel Lawyer, for the State. Heard.
Admit.
Call for the records.
Also heard on I.A.No.1/2018 for suspension of sentence and grant of bail.
The appellant stands convicted by the Judgment dated 12.02.2018 passed by the Court of learned Special Judge (PC Act), South Bastar, Dantewada (C.G.) in Special Case No. 01/2013 for the offence punishable u/s 7 & 13(1)D read with section 13(2) of the Prevention of Corruption Act, 1988 and sentenced to undergo R.I. for 1 year & R.I. for 3 years respectively and to pay a fine of Rs. 5000/- on each count with further default stipulations.
The maximum jail sentence awarded to the appellant is R.I. for 3 years.
Considering the fact that appellant was on bail during trial and did not misuse the liberty granted to him and even after his conviction he was granted temporary bail so as to make him convenient to prefer this appeal and get bail from this Court and further considering the fact that this appeal is of the year 2018 and final hearing of the same will likely to take time and looking to the short term sentence, I am inclined to suspend the jail sentence of the appellant and release him on bail.
Accordingly, I.A.No.1/2018 is allowed and it is directed that the execution of further substantive jail sentence of the appellant shall remain suspended and he shall be released on bail on his executing a personal bond in sum of Rs.25,000/- with one surety in the like sum to the satisfaction of the trial Court for his appearance before the Registry of this Court on 18.05.2018. 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.
Cc as per rules.
Sd/-
GOUTAM BHADURI JUDGE Rao .