Chattisgarh High Court
Meghu @ Meghabaran Ratre vs The State Of Chhattisgarh on 9 August, 2023
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
CRA No. 1112 of 2021
Meghu @ Meghabaran Ratre Versus State of Chhattisgarh
09/08/2023 Mr. Sudhir Verma, Advocate for the appellant.
Ms. Shivali Dubey, PL for the respondent-State.
Heard on IA No.5, third application for suspension of sentence and grant of bail to the appellant, during pendency of this appeal.
By the impugned judgment of conviction, appellant stands convicted and sentenced under Section 376(2)(च) of Indian Penal Code and Section 6 of the Chhattisgarh Tonahi Pratadna Nivaran Act, 2005.
Earlier two applications for suspension of sentence and grant of bail filed by appellant were dismissed as withdrawn.
Considering facts of the case, submissions of counsel for the respective parties, nature of allegations, evidence/material available on record, statement of witnesses, particularly statement of victim (PW-10), I am not inclined to allow this application for suspension of sentence and grant of bail to the appellant.
Accordingly, IA No.5 is hereby rejected.
Sd/-
(Arvind Singh Chandel) Judge J/-