Chattisgarh High Court
Mukesh Singh vs State Of Chhattisgarh 17 Wps/7318/2018 ... on 2 November, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
Criminal Appeal No.1805 of 2017
Mukesh Singh S/o Raju Singh, Aged About 41 Years R/o Gram Rahasa, P.S. Bhagwanpur,
District Vaishali Bihar
---- Appellant
Versus
State Of Chhattisgarh Through District Magistrate Raipur, Chhattisgarh
---- Respondent
02.11.2018 Shri YC Sharma, counsel for the Appellant.
Shri UNS Deo, Government Advocate for the State.
Heard learned Counsel for the Appellant.
By the impugned judgment and order dated 17.11.2017 passed by the 3rd Additional Judge to the Court of 1st Additional Sessions Judge, Raipur (CG) in Sessions Trial No.143/2011, the Accused/Appellant stands convicted under Sections 395, 397, 342 and 120-B IPC and sentenced to life imprisonment under Section 395 IPC, to undergo RI for seven years under Section 397 IPC, to undergo RI for one year under Section 342 IPC and to undergo life imprisonment under Section 120-B IPC with fine of Rs.500/- on each count with usual default stipulations.
Perused IA No.01/2018, an application for suspension of sentence and grant of bail.
The ground so given for grant of bail that the father is suffering from Sugar problem cannot be a ground for enlargement of Appellant's bail particularly, when the evidence and materials which led to the order of conviction has been passed under Sections 395, 397, 342, & 120-B IPC where the Main Branch of State Bank of Indore at Raipur was looted and more than Rs.3 crores were taken away by the accused persons.
Accordingly, IA No.01/2018 is dismissed.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Sanjay Agrawal)
CHIEF JUSTICE JUDGE
Anjani