Indian Kanoon - Search engine for Indian Law

Chattisgarh High Court

Rajju @ Chatrabhan vs State Of Chhattisgarh on 28 October, 2021

                        HIGH COURT OF CHHATTISGARH, BILASPUR

                                              Order Sheet

                                          CRA No.1277 of 2021

                             Rajju @ Chatrabhan Versus State Of Chhattisgarh




28/10/2021

Mr. Bharat Sharma, counsel for the appellants.

Mr. Ishwar Jaiswal, PL for the State.

Heard on IA No.1/2021, application for grant of temporary bail to appellant No.1 Rajju @ Chatrabhan and IA No.2, application for grant of temporary bail to appellant No.3 Sarojini Bai.

The appellants have been arrested by the Police of Police Station Lormi, Chowki Chilfi, Mungeli (C.G.) on 28.06.2021 in connection with Crime No.197/2021 for an alleged offence punishable under Sections 506 & 306 read with Section 34 of IPC, Sections 4 & 5 of the Chhattisgarh Tonahi Pratadna Act, 2005 and Sections 3 (2) (v) 3 (1) (Ya) (Kha) of the Scheduled Castes, Scheduled Tribes (Prevention of Atrocities) Act, 1989.

Learned counsel for the appellants submits that Shitla Bai Markham, the real sister of appellant No.1 Rajju @ Chatrabhan, has died on 18.10.2021, therefore, the appellant No.1 Rajju @ Chatrabhan may kindly be enlarged on temporary bail for a period of 15 days to take part in the last rites of her sister. The copy of death certificate of Shitla Bai Markham is annexed as Annexure-A/4 with the bail application. He further submits that the appellant No.3 Sarojini Bai is an old lady and she is facing various health issues and she needs proper treatment, therefore, she may also be enlarged on temporary bail for a period of 15 days. The copy of medical certificate/discharge certificate is annexed as Annexure-A/5 with the bail application.

Learned State counsel opposes the prayer for grant of temporary bail. Considering the grounds on which the temporary bail is sought, the prayer is allowed.

Accordingly, IA Nos.1 & 2 are allowed.

Let appellant No.1 Rajju @ Chatrabhan and appellant No.3 Sarojini Bai be released on temporary bail from 29.10.2021 to 11.11.2021 on each of them furnishing a personal bond for a sum of Rs.10,000/- with one surety in the like sum before the Trial Court.

The appellant No.1 Rajju @ Chatrabhan and appellant No.3 Sarojini Bai shall surrender before the Trial Court on 12.11.2021.

CC today.

Sd/-

(Deepak Kumar Tiwari) Judge Nirala