- (1.) CRL.M.P.NO.23685/2009 IN CRL. A. NO. 1609/2010 Despite service, no one appears for the State of Chhattisgarh to oppose the application.
(2.) Having perused the Jail Custody Certificate placed on record by the applicant, which shows that as on 28th August, 2010, the applicant had undergone actual sentence of about two years, we suspend the sentence awarded to the applicant and direct that he be released on bail till the disposal of this appeal, subject to his furnishing a personal bond in the sum of Rs.15,000/- with one surety in the like amount to the satisfaction of the trial Court. The appellant shall not leave the territorial jurisdiction of the trial Court without its prior permission.
(3.) The Crl.M.P. stands disposed of accordingly.;