Sanjay Kumar Nishad @ Sheru vs State Of Chhattisgarh
2021 Latest Caselaw 1564 Chatt

HIGH COURT OF CHHATTISGARH, BILASPUR Order Sheet CRA No. 1902 of 2019 Sanjay Kumar Nishad @ Sheru Versus State Of Chhattisgarh

04.08.2021 Mr. Ajay Mishra, Counsel for the appellant.

Mr. Mateen Siddiqui, Dy. AG for the State.

Heard on application for condonation of delay in filing appeal.

Considering the period of delay and that the appeal arises out of the judgment of conviction and sentence, we are inclined to condone the delay. Delay is accordingly condoned.

Appeal is admitted for hearing.

State counsel is granted 3 weeks time to file reply/objection, if any, to the application for suspension of sentence and grant of bail.

Call for the records.

Paper book be prepared.

Matter be listed for consideration on suspension application (IA No.1) after 4 weeks.

                                         Sd/-                           Sd/-

                         (Manindra Mohan Shrivastava)          (Vimla Singh Kapoor)
                                  Judge                              Judge



Ajay