Basant Lal Yadav vs State Of Chhattisgarh
2021 Latest Caselaw 1853 Chatt

                         HIGH COURT OF CHHATTISGARH, BILASPUR

                                              Order Sheet

                              Proceedings through Video Conferencing

                                              CRR No. 484 of 2021

                                  Basant Lal Yadav Versus State Of Chhattisgarh




18/08/2021

Shri Samir Singh, counsel for the applicants.

Shri Wasim Miyan, P.L. for the State.

Counsel for the applicants has filed certified copy of the impugned judgment with covering memo.

Counsel for the applicants submits that he does not want to press I.A. No.2/2021 application for exemption from filing the certified copy of judgment dated 27/07/2021.

In view of the above, I.A. No.2/2021 is disposed of accordingly.

List this case for hearing on I.A. No.1/2021 for suspension of sentence and grant of bail.

List this case tomorrow i.e. on 19 th August 2021.

Sd/-

(N.K. Chandravanshi) JUDGE

Kamde