Ladu @ Jageshwar Prasad Kewat vs State Of Chhattisgarh
2021 Latest Caselaw 806 Chatt

                  HIGH COURT OF CHHATTISGARH, BILASPUR
                               Order Sheet

                                      CRA No. 1013 of 2020

               Ladu @ Jageshwar Prasad Kewat Versus State Of Chhattisgarh




02.07.2021            Ms. Nupoor Sonkar, Advocate for the appellant.

                      Mr. H.S. Ahluwalia, Deputy Advocate General for the respondent/State.

The matter is heard through video conferencing.

Heard on admission and I.A. No. 01 of 2020, application for suspension of

sentence and grant of bail to the appellant.

In view of the judgment dated 17.05.2021 passed in MCRC No.708 of

2021 passed by the Co-ordinate Bench of this Court, let notice be issued to the

victim/complainant by registered as well as ordinary post. Process fee, as per

rules.

List this case on 22.08.2021.

In the meanwhile, State counsel is directed to file their reply also.

Sd/-

(Arvind Singh Chandel) Judge

Chandra