Laxmi Sahani vs State Of Chhattisgarh
2021 Latest Caselaw 173 Chatt

                        HIGH COURT OF CHHATTISGARH, BILASPUR
                                           Order Sheet
                                      CRA No.477 of 2021
                           Laxmi Sahani Versus State of Chhattisgarh




07/06/2021         Mr. Shrawan Kumar Agrawal, Counsel for the Appellant.

                   Mr. Ghanshyam Patel, G.A. for the State/Respondent.

Heard on admission and IA no. 01/2021 for suspension of sentence and grant of bail to the Appellant.

In view of judgment dated 17.05.2021 passed in MCRC 708/2021 passed by this High Court, let a notice be issued to the victim/informant of the case.

PF within three days.

Call for record of the Court below.

List the matter on 28.06.2021.

Sd/-

(Arvind Singh Chandel) Judge

Shubham