Khemeshwar Dhruw vs State Of Chhattisgarh
2021 Latest Caselaw 176 Chatt

Citation : 2021 Latest Caselaw 176 Chatt
Judgement Date : 7 June, 2021

Chattisgarh High Court

Khemeshwar Dhruw vs State Of Chhattisgarh on 7 June, 2021

           HIGH COURT OF CHHATTISGARH, BILASPUR
                              Order Sheet
                           CRA No. 185 of 2020
              Khemeshwar Dhruw Versus State Of Chhattisgarh




07.06.2021         Mr. Mahesh Mishar, Counsel for the Appellant.

                   Mr. H. S. Ahluwalia, Dy. A G. for State/Respondent.

Heard on admission and I.A.No.2/2020 for suspension of sentence and grant of bail to the appellant.

In view of judgment dated 17.05.2021 passed in MCRC No. 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 05.07.2021.

Sd/-

(Arvind Singh Chandel) Judge

parul

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