Ghanshyam Chakradhari vs State Of Chhattisgarh
2021 Latest Caselaw 198 Chatt

Citation : 2021 Latest Caselaw 198 Chatt
Judgement Date : 8 June, 2021

Chattisgarh High Court

Ghanshyam Chakradhari vs State Of Chhattisgarh on 8 June, 2021

           HIGH COURT OF CHHATTISGARH, BILASPUR
                               Order Sheet
                            CRA No. 393 of 2020
             Ghanshyam Chakradhari, Versus State Of Chhattisgarh




08.06.2021         Mr. Mukesh Shrivastava, Counsel for the Appellant.

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

Heard on admission and I.A.No.1/2020 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 by this High Court, let a notice be issued to the victim/informant of the case.

PF within three days.

List this case on 30.06.2021.

Sd/-

(Arvind Singh Chandel) Judge

parul

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