Shyamlal Ratre vs State Of Chhattisgarh
2021 Latest Caselaw 199 Chatt

Citation : 2021 Latest Caselaw 199 Chatt
Judgement Date : 8 June, 2021

Chattisgarh High Court

Shyamlal Ratre vs State Of Chhattisgarh on 8 June, 2021

           HIGH COURT OF CHHATTISGARH, BILASPUR
                               Order Sheet
                           CRA No. 1396 of 2019
                 Shyamlal Ratre Versus State Of Chhattisgarh




08.06.2021         Mr. D. K. Vishwakarma, Counsel for the Appellant.

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

Heard on admission and I.A.No.1/2019 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.

List this case on 13.07.2021.

Sd/-

(Arvind Singh Chandel) Judge

parul

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