Sanjay Kumar Bhagat vs State Of Chhattisgarh
2021 Latest Caselaw 202 Chatt

                    HIGH COURT OF CHHATTISGARH, BILASPUR

                                        Order Sheet

                           Proceedings through Video Conferencing

                              Criminal Revision No.296 of 2021

                      Sanjay Kumar Bhagt Versus State of Chhattisgarh




08.6.2021         Shri Ravindra Agrawal, counsel for the applicant.

                  Shri Dinesh Tiwari, Dy. Govt. Advocate for the State/respondent.

Heard on admission.

Admit.

Issue notice to the respondent.

Learned counsel for the State accepts notice on behalf of the respondent.

Also heard on IA No.01/2021 for grant of interim relief.

After due consideration of the impugned judgment, execution and operation of impugned finding given in para 27 to 35 of the impugned judgment dated 19.02.2021 passed by the Special Judge (Prevention of Corruption Act), Ambikapur in Special Criminal Case No.01/2014 (State of Chhattisgarh Vs. Akhtar Ahmed Siddiqui) and its consequential proceedings are stayed till the next date of hearing.

Call for the record of the Court below. Bini

List the matter in due course.

Sd/-

(N.K. Chandravanshi)

Judge