Anil @ Swami Jatav vs State Of Chhattisgarh
2021 Latest Caselaw 223 Chatt

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                      HIGH COURT OF CHHATTISGARH, BILASPUR
                                            Order Sheet

                                 Criminal Appeal No. 125 of 2020

                         Anil @ Swami Jatav Versus State of Chhattisgarh




09/06/2021        Shri Dharmesh Shrivastava, Advocate for the Appellant.

                  Shri Ghanshyam Patel, Government Advocate for the State / Respondent.

The matter is heard through video conferencing.

Heard on admission and I.A. No. 1 of 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 of 2021

passed by this High Court, let a notice be issued to the victim / informant of the

case.

Process fee, as per rules.

List this matter for further consideration on 14.07.2021.

Sd/-

(Arvind Singh Chandel) Judge

Brijmohan