Dhal Singh Verma @ Karan vs State Of Chhattisgarh
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                      HIGH COURT OF CHHATTISGARH, BILASPUR
                                            Order Sheet

                                 Criminal Appeal No. 1656 of 2019

                      Dhal Singh Verma @ Karan Versus State of Chhattisgarh




09/06/2021        Shri Pushkar Sinha, Advocate for the Appellant.

                  Shri H.S. Ahluwalia, Deputy Advocate General for the State / Respondent.

The matter is heard through video conferencing.

Heard on admission and I.A. No. 2 of 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 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 12.07.2021.

Sd/-

(Arvind Singh Chandel) Judge

Brijmohan