Chumman Lal vs State Of Chhattisgarh
2021 Latest Caselaw 226 Chatt

Citation : 2021 Latest Caselaw 226 Chatt
Judgement Date : 9 June, 2021

Chattisgarh High Court

Chumman Lal vs State Of Chhattisgarh on 9 June, 2021

           HIGH COURT OF CHHATTISGARH, BILASPUR
                              Order Sheet
                           CRA No. 1073 of 2019
                 Chumman Lal Versus State Of Chhattisgarh




09.06.2021         Mr. Aditya Khare, Counsel for the Appellant.

                   Mr. H. S. Ahluwalia, Dy. A. G. 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 by this High Court, let a notice be issued to the victim/informant of the case.

On payment of PF as per rules.

List the matter on 29.07.2021.

Sd/-

(Arvind Singh Chandel) Judge

parul

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