Vijay Kumar Sahu vs State Of Chhattisgarh
2021 Latest Caselaw 228 Chatt

Citation : 2021 Latest Caselaw 228 Chatt
Judgement Date : 9 June, 2021

Chattisgarh High Court

Vijay Kumar Sahu vs State Of Chhattisgarh on 9 June, 2021

           HIGH COURT OF CHHATTISGARH, BILASPUR
                               Order Sheet
                            CRA No. 696 of 2018
                Vijay Kumar Sahu Versus State Of Chhattisgarh




09.06.2021         Mr. Suresh Tandon, Counsel for the Appellant.

                   Mr. H. S. Ahluwalia, Dy. A.G. for State/Respondent.

Heard on admission and I.A.No.1/2018 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.

PF within three days.

List the matter on 05.07.2021.

Sd/-

(Arvind Singh Chandel) Judge

parul

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