Ravi Kumar vs State Of Chhattisgarh
2022 Latest Caselaw 5027 Chatt

             T OHIGH COURT OF CHHATTISGARH, BILASPUR
                                  Order Sheet
                              CRA No. 1215 of 2022
                   Ravi Kumar Versus State Of Chhattisgarh




04.08.2022         Mr. Umakant Singh Chandel, Counsel for the appellant.

                   Mr. Kashif Sakeel, Dy.A.G. for the State/respondent.

Heard on admission.

Admit.

Call for records of the Court below.

Counsel for the appellant has filed I.A.No.1/2022 which is an

application under Section 389(1) of Cr.P.C. for staying the effect and

operation of the impugned judgment of conviction.

State counsel seeks three weeks time to file reply on

I.A.No.1/2022.

List this case after three weeks after receiving of record as

well as reply of State on this application.

Sd/-

(Sachin Singh Rajput)

Judge Parul