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Lakhan Bandra @ Sarjom vs State Of Chhattisgarh
2022 Latest Caselaw 5494 Chatt

Citation : 2022 Latest Caselaw 5494 Chatt
Judgement Date : 29 August, 2022

Chattisgarh High Court
Lakhan Bandra @ Sarjom vs State Of Chhattisgarh on 29 August, 2022
              HIGH COURT OF CHHATTISGARH, BILASPUR

                                 Order Sheet

                     Criminal Appeal No.1678 of 2018

           Lakhan Bandra @ Sarjom Versus State of Chhattisgarh



Division Bench:-

Hon'ble Shri Justice Sanjay K. Agrawal &
Hon'ble Shri Justice Sachin Singh Rajput




  29/8/2022        Mr.Rishi Rahul Soni, counsel for the appellant.

                   Mr.Sudeep Verma, Deputy Government Advocate with
              Mr.Anmol Sharma, Panel Lawyer for the respondent/State.

Though the matter is listed for hearing on the application for suspension of sentence and grant of bail, but considering that the accused is in jail since 21.2.2016 with the consent of learned counsel for the parties, the matter is heard finally.

Reserved for judgment.

                          Sd/-                                    Sd/-

                   (Sanjay K. Agrawal)                   (Sachin Singh Rajput)
                       Judge                                    Judge




     B/-
  

 
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