Nanu Yadav @ Nandkumar Yadav vs State Of Chhattisgarh
2022 Latest Caselaw 7635 Chatt

                         HIGH COURT OF CHHATTISGARH, BILASPUR
                                          Order Sheet
                               Criminal Appeal No.622 of 2018
               Nanu Yadav @ Nandkumar Yadav Versus State of Chhattisgarh



16/12/2022          Mr.Avinash Mishra, Advocate for the Appellant.

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

Heard on IA No.3/2022 for suspension of sentence and grant of bail to the Appellant.

By the impugned judgment dated 09/01/2018, passed by the learned Special Judge(Atrocities) Baloda Bazar, District Baloda Bazar (C.G.) in Session Trial No. 20/2017, the Appellant stands convicted under Section 307 of the IPC and sentenced to undergo RI for 7 years with fine of Rs. 2,000/-, with default stipulation.

Learned Counsel for the Appellant submits that the Appellant is in jail since 08.10.2016.

Looking to the above submission of learned Counsel for the Appellant, learned Counsel for the State/Respondent is directed to call for a report from the concerned jail regarding detention period of the Appellant.

List the matter on 06.01.2023.

Sd/-

(Arvind Singh Chandel) Judge Shubham