Aditya Kristofar @ Ilu @ Anna vs State Of Chhattisgarh
2022 Latest Caselaw 174 Chatt

                  HIGH COURT OF CHHATTISGARH, BILASPUR
                                    Order Sheet
                                CRA No. 50 of 2022
             Aditya Kristofar @ Ilu @ Anna Versus State of Chhattisgarh
     1.

10.01.2022          Mr. Neeraj Kumar Mehta, Counsel for the appellant.
                    Mr. Ravish Verma, G.A. for the State/Respondent.

Heard on application for condonation of delay in filing the appeal. After considering on the reasons mentioned in this application, the same is allowed.

Also heard on application praying for exemption from filing the certified copy of the impugned judgment dated 01.02.2021.

This application is also allowed.

Heard on application for suspension of sentence and grant of bail to the appellant.

State counsel is granted time to file reply and objection. It is submitted by counsel for the appellant that separate appeal has been filed by the co-accused persons bearing CRA No.375 of 2021 and CRA No.578 of 2021.

Record of the Trial Court is already present and paper books are also ready and prepared, therefore, there is no requirement of any other order.

List this case along with CRA No.375 of 2021 and CRA No.578 of 2021 immediately after four weeks.

                         Sd/-                                      Sd/-
                    (R.C.S. Samant)                    (Arvind Singh Chandel)
                         Judge                                Judge
   Saurabh