Satya Prakash Bhagat vs State Of Chhattisgarh
2022 Latest Caselaw 1521 Chatt

                 HIGH COURT OF CHHATTISGARH, BILASPUR

                                         Order Sheet
                                     CRR No.323 of 2022

                     Satya Prakash Bhagat Versus State Of Chhattisgarh




23/03/2022

Shri D. N. Prajapati, counsel for the applicant.

Shri Raghvendra Verma, G.A. for the State/Non-applicant, on advance copy.

Heard on admission.

No notice is required to be issued as Shri Verma, learned State counsel accepts notice on behalf of the State/Non-applicant.

Also heard on I.A.No.1/2022, an application for grant of interim relief.

On due consideration, it is directed that the effect and operation of the impugned judgment dated 22-02-2022 passed by the Fifth Additional Sessions Judge, Ambikapur, District Surguja, in Criminal Appeal No.72 of 2020, shall remain stayed till the next date of hearing.

Post this matter after four weeks for consideration on admission.

I.A.No.1 of 2022, thus, stands disposed off.

Certified copy, as per rules.

SD/-

(Sanjay S. Agrawal) Judge

Tumane