Devendra Kumar @ Udal Seth vs State Of Chhattisgarh
2022 Latest Caselaw 6770 Chatt

              HIGH COURT OF CHHATTISGARH, BILASPUR
                                    Order Sheet
                                CRA No. 812 of 2014
             Devendra Kumar @ Udal Seth Versus State Of Chhattisgarh


 Division Bench:-
 Hon'ble Shri Justice Sanjay K. Agrawal &
 Hon'ble Shri Justice Rakesh Mohan Pandey




11-11-2022

Mr. B.P. Rao, counsel for the appellant.

Mr. Afroj Khan, Panel Lawyer for the State.

Heard on admission.

The appeal being arguable is admitted.

The State counsel accepts notice.

The matter is listed for hearing on the application for suspension of sentence and grant of bail.

Since the appellant is in jail since 4-2-2013 and the paper book has already been prepared, with the consent of the parties the appeal heard finally.

Judgment dictated, typed separately, signed and dated.

                              Sd/-                                      Sd/-
                      (Sanjay K. Agrawal)                      (Rakesh Mohan Pandey)
                            Judge                                      Judge




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