Sharad Masih @ Lallu vs State Of Chhattisgarh
2022 Latest Caselaw 6967 Chatt

                     HIGH COURT OF CHHATTISGARH, BILASPUR

                                          Order Sheet

                                       CRA No. 1398 of 2022

                       Sharad Masih @ Lallu Versus State Of Chhattisgarh

Division Bench:-

Hon'ble Shri Justice Sanjay K. Agrawal &
Hon'ble Shri Justice Rakesh Mohan Pandey




18.11.2022
                   Ms. Maya Chaturvijani, counsel for the appellant.

                   Mr. Afroz Khan, PL for the State / respondent.

Heard on admission.

The appeal being arguable, is admitted for hearing.

Issue notice to the respondent on merits as well as on I.A. No.2, application

for suspension of sentence and grant of bail.

Learned State counsel accepts notice on behalf of the respondent/State. He

prays for and is granted four weeks' time to file reply/objection to I.A. No.2.

Call for records.

Paper book be prepared in accordance with the High Court Rules and

thereafter matter be listed along with paper book for hearing on application for

suspension of sentence and grant of bail.

Meanwhile, certified copy of judgment and order dated 23.06.2022 be filed.

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