Baidar Alami vs State Of Chhattisgarh
2022 Latest Caselaw 7030 Chatt

HIGH COURT OF CHHATTISGARH, BILASPUR

Order Sheet

CRA No. 1115 of 2015

Baidar Alami Versus State of Chhattisgarh

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

22.11.2022 Ms. Nirupama Bajpai, counsel for the appellant.

Mr. Anmol Sharma, P.L. for the State.

The matter is listed for hearing on application of suspension of sentence and grant of bail, but looking to the short point involved in the appeal and looking to the fact that the appellant is in jail since 01/01/2013, therefore, with the consent of the parties, matter is heard finally.

Judgment passed separately.

Signed and dated.

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




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