Xyz vs State Of Chhattisgarh
2024 Latest Caselaw 84 Chatt

Chattisgarh High Court

Xyz vs State Of Chhattisgarh on 20 June, 2024

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              HIGH COURT OF CHHATTISGARH, BILASPUR
                                   Order Sheet
                               CRA No. 375 of 2024

                           XYZ Versus State of Chhattisgarh


20.06.2024        Heard Mr. Pushpendra Kumar Patel, learned counsel for the

              appellant as well as Mr. Ranbir Singh Marhas, learned Additional

              Advocate General, appearing for the State/respondent.

Learned State counsel submits that notice has been served

upon mother of the victim (PW-2).

Today, the matter is listed for hearing on I.A.No.01/2024,

application for suspension of sentence and grant of bail to the

appellant. However, with the consent of learned counsel for the

parties, the appeal is heard finally.

Judgment has been passed separately

Sd/- Sd/-

                (Sachin Singh Rajput)                     (Ramesh Sinha)
                      Judge                               Chief Justice




 R. Mandavi