Domsingh @ Paklu vs State Of Chhattisgarh
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Chattisgarh High Court

Domsingh @ Paklu vs State Of Chhattisgarh on 2 April, 2025

                                  HIGH COURT OF CHHATTISGARH, BILASPUR
                                                  Order Sheet

                                              CRA No. 814 of 2023
                             DOMSINGH @ PAKLU versus STATE OF CHHATTISGARH



          02/04/2025                   Heard Mr. Keshav Dewangan, learned counsel for the

                                 appellant. Also heard Mr. Nitansh Jaiswal, learned Panel Lawyer

                                 for the State-respondent.

With the consent of learned counsel for the parties, since

we proceed to hear the matter finally, I.A. No.01/2023,

application under Section 389 of CrPC for suspension of

sentence and grant of bail, stands disposed of.

Judgment has been passed separately.

                                                 Sd/-                          Sd/-


                                       (Arvind Kumar Verma)               (Ramesh Sinha)
                                              Judge                        Chief Justice




         Vasant


VASANT KUMAR
KUMAR Date:
       2025.04.03
           16:41:55 +0530