Rajesh Kumar Vishwakarma vs State Of Chhattisgarh
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Chattisgarh High Court

Rajesh Kumar Vishwakarma vs State Of Chhattisgarh on 9 April, 2025

                                   HIGH COURT OF CHHATTISGARH AT BILASPUR
                                                        Order Sheet
                                                   CRA No. 1553 of 2024

                               RAJESH KUMAR VISHWAKARMA versus STATE OF CHHATTISGARH




                   09/04/2025        Heard Mr. Hemant Kumar Agrawal, learned counsel for the

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

                                appearing for the respondent/State.

With the consent of the parties, since we proceed to hear the matter finally, I.A. No. 1 of 2024, which is an application for suspension of sentence and for grant of bail, stands disposed of.

Final order/Judgment passed separately.

                                             Sd/-                                     Sd/-
                                     (Arvind Kumar Verma)                        (Ramesh Sinha)
                                           Judge                                  Chief Justice

                       Jyoti