Prateek Singh vs State Of Chhattisgarh
2025 Latest Caselaw 3630 Chatt

Chattisgarh High Court

Prateek Singh vs State Of Chhattisgarh on 11 April, 2025

HIGH COURT OF CHHATTISGARH AT BILASPUR

CRA No. 1050 of 2024

PRATEEK SINGH versus STATE OF CHHATTISGARH

Order Sheet

11/04/2025 Proceedings of this matter have been taken

through video conferencing.

Heard Mr. Aditya Khare, learned counsel for the

appellant and also heard Mr. Nitansh Kumar Jaiswal,

learned Panel Lawyer for the State.

Notice has been served upon the father of the

victim and the victim, however, no representation has

been on behalf of the victim.

Learned counsel for the appellant submits that he

has filed the power/memo of appearance on behalf of

the appellant in this case, which is on record, therefore,

he may be permitted to argue the matter.

ASHUTOSH

Prayer is allowed.

Date:

MISHRA     2025.04.19
           15:02:38
           +0530

Today the matter is listed for hearing on I.A. No.2

Application under Section 389 of Cr.P.C. for suspension

of sentences and grant of bail.

However, with the consent of learned counsel for

the parties, the appeal itself is heard finally.

Judgment passed separately.

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




ASHU