Romit Rathore @ Raja vs State Of Chhattisgarh
2025 Latest Caselaw 3632 Chatt

Chattisgarh High Court

Romit Rathore @ Raja vs State Of Chhattisgarh on 11 April, 2025

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                                    HIGH COURT OF CHHATTISGARH, BILASPUR
                                                     Order Sheet

                                                  CRA No. 1410 of 2024
                                SAURABH KUTARE versus STATE OF CHHATTISGARH
                                                (along with)

                                                    CRA/1761/2024




                       11/04/2025
                                                               CRA No. 1410 of 2024


                                          Mr. Amiyakant Tiwari, learned counsel for the appellant.

                                          Mr.    Shashank Thakur,        learned   Dy. A.G.   for    the
                                    State/Respondent.

Heard on I.A. No.01/2024, application for suspension of sentence and grant of bail under Section 430 of the BNSS, 2023.

Mr. Alok Kumar Dewangan, learned counsel for the appellant.

Mr. Shashank Thakur, learned Dy. A.G. for the State/Respondent.

VASANT KUMAR

KUMAR 2025.04.23 10:43:57 +0530

Heard on I.A. No.02/2024, application for suspension of sentence and grant of bail under Section 430 of the BNSS, 2023.

With the consent of learned counsel for the parties, since we proceed to hear the matter finally, applications under Section 430 of the BNSS, 2023 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