Keshav Nishad @ Dinesh vs State Of Chhattisgarh
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Chattisgarh High Court

Keshav Nishad @ Dinesh vs State Of Chhattisgarh on 16 April, 2025

                                  HIGH COURT OF CHHATTISGARH, BILASPUR
                                                          Order Sheet

                                                     CRA No. 248 of 2024
                                KESHAV NISHAD @ DINESH versus STATE OF CHHATTISGARH



                            16/04/2025
                                               Proceedings of this matter have been taken through video
                                         conferencing.

                                               Mr. Priyank Rathi, learned counsel for the appellant.

                                               Mr. Nitansh Kumar Jaiswal, Panel Lawyer for the
                                         State/Respondent.

Heard on I.A. No.01/2024, application under Section 389 of Criminal Procedure Code for suspension of sentence including payment of fine amount and enlarge the accused/appellant on bail.

With the consent of learned counsel for the parties, since we proceed to hear the matter finally, applications under Section 389 of CrPC for suspension of sentence and grant of bail including payment of fine amount, stands disposed of.

Judgment has been passed separately.

                                                        Sd/-                            Sd/-




                                                 (Arvind Kumar Verma)              (Ramesh Sinha)
VASANT KUMAR
       Date:
KUMAR 2025.04.23
         10:58:38
         +0530
                                                        Judge                       Chief Justice
                             Vasant