Kallu Singh @ Amarjeet Singh Rajput vs State Of Chhattisgarh
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Chattisgarh High Court

Kallu Singh @ Amarjeet Singh Rajput vs State Of Chhattisgarh on 16 April, 2025

                                      HIGH COURT OF CHHATTISGARH, BILASPUR
                                                       Order Sheet

                                                   CRA No. 1109 of 2024
   KALLU SINGH @ AMARJEET SINGH RAJPUT & ANR. versus STATE OF CHHATTISGARH



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

                                            Mr. Jitendra Shukla, learned counsel for the appellants.

                                            Mr. Shailendra      Sharma,     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 and grant of 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, stands disposed of.

Judgment has been passed separately.

                                                      Sd/-                            Sd/-


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


VASANT KUMAR
KUMAR Date:
       2025.04.23
          10:32:47 +0530