Manish Tiwari vs State Of Chhattisgarh
2025 Latest Caselaw 3906 Chatt

Chattisgarh High Court

Manish Tiwari vs State Of Chhattisgarh on 23 April, 2025

HIGH COURT OF CHHATTISGARH AT BILASPUR

CRA No. 1121 of 2023 MANISH TIWARI versus STATE OF CHHATTISGARH

Order Sheet

23/04/2025 Proceedings of this matter have been taken

through video conferencing.

Heard Mr. Sandeep Jha, learned counsel for the

appellant and also heard Mr. Swajeet Ubeja, learned

Panel Lawyer for the State.

On 14/06/2023 learned State counsel was

directed to inform the complainant/father (PW-3) of the

victim regarding pendency of the appeal as well as an

application for suspension of sentence and grant of

bail. However, no representation has been made on

behalf of the victim.

Today the matter is listed for hearing on I.A.

No.1/2023 Application for suspension of sentence and

grant of bail under Section 389 of Cr.P.C.

           Digitally
           signed by
           ASHUTOSH
ASHUTOSH   MISHRA
MISHRA     Date:
           2025.04.25
           10:58:28
           +0530

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