Siyambar Lal Yadav vs State Of Chhattisgarh
2025 Latest Caselaw 3942 Chatt

Chattisgarh High Court

Siyambar Lal Yadav vs State Of Chhattisgarh on 24 April, 2025

HIGH COURT OF CHHATTISGARH AT BILASPUR CRA No. 810 of 2024 SIYAMBAR LAL YADAV VERSUS STATE OF CHHATTISGARH Order Sheet

24/04/2025 Heard Mr. Hemant Agrawal, learned counsel for the appellant and also heard Mr. Nitansh Jaiswal, learned Panel Lawyer for the State.

On 19/06/2024 learned State counsel was directed to inform the complainant/father (PW-2) 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.

With the consent of learned counsel for the parties, since we proceed to hear the matter finally, application under Section 389 of Cr.P.C. 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
                                ashu


ASHUTOSH MISHRA

MISHRA   2025.04.26
           11:57:40
           +0530