Sarju Kumar @ Sarju Nirmalkar vs State Of Chhattisgarh
2025 Latest Caselaw 1115 Chatt

Chattisgarh High Court

Sarju Kumar @ Sarju Nirmalkar vs State Of Chhattisgarh on 5 August, 2025

MANPREET
KAUR

Digitally signed by
MANPREET KAUR
Date: 2025.08.06
10:40:00 +0530




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                             HIGH COURT OF CHHATTISGARH AT BILASPUR


                                              CRA No. 1203 of 2025

                                          Sarju Kumar @ Sarju Nirmalkar
                                                         Versus
                                               State Of Chhattisgarh
                                                     Order Sheet


                      05.08.2025          Heard Mr. Virendra Kumar Janardan, learned
                                   counsel for the appellant. Also heard Ms. Soumya
                                   Sharma, learned Panel Lawyer for respondent / State.

Today, the matter is listed for hearing on I.A. No. 02/2025 i.e. application for suspension of sentence and grant of bail to the appellant. However, with the consent of learned counsel for the parties, the appeal is heard finally.

Judgment has been passed separately. In view of the same, I.A. No. 02/2025, stands disposed of.

                                                  Sd/-                        Sd/-
                                        (Bibhu Datta Guru)                (Ramesh Sinha)
                                               Judge                       Chief Justice
                       Manpreet