Praveen Kumar Sahu vs State Of Chhattisgarh
2025 Latest Caselaw 1656 Chatt

Chattisgarh High Court

Praveen Kumar Sahu vs State Of Chhattisgarh on 11 August, 2025

                                                 1




                HIGH COURT OF CHHATTISGARH AT BILASPUR


                                       CRA No. 8 of 2025

                         Praveen Kumar Sahu Versus State Of Chhattisgarh


                                          Order Sheet




11/08/2025
                              Heard Mr. Sanjeev Kumar Agrawal, learned counsel for the

                        appellant as well as Hariom Rai, learned Panel Lawyer for the

                        State/respondent on IA No. 1 of 2025, which is an application for

suspension of sentence and grant of bail.

However, with the consent of learned counsel appearing for

the parties, the matter is heard finally.

Judgment passed separately.

IA No. 1/2025, stands disposed of.

                                    Sd/-                                 Sd/-
                              (Bibhu Datta Guru)                     (Ramesh Sinha)
                                 JUDGE                               CHIEF JUSTICE
    Amit

   AMIT
   KUMAR
   DUBEY