Pusnath vs State Of Chhattisgarh
2025 Latest Caselaw 1674 Chatt

Chattisgarh High Court

Pusnath vs State Of Chhattisgarh on 12 August, 2025

                                 HIGH COURT OF CHHATTISGARH AT BILASPUR
          Digitally
          signed by
          BABLU
BABLU
RAJENDRA
          RAJENDRA
          BHANARKAR
                                                   CRA No. 389 of 2025
BHANARKAR Date:
          2025.08.12
          17:58:38
          +0530                     PUSNATH versus STATE OF CHHATTISGARH

                                                         Order Sheet



                       12/08/2025           Mr.Manoj Chauhan, learned counsel for the appellant.

                                            Mr.S.S.Baghel,       learned      Deputy         Government

                                     Advocate for the respondent/State.

Today, the matter is listed for hearing on

I.A.No.01/2025 application for suspension of sentence and

grant of bail to the appellant. However, with the consent of

learned counsel for the parties, the appeal itself is heard

finally.

Judgment has been passed separately.

In view of above, I.A.No.01/2025 stands disposed of.

                                                Sd/-                                  Sd/-

                                     (Bibhu Datta Guru)                       (Ramesh Sinha)
                         Bablu                  Judge                           Chief Justice