Samir Kumar Nag vs State Of Chhattisgarh
2025 Latest Caselaw 2781 Chatt

Chattisgarh High Court

Samir Kumar Nag vs State Of Chhattisgarh on 19 August, 2025

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                           HIGH COURT OF CHHATTISGARH AT BILASPUR

            Digitally
            signed by                         CRA No. 2303 of 2023
            BABLU
BABLU       RAJENDRA
RAJENDRA    BHANARKAR
BHANARKAR   Date:
            2025.08.19
                         SAMIR KUMAR NAG versus STATE OF CHHATTISGARH
            17:43:34
            +0530




                                                    Order Sheet


                     19/08/2025         Mr.B.P.Singh, learned counsel for the appellant.

                                        Mr.Hariom Rai, learned Panel Lawyer for the

                                  respondent/State.

Mr.Rohan Kumar Mishra, learned counsel for the

objector.

Today, the matter is listed for hearing on

I.A.No.01/2023 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.01/2023 stands

disposed of.

               Sd/-                              Sd/-

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




Bablu