Vasudev Chouhan vs State Of Chhattisgarh
2025 Latest Caselaw 3407 Chatt

Chattisgarh High Court

Vasudev Chouhan vs State Of Chhattisgarh on 25 August, 2025

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                        HIGH COURT OF CHHATTISGARH AT BILASPUR

                                      CRA No. 722 of 2025

                           Vasudev Chouhan Versus State of Chhattisgarh
                                           Order Sheet




25/08/2025                     Heard Mr. Anand Kumar Gupta, learned counsel for the

                         appellant as well as Mr. Nitansh Jaiswal, learned Panel Lawyer

                         for the State/respondent on IA No. 2/2025, which is an

application for suspension of sentence and grant of bail.

Mr. Jaiswal, learned State counsel submits that the

complainant (PW-2), who is the sister of the victim has been

duly noticed, however, there is no representation on her behalf.

With the consent of learned counsel appearing for the

parties, the matter is heard finally.

Judgment passed separately.

IA No. 2/2025, stands disposed of.

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

     Amit
   AMIT
   KUMAR
   DUBEY