Nikhil Rathore vs State Of Chhattisgarh
2025 Latest Caselaw 3747 Chatt

Chattisgarh High Court

Nikhil Rathore vs State Of Chhattisgarh on 26 August, 2025

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          signed by
          BABLU
          RAJENDRA
                             HIGH COURT OF CHHATTISGARH AT BILASPUR
RAJENDRA  BHANARKAR
BHANARKAR Date:
          2025.08.28
          18:38:54
          +0530
                                             CRA No. 1934 of 2024

                       AMAN SINGH RATHORE versus THE STATE OF CHHATTISGARH

                                                 CRA/1879/2024


                                                  Order Sheet




                       26/08/2025        Mr.Rajkumar Pali, learned counsel for appellant-

                                    Aman Singh Rathore in CRA No.1934/2024.

                                         Mr.Yogendra Chaturvedi, learned counsel for

                                    appellant-Nikhil Rathore in CRA No.1879/2024.

                                         Mr.Shailendra Sharma, learned Panel Lawyer for

                                    the respondent/State.

Today, the matter is listed for hearing on

I.A.No.01/2024 application for suspension of sentence

and grant of bail to appellant Aman Singh Rathore in

CRA No.1934/2024. However, with the consent of

learned counsel for the parties, the appeals are heard

finally.

Judgment has been passed separately.

In view of above, I.A.No.01/2024 stands

disposed of.

                   Sd/-                             Sd/-

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




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