Bhupendra Verma vs State Of Chhattisgarh
2025 Latest Caselaw 1705 Chatt

Chattisgarh High Court

Bhupendra Verma vs State Of Chhattisgarh on 3 February, 2025

                                                           2025:CGHC:6166

                HIGH COURT OF CHHATTISGARH AT BILASPUR
                              CRA No. 1863 of 2023
                  BHUPENDRA VERMA versus STATE OF CHHATTISGARH

                                       Order Sheet



03.02.2025

Shri Shivendu Pandya, learned counsel for the appellant.

Shri Shailendra Sharma, PL for the State.

Today, the matter is listed for hearing on 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 passed separately.

In view of the above, application for suspension of

sentence and grant of bail to the appellant stands disposed of.

Sd/-

(Ravindra Kumar Agrawal) JUDGE

padma