Purandas Manikpuri vs State Of Chhattisgarh
2025 Latest Caselaw 1736 Chatt

Chattisgarh High Court

Purandas Manikpuri vs State Of Chhattisgarh on 4 February, 2025

                                                             2025:CGHC:6257-DB

                HIGH COURT OF CHHATTISGARH AT BILASPUR
                                    CRA No. 1804 of 2022

                  PURANDAS MANIKPURI versus STATE OF CHHATTISGARH
                                  Order Sheet



04.02.2025

Heard Shri Ajay Mishra, learned counsel for the appellant.

Also heard Shri Nitansh Jaiswal, learned Panel Lawyer for the State.

Today, the matter is listed for hearing on IA-2 of 2024,

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 above, application for suspension of sentence and

grant of bail to the appellants stands disposed of.

                              Sd/-                                 Sd/-
                   (Ravindra Kumar Agrawal)                  (Ramesh Sinha)
                             Judge                             Chief Justice
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