Gurugovind vs State Of Chhattisgarh
2025 Latest Caselaw 1745 Chatt

Chattisgarh High Court

Gurugovind vs State Of Chhattisgarh on 4 February, 2025

                                                     1/1




                                                                   2025:CGHC:6256-DB

                             HIGH COURT OF CHHATTISGARH AT BILASPUR

                                           CRA No. 1482 of 2022

                             GURUGOVIND versus STATE OF CHHATTISGARH


                                               CRA/528/2022

                                                Order Sheet


04/02/2025                         Heard Mr. Santosh Bharat, and Shri Amarnath Pandey,

                             learned counsel for the respective appellants. Also heard Mr. N.

                             K. Jaiswal, Panel Lawyer, appearing for the respondent/State.

With the consent of the parties, both appeals have been

heard finally in motion hearing and judgment dictated separately.

I.A. No. 02/2022, application for suspension of sentence

and grant of bail (in CRA No. 1482/2022) and I.A. No. 01/2022,

application under Section 386 read with Section 482, of Criminal

Procedure Code, (in CRA No. 528/2022) are disposed of as the

appeals are heard finally.

                                            Sd/-                            Sd/-
       SHARMA
ALOK
                                 (Ravindra Kumar Agrawal)             (Ramesh Sinha)
       Date:
SHARMA 2025.02.07
          19:13:37
          +0530

      Alok                              Judge                          Chief Justice