Xyz (Description Of The Appellant Is In ... vs State Of Chhattisgarh
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Chattisgarh High Court

Xyz (Description Of The Appellant Is In ... vs State Of Chhattisgarh on 5 February, 2025

                HIGH COURT OF CHHATTISGARH, BILASPUR
                             Order Sheet

                             CRA No. 2109 of 2024

           XYZ (DESCRIPTION OF THE APPELLANT IS IN CLOSED ENVELOPE) versus
STATE OF CHHATTISGARH




   05/02/2025        Mr. Manoj Paranjpe, Advocate along with Mr. Anil Gulati,
                counsel for the appellant.

                      Ms.   Pragya     Shrivastava,   Dy.     G.A.   for   the
                State/respondent.

In compliance of Court's order dated 06.12.2024, victim along with her mother appeared before this Court through video conferencing from the District Court, Dhamtari (C.G.).

On being asked, she opposes for grant of bail to the appellant.

Heard on I.A. No.01/2024, application for suspension of sentence and grant of bail.

Arguments heard.

Reserved for order/judgment.

Sd/-

(Arvind Kumar Verma) Vasant Judges