Himmat Singh Sagarvanshi Alias Ballu vs State Of Chhattisgarh
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Chattisgarh High Court

Himmat Singh Sagarvanshi Alias Ballu vs State Of Chhattisgarh on 6 February, 2025

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                               HIGH COURT OF CHHATTISGARH AT BILASPUR
                                             CRA No. 1192 of 2023
                      Himmat Singh Sagarvanshi alias Ballu Versus State of Chhattisgarh
                                                   Order Sheet



                      06/02/2025         Heard Mr. Shrestha Gupta, learned counsel for

                                   the appellant as well as Mr. Topilal Bareth, learned

                                   Panel Lawyer, appearing for the State/respondent.

Today, though the matter is listed for hearing on

I.A.No.03/2024, which is second application for

suspension of sentence and grant of bail to the

appellant. However, with the consent of learned

counsel for the parties, the appeal is heard finally.

Judgment has been passed separately.

In view of the above, I.A. No. 03/2024 stands

disposed of.

RAHUL DEWANGAN Sd/-

                                                                      (Ramesh Sinha)

DEWANGAN                                                                Chief Justice
Date: 2025.02.07
18:27:11 +0530        Rahul Dewangan