Yomesh @ Appu Parganiha vs State Of Chhattisgarh
2025 Latest Caselaw 1807 Chatt

Chattisgarh High Court

Yomesh @ Appu Parganiha vs State Of Chhattisgarh on 6 February, 2025

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                               HIGH COURT OF CHHATTISGARH AT BILASPUR
                                              CRA No. 449 of 2023
                             Yomesh @ Appu Parganiha Versus State of Chhattisgarh
                                                   Order Sheet


AKHILESH
KUMAR
         Digitally
         signed by
         AKHILESH
                     06/02/2025          Heard Mr. Aditya Khare, learned counsel for the
DEWANGAN KUMAR
         DEWANGAN


                                   appellant as well as Mr. Vivek Sharma, learned Panel

                                   Lawyer, appearing for the State/respondent.

Today, though the matter is listed for hearing on

I.A.No.02/2024, 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. 02/2024 stands

disposed of.

Sd/-

(Ramesh Sinha) Chief Justice

Akhil