Ramchandra Dewangan vs State Of Chhattisgarh
2025 Latest Caselaw 1808 Chatt

Chattisgarh High Court

Ramchandra Dewangan vs State Of Chhattisgarh on 6 February, 2025

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                                 HIGH COURT OF CHHATTISGARH AT BILASPUR
                                               CRA No. 2361 of 2023
                               Ramchandra Dewangan Versus State of Chhattisgarh
                                                     Order Sheet


                      06/02/2025           Heard    Mr.   Chandresh     Shrivastava,   learned

                                     counsel for the appellant as well as Mr. Keshav Prasad

                                     Gupta, learned Government Advocate, appearing for
         Digitally
         signed by
         PREETI
                                     the State/respondent.

PREETI KUMARI KUMARI Date:

2025.02.07 15:07:34

Today, though the matter is listed for hearing on +0530

I.A.No.01/2023, which is an 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. 01/2023 stands

disposed of.

Sd/-

(Ramesh Sinha) Chief Justice Preeti