Mahesh Dewangan vs State Of Chhattisgarh
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Chattisgarh High Court

Mahesh Dewangan vs State Of Chhattisgarh on 6 February, 2025

HIGH COURT OF CHHATTISGARH AT BILASPUR

CRA No. 1288 of 2023 MAHESH DEWANGAN versus STATE OF CHHATTISGARH

Order Sheet

06/02/2025 Mr. Bharat Lal Sahu, Advocate for the appellant.

Mr. Sakib Ahmed, Panel Lawyer for the State.

Today, the matter is listed for hearing on I.A. No. 02/2023, application for suspension of sentence and grant of bail to the appellant. However, with the consent of learned counsel for the parties, the appeal itself is heard finally.

Accordingly, I.A. No. 02 of 2023 stands disposed of.

Judgment has been passed separately.

                                           Sd/-                                 Sd/-
                                (Ravindra Kumar Agrawal)                   (Ramesh Sinha)
                                          Judge                              Chief Justice




Digitally
signed by
VEDPRAKASH
DEWANGAN




             ved