Ghurvaram Yadav vs State Of Chhattisgarh
2025 Latest Caselaw 1855 Chatt

Chattisgarh High Court

Ghurvaram Yadav vs State Of Chhattisgarh on 10 February, 2025

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                                                            2025:CGHC:7246

       HIGH COURT OF CHHATTISGARH AT BILASPUR


                           CRA No. 1039 of 2023

             SUSHIL TEKAM versus STATE OF CHHATTISGARH,


                               CRA/1349/2023

                                 Order Sheet




10/02/2025          Heard Mr. Pravin Kumar Tulsyan, (in CRA No. 1039/

              2023), Mr. Basant Dewangan, ( in CRA No. 1349/2023) learned

              counsel for the appellants. Also heard Mr. S. S. Ubeja, learned

              Panel Lawyer, appearing for the respondent/State.

The matter has been listed for consideration on I.A. No.

01/2023, in both the appeals, application for suspension of

sentence and grant of bail.

With the consent of the parties, both appeals have been

heard finally in motion hearing and judgment dictated separately.

I.A. No. 01/2023, application for suspension of sentence

and grant of bail (in CRA No. 1039/2023) and I.A. No. 01/2023,

application for suspension of sentence and grant of bail (in CRA

No. 1349/2023) are disposed of as the appeals are heard finally.

                                   Sd/-                            Sd/-

                       (Ravindra Kumar Agrawal)              (Ramesh Sinha)
                                Judge                         Chief Justice

       Digitally
       signed by
       ALOK
ALOK   SHARMA
SHARMA Date:
       2025.02.10
       19:01:08
       +0530

    Alok