Panewa Manjhi vs State Of Chhattisgarh
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Chattisgarh High Court

Panewa Manjhi vs State Of Chhattisgarh on 10 February, 2025

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                                                                      2025:CGHC:7227-DB

                   HIGH COURT OF CHHATTISGARH AT BILASPUR


                                       CRA No. 834 of 2023

                 PANEWA MANJHI versus STATE OF CHHATTISGARH


                                              Order Sheet


10/02/2025                      Heard Mr. Ashok Kumar Swarnakar, learned counsel for

                        the appellant. Also heard Mr. N. K. Jaiswal, learned Panel

                        Lawyer, appearing for the respondent/State.

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

01/2023, application for suspension of sentence and grant of

bail.

With the consent of the parties, the matter has been heard

finally in motion hearing and judgment dictated separately.

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

and grant of bail is disposed of as the matter is heard finally.

                                       Sd/-                                  Sd/-

                           (Ravindra Kumar Agrawal)                   (Ramesh Sinha)
                                     Judge                              Chief Justice
   Alok
           Digitally
           signed by
           ALOK
  ALOK     SHARMA
  SHARMA   Date:
           2025.02.12
           10:34:38
           +0530