Sanjay Samal vs State Of Chhattisgarh
2025 Latest Caselaw 1964 Chatt

Chattisgarh High Court

Sanjay Samal vs State Of Chhattisgarh on 17 February, 2025

                                                           1/1




                                HIGH COURT OF CHHATTISGARH AT BILASPUR
                                              CRA No. 1186 of 2024
                                  Sanjay Samal Versus State of Chhattisgarh
                                                       Order Sheet


                      17/02/2025         Heard Mr. Adhiraj Surana, learned counsel for

                                   the appellant as well as Mr. Hariom Rai, learned Panel
ROHIT
KUMAR
CHANDRA
Digitally signed by
                                   Lawyer, appearing for the State/respondent.

ROHIT KUMAR CHANDRA Date: 2025.02.17 15:02:21 +0530

Today, though the matter is listed for hearing on

I.A.No.02/2024, 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.

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




                      Chandra