X vs State Of Chhattisgarh
2025 Latest Caselaw 1995 Chatt

Chattisgarh High Court

X vs State Of Chhattisgarh on 18 February, 2025

                                 HIGH COURT OF CHHATTISGARH AT BILASPUR

          Digitally
          signed by

BABLU
          BABLU
          RAJENDRA                               CRA No. 1528 of 2021
RAJENDRA  BHANARKAR
BHANARKAR Date:

                                  X versus STATE OF CHHATTISGARH
          2025.02.18
          18:02:02
          +0530




                                                       Order Sheet



                       18/02/2025         Mr.Govind Dewangan, learned counsel for the

                                    appellant.

                                           Mr.Nitansh Jaiswal, learned Panel Lawyer for the

                                    respondent/State.

Today, the matter is listed for hearing on

I.A.No.01/2021 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.

Judgment has been passed separately.

                                              Sd/-/                          Sd/-/

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