Ayodhya Rajwade @ Ramfal Rajwade vs State Of Chhattisgarh
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Chattisgarh High Court

Ayodhya Rajwade @ Ramfal Rajwade vs State Of Chhattisgarh on 18 February, 2025

                HIGH COURT OF CHHATTISGARH AT BILASPUR
                            CRA No. 744 of 2023
        AYODHYA RAJWADE @ RAMFAL RAJWADE AND OTHERS versus STATE OF
                              CHHATTISGARH

                                         Order Sheet



18.02.2025

Heard Shri Dheerendra Pandey, and Shri Deepak Jain, learned counsel for the respective appellants. Also heard Shri Sangharsh Pandey, learned Government Advocate for the State.

Today, the matter is listed for hearing on IA-1 of 2023, application for suspension of sentence and grant of bail to the appellants. However, with the consent of learned counsel for the parties, the appeal itself is heard finally.

Judgment passed separately.

In view of above, IA-1 of 2023 stands disposed of.

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


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