Narendra Lahre vs State Of Chhattisgarh
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Chattisgarh High Court

Narendra Lahre vs State Of Chhattisgarh on 8 January, 2025

                                                            2025:CGHC:1115-DB

             HIGH COURT OF CHHATTISGARH AT BILASPUR

                             CRA No. 916 of 2024

             NARENDRA LAHRE versus STATE OF CHHATTISGARH


                                    Order Sheet



08/01/2025           Heard Mr. Samir Singh, learned counsel for the appellant.
              Also heard Mr. N. K. Jaiswal, Panel Lawyer, for the
              respondent/Sate.

As submitted by the learned State counsel, notice has been served upon the complainant/PW-2, but none appears to contest the application for suspension of sentence and grant of bail or the appeal.

With the consent of the parties, the matter has been heard finally in motion hearing and judgment dictated separately.

I.A. No. 01/2024, 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



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