Aman Kumar Banjare vs State Of Chhattisgarh
2025 Latest Caselaw 1012 Chatt

Chattisgarh High Court

Aman Kumar Banjare vs State Of Chhattisgarh on 8 January, 2025

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                                                           2025:CGHC:1114-DB

             HIGH COURT OF CHHATTISGARH AT BILASPUR

                            CRA No. 875 of 2024


    AMAN KUMAR BANJARE versus STATE OF CHHATTISGARH


                                 Order Sheet


08/01/2025          Heard Mr. Ashok Kumar Swarnakar, learned counsel for
             the appellant. Also heard Mr. Hari Om Rai, Panel Lawyer, for the
             respondent/State, Mr. Bharat Lal Sahu, learned counsel for the

objector.

As submitted by the learned State counsel, notice has been served upon the father (PW-1) of the victim and the victim has been represented before this Court by his counsel Mr. Bharat Lal Sahu.

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
   Alok