Aman Chaturvedi vs The State Of Chhattisgarh
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Chattisgarh High Court

Aman Chaturvedi vs The State Of Chhattisgarh on 10 January, 2025

                  HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                          CRA No. 1041 of 2024

                  Aman Chaturvedi -Versus- State of Chhattisgarh




                    Ms. Dyna Bajrang, Advocate for the appellant.
10.01.2025

.

Ms. Pushpalata Khalkho, PL for the State.

Heard on IA No.2, second application for suspension of sentence

and grant of bail to the appellant, during pendency of this appeal.

By the impugned judgment, appellant stands convicted and

sentenced under Section 354 of IPC and Section 8 of the POCSO Act.

First suspension application of the appellant was dismissed on merits

vide order dated 13.08.2024.

Considering the fact that first suspension application of the

appellant has been dismissed on merits by this Court and there is no

substantial change in the circumstances of the case, I am not inclined to

entertain this second bail application at this stage.

Accordingly, IA No.2, second bail application of the appellant is

hereby rejected.

List this case for final hearing. Sd/-

(Arvind Kumar Verma) Judge J.