Jodomani Nag vs State Of Chhattisgarh
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Chattisgarh High Court

Jodomani Nag vs State Of Chhattisgarh on 16 January, 2025

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                                                         2025:CGHC:2741-DB



        HIGH COURT OF CHHATTISGARH AT BILASPUR

                             CRA No. 313 of 2021
                               JODOMANI NAG
                                     versus
                         STATE OF CHHATTISGARH


                                   Order Sheet


16/01/2025         Mr. Hemant Kumar Agrawal, learned counsel for the
             appellant.

                      Mr. Hari Om Rai, Panel Lawyer for the Respondent/

State.

Heard, I.A. No. 01 which is an application for suspension of sentence and grant of bail

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

In view of the above, I.A No. 01 is disposed of.

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

  sagrika