Mahendra Singh vs State Of Chhattisgarh
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Chattisgarh High Court

Mahendra Singh vs State Of Chhattisgarh on 23 January, 2025

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MANPREET
KAUR
                         HIGH COURT OF CHHATTISGARH AT BILASPUR
Digitally signed

                                           CRA No. 1292 of 2021
by MANPREET
KAUR
Date: 2025.01.23
18:38:35 +0530

                               Mahendra Singh Versus State Of Chhattisgarh
                                                  Order Sheet


                   23.01.2025          Heard Mr. Basant Dewangan, learned counsel for
                                the appellant. Also heard Mr. Malay Jain, learned Panel
                                Lawyer for respondent / State.

Today, the matter is listed for hearing on I.A. No. 01/2021 i.e. application for suspension of sentence and grant of bail to the appellant. However, with the consent of learned counsel for the parties, the appeal is heard finally.

Judgment has been passed separately. In view of the same, I.A. No. 01/2024, stands disposed of.

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




                    Manpreet