Rupendra Kumar Vaishnaw vs State Of Chhattisgarh
2025 Latest Caselaw 1438 Chatt

Chattisgarh High Court

Rupendra Kumar Vaishnaw vs State Of Chhattisgarh on 24 January, 2025

                                                            2025:CGHC:4436-DB

                HIGH COURT OF CHHATTISGARH AT BILASPUR
                                  CRA No. 2096 of 2023

         RUPENDRA KUMAR VAISHNAW versus STATE OF CHHATTISGARH

                                       Order Sheet



24.01.2025

Heard Shri Dheerendra Pandey, learned counsel for the

Appellant. Also heard Shri Malay Kumar Jain, learned PL for

the State.

Today, the matter is listed for hearing on IA-1 of 2023,

application for suspension of sentence and grant of bail to the

appellant. However, with the consent of learned counsel for the

parties, the appeal itself is heard finally.

Judgment passed separately.

In view of the above, IA-1 of 2023 stands disposed of.

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

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