Chintu Dewangan vs State Of Chhattisgarh
2025 Latest Caselaw 1439 Chatt

Chattisgarh High Court

Chintu Dewangan vs State Of Chhattisgarh on 24 January, 2025

                                                        1/2




                            HIGH COURT OF CHHATTISGARH AT BILASPUR

                                              CRA No. 2111 of 2023

                            Chintu Dewangan Versus State of Chhattisgarh

                                                   Order Sheet


                      24/01/2025         Heard    Mr.   Jaydeep   Singh   Yadav,   learned

                                   counsel for the appellant as well as Mr. Nitansh

                                   Jaiswal, learned Panel Lawyer, appearing for the

ROHIT
                                   State/respondent.

KUMAR CHANDRA

Learned State counsel submits that notice has

been served upon the complainant of the present case.

Today, though the matter is listed for hearing on

I.A.No.02/2023, which is an 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 above, I.A. No. 02 of 2023 stands

disposed of.

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




Chandra