Sudarshan Singh Yadav vs State Of Chhattisgarh
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Chattisgarh High Court

Sudarshan Singh Yadav vs State Of Chhattisgarh on 24 January, 2025

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                            HIGH COURT OF CHHATTISGARH AT BILASPUR

                                             CRA No. 2147 of 2023

                          Sudarshan Singh Yadav Versus State of Chhattisgarh

                                                   Order Sheet


                      24/01/2025         Heard Mr. Ishwar Jaisawal, learned counsel

                                   appearing for the appellant, who has filed power on

                                   behalf of the appellant yesterday, which is taken on

ROHIT
                                   record.   Also heard Mr. Sangharsh Pandey, learned
KUMAR
CHANDRA
Digitally signed by
ROHIT KUMAR
                                   Government Advocate, appearing for the State/
CHANDRA
Date: 2025.01.24
18:13:17 +0530

                                   respondent.

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. 01 of 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. 01 of 2023 stands

disposed of.

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




Chandra