Jitendra Kumar Sahu vs State Of Chhattisgarh
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Chattisgarh High Court

Jitendra Kumar Sahu vs State Of Chhattisgarh on 28 January, 2025

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                                                                  2025:CGHC:5098-DB

            HIGH COURT OF CHHATTISGARH AT BILASPUR


                                   CRA No. 738 of 2022

        JITENDRA KUMAR SAHU versus STATE OF CHHATTISGARH


                                          Order Sheet


28/01/2025                 Mr. B. P. Singh, along with Mr. Sudhandhu Singh, learned

                     counsel for the appellant. Also heard Mr. Sangharsh Pandey,

                     learned Govt. Advocate, appearing for the respondent/State.

The matter has been listed for consideration on I.A. No.

02/2025, application for grant of temporary 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. 02/2025, which is an

application for grant of temporary bail and I.A. No. 03/2025, an

application for amendment in para 2 - 3 of the application for

grant of temporary bail in I.A. No. 02 are disposed of.

                                   Sd/-                                  Sd/-

                       (Ravindra Kumar Agrawal)                  (Ramesh Sinha)
     Alok
                                Judge                             Chief Justice
        Digitally
        signed by
        ALOK
 ALOK   SHARMA
 SHARMA Date:
        2025.01.29
        11:15:10
        +0530