Saudagar @ Dau vs State Of Chhattisgarh
2025 Latest Caselaw 1510 Chatt

Chattisgarh High Court

Saudagar @ Dau vs State Of Chhattisgarh on 28 January, 2025

                                                                2025:CGHC:4922-DB

                HIGH COURT OF CHHATTISGARH AT BILASPUR
                              CRA No. 1206 of 2023
                   KAMLESH SAHU versus STATE OF CHHATTISGARH
                           CRA/1337/2023,CRA/535/2024
                                  Order Sheet



28.01.2025

Heard Shri Uttam Pandey, Shri Om P Sahu, Ms Pooja Sinha, and Shri Vikas Bajpai, learned counsel for the respective appellants. Also heard Shri Shashank Thakur, learned Dy AG for the State.

Today, these matters are listed for hearing on applications for suspension of sentence and grant of bail filed on behalf of the respective appellants. However, with the consent of learned counsel for the parties, the appeals are heard finally.

Judgment passed separately.

In view of the above, bail applications filed on behalf of the appellants stand disposed of.

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


padma