Tribhuvan Kumar Gandharwa vs State Of Chhattisgarh
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Chattisgarh High Court

Tribhuvan Kumar Gandharwa vs State Of Chhattisgarh on 29 January, 2025

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                            HIGH COURT OF CHHATTISGARH AT BILASPUR

                                             CRA No. 2259 of 2023

                         Tribhuvan Kumar Gandharwa Versus State of Chhattisgarh

                                                   Order Sheet



                      29/01/2025         Heard Mr. Ashutosh Shukla, learned counsel for

                                   the appellant as well as Mr. Nitansh Jaiswal, learned
ROHIT
KUMAR
CHANDRA                            Panel Lawyer, appearing for the State/respondent.

Learned State counsel submits that notice has

been served upon the PW-2, father of the victim.

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