Rajeshwar Lodha @ Rajeshwar Ram Lodha @ ... vs State Of Chhattisgarh
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Chattisgarh High Court

Rajeshwar Lodha @ Rajeshwar Ram Lodha @ ... vs State Of Chhattisgarh on 30 January, 2025

2025:CGHC:5483-DB

HIGH COURT OF CHHATTISGARH AT BILASPUR

CRA No. 918 of 2021

RAJESHWAR LODHA @ RAJESHWAR RAM LODHA @ RAJESHWAR DHANWAR versus STATE OF CHHATTISGARH

Order Sheet

30-01-2025 Mr. Rishi Rahul Soni, Advocate for the appellant.

Mr. Sakib Ahmed, Panel Lawyer for the State. Heard on I.A. No.03/2025, application for permission to engage new counsel.

On due consideration, I.A. No.03/2025 is allowed and the appellant is permitted to engage new counsel.

With the consent of the parties, the matter is heard finally and judgment dictated separately.

In view of above, I.A. No.1, application under Section 389(1) of the Cr.P.C. for suspension of sentence and grant of bail is disposed of.

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

                     Aadil