Mukesh Bariha @ Dhruv vs State Of Chhattisgarh
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Chattisgarh High Court

Mukesh Bariha @ Dhruv vs State Of Chhattisgarh on 30 January, 2025

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                                                                     2025:CGHC:5558-DB

                       HIGH COURT OF CHHATTISGARH AT BILASPUR


                                     CRA No. 2349 of 2023

     MUKESH BARIHA @ DHRUV versus STATE OF CHHATTISGARH


                                             Order Sheet


30/01/2025                    Heard Mr. Mohit Kumar, learned counsel for the appellant.

                       Also heard Mr. Malay Jain, Panel Lawyer, appearing for the

                       respondent/State.

As submitted by the learned State counsel, notice has

been issued to the complainant/PW-2, but none appears to

contest the application for suspension of sentence and grant of

bail or the appeal.

With the consent of the parties, the matter has been heard

finally in motion hearing and judgment dictated separately.

I.A. No. 02/2023, application for suspension of sentence

and grant of bail is disposed of as the matter is heard finally.

                                         Sd/-                             Sd/-
                             (Ravindra Kumar Agrawal)              (Ramesh Sinha)
    Alok
                                      Judge                         Chief Justice
          Digitally
          signed by
          ALOK
 ALOK     SHARMA
 SHARMA   Date:
          2025.01.31
          12:25:29
          +0530