Kamal Ghritlahare vs State Of Chhattisgarh
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Chattisgarh High Court

Kamal Ghritlahare vs State Of Chhattisgarh on 30 January, 2025

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MANPREET
KAUR                       HIGH COURT OF CHHATTISGARH AT BILASPUR
Digitally signed by
MANPREET KAUR
Date: 2025.01.31
                                               CRA No. 703 of 2023
10:42:24 +0530

                                  Kamal Ghritlahare Versus State Of Chhattisgarh
                                                     Order Sheet


                      30.01.2025          Heard Mr. Aditya Tiwari, learned counsel for the
                                   appellant. Also heard Mr. Hariom Rai, learned Panel
                                   Lawyer for respondent / State.

Today, the matter is listed for hearing on I.A. No. 01/2023 i.e. 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 same, I.A. No. 01/2023, stands disposed of.

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




                       Manpreet